Section 18(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(1)Any person may be nominated as a candidate for election to fill a seat, if he is qualified to be chosen to fill that seat under the provisions of the Act, rules and bye-laws and his name is entered in the list of voters :[Provided that, in the case of joint or associate members, only the member whose name stands first in the share certificate shall be eligible to be nominated as a candidate for the election :] [Added by G.N. of 8.9.1978.][Provided further that, in the case of a member contesting election for reserved seats as provided under the provisions of section 73-B, it is not necessary that his name should appear in the list of voters.] [Amended by CSL. 1185/49256/CR-218/15-C, dated 14.7.1986.]
