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