Section 56Q in The Maharashtra Cooperative Societies Rules, 1961
56Q. Notice of nomination and time and place for the scrutiny.- The Returning Officer shall on receiving the nomination paper under Rule 56N, inform the person or persons delivering the same, of the day, time and place fixed for the scrutiny of nominations and shall enter on the nomination paper, its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him and shall, as soon as may be therefore, cause to be affixed on the notice board in his office, a notice of the nomination containing description similar to those contained in the nomination papers, both the candidates and of the proposes.
