Section 53(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)[(a) The District Election Officer appointed by the Election Commission for the conduct of election of members of the board of a society shall appoint an officer of the Government or officer subordinate to him or officer or employee of co-operative societies or local authorities or undertakings owned by the state or central government or educational institutions as may be necessary as the Election Officer for conducting the election of office bearers of the board of the society. The District Election Officer may also appoint an alternative election officer for conducting the election.] [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.](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.
