Section 33 in Rajasthan Co-operative Societies Act, 2001
33. Functions of the Authority.
(1)The Authority shall conduct elections in such manner, as may be prescribed, of the committees of all the apex and central co-operative societies and of the Primary Agriculture Credit Cooperative Societies, Large Area Multi-purpose Co-operative Societies, Farmers Service Societies, Agriculture Marketing Societies, Primary Land Development Banks, Urban Cooperative Banks, Consumer Co-operative Societies, Dairy Co-operative Societies, Weavers Co-operative Societies, Housing Co-operative Societies and of all such other co-operative societies, having a share capital of rupees five lacs or more and also of such other class of societies, as may be notified by the State Government for this purpose.(2)In a society other than that mentioned in sub-section (1), elections of the committee and its officers shall be conducted in such manner, as may be prescribed, in the general body meeting called for the purpose by an election officer appointed by such society:Provided that the Authority may also conduct elections of the committee of the society referred to in this sub-section where such society requests it to do so, or does not conduct election in time.(3)[ The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, elections to such co-operative societies, as may be prescribed in the rules, shall vest in the Authority:Provided that in other societies, elections shall be held in the general body meeting of the society as per the procedure laid down therefor in the rules.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
