Section 6(1)(a) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1)(a) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(a)in case of individual members the names of persons who are members as on the date of publication of the date of election under Clause (a) of Sub-Section (4) of Section 28-A and are qualified to vote with their father address as entered in the membership Registrar, alongwith their father's or husband's names, as the case may be, sex and other particulars regarding whether they belong to the Scheduled Caste, Scheduled Tribes [other Backward Classes] [Inserted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.] or or Landless Cultivators; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 6(1)(a) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992