Section 29(3) in Uttarakhand Co-Operative Societies Act, 2003
(3)[ To ensure that the newly elected members of the Board assume office immediately on the expiry of the office of members of the outgoing Board, the election shall be conducted before the expiry of the term of the Board.] [Subs. by section 2 (1) of Uttarakhand Act No. 22 of 2013][(3-a) To prepare electoral rolls of all elections of every co-operative Society and power of conduct, superintendent, direction and control of all elections shall be vested in the independently constituted Co-operative Election Authority by the State Government.(3-b) [There shall be a Chairman and three members in the Co-operative Election Authority, in which tow members shall be from Cooperative Service and one from Apex Cooperative Societies. The terms and service conditions of the Chairman and members and the number of employee and their qualifications shall be such as may prescribed by the State Government.] [Subs. By section 3 of Uttrakhand Act no 10 of 2015]]
