2018 AIR CC 1479 (BOM) ::2018 (2) ABR 576 ::(2018) 6 AllMR 239 (BOM)

Bombay High Court

Hon'ble Judge(s): S. C. Gupte , J

Maharashtra Co-operative Societies Act (24 of 1961) , S.165(1)(2)— Maharashtra Government Society (Election to Committees) Rules (2014) , R.20(3)— Election - Nomination of candidate - R. 20(3) providing only for eligibility condition of a proposer or seconder - No restriction in Rules (2014) prohibiting proposer from proposing or seconding more than one candidate - Rejection of nomination form by Election Officer on ground that proposer of candidate had proposed or seconded more than one candidate, not proper. (Para 4 6 8)