Section 21K in The Bihar Co-operative Societies Rules, 1959
21K.
[(1) The Special General Meeting (or the purpose of election in a society shall be held on the date or dates fixed by the conducting officer.] [Substituted by G.S.R. 1 dated 1.2.1997.](2)The society shall give to its members under certificate of posting the notice of the Special General Meeting:Provided that in case of the society where the [Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.] has taken place, notice of the meeting shall also be given to the delegates elected in the [primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.],(3)[ The notice shall contain the programme of election as fixed by the Conducting Officer mentioning the date, time and place of every stage under Rule 21-M:Provided that the notice shall be issued at least fifteen days before the date of nomination and there shall not be gap of less than ten days between the date of filing of nomination and the date of Special General Meeting] [Substituted by G.S.R. 1 dated 1.2.1997.],(4)The notice shall also mention the name and address of the Election Officer and the Alternate Election Officer.(5)A copy of the notice shall be sent to the Election Officer, [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.] and the Registrar and the financing institution.
