Section 21H(2) in The Bihar Co-operative Societies Rules, 1959
(2)Notwithstanding anything contained in the bye-laws of a society as to the territorial or other basis of the [Primary meetings] [Substituted by G.S.R. 1 dated 1.2.1997.] the Registrar after hearing the society may divide its membership into different groups on territorial or any other rational basis.
