Section 80 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
80. Other orders to be made by the Commissioner.
- At the time of making an order under Rule 79, the Commissioner shall also make an order-(a)where any charge is made in the petition of any corrupt practice having been committed at the election recording -(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election, and the nature of that corrupt practice; and(ii)the names of all persons if any, who have been proved at the trial to have been guilty of the practice, and(b)fixing the total amount of costs payable, and specifying the persons by and to whom costs shall be paid :Provided that, a person who is not a party to the petition shall not be named in the order under sub-item (ii) of item (a) unless-(a)he has been given notice to appear before the Commissioner and to show cause why he should not be so named; and(b)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness, who has already been examined by the Commissioner and has given evidence against him of calling evidence in his defence and of being heard.
