Section 53(16) in Tamil Nadu Co-operative Societies Rules, 1988
(16)[ Notwithstanding anything contained in this rule, the Election Commission may for sufficient reasons direct the postponement of the election of office bearers or further postponement of the date so postponed and the District Election Officer and the Election Officer shall give effect to such direction. Further proceedings with reference to the election so postponed shall be resumed from the stage it was postponed or resumed at an earlier stage as may be decided by the Election Commission.] [Inserted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]
