Section 18 in Bihar Societies Registration Rules, 2018
18.
If a dispute arises out of the existence of two rival Governing and / or executive bodies for being a rightful Managing body of the Society, then, the IG may :-(i)Ask the District Magistrate to enquire himself or through one of his subordinate officers and submit a report, and / or(ii)Invite all the rival bodies and hear the matter in person, and / or(iii)Cause re-election of the Governing and / or Executive Body to be done in the presence of an Observer appointed by the IG, Registration.Based on the findings from aforementioned steps, the IG shall pass suitable Order adjudicating the matter.
