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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(6)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)Where there is more than one eligible candidate for any office [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumer Protection, dated the 19th August 1989], the Election Officer shall allot a serial number to each eligible candidate according to their name in the alphabetical order in English language, and forthwith arrange for taking poll by providing the ballot papers and a ballot box. At every election where poll is taken, votes shall be recorded by secret ballot in the following manner and no vote shall be recorded by proxy. The serial numbers, as allotted, together with the names of the eligible candidates, shall be displayed prominently in the place of meeting. Each ballot paper shall contain the serial number allotted to the eligible candidate for each office [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumer Protection, dated the 19th August 1989] and the seal and signature of the Election Officer. The members shall make the mark x or + on the ballot paper against the serial number of the candidate of each office [x x x] [Omitted by G.O. Ms. No. 716, Co-operation, Food and Consumer Protection, dated the 19th August 1989] for whom they desire to vote and put the ballot papers in the ballot box.