Section 145E(2) in The Gujarat Co-Operative Societies Act, 1961
(2)(a)The Collector may, by written requisition, call upon a specified society to deposit with him such amount as he considers necessary to meet with the expenditure likely to be incurred for the conduct of the election.(b)Within eight days from the receipt of such requisition from the, Collector, the society shall deposit the specified amount with Collector.
