Section 3(3) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(3)(a)The Chief Executive of the Society shall send the intimations as required by Sub-Section (2) of Section 28-A to the Election Officer of the society by registered post under acknowledgment due, or in person under proper acknowledgment.(b)The Chief Executive shall, alongwith the intimation as specified under Clause (a) furnish, in case the membership of the Society has already been organised into constituencies by the Committee, full particulars of all such constituencies as well as the offices in respect of which elections are required to be held, duly supported by the resolution of the Committee and where no such constituency has been organised the Chief Executive shall send a requisition to the Election Officer for organisation of such constituencies under Sub-rule (3) of Rule 6 [along with the details of reservation of the Constituencies made for different categories of members of the Societies in the previous election and such other information as may be required by the Election Officer.] [Added vide O.G.E. No. 1123 dated 14.7.2005.]
