Section 41(2) in The Chhattisgarh Co-operative Societies Rules, 1962
(2)Not less than ten days before the date fixed for the [annual general meeting or the special general meeting of a society, as the case may be] [Substituted by notification No. F-5-4-78-XV-1, dated 15-4-78.] the Returning Officer shall paste a notice on the notice board of the SOciety, stating-(a)the number of members to be elected;(a-1) [***] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.](b)the last date for making nominations, which shall not be later than seven days before the date fixed for holding the said meeting, the hours between which, the place at which and the person to whom nomination papers shall be presented;(c)[ The date on which, the place at which and hours between which scrutiny of nomination papers shall be made and the date and place of polling, if necessary;] [Substituted by Notification No. F-5-4-88-XV-1, dated 25-6-1988.](d)the last date for the withdrawal of candidatures;[(d-1) the date for co-option against vacant seats of committee members, [***] [Inserted by Notification No. F-5-3-91-XV-1, dated 18-4-1991.] if any;](e)[ the date for election of Chairman/President, Vice Chairman/Vice-President and representatives to be sent to other societies and such other officers as specified in bye-laws.] [Substituted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.]
