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State of Jharkhand - Section

Section 21B in Jharkhand Co-operative Societies Rules, 2008

21B. State Co-operative Election Authority.

(1)The Government shall appoint a Government Officer, not below the rank of Joint Registrar of the Jharkhand State Co-operative Service as the State Co-operative Election Authority on recommendation of a committee consisting of the following :-
(i) The Principal Secretary / Secretary to the Government,Co-operative Department, Jharkhand Chairman
(ii) The Principal Secretary / Secretary to the Government,Department of Personnel, Administrative Reforms & Rajbhasha- Member
(iii) Registrar, Co-operative Society, Jharkhand Member-Secretary
(2)The general conditions of service of the State Co-operative Election Authority, hereinafter referred to as the Authority, shall be regulated by the respective service rules applicable for him in his parent department.
(3)The tenure and other terms specific to the appointment of the Authority shall be fixed by the Government from time to time on recommendations of the committee as specified in sub-rule(1).
(4)The Government shall determine the strength of the officers and staff to be appointed to assist the Authority on the recommendations of the committee specified in sub-rule(1).