Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)
(a)The Collector, in consultation with the Registrar in the case of societies falling under section 73G(1)(i) and in consultation with the District Deputy Registrar, in the case of societies falling under other clauses of section 73G(i) shall draw [not earlier than thirty days of the date of display of the final list of voters of a society under rule 7.] [Inserted by G.N. No. CSL. 2280/37535-C(103), dated 17.7.81 (M.G.G., Part IV-B, Ex. p. 1518).]
(i) [ The last date for making nominations. Seven days from the date of order of the Collector.
(ii) The date of publication of nominations received. As and when received till the last date fixed for makingnominations.
(iii) The date of scrutiny of nominations. Not later than two days after the last date for makingnominations.
(iv) Date of publication of the list of valid nominations afterscrutiny. Next day after the scrutiny, subject to the decision of anappeal, if any.
(v) Date of publication of the list of valid nominations, if anappeal is preferred. Not later than 2 days from the decision of an appeal.
(vi) Date by which candidature is withdrawn. Within 15 days from the date of publication of the list ofvalid nominations after scrutiny, if an appeal is not preferredor within 5 days from the date of publication of the valid listof nominations after decision of an appeal.
(vii) Date of publication of final list of contesting candidates. The day next succeeding the last date fixed for withdrawal ofcandidatures.
(viii) Date on which and the time during which poll shall be taken. 15 days from the date of publication of the final list ofcontesting candidates.
(ix) Date and the time and place for counting of votes. The second or third day from the date on
(x) Date of declaration of the results of voting.]  
[Substituted by G.N. of 25.3.1994.]Explanation. - (1) (a) If the last date in reckoning dates as specified in the above cases is a public holiday, the next succeeding working day shall be fixed for the respective events.
(b)There shall be at least one polling station for every 1,000 voters or more and the number and places of the polling stations shall be fixed in consultation with the societies concerned. In case the polling stations are spread over either in the district or the town, the Collector shall make arrangements to get all the ballot boxes [to the office of the Returning Officer or to the registered office of the societies as he deems fit] [Substituted by G.N. of 19.7.1972.]. The date on which the ballot boxes should be so brought shall also be mentioned in the order in Form 1 :
Provided that, the Collector may at his discretion specify the number of polling stations for a lesser number of voters with due regard to the convenience of the voters.
(c)Except with the previous approval of the Registrar, the dates fixed under this rule shall not be changed within seven days of the date fixed for the poll :
Provided that, if the Collector is of opinion that it is necessary in the public interest to modify the order and there is no sufficient time for obtaining the previous approval of the Registrar to such modifications, the Collector may, for reasons to be recorded in writing, modify the order without the previous approval of the Registrar. In every such case, the Collector shall forthwith send a copy of the modified order along with the reasons recorded by him for such modification to the Registrar.