Section 21V in Jharkhand Co-operative Societies Rules, 2008
21V.
(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 the State Co-operative Election Authority by special or general order and the same shall be paid by the society, in advance, from its fund, subject to adjustments.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.(2)The Chief Executive of the society concerned shall on the direction of the State Cooperative Election Authority shall also make payment in respect of other expenditure incurred in connection with the election of the society.
