Section 40(7) in West Bengal Co-operative Societies Rules, 2011
(7)(i)The nomination of a candidate for election shall be made in Form X as far as practicable.(ii)Every nomination paper shall be signed by any two members whose names are included in the list referred to in sub-rule (6). One of the members shall sign the form as proposer and the other as seconder for the nomination. The nomination paper shall also contain a declaration signed by the candidate to the effect that he is agreeable to the nomination.(iii)Every nomination paper shall be presented in person or through authorized agent or by registered post to the Chairman of the society or any other officer duly authorized in this behalf by the Board of such society. If the Chairman himself is a candidate, the Board of the society shall authorize some other officer, who is not a candidate, to receive the nomination paper.(iv)(a)The person who receives the nomination paper shall enter in the nomination paper its serial number certify the date and hour at which the nomination paper is received by him and also immediately acknowledge the receipt of the nomination paper.(b)The nomination papers received after the date and hour fixed under sub-clause (d) of clause (ii) of sub-rule (5) shall be rejected.
