Section 7 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
7. Nomination of candidates.
(1)Subject to Sub-rule (4) nomination [for the election of the members of the Committee] [Inserted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.] shall be filed in Form I before the Election Officer by the candidate or through the proposer within three days from the date of publication of the final electoral roll. The forms shall, on application to the Chief Executive, be supplied on payment of such fees as may be fixed by the Chief Electoral Officer from time to time :[Provided that in case of joint membership as provided in the Explanation to Sub-clause (i) of Clause (b) of Sub-Section (2) of Section 6 of the Act, the nomination first filed either by husband or wife shall be acceptable.(1-a) The nomination for the office of President and Vice-President shall be filed in Form-1 before the Election Officer by the candidate or through the proposer within the time fixed by the Election Officer. The forms shall, on application to the Chief Executive, be supplied on payment of such fees as may be fixed by the Chief Electoral Officer from time to time.] [Inserted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.](2)The Election Officer shall specify the symbols which may be allotted to the candidates but he shall not allot any symbol which are associated with political parties.(3)All nominations shall be filed alongwith the fees and security deposits fixed, if any, by the Chief Electoral Officer, duly filled in, complete in all respects, and signed by the Candidate, his proposer and seconder.(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.](5)[* * *] [Deleted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.] where the number of candidates for the office of member from any particular constituency becomes equal to the number of voters [or where the number of voters are less than six] [Inserted vide O.G.E. No. 1123 dated 14.7.2005.] in the final electoral roll for that constituency, the requirements of Sub-rules (3) and (4) in regard to signing of the nomination by the proposer and the seconder shall be waived by the Election Officer after recording the reasons therefor.(6)Notwithstanding anything contained in these rules, a voter shall not be a candidate in the election if he is ineligible for being chosen as a member or president of the society under the Act and rules framed thereunder.
