Section 30A(6)(a) in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Section 30A(6)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(6)(a) in The Orissa Co-operative Societies Rules, 1965

(a)The Election Officer, who receives the nomination papers shall maintain a register in which all nomination papers shall be entered strictly chronologically as soon as they are received and acknowledged, the receipt thereof if demanded. No nomination paper shall be entertained after the specified date and time. The register will show ;

(i)Name of the candidate;

(ii)Name of the proposer;

(iii)Name of the seconder;

(iv)Date and time of receipt of nomination paper;

(v)Signature of Election Officer.

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State of Odisha - Subsection

Section 30A(6)(a) in The Orissa Co-operative Societies Rules, 1965