Section 21V(1) in The Bihar Co-operative Societies Rules, 1959
(1)The amount of expenses for holding election in a co-operative society or a class or classes of co-operative society shall be determined by [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.] by special or general order and the same shall be payable by the society from its fund :Provided that no.T.A./D.A. for Election Officer/Polling Officer and other persons connected with the conduct of elections shall be payable from the funds of the society.
