Section 145E in The Gujarat Co-Operative Societies Act, 1961
145E. Cost of conducting elections.
(1)The expenses of the holding of any election, including the payment of travelling allowances, daily allowances and other remuneration, if any, to the persons appointed to exercise the powers and perform the duties in respect of the election, shall be borne by the specified society concerned.(2)(a)The Collector may, by written requisition, call upon a specified society to deposit with him such amount as he considers necessary to meet with the expenditure likely to be incurred for the conduct of the election.(b)Within eight days from the receipt of such requisition from the, Collector, the society shall deposit the specified amount with Collector.(3)(a)The Collector shall maintain an account of expenses incurred in connection with the election.(b)Within six months from the declaration of results of the election, the Collector shall render the accounts to the society concerned and-(i)Where the expenditure is less than the amount of deposit he shall refund to the society the balance of the amount remaining with him; and(ii)where the expenditure exceeds, the amount of deposits, he shall by, written requisition call upon the society to pay the amount of excess expenditure specified by him in such requisition, within eight days from the receipt of such requisition and the society shall comply with such requisition.(4)Where a specified society fails to deposit the amount or to pay the amount of excess expenditure, the Collector may recover from the society such sum together with interest thereon at the rate of 12 per cent, per annum, as arrears of land revenue.
