Section 4 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
4. Fixing of dates of election and polling station.
(a)The Election Officer of the society shall fix the date of election of the [* * *] [Deleted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.] members of the Committee and, subject to the directions of the Chief Electoral Officer, if any, in that regards, publish the same atleast two months prior to the date of election so fixed either in the daily newspapers having wide circulation in the area of operation of the society or in the notice boards of the society, its branches if any, the offices of the Grama Panchayat, Panchayat Samiti, Tahasildar, Sub-Collector, Collector, Deputy Registrar of Co-operative Societies and Assistant Registrar of Co-operative Societies in the area of operation of the society or by beat of drums in the aforesaid area, whichever mode, or he may deem proper :Provided that where a directive has been issued by the State Government to a society or societies, as the case may be, to hold election to the Committee of any such society or societies on any particular date, the Election Officer shall fix that date for election to the Committee of these Societies accordingly.[(a-1) The Election Officer shall fix the date of election of the President within two days from the date of declaration of the result of the election of the Members of the Committee and, of the Vice-President within two days from the date of declaration of the result of the election of the President and publish the same alongwith the full particulars of the dates, place and hours between which : [Inserted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.](i)nomination papers shall be filed;(ii)nomination papers shall remain open for scrutiny, filing of objections and furnishing of proof in support of the objections shall take place, and the objections shall be enquired into, heard and disposed of;(iii)the list of valid nomination shall be published;(iv)withdrawal of nomination shall be made;(v)list of contesting candidates shall be published;(vi)polling, if necessary, shall take place; and(vii)the counting of votes and the declaration of result of election shall be made;at least fifteen days prior to the date of election so fixed, in the notice boards of the Society and shall cause service of the same on the members of the Committee by Registered Post with due acknowledgment.](b)The Election Officer shall, after making necessary enquiries where deem proper, finalise the number and location of polling stations having regard to the general principle of allotting at least one polling station per one thousand voters.
