Section 14(10) in The Bihar Co-operative Societies Act, 1935
(10)If, for any reason, elections are not held within the said period after expiry of the term of the members and the office-bearers of the managing committee, the committee shall be deemed to have been superseded with effect from the said date within the meaning of section 41, and thereafter the business of the society shall be carried on in the manner provided by the section:Provided that irrespective of the date when the election is so held, the term of the members and the office-bearers of the managing committee shall be deemed to have commenced from the beginning of the co-operative year in which the elections are held:Provided further that the members and the office-bearers who have held their respective offices beyond the period specified under sub-section (3) before coming into force of the Bihar Co-operative Societies (Sixth Amendment) Ordinance, 1974 shall be deemed to have validly held their respective offices:Provided also that the members and the office-bearers of the managing committee of the registered society, who have completed their terms of office before promulgation of the Bihar Co-operative Societies (Sixth Amendment) Ordinance,1974, other than those office-bearers who have ceased to hold office under sub-section (7), shall continue to hold their respective offices, till the expiration of 180 days from the date of promulgation of the said Act or till the election of the new office bearers, whichever is earlier.]
