Section 21I in The Bihar Co-operative Societies Rules, 1959
21I.
[(1) Before the close of Co-operative Year the conducting officer concerned shall prepare or cause to be prepared a list of societies in which election shall be due in the immediate succeeding Co-operative Year.(2)The concerned society shall submit under its seal and certificate a voter list as on the last day of preceding Co-operative year in triplicate in Form XXIII to the Election Officer on or before 30th April:Provided that if the society is an affiliating society the voters list of the society shall be submitted under its seal and certificate as on the last day of the preceding Co-operative Year in triplicate in Form XXIII and Form XXIV to the Election Officer on or before 30th April.] [Substituted by G.S.R. 1 dated 1.2.1997.](3)If the society fails to prepare and send the [voters list] [Substituted by G.S.R. 1 dated 1.2.1997.] within the time specified, the Election Officer may himself or through a person authorised by him on this behalf prepare the list.
