Section 21B(ii) in The Bihar Co-operative Societies Rules, 1959
(ii)The District Officer/Deputy Commissioner of a district or an officer not below the rank of Additional Collector authorised by him in respect of Central Co-operative Societies including Central Co-operative Banks : Provided that if the territorial jurisdiction of a Central Co-operative Society extends beyond the territorial boundary of one district the District Officer/Deputy Commissioner of the District in which headquarters of the society is situated shall have power to, conduct elections in that society;
