Section 5(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(2)[ Where a society is a member of a specified society, the specified society shall call for the name of the delegate duly authorised to vote at an election on behalf of the affiliated society, so as to reach it by the 2nd July. While communicating the name of its delegate to the specified society the affiliated society shall enclose a copy of the resolution of the society, or its committee under which the delegate is so authorised. The specified society shall include in the list of voters the names of all such delegates as have been communicated to it before the date fixed for publication of the provisional list. In addition to the names of the delegates, the list shall contain the names of the affiliated societies, their registration numbers and addresses and the names of constituencies if any. to which they belong. A society which has communicated the name of its delegate shall by like resolution be permitted to change the name of its delegate not later than 7 days before the date appointed by the Collector under rule 16 of said rules for making nominations.] [Substituted by G.N. of 10.1.1980.]
