Section 21C in The Bihar Co-operative Societies Rules, 1959
21C.
(1)The election of a Co-operative Society or class of Co-operative Societies shall be held in a Special General Meeting on such date as may be fixed by the Registrar, Co-operative Societies or the Conducting Officer concerned.(2)[ * * *] [Omitted 'The Conducting Officer concerned shall call a Primary Meeting to elect the representatives (delegates) on the date fixed by him, wherever the bye laws of a Co-operative Societies so provide;' by Notification No. 7-114/2006-7340, dated 26.11.2008.](3)The programme of elections shall be fixed by the Conducting Officer concerned which shall clearly contain the date, time and place of all stages under Rule 21 -M.
