Section 56S in The Maharashtra Cooperative Societies Rules, 1961
56S. Publication of list of valid nomination.- Immediately after all the nomination papers have been scrutinised and the decisions accepting or rejecting the same has been recorded, the Returning Officer shall prepare a list of candidates whose nominations have been accepted or rejected. Immediately on the next day after the scrutiny is over, the Returning Officer shall affix the list on his notice board and shall record the date on which and the time at which the list was so affixed :
Provided that, the Returning Officer shall be competent to include the names of candidates whose nominations are subsequently held valid, after the period of appeal by the competent authorities.
