Section 53(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)(a)The Election Officer shall preside over the meeting convened under sub-rule (2). * *(b)[ The nomination of a candidate for the election of an office-bearer shall be in Form No. 23. The nomination paper shall be presented to the Election Officer at the meeting by the candidate or the proposer or the seconder.] [Clause (b) was substituted by G. O. Ms. No. 716. Co-operation, Food and Consumers Protection, dated the 19th August 1989.](c)The Election Officer shall decide in writing, the objections, if any, which may be made to any nomination after making such summary enquiry as he considers necessary and announce the names of the eligible candidate or candidates. Any candidate may withdraw his candidature by notice in writing signed by him and delivered to the Election Officer in person, by the candidate himself; or by his proposer or seconder at any time after the presentation of his nomination paper, but within the time fixed for withdrawal of nomination. A notice of withdrawal of candidature once given shall be final.
