Section 53(10) in Tamil Nadu Co-operative Societies Rules, 1988
(10)(a)The results of the election shall be recorded in a register opened by the Election Officer for the purpose and attested by him.(b)The name of the duly elected candidate shall be published in the notice boards of the office of the Election Officer and the office of the society concerned.(c)[ As soon as the election is over, the Election Officer shall intimate the results of the election to the society concerned, the District Election Officer, the State Election Officer and the Election Commission.] [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.]
