Section 43(4) in The Chhattisgarh Co-operative Societies Rules, 1962
(4)[(a) The Returning Officer shall on the day fixed under clause (d-i) of sub-rule (2) of Rule 41 convene a meeting of the newly elected members [***] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.] for co-option of members in the committee, if so required;(b)Such meeting shall be presided over by the Returning Officer.][(4-A) The Returning Officer shall on the date fixed under clause (e) of sub-rule (2) of Rule 41, convene a meeting of the elected, co-opted and such members nominated under Section 48 (3) (C) and second proviso of Section 52-B, of the committee, notices whereof shall be given to each member atleast three clear days before the date fixed for election of President/Chairman, Vice-President/Vice-Chairman, representatives and other officers as per bye-laws of the society. Such notices shall contain-(a)the number of officers and the representatives to be elected;(b)the time for making nominations, the hours between which, the place at which, and the person to whom, nomination papers shall be presented;(c)the place at which and hours between which scrutiny of nomination papers shall be made and the time and place of polling, if necessary;(d)the time for withdrawal of candidatures; and(e)the time for election of President/ Chairman, Vice President/Vice-Chairman and representatives and such other officers as are specified in bye-laws;The meetings under sub-rule (4-A) shall be presided over by the Returning Officer.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
