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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Jharkhand - Subsection

Section 21B(1) in Jharkhand Co-operative Societies Rules, 2008

(1)The Government shall appoint a Government Officer, not below the rank of Joint Registrar of the Jharkhand State Co-operative Service as the State Co-operative Election Authority on recommendation of a committee consisting of the following :-
(i) The Principal Secretary / Secretary to the Government,Co-operative Department, Jharkhand Chairman
(ii) The Principal Secretary / Secretary to the Government,Department of Personnel, Administrative Reforms & Rajbhasha- Member
(iii) Registrar, Co-operative Society, Jharkhand Member-Secretary