Section 6 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
6. Claims and objections to provisional list of voters.
(1)When any provisional list of voters is published for inviting claims and objections, any omission or error in respect of the name or address or other particulars in the list may be brought to the notice of the Collector by [any member of the society concerned, who is a voter or any delegate authorised to vote on behalf of such society] [Substituted by G.N. of 19.6.1974.].(2)Every person making a claim or raising an objection, shall do so by a separate petition, which shall be presented to the Collector on or before the 31st July, during office hours.(3)Every claim or objection shall be preferred in writing and state the grounds on which the claim is based or the objection is raised, as the case may be.(4)The Collector shall, after considering each claim or objection, give his decision thereon in writing to the person concerned before the 10th August and take steps to correct the provisional list wherever necessary. The list as finalised by the Collector after deciding all claims and objections shall be the final list of voters.(5)[ Notwithstanding anything contained in sub-rule (4), any person who is a member of the society as on the 30th day of July of the year immediately preceding the year in which such election is due or on such subsequent date as may be fixed by the Collector under sub-rule (1) of rule 4 and whose name is not included in the final list of voters prepared by the Collector under sub-rule (4) and who is desirous of being registered as a voter may apply in writing to the Collector in Form 1-A [within a period of fifteen days from the date of display of final list of voters under rule 7]. [Added by G. N. CSL. 2279/8/15-C, dated 10.1.1980.](6)Every such application received by the Collector shall be forwarded by him within three days of the date of receipt by him to the District Deputy Registrar for enquiry. The District Deputy Registrar shall cause an enquiry to be made into the application and submit his report to the Collector, along with his recommendations within 7 days from the date of receipt of the application by him from the Collector.(7)The Collector shall after considering the application and the report of the District Deputy Registrar, give his decision in writing to the persons concerned, before the first date fixed for making nominations. If the Collector decides that the name of the applicant should be registered as a voter, he shall accordingly modify the list finalised by him earlier under sub-rule (4) and the list so modified shall then be treated as the final list of voters.
