Section 66 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
66. Report by the Returning Officer as to the lodging of the account of election expenses and the decision of the Collector thereon.
(1)As soon as may be after the expiration of the time specified in Rule 62 for the lodging of the accounts of election expenses at any election, the Returning Officer shall, report to the Collector-(a)the name of each contesting candidate;(b)whether such candidate has lodged his account of election expenses and if so the date on which such account has been lodged; and(c)whether in his opinion, such account has been lodged within the time and in the manner required by Rule 62.(2)Immediately after the submission of the report referred to in sub-rule (1), the Returning Officer shall publish a copy thereof by affixing the same to his notice-board.(3)As soon as may be after the receipt of the report referred to in sub-rule (1), the Collector shall consider the same and decide whether any contesting candidate has failed to lodge the account of election expenses within the time and in the manner required by Rule 62.(4)If the Collector is satisfied that a person-(a)has failed to lodge an account of election expenses in respect of an election within the time and in the manner required by Rule 62; and(b)has no good reasons or justification for the failure,the Collector shall by an order made under Section 144G and published in the Official Gazette and in such other manner as he deems fit declare him disqualified, and any such person shall be disqualified for a period of three years for being elected or for continuing as a member of the committee of any specified society. The Collector shall send a copy of his order to every contesting candidate at the election. But no such order shall be made by the Collector, until the person concerned has been given a reasonable opportunity of showing cause why he should not be disqualified for the failure. Against every such order of disqualification, an appeal shall lie to the Commissioner, if made within one month from the date of the order [* * *] [Deleted vide G.N. CSL. 2279/13447/15-C (149), dated 13.5.80.]
