Section 22 in The Bihar Co-operative Societies Rules, 1959
22.
(1)Subject to nominations by the State Government and/or the Registrar, 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 (he election of the members of the Managing Committee and office-bearers thereof shall be held in accordance with the procedure laid down in Rule 21-B to 21-X.(1A)[ Notwithstanding anything contrary contained in this Rule or the bye-laws of any co-operative society, if different types/ classes/ groups of members are provided in the bye-laws of a co-operative society and office bearers or number of members of Managing Committee to be elected from such types/ classes/ groups of members are also earmarked in the bye-laws of that co-operative society, only members belonging to that particular type/ class/ group shall vote for election of the office bearers and members of the Managing Committee earmarked for a particular type/ class/ group of members] [Added by Notification No. 7-114/2006-7340, dated 26.11.2008.](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 G.S.R. No. 1 dated 1.2.1997.](3)The State Government or the Registrar, as the case may be, may 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.
