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

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

State of Tamilnadu - Subsection

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

(c)[ If for any constituency there is no contesting candidate, the Election Officer shall immediately send a report to the District Election Officer, the State Election Officer and the Election Commission. In such case, the Election Commission may start election proceedings afresh in all respects as if for a new election to fill up the vacancy or vacancies. [Inserted by SRO A-1(a)/ 2013 - G.O. Ms. Mo. 10, Co-operation, Food and Consumer Protection (Cj1), 31.1.2013, w.e.f. 31.1.2013.]

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State of Tamilnadu - Subsection

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