Section 94 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
94. [ Election of nominee under Section 144-C(2). [Inserted by G. N. of 3.10.1973.]
(1)The election of a nominee of a society as a member of the Committee of any Specified Society under sub-section (2) of Section 144-C shall be held in accordance with the provisions of this rule.(2)Where a society has to send such nominee, and the Collector has published his order made under Rule 16 as required by clause (b) of Rule 17, the Committee of the Society shall hold its meeting for the election of the nominee, within a period of 15 days from the date of publication of the election programme or within such extended period as the Collector may allow.(3)The election shall be conducted in accordance with the provisions of the bye-laws of the society, under the control of the Collector or the. Returning Officer appointed by him under Rule 9].Form I[See Rule 16]Office of the Collector of...............................................No. .............In exercise of the powers conferred by Rule 16 of the Maharashtra Specified Co-operative Societies Elections to Committees' Rules, 1971, I....................the Collector of......................hereby notify that an election is to be held of.......................member/members of the Committee of the Co-operative Society known as the.............Ltd., .........Taluka..............Division, and appoint in relation to the election by the constituency or constituencies specified in column 1 of the Schedule hereto (hereinafter referred to as "the respective constituency")-(a)the dates specified in column 2 of the said Schedule against the respective constituency to be the last dates and the time specified in column 2 against the respective constituency to be the time for making nominations in relation to the respective constituency; [and the place specified in column 2 against the respective constituency to be the place from which the nomination paper can be obtained;] [Inserted by G.N. of 3-10-1973.](b)the dates and time specified in column 3 of the said Schedule against the respective constituency to be the date and time for the scrutiny of nominations in relation to the respective constituency;(c)the places specified in column 4 of the said Schedule against the respective constituency to be the places for making nominations and for the scrutiny thereof;[(c-1) the date, time and place specified in column 4A of the said Schedule against the respective constituency to be the date, time and place of withdrawal of nominations in relation to the respective constituency:] [Inserted by G. N. of 2.10.1973.](d)the dates specified in column 5 of the said Schedule against the respective constituency to be the dates on which election of the member or members................. shall be held;(e)the time specified in the column 6 of the said Schedule against the respective constituency to be the time during which the poll shall be taken:(f)the date and time specified in the column 7 of the said Schedule against the respective constituency to be the date and time for the counting of votes:(g)the place specified in column 8 of the said Schedule against the respective constituency to be the place for the counting of votes.
