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[Cites 0, Cited by 0] [Section 21B(9)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(9)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964

(i)Every voter who desires to exercise his vote shall be allowed to do so on proof of his identity such as photo identity card, given to him by the society. If the Polling officer is satisfied about the identity of the member with reference to eligible list of voters and if there is no objection from any candidate or his polling agent present at the polling station, he shall direct the member to put his signature or thumb impression in the election attendance register kept for this purpose at booth and then he shall issue a ballot paper to him. On receipt of such ballot paper, the voter shall proceed to the polling compartment set apart for the purpose and affix the [Swastik Mark] [Substituted for 'mark X' by G.O.Ms. No. 356, A&C (Coop. IV), dated 5-9-2005.] against the person or persons in whose favour he exercises his vote by inscribing or affixing a [Swastik Mark] [Substituted for 'mark X' by G.O.Ms. No. 356, A&C (Coop. IV), dated 5-9-2005.]; in the space provided in the ballot paper [against the symbol] [Substituted for 'against the name' by G.O.Ms. No. 356, A&C (Coop. IV), dated 5-9-2005.] of the candidate or candidates, as the case may be, and then fold the ballot paper and put the ballot paper in the ballot box kept for the purpose ensuring with utmost secrecy. If owing to blindness or other physical infirmity or a voter is unable to inscribe the mark on the ballot paper, the presiding officer, and where no such presiding officer is appointed, the election officer shall ascertain in secrecy from him the candidate or candidates, in whose favour he desires to vote, inscribe the [Swastik Mark] [Substituted for 'mark X' by G.O.Ms. No. 356, A&C (Coop. IV), dated 5-9-2005.]; on his behalf and put the ballot paper in the ballot box.