Section 19(1) in The Multi-State Co-Operative Societies Rules, 2002
(1)The election of members of the board shall be conducted by a returning officer appointed by the board in its meeting. The returning officer so appointed shall not be a member or an employee of the society:[* * *] [ Proviso omitted by G.S.R. 717(E), dated 12.11.2007 (w.e.f. 15.11.2007).]
