Section 21(1) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(1)On or before the last date for making nominations appointed under rule 18, each candidate shall either in person or by his proposer, deliver to the Returning Officer during the time and at the place specified in the programme declared under the said rule, a nomination paper completed as provided by rule 20, and signed by the candidate and by two voters of his constituency, one of whom shall be a proposer and the other seconder.
