Section 22 in Jharkhand Co-operative Societies Rules, 2008
22.
(1)Subject to nominations by the State Government and/or the Registrar of such number of members to the Managing Committee as prescribed in the Act, Rules and Bye-laws of a registered society, the Managing Committee of the society shall be constituted.Provided that the election of the members of the Managing Committee and office-bearers thereof shall be held in accordance with the procedure laid down in Rule 21-B to 21W.(2)The members of the Managing Committee and the office bearers shall be deemed to have taken over charge immediately after the expiry of the term of he outgoing Managing Committee.Provided that the constitution of the managing committee shall not be treated as complete unless and until the elected members together with the ex-officio members, if any, constitute fifty percent or more of the managing committee.
