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[Cites 0, Cited by 0] [Section 52(9)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

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

(f)If all the vacancies in the reserved seats to be filled at the election have been filled under clause (d) or (e) and if the number of contesting candidates remaining after the exclusion of the candidates so declared elected under the said clauses is not larger than the number of non-reserved seats to be filled at the election, the Election Officer shall cause a copy of the list of contesting candidates in Form No. 20 to be affixed in the notice board at the office of the society and after such affixation shall declare them duly elected to the non-reserved seats. The Election Officer shall immediately send a report to the District Election Officer, the State Election Officer and the Election Commission.