Section 21N in The Bihar Co-operative Societies Rules, 1959
21N.
(1)No person shall file nomination paper for election to fill a seat if-(i)his name does not appear in the final Voter's list, or(ii)he is otherwise disqualified for being elected under the provisions of the Act, Rules or the Bye-laws of the society.(2)Proposal for nomination shall be addressed to the Election Officer in the prescribed form. Objection to nomination by a voter shall also be addressed to him.(3)The candidate shall present his nomination to the Election Officer in person or through his authorised agent and an entry thereof shall be made by the Election Officer in the register maintained for the purpose strictly in chronological order and he will also acknowledge receipt, if demanded :Provided that the proposer and seconder to the nominations shall be a voter other than the candidate himself.(4)The Election Officer shall take up scrutiny of nomination papers in alphabetical order on the date specified.The candidate, his proposer or seconder may be present at the time of scrutiny.(5)While scrutinising the nomination, the Election Officer may-(a)Permit any clerical error in the nomination paper in regard to the names or number to be corrected in order to bring them in conformity with the corresponding entries in the final voters list:(b)where necessary direct that any printing error in the said entries may be overlooked.(6)At the time of scrutiny, the Election Officer shall endorse on such nomination paper the decision regarding acceptance or rejection. In the case of rejection he will record in writing a brief statement of his reasons for such rejection. The candidate whose nomination is rejected may obtain a copy of the order of rejection on payment of a fee of rupees five to the Election Officer, who shall deposit the amount in the society concerned.(7)Application for withdrawal of the nomination shall be made to the Election Officer in person in the prescribed form by the candidate concerned.
