Section 442 in The U.P. Co-operative Societies Rules, 1968
442.
[[(1) A candidate may obtain nomination Form (Form "K") from Election Officer on payment of fee as follows-(a)rupees one hundred in case of primary societies including branches of Uttar Pradesh Sahakari Gram Vikas Bank Ltd.(b)rupees two hundred in case of central societies other than District Cooperative Banks and in case of Marketing Societies.(c)rupees five hundred in case of apex societies and District co-operative Banks.(d)rupees two hundred in case of other societies.(2)The fees received under sub-rule (1) shall be deposited in the District co-operative Election Account opened in the co-operative Banks, details of which shall be furnished by the Election Officer to the District Assistant Registrar together with the election results.] [Substituted by Notification No. 2700/XLIX-1-94-7(1) 94, dated 15.7.94.](3)No person shall file nomination paper for election to fall a seat if-(i)he is ineligible to vote,(ii)he is disqualified under the provisions of the Act, rules or the bye-laws of the society.(4)Proposal for nomination shall be addressed to Election Officer in Form 'K'. Objection to nomination shall also be addressed to him and such objections mast be from a voter.(5)The candidate shall present his nomination to the Election Officer in person or through his authorised agent and an entry thereof shall be made by the Election Officer in the register strictly in chronological order and he will also acknowledge receipt, if demanded:Provided that the proposer and seconder to the nomination shall be a voter other than the candidate himself.(6)The register will show -(i)the name of the candidates,(ii)the name of the proposer and seconder,(iii)the date and time of receipt of nomination paper and shall be signed by the Election Officer.(7)The Election Officer shall after the expiry of the time for filing nomination papers draw up a horizontal line underneath the entry of the nomination paper in the register, write thereunder in words (nomination closed) and affix his signature with date and time. A list of nomination shall be displayed on the notice board of the society as soon as may be after the expiry of time.(8)The Election Officer shall take up scrutiny of nomination papers in alphabetical order on the date specified and the candidate, his proposer or seconder may be present at the time of scrutiny.(9)While scrutinising the nomination, the Election Officer may -(a)permit any clerical error in the nomination papers in regard to the names or number to be corrected in order to bring them in conformity with the corresponding entries in the voters' list,(b)where necessary direct that any printing error in the said entries may be overlooked.(10)At the time of scrutiny, the Election Officer shall endorse on each nomination paper the decision regarding acceptance or rejection. In case of rejection he will record in writing a brief statement of his reason for such rejection. The candidate whose nomination is rejected may obtain a copy of the order of rejection on payment of fees of rupees five to the Election Officer, who shall deposit the amount in the society concerned.(11)Application for withdrawal of the nomination shall be made to the Election Officer in person on the prescribed form, only by the candidate concerned.(12)Where the Election Officer finalises the nomination after withdrawal of the nomination he shall also allot a symbol from the list of symbols approved by the Registrar in the same order of the symbol, as is serially indicated in the approved list to each valid nominations and in case the number of valid nominations exceeds the number of symbols approved by the Registrar, the Election Officer may allot any other symbol which may be different but may resemble the symbols approved by the Registrar. The symbol so allotted shall be binding on the candidates concerned.(13)The list of final nominations containing the names of candidates in Hindi alphabetical order indicating their respective symbols and the address as given in the nomination papers shall be displayed at the headquarters of the society if situated in the district and in other cases at the office of the branch before the date of poll.]
