Section 45(7) in Rajasthan Co-operative Societies Rules, 2003
(7)[] [Renumbered '(5)' by Notification No. G.S.R. 53, dated 10.7.2017.] [(i) The notice of the election shall be sent by the Election Officer to the members by one or more of the following modes, namely:-(a)by local delivery;(b)by post under certificate of posting;(c)by circulation among the members;(d)by publication through beat of drum; and(e)by publication in a newspaper having circulation in the area of operation of the society;(ii)The notice of the election along with the election programme shall also be affixed on the notice board of the society and at such public places of importance as may be decided by the Election Officer.](iii)the notice shall contain information regarding -(a)the number of vacancies to be filled up by election;(b)any area or constituency that is specified in the bye-laws from which the members are to be elected;(c)the qualification if any, prescribed in the bye-laws for eligibility for membership of the committee;(d)the date on which, the place at which and the hours between which nomination papers shall be filed by member, such date being not less than three clear days before the date fixed for election, and such day not being a public holiday;Explanation. -In this clause 'public holiday' means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881), or any day which has been notified by the Government to be a holiday for the Government Offices in the State.(e)the date on which, the place at which and the hour when the nomination papers shall be scrutinized;(f)the date on which, the place at which and the hours between which candidature may be withdrawn by a candidate, and(g)the date on which, the place at which and the hours between which the polling shall take place.
