Section 30A(5) in The Orissa Co-operative Societies Rules, 1965
(5)(a)The nomination of the candidate shall be made in the prescribed form as the Schedule D, seven days prior to the date fixed for election. The forms shall, on application be supplied to any member, free of cost by Society.(b)Every nomination paper shall be signed by two members, whose names are included in the final Electoral Roll published for the purpose. One of the members shall sign the form as proposer and the other as seconder for the nomination.(c)The nomination paper shall contain a declaration signed by the candidate proposed for election to the effect that he is willing to stand for election.(d)Every nomination shall be presented to the Election Officer.
