Section 52(17) in Tamil Nadu Co-operative Societies Rules, 1988
(17)(a)The results of the election shall be recorded in a register opened by the Election Officer for this purpose and attested by him.(b)The names of the duly elected candidates shall be published in the notice board of the office of the society or at such other place as the Election Officer may specify.(c)[ As soon as the election is over, the Election Officer shall intimate the results of the election in Form No.22 to the society, the Election Commission, the District Election Officer, the State Election Officer and the Election Officer, if any appointed under sub-rule (1) of rule 53 for conducting the election of the office- bearers of the board.] [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.][***] [Clause (d) omitted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f 31.1.2013.]
