Section 74 in Jammu and Kashmir Co-operative Societies Rules, 2001
74. Acts of Co-operative Societies not be invalidated by certain defects
- No act, of a Co-operative Society or any committee or of an officer appointed under these rules shall be deemed to be invalid by reason only of the existence of any defect in the constitution of the society of the committee or in the appointment or election of an officer or on the ground that such officer was disqualified for his appointment.Form "A"Form of Nomination to the committee of Co-operative Society.I ...........individual/society hereby propose the nomination..............Society.Name of the proposer.StatusName of the SeconderStatusNote:In the case of nomination of the representative by a Co-operative Society, the proxy form issued by the Society in favour of the proposer and seconder must accompany this form.(Receipt for nomination paper)The nomination of ......................... a candidate of election as member to the society .................... was delivered to me on ............................Signature of Returning OfficerForm 'B'Notice of Election[See rule 14-1) (d)]Election to ........................Notice is hereby given that -
