Section 18 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
18. Nomination of candidates.
(1)Any person may be nominated as a candidate for election to fill a seat, if he is qualified to be chosen to fill that seat under the provisions of the Act, rules and bye-laws and his name is entered in the list of voters :[Provided that, in the case of joint or associate members, only the member whose name stands first in the share certificate shall be eligible to be nominated as a candidate for the election :] [Added by G.N. of 8.9.1978.][Provided further that, in the case of a member contesting election for reserved seats as provided under the provisions of section 73-B, it is not necessary that his name should appear in the list of voters.] [Amended by CSL. 1185/49256/CR-218/15-C, dated 14.7.1986.](2)Every nomination paper presented under rule 19 shall be completed in Form II:[Provided that a failure to complete, or a defect in completing, the declaration as to symbols in a nomination paper shall not be deemed (o be a defect of a substantial character within the meaning of sub-rule (4) of rule 23.] [Added by G.N. of 8.9.1978.](3)[ Any person whose name is entered in the list of voters may be a proposer or a seconder for nominating a candidate for election:] [G.N. CSL 2279/8/15-C, dated 10.1.1980.][Provided that, where the voters in any particular constituency are three or less, the name of the person to be nominated as the candidate may be proposed or seconded by voters from any other constituency] [Substituted by G.N. CSL. 2182/4280/CR-11/15-C, dated 31.12.1986.].(3A)[ [* * *] [Inserted by G.N. of 8.9.1978.](4)A nomination paper shall be supplied by the Returning Officer to any voter on demand.
