Section 52(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)Where the Election Officer appointed under clause (a) is unable to attend any stage of the election owing to illness or other unavoidable reason, the alternative Election Officer, if any, appointed for the purpose shall proceed to conduct the election from the stage at which the Election Officer had left and in such cases every reference to the Election Officer in this rule shall be construed as a reference to the alternative Election Officer.

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State of Tamilnadu - Subsection

Section 52(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988