Section 45(8) in Rajasthan Co-operative Societies Rules, 2003
(8)[] [Renumbered '(6)' by Notification No. G.S.R. 53, dated 10.7.2017.] (i) The nomination of a candidate for election shall be in form The form shall, on application be supplied to a member on payment of Rupees Ten by the Election Officer.(ii)Every nomination paper shall be signed by two members, whose names are included in the electoral rolls. One of the members shall sign the Form as proposer and the other as seconder for the nomination. The nomination paper shall also contain a declaration signed by the candidate proposed for election to the effect that he is willing to contest the election:[Provided that no person shall contest election for more than one seat in the committee of a society; and] [Added by Notification No. G.S.R. 53, dated 10.7.2017.](iii)[ Every nomination paper accompanied with the security amount mentioned below, shall be presented in person to the Election Officer by the candidate himself or by his proposer or seconder, on the date(s) and between the hours specified in notice referred to in sub-rule (7):- [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]
