Section 22 in The Bihar Co-operative Societies Rules, 1959
22. [ [Substituted by Letter No. 14/Legal 51/16-2829 dated 2.9.1989.]
(1)Subject to nominations by the State Government and/or the Registrar of such number of members to the Managing Committee as prescribed in the Act, Rules and Bye-laws of a registered society, the Managing Committee of the society shall be constituted:]Provided that the election of the members of the Managing Committee and office-bearers thereof shall be held in accordance with the procedure laid down in Rule 21B to 21X.(2)The members of the Managing Committee and the office-bearers shall be deemed to have taken over charge immediately after the constitution of the Managing Committee:[Provided that the constitution of the Managing Committee shall not be treated as complete unless and until the elected members together with the ex-officio members, if any, constitute fifty per cent or more of the Managing Committee.] [Substituted by Letter No. 14/Legal 51/16-2829 dated 2.9.1989.](3)The State Government or the Registrar, as the case may be, nominate all the members of the Managing Committee and the office-bearers thereof on such terms and conditions as may have been prescribed in the bye-laws of the society.
