Section 52(21)(b) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 52(21)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(21)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)[ Notwithstanding anything contained in the Rules, a notified polling station can be used for the purpose of conducting election for seats reserved for Scheduled Castes and Scheduled Tribes or seats reserved for women or for open (unreserved) seats either individually or simultaneously. The Election Officer, Polling Officers and such other officers appointed for the purposes of conducting one election shall be deemed to have been appointed for the purposes of holding all other elections so held simultaneously at that polling station. Unless otherwise directed by the Election Commission, the polling materials like ballot-boxes, rubber stamps, distinguishing marks, etc., as well as records like voters list, covers, etc. used for one election may also be used for other such elections.] [Inserted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]

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State of Tamilnadu - Subsection

Section 52(21)(b) in Tamil Nadu Co-operative Societies Rules, 1988