Section 52(3)(c) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(3)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)[ Subject to the superintendence, direction and control of the Election Commission, and under the supervision and guidance of the State Election Officer, and the District Election Officer, the Election Officer shall be responsible for the proper conduct of the elections in the manner provided in the Act, the Rules, and any other orders or guidelines issued by the Election Commission from time to time.] [Inserted 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.]

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State of Tamilnadu - Subsection

Section 52(3)(c) in Tamil Nadu Co-operative Societies Rules, 1988