Section 52(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)[ (a) The District Election Officer or the Election Officer shall send notice of election to the members who, on the date thirty days prior to the date of poll, were the members of the society1. The notice shall contain information regarding-(i)the total number of vacancies to be filled up by election and of which the number of seats reserved under the Act or Rules for Scheduled Castes and Scheduled Tribes and Women, if any and the number of unreserved seats to be filled up by election;(ii)constituency, if any from which the members are to be elected;(iii)the date, place and time fixed for filing, scrutiny, withdrawal and publication of valid list of nominations;(iv)the date, place and time specified for polling; and(v)the time, date and place in which counting of votes shall take place:Provided that the withdrawal and publication of valid list of nominations shall be on the next day after the date fixed for scrutiny of nominations;(b)The election notice shall be sent at least fifteen days prior to the date of the poll by one or more of the following modes, namely:- '(i)by giving or tendering it to such member and if he is not found, by giving or tendering it to some adult member of Iris family under iris acknowledgement; or(ii)by e-post; or(iii)by publication in one or more local newspapers having circulation in the area of operation of the society and approved by the Government for the issue of Government advertisements:Provided that where the District Election Officer or the Election Officer considers it necessary, the election notice may be displayed in one or more prominent public places within the area of operation of the society, in addition to being sent in one of the modes aforesaid.(c)The election notice shall also be published,-(i)in the notice board at the office of the society; and(A)in the notice board at the branch of the society in that place; or(B)in such other place as the District Election Officer or the Election Officer may specify in this behalf.(ii)in cases where the elections are held in a place outside the headquarters of the society -(d)Where the District Election Officer or the Election Officer so directs, the Chief Executive or where there is no such Chief Executive, the President or Chairperson of the society shall arrange to serve the notice of election on the members.(e)The expenditure if any, in sending or publishing such notice shall be borne by the society.]
