Susanta Chatterji, J. - (1.) Having heard the learned lawyers for the respective parties and the Special Officer, it appears that in terms of the Court's order the election of the Directors of the Society is going to be held. An objection has been taken to the steps taken by the Administrator regarding the representation of the Credit Societies and Non -Credit Societies.
(2.) The attention of the Court has been drawn to a resolution that out of nine members of the Board to be elected there should be, at least six persons from the Credit Societies and three from Non -Credit Societies.
(3.) Pursuant to the Court's order, the alleged resolution and the bye -law have been produced before this Court. It is admitted that the bye -law is silent with regard to the aspect of this matter. It is clear from the bye -law that the Managing Committee shall consist of line Directors elected from the affiliated Societies and there will -be three nominees from the State Government.;