Section 7(4) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(4)[(i) A voter belonging to Scheduled Castes/Scheduled Tribes/Other Backward Classes and Women, whether in his/her individual or representative capacity, whose name appears in the final electoral roll of any Constituency shall be eligible to become a candidate for the office of member of Committee from any of the Constituencies reserved for the category of members to which he/she belongs.Provided that a voter whether in his/her individual or representative capacity, whose name appears in the final electoral roll of any Constituency of the Society shall be eligible to become a candidate for the office of member of the Committee from any of the unreserved Constituencies.Provided further that a voter shall not be eligible to contest at an election from more than one Constituency.(ii)A voter, whose name appears in the final electoral roll of any particular Constituency shall be eligible to become a proposer or seconder for a candidate for the said office from that Constituency.Provided that a candidate shall not be a proposer and seconder for any other candidate of the same Constituency, and that no voter shall be either a proposer or seconder for more than one candidate.] [Substituted vide O.G.E. No. 1123 dated 14.7.2005.]
