Section 30 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
30. Uncontested elections.
- If. after the expiry of the period within which candidatures may be withdrawn under sub-rule (2) of rule 25 [the number of candidates in the constituency whose nominations have been accepted is equal to or less than the number of seats to be filled, the Returning Officer shall forthwith declare such candidate or all such candidates to be duly elected to fill the seal or the relevant number of seats, as the case may be] [Inserted by G. N. of 29.7.1972.], and shall complete and certify the declaration of Form V. and where the Returning Officer is not the Collector himself he shall send signed copies thereof to the Collector.
