Section 30B in The Orissa Co-operative Societies Rules, 1965
30B. Election of President.
(1)Immediately after the election of the Committee members and the receipt of the Government nomination, if any, the Election Officer shall arrange to convene a meeting of the Committee for election of the President of the Society, with the assistance of the Secretary or the Executive Officer of the Society.(2)The Election Officer shall preside over the meeting and he shall call for nomination of the candidate for the election of the President of the Society.(3)Every candidate shall be proposed by one member of the Committee and seconded by another in the meeting. The names of all candidates proposed and seconded shall be read out by the Election Officer. Any candidate may withdraw his candidature before the commencement of the poll but not thereafter.(4)if there is only one duly nominated candidate, there shall be no vote and he shall be declared to have been selected.(5)If there are two and more candidates, the votes of the members, present at the meeting shall be taken.(6)The provisions contained in Sub-rules (9) and (10) of Rule 30-A shall mutatis mutandis apply to such election.(7)Other provisions of the Bye-Laws of the Society not inconsistent with the Act or these rules may apply.
