Section 50B(4) in The Chhattisgarh Co-Operative Societies Act, 1960
(4)The State Government shall holding a post not below the Secretary to the Commission. appoint on deputation any person, rank of Deputy Registrar, as the (5) (a) The State Government shall provide the Commission with such officers and staff as may be necessary, for the performance of its functions.(b)The Commission shall appoint a Retuning Offerer in themanner, as may be prescribed, to conduct election to the Board of a society and its office-bearers and also to fill up casual vacancies as provided in Section 49 of this Act and the Commission, if it thinks necessary, may also appoint zonal or other officers for the purpose of supervision and control of election.
