Section 30A(4)(a) in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Section 30A(4)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(4)(a) in The Orissa Co-operative Societies Rules, 1965

(a)The Secretary or the Executive Officer of the Society shall prepare constituency-wise, a list of members on the roll, with address who are qualified in accordance with the provisions of the Act, Rules and Bye-Laws to participate in the election as it stood thirty days prior to the date fixed for election and publish copies of the list by affixing them to the notice-board at the Head Office of the Society and all its branches, three weeks prior to the date fixed for election.

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State of Odisha - Subsection

Section 30A(4)(a) in The Orissa Co-operative Societies Rules, 1965