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State of Rajasthan - Section

Section 46A in Rajasthan Co-operative Societies Rules, 2003

46A. Elections in other societies.

— [(1) The elections of the members of the committee in societies other than those specified in sub-rule (1) of Rule 45, shall be conducted in the general meeting of the society.
(2)The committee of the society shall, before expiry of its terms, appoint an independent Election Officer, who shall not be a member or an employee of the society, to conduct elections for the next committee and office bearers of the society.
(3)A notice as provided in the bye-laws of the society, but in no case less than fifteen days shall be given to all members and the Registrar for the genera body meeting in which elections are to be held.
(4)The Election Officer shall conduct the election in accordance with the bye-laws :Provided that at the commencement of the meeting for the election, there shall be quorum specified in there rules and bye-laws.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]
(5)[] [Renumbered '(2)' by Notification No. G.S.R. 53, dated 10.7.2017.] The Election of the Chairman, or any other elected Office bearer of a society, by whatever name he is designated in the bye-laws, belonging to a class of society other than those specified in [sub-rule (1) of rule 45] [Substituted 'clause (ii) of sub-rule (1) of rule 46' by Notification No. G.S.R. 53, dated 10.7.2017.] shall be conducted as follows:
(a)As soon as the members of the committee have been elected, the Election Officer of the Society shall arrange to convene a meeting of the members of the committee for the purpose of election of the elected office bearers.
(b)The meeting shall be presided over by the Election Officer of the society.
(c)The Election Officer shall proceed to conduct the election in the manner prescribed in sub-rules (3) to (8) of rule 46:
(6)[ The proceedings of the meeting and the result of the election shall be recorded in the minutes book of the society and attested by the Election Officer.] [Added by Notification No. G.S.R. 53, dated 10.7.2017.]