Section 4 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
4. Provisional list of voters.
- [(1) A provisional list of voters shall be prepared by every society for the year in which general election is due to be held. [The persons who have completed minimum period of two years as members from the date of their enrollment before] [Substituted by G.N. of 27. 10.1971.] 30th June of the year immediately preceding the year in which such election is due shall be included in the provisional list. If different constituencies are provided in the bye-laws. the names of voters shall be arranged constituency wise as laid down in the bye-laws :][Provided that, if in any case, the preparation of the provisional list of voters falls due after the expiry of a period of six months from the 30th June, the Collector may, in consultation with the Registrar in respect of the societies of the categories mentioned in clauses (i), (v), (vi) and (vii) of subsection (1) of section 73G, and in consultation with the District Deputy Registrar in respect of the societies the other categories mentioned in subsection (1) of section 73G, by order, change the date of the 30th June, and subsequent dates and fix revised dates for the purpose of these rules.] [Added by G.N. of 8.9.1978.](2)Four copies of the authenticated provisional lists of voters shall be sent by every society to the Collector through the District Deputy Registrar so as to reach the Collector by the 15th July, of the year in which the general election is due. Copies of the said list shall be displayed on the notice board of the society. The District Deputy Registrar and the Collector by the 20th July of that year for inviting claims and objections.(3)If any society fails to send copies of the provisional list of voters to the Collector through the District Deputy Registrar, by [the 15th July,] [Substituted by G.N. of 27.10.1971.] the Collector shall himself or through any person authorised by him, in this behalf, prepare a provisional list of voters and the expenditure incurred therefor, shall be recovered from the society as arrears of land revenue.(4)In the event of the Collector taking action under the last preceding sub-rule, he shall also cause copies of the provisional list of voters to be displayed on his noticeboard and on the notice board of the District Deputy Registrar and the society by [the 23rd July,] [Substituted by G.N. of 19.7.1972.] for inviting claims and objections.
