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[Cites 0, Cited by 0] [Section 52(9)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(9)(e) in Tamil Nadu Co-operative Societies Rules, 1988

(e)If the number of contesting candidates qualified to be chosen for the reserved seats exceeds the number of seats reserved, while the total number of all contesting candidates for election is less than or equal to the total number of seats to be filled at the election, the election officer shall, after notice to the candidates concerned, decide by drawing lots, which of the candidates so qualified to fill the reserved seats shall be declared elected to the reserved seats and which of them to the non- reserved seats. Thereafter, he shall cause a copy of the list of contesting candidates in Form No. 20 to be affixed in the notice board at the office of the society and shall then declare all such candidates duly elected, 'the Elect ion Officer shall immediately send a report to the District Election Officer, the State Election Officer and the Election Commission.