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State of Punjab - Section

Section 141 in The State Pharmacy Council Rules, 1951

141.

All cheques on the Bank be signed by the President or his nominee and the Registrar.AppendixForm 'A'Rule 5Notice of electionElection of a member or members of the State Pharmacy CouncilNotice is hereby given pursuant to the provisions of Rule 5 of the Rules and Regulations of the ___________ State Pharmacy Council that the election of _________________ members or the _________________ State Pharmacy Council to serve during the period expiring _________________ day of _______________ is about to be held.Nominations of eligible persons to fill the vacancy are invited.Each Candidate must be nominated by a separate nomination paper but any person entitled to vote at the election may sign the nomination paper of any number of Candidates not exceeding the number to be elected and for which he is entitled to vote.Every nomination paper must be in the Form B to Rule 6(3) giving all the details required therein.The nomination paper must reach the undersigned not later than __________ day of ________ from whom forms of nomination papers may be obtained on application.Nomination papers in respect of which provision of Part I of the Rules have not been complied with or which are not received by the Returning Officer by the aforesaid date will be invalid._________________Returning OfficerAddress _________________Date _________________Form 'B'Rule 6(3)Form of nomination paperElection of member or members of the _________________ State Pharmacy Council.I, the undersigned being a registered Pharmacist, hereby nominate (a) _____________ registered as a Pharmacist his registered number being (b) _________________ as a candidate for election as a member of the _________________ State Pharmacy Council at the forthcoming election.Signature _________________Address _________________Registration No. _________________Date _________________We the undersigned second the proposal of Shri _________________
Signature _________________ Signature _________________
Address ___________________ Address ___________________
Registration No. _____________ Registration No. ____________
Date _________________ Date _________________
I the undersigned hereby consent to accept nomination as a candidate for election to the _________________ State Pharmacy Council.Signature _________________Address _________________Registration No. _________________Date _________________(a)State name and full address.(b)State Registration number.Form 'C'Rule 6(10)Form of Voting PaperElection of Member or Members of the _________________ State Pharmacy Council
Official mark of the Returning Officer Election (a) _________________ Member
Column for Voter's mark (X) Name of candidate(s) Address Registration Number
       
       
       
       
       
(a)Number of candidates to be elected.(b)Names to be printed in alphabetical order.
(1)Each elector has Instructions votes.
(2)He shall vote by placing the mark X opposite the names of the candidates whom he prefers.
(3)The voting paper shall be invalid if the mark X is placed opposite the names of more than _________________ candidates or if the marks are so placed as to render it doubtful to which candidates they are intended to apply.
(4)The elector shall enclose the voting paper in the identification cover and then enclose that cover in a bigger cover in the left hand lower corner of which the elector shall write his full name and signature. If the elector fails to write his full name and signature the voting paper shall be invalid.
(5)A voting paper will be invalidated if the voter returns the voting paper otherwise than in the "Identification Envelope" with the declaration thereon duly completed.
(6)Every Elector shall send his voting paper in a separate cover direct to the Returning Officer.
(7)If the Returning Officer receives more than one voting paper from any elector, all such voting papers shall be invalid.
(8)If more than one mark is placed before the name of any candidate the whole voting paper will be disqualified.
(9)This paper must be folded "Face Inwards" and placed in the accompanying "Identification Envelope" which must be securely closed and then placed in a covering envelope.Form 'D'Rule 6(11)Form of Declaration on Identification Envelope_________________State Pharmacy Council.I, (a) _________________ of _________________ hereby declare that I am the person to whom the enclosed voting paper was addressed that I am registered Pharmacist (b) _________________ and that I have not returned any other voting paper in this election.Signature _________________Address _________________Date _________________Signed in presence of (c) ________________
(1)Signature _________________
(2)Signature _________________
(1)Insert full name.
(b)Insert Register Number.
(c)There must be two witnesses.
Form 'E'Rule 69Form of Register of Pharmacist