Section 24 in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
24. Notice of nomination and time and place for the scrutiny.
- The Returning Officer shall on receiving the nomination paper under rule 21, inform the person or persons delivering the same, of the day, time and place fixed for the scrutiny of nominations and shall enter on the nomination paper, its serial number and shall acknowledge the receipt thereof and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him and shall, as soon as may be therefore, cause to be affixed on the notice board in his office, a notice of the nomination containing description similar to those contained in the nomination papers, both the candidates and of the proposes.
