Section 11(1)(e) in Kerala Recognition of Trade Unions Rules, 2011

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(e)to fix-

(i)the last date of receipt of nominations;

(ii)the date of scrutiny of nominations and publication of list of Trade Unions validly nominated;

(iii)the last date and time for withdrawal of candidature;

(iv)the date of publication of the final list of candidature;

(v)the date of issue of ballot paper;

(vi)the date and time of the poll;

(vii)the date and time of counting of votes; and

(viii)the date and time for any other purpose in respect of conduct of the election.

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