Section 21D(3) in The Bihar Co-operative Societies Rules, 1959
(3)Where the Election Officer appointed under sub-Rule (1) is unable to attend any stage of the election owing to illness or other unavoidable reasons, the Alternate Election Officer appointed for the purpose shall proceed to conduct the election from the stage at which the Election Officer has left and in such cases every reference to the Election Officer in this Rule shall be construed as a reference to the Alternate Election Officer.]
