Section 20(1A) in The Bihar Co-operative Societies Rules, 1959
(1A)[ Notwithstanding anything contrary contained in this Rule or bye-laws of any co-operative society, the chairperson of the society shall be the delegate of that co-operative society who shall represent that society in the affiliating societies including the General Meetings of such affiliating societies of which that co-operative society is a member:Provided that there shall be no delegate for a society which is under supersession.]
