Section 47 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
47. Account of election expenses.
(1)Every candidate at an election shall, either by himself or by his Election Agent, keep a separate and correct account of all expenditure in connection with the election incurred, or authorised by him or by his Election Agent, between the date of publication of the date of election and the date of declaration of the result thereof, both dates inclusive.(2)The account shall contain such particular as are specified in Rule 48.(3)The total of the said expenditure shall not exceed such amount as may be notified by the State Government under Sub-para (5) of Para 1 of Schedule III to the Act.(4)Every contesting candidate at an election shall lodge with the Election Officer an account of his election expenses within thirty days of the date on which he is declared elected or not elected, as the case may be, in such election.
