Section 93 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
93. [ Voting by postal ballot. [Inserted by G.N. of 27.10.1971.]
- Notwithstanding anything contained in these rules, where any constituency extends over more than one District, the Collector may, by order published in the Official Gazette, make provision for enabling all or any persons or class of persons ordinarily residing or have registered office outside his District to give their vote by postal ballot, and not in any other manner, as an election in that constituency where a poll is taken], [Where the Collector has published an order providing for giving vote by postal ballot in any constituency, the ballot paper shall be supplied by the Returning Officer to every voter entitled to give his vote by postal ballot and no application by the voter for supply of such paper is necessary.] [Added by G.N. of 8.9.1978.]
