Section 21K(3) in The Bihar Co-operative Societies Rules, 1959
(3)[ The notice shall contain the programme of election as fixed by the Conducting Officer mentioning the date, time and place of every stage under Rule 21-M:Provided that the notice shall be issued at least fifteen days before the date of nomination and there shall not be gap of less than ten days between the date of filing of nomination and the date of Special General Meeting] [Substituted by G.S.R. 1 dated 1.2.1997.],
