Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52(9)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(9)(g) in Tamil Nadu Co-operative Societies Rules, 1988

(g)If there are any seats remaining to be filled after following the procedure prescribed in clauses (a), (d), (e) and (f), the Election Officer shall send a report to the District Election Officer, the State Election Officer and tire Election Commission. In such case, the Election Commission may start election proceedings afresh in all respects as if for a new election to fill up the vacancy or vacancies.