Section 52(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)[(a) The Election Commission shall fix the date of election and draw up a programme for the conduct of election to the society or group of societies and send a copy of the programme so drawn to the State Election Officer and the District Election Officer concerned at least twenty-one days prior to the date of poll and also to the society or group of societies:Provided that the date of poll shall not be fixed on any date earlier than sixty days prior to the date of expiry of the term of office of the members of the board.(b)The programme for conduct of election shall contain information regarding,-(i)the date on which,-(A)the society shall prepare and furnish the member's list to the Electoral Officer appointed by the District Election Officer under sub-rule (1) and shall publish the member's list in the notice board at the office of the society;(B)the Electoral Officer shall prepare and publish the voters' list in the notice board at the office of the society;(C)the members shall make claims or raise objections to the voters list; and(D)the decision of the Electoral Officer on the claims made or objections raised to the voters' list shall be published.;(ii)where the society fails to prepare and furnish the member's list within the time specified in item (i) (A), the date on which,(A)the Electoral Officer shall prepare and publish the voters' list in the notice board at the office of the society.(B)the members shall make claims or raise objections to the voters' list; and(C)the decision of the Electoral Officer on the claims made or objections raised to the voters' list shall be published.;(iii)the date on which, the place at which and the time during which,-(A)the nomination papers shall be filed;(B)the nomination papers shall be scrutinized and list of valid nominations shall be published;(C)the nominations may be withdrawn;(D)final list of contesting candidates shall be published; and(E)polling, if required, will take place:Provided that there shall be an interval of not less than three clear days between the date fixed for filing of nomination and the date of poll: Provided further that different timings can be fixed for different constituencies on the same date and that more than one date may be fixed for polling, where polling cannot be held on the same date in the same place or different places.] [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.]
