Section 52(5)(b) in Tamil Nadu Co-operative Societies Rules, 1988

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State of Tamilnadu - Subsection

Section 52(5)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)The programme for conduct of election shall contain information regarding,-

(i)the date on which,-

(A)the society shall prepare and furnish the member's list to the Electoral Officer appointed by the District Election Officer under sub-rule (1) and shall publish the member's list in the notice board at the office of the society;

(B)the Electoral Officer shall prepare and publish the voters' list in the notice board at the office of the society;

(C)the members shall make claims or raise objections to the voters list; and

(D)the decision of the Electoral Officer on the claims made or objections raised to the voters' list shall be published.;

(ii)where the society fails to prepare and furnish the member's list within the time specified in item (i) (A), the date on which,

(A)the Electoral Officer shall prepare and publish the voters' list in the notice board at the office of the society.

(B)the members shall make claims or raise objections to the voters' list; and

(C)the decision of the Electoral Officer on the claims made or objections raised to the voters' list shall be published.;

(iii)the date on which, the place at which and the time during which,-

(A)the nomination papers shall be filed;

(B)the nomination papers shall be scrutinized and list of valid nominations shall be published;

(C)the nominations may be withdrawn;

(D)final list of contesting candidates shall be published; and

(E)polling, if required, will take place:

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State of Tamilnadu - Subsection

Section 52(5)(b) in Tamil Nadu Co-operative Societies Rules, 1988