Section 54 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
54. Certified copies of election papers.
- Copies of orders passed by any competent authority during the course of election proceedings shall be supplied to the candidates concerned or their agents, and also to any member of the Society, on application and payment of the requisite fees, fixed if any, by the Chief Electoral Officer duly certified by the said authorities :Provided that no application for any such copy shall be entertained after the said election papers are sealed in accordance with the provisions of these rules.
