Section 52(21) in Tamil Nadu Co-operative Societies Rules, 1988
(21)[(a)] [First para numbered as (a) 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.] Every election under this rule shall be held at the premises where the office of the society is located or in any other public place at the headquarters of the society, to which all the voters shall have access:Provided that where a member of the board is to be elected by the members of the society within a specified constituency outside the headquarters of the society, the election may be held at any public place in such constituency to which all the voters shall have access:[Provided further that where the [Election Commission] [Substituted by G. O. Ms. No. 637, Co-operation, Food and Consumers Protection, dated the 29th june 1990.] or the Election Officer considers necessary, polling may be held in different public places within the area of operation of the society to which all the voters have access:Provided also that where polling is held in different public places, the members allotted to each place of polling shall be specified in the notice of the election and the members so allotted shall cast their votes only at the respective place of polling so specified.] [Substituted 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.][Provided also that notwithstanding anything contained in this sub-rule, in any election under this Rule in respect of any Primary Co-operative Society, if the [Election Commission] [Substituted by G. O. Ms. No. 190, Co-operation, Food and Consumers Protection, dated the 23rd May 2003.] so decides, filing, scrutiny and withdrawal of nominations of candidates and publication of valid nominations or counting of votes polled and declaration of election results may be held in any public place within the area of operation of the society or in any public place within the limits of the revenue taluk within which the headquarters of the society is located to which all the voters shall have access.] [Substituted 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.](b)[ Notwithstanding anything contained in the Rules, a notified polling station can be used for the purpose of conducting election for seats reserved for Scheduled Castes and Scheduled Tribes or seats reserved for women or for open (unreserved) seats either individually or simultaneously. The Election Officer, Polling Officers and such other officers appointed for the purposes of conducting one election shall be deemed to have been appointed for the purposes of holding all other elections so held simultaneously at that polling station. Unless otherwise directed by the Election Commission, the polling materials like ballot-boxes, rubber stamps, distinguishing marks, etc., as well as records like voters list, covers, etc. used for one election may also be used for other such elections.] [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.]
