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State of Odisha - Section

Section 14 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

14. Uncontested elections.

- After publication of the list of valid nominations under Rule 10 if the number of candidates in the constituency is found to be equal to or less than the number of seats to be filled, the Election Officer shall forthwith declare such candidates to be duly elected and shall complete and certify the declaration in Form V. A signed copy of the declaration shall be sent forthwith to the Chief Electoral Officer, Deputy Registrar of Co-operative Societies and Assistant Registrar of Co-operative Societies in whose jurisdiction the head office of the Society is located.