Section 3(2) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(2)The appointment of Election Officers under Sub-Section (2) of Section 28-A shall be published in the Orissa Gazette and shall be communicated to -(a)Election Officers concerned;(b)Societies concerned;(c)the concerned person appointed under Section 3, in whose local limit the Head-quarters of the Societies is located.
