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State of Rajasthan - Section
Section 32 in Rajasthan Co-operative Societies Act, 2001
32. [ Election of Co-operative Society. [Substituted by Notification Act No. 31 of 2015, dated 7.10.2015.]
- The election to the committee of a co-operative society shall be conducted as per the provisions of this Act and the rules and bye-laws made thereunder.]| 32. State Co-operative Election Authority.- (1) The State Government shall, by notification in the Official Gazette, appoint an officer of the State Government, as the State Co-operative Election Authority, in such manner, as may be prescribed, and may appoint such other officers and staff to assist such Authority, as it may deem fit.(2) The State Co-operative Election Authority, herein -after, referred to as the Authority in this Chapter, 'shall be an independent agency for conducting elections of the committees of the co-operative societies in the State under the provisions of this Act and the rules made thereunder.(3) For the purpose of this Chapter, the Zonal Registrars, Cooperative Societies posted at zone level and Unit Officer posted at the unit level shall act as ex officio Zonal Returning Officer and Unit Returning' Officer respectively and shall be answerable to the Authority for discharging the duties entrusted to them by the Authority. |