(1.) Heard learned counsel for the petitioner; State; State Election Authority; respondent no. 5; respondent no. 7; respondent no. 13 and respondent no. 12.
(2.) The petitioner has moved the Court for the following reliefs:
(3.) The controversy relates to election held to the Managing Committee of the Bihar State Co-operative Bank Limited (hereinafter referred to as the 'Bank') held in January, 2013 in which only six persons were elected to the Managing Committee as Directors out of a total vacancy of thirteen. The petitioner also was a contestant and did not win the election. The challenge is that in terms of the proviso to sub Rule (2) of Rule 22 of the Bihar Co-operative Societies Rules, 1959 (hereinafter referred to as the 'Rules'), the constitution of the Managing Committee shall not be treated as complete unless and until the elected members together with the ex-officio members, if any, constitute 50 % or more of the Managing Committee. In the present case, the total number of members of the Managing Committee being 17, in terms of the aforesaid Rule, at least nine persons would enable constitution of the Managing Committee. The matter was brought before the Registrar, Co-operative Societies and by the impugned order, the objection has been rejected.