Section 21E(f) in Jharkhand Co-operative Societies Rules, 2008
(f)Other information, as may be important for conduct of the election;(ii)The Chief Executive Officer shall also quote the clauses of the bye-laws which are of relevance for conduct of election, appending a complete updated set of the bye-laws to the letter,(iii)The Chief Executive Officer shall render the Election Officer all such information, assistance and facilities as may be required by him under the provisions of the Act, the rules and the instructions issued by the Authority.(iv)It will be the duty of the existing managing committee to ensure that the Chief Executive Officer renders all the information, assistance and facilities to the Authority properly and in time.
