Section 45(5)(g) in Rajasthan Co-operative Societies Rules, 2003

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State of Rajasthan - Subsection

Section 45(5)(g) in Rajasthan Co-operative Societies Rules, 2003

(g)Other information, as may be important for conduct of the elections;

(ii)The Chief Executive Officer shall also quote the clauses of the bye-laws which are of relevance for conduct of elections, appending a complete updated set of the bye-laws to the letter;

(iii)The Chief Executive Officer shall render the Election Officer all such information, assistance and facilities as may be required by him under the provisions of the Act, these rules and the instructions issued by the State Co-operative Election Authority under section 37 of the Act.

(iv)It will be the duty of the existing committee to ensure that the C.E.O. renders all the information, assistance and facilities to the State Co-operative Election Authority properly and in time.:

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State of Rajasthan - Subsection

Section 45(5)(g) in Rajasthan Co-operative Societies Rules, 2003