Section 19(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(1)On or before the date appointed under sub-rule (1) of rule 16. each candidate shall either in person or by his proposer deliver to the Returning Officer during the time and at the place specified in the order made under the said rule, a nomination paper completed as provided by rule 18 and signed by the candidate [and by two voters of his constituency one of which shall be a proposer and other seconder.] [Added by G.N. of 10.1.1980.]
