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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(1) in Rajasthan Co-operative Societies Rules, 2003

(1)The Government shall appoint a Government Officer, not below the rank of an Additional Registrar of the Rajasthan State Co-operative Service as the State Co-operative Election Authority on recommendations of a committee consisting of the following :-
(i) [The Secretary in-charge of the Co-operative Department, Rajasthan,] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.] Chairman
(ii) [The Secretary in-charge of the Department of Personnel, Rajasthan] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.] Member
(iii) Registrar, Co-operative Society, Rajasthan Member-Secretary