Section 52(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)(a)The society shall, upon the receipt of the communication of the notice of election under sub-rule (5), prepare a list of members who, on the date thirty days prior to the date of poll, were qualified in accordance with the provisions of tire Act, [and these rules] [Substituted by G.O. Ms. No. 319, Co-operation, Food and Consumers Protection, dated the 30th November 1988.] to vote at the election (hereinafter called voters' list). If different constituencies are provided in these Rules or bye-laws, such voters' list shall be prepared constituency-wise.(b)The voters' list shall contain-(i)in the case of an individual member, the name, the surname (if any), the admission number, father's or husband's name and address of the member as entered and available in the admission register and the name of the constituency, if any, to which he belongs; and(ii)in the case of an affiliated society, the name of the society, its registration number, address and admission number, together with the name of its delegate and the date of expiry of the current term of the delegate.(c)The society shall send three copies of the voters' list to the Election Officer at least [ten clear days] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.] prior to the date of poll.(d)The society shall also publish a copy of the voters' list on the notice board at the office of the society not less than' [ten clear days] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.] prior to the date of poll requiring the members to make their claims or raise their objections, if any, by a petition setting out the grounds on which the claim is based or objection is raised, as the case may be, and present it to the Election Officer [within two days] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.] of such publication.(e)The Election Officer shall decide in writing the claims made or objections raised, if any, to the voters' list after making such enquiry as he considers necessary and make such corrections as maybe deemed necessary and shall direct the society to publish in tire notice board at the office of the society or at such other places as the Election Officer may specify such correction [at least two days] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.] prior to the date fixed for filing of nomination. For the purpose of deciding the claims or objections, the Election Officer shall have free access to verify the accounts, books, records and documents belonging to or in the custody of the society.(f)If any society fails to prepare and send the voters' list within the time specified in clause (c), the Election Officer may himself or through any persons, authorised by him in this behalf, prepare the voters' list and the society shall pay the expenses therefor. In such cases, the Election Officer shall also publish the voters' list in the notice board at the office of the society at least [seven clear days] before the date of poll requiring the members to make their claims or raise their objections, if any, by a petition setting out the grounds on which the claim is based or objection is raised, as the case may be, presented to the Election Officer [within one day] of such publication. The provisions in clause (e) shall apply with the modification that the corrections so made shall be published in the notice board at the office of the society or at such other place as he may specify, at least on the date prior to the date fixed for filing of nomination.
