Section 21C in Jharkhand Co-operative Societies Rules, 2008
21C. Election for the members of the Committee by the Authority.
(1)The election of a society or class of societies shall be held in a special general meeting on such date as may be fixed by the authority.(2)Election to the committee shall be held from amongst the members of the general body and by the members of the general body:Provided that where the bye-laws of the society provide for constitution of a Delegate General Body, elections to the committee shall be held from amongst the members of such Delegate General Body and by the members of the Delegate General Body;(3)The programme of election shall be fixed by the authority which shall clearly contain the date, time and place of all stages under Rule 21-M.
