Section 67 in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
67. Particulars of account of election expenses.
(1)The account of election expenses to be kept by a candidate or his election Agent under rule 65 shall contain the following particulars in respect of each item of expenditure from day to day, namely :-(a)The date on which the expenditure was incurred or authorized ;(b)the nature of the expenditure (as for example, travelling, postage or Printing and the like) ;(c)the amount of the expenditure :-(i)the amount paid ;(ii)the amount outstanding ;(d)the date of payment;(e)the name and address of the payee ;(f)the serial number of voucher, in the case of amount paid ;(g)the serial number of bills, if any, in case of amount outstanding ;(h)the name and address of the person to whom the amount outstanding is payable.(3)All vouchers shall be lodged alongwith the account of election expenses, arranged according to the date of payment and serially numbered by the candidate or his Election Agent and such serial numbers shall be entered in the account under item (f) of sub-rule (1).(4)It shall not be necessary to give the particulars mentioned in item (c) of sub-rule (1) in regard to items of expenditure for which vouchers have not been obtained.
