Section 9(1) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(1)At the place, and on the date and time fixed under [Sub-rule (a-1) of Rule 4 and] [Inserted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.] Sub-rule (1) of Rule 5 for scrutiny of nomination papers, the candidates or their election agents or one proposer of each candidate may remain present, and the Election Officer shall give them all reasonable facilities for examining the nomination papers and raising objections, if any writing to the validity thereof, with proof in that regard within two days from the last date fixed for filing nomination.
