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State of Rajasthan - Section

Section 16 in The Rajasthan Veterinary Council Rules, 1988

16.

(1)All receipts/funds of the State Council shall be deposited in favour of Rajasthan State Veterinary Council.
(2)The funds will be controlled by the Registrar, Rajasthan State Veterinary Council.Form-1[See rules 3(4) & 3(5)]To,The Registrar,Rajasthan State VeterinaryCouncil, Jaipur-302015Sir,I do hereby file under rules 3.4 and 3.5 of the Rajasthan State Veterinary Council Rules framed under the Indian Veterinary Council Act, 1984 (52 of 1984), my claim for inclusion of my name in the election roll for the ensuing election to the Rajasthan State Veterinary Council under clause (a) of sub-section (1) of section 32 of the said Act. The relevant details are given below:-
Name (in block letters) :.............................
Address :.............................
  :.............................
Academic qualifications :.............................
Designation and official address, if any :.............................
Grounds for the claim (with proof, if any) :.............................
I declare that I am a citizen of India, residing in Rajasthan State and practising Veterinary medicine/employed in Rajasthan State.Place..........Date...........(Signature of claimant)Name :................Regn. No.:............Form-II[See rules 3(4) & 3(5)]Objection in an Entry in the Draft Electoral RollTo,The Registrar,Rajasthan State Veterinary Council,Jaipur.Sir,I do hereby file, under rules 3.4 and 3.5 of the Rajasthan State Veterinary Council Rules framed under the Indian Veterinary Council Act, 1984 (52 of 1984), my objection to the following entry in the draft electoral roll prepared by you in connection with the ensuing election to the Rajasthan State Veterinary Council under clause (a) of sub-section (1) of section 32 of the said Act:-
1. Name of the person (in block letters) the entry of whose namein the draft electoral roll is objected to :......................
2. Particulars of entry objected to :......................
3. Grounds of objection to the entry :......................
(Signature of objector)Place..............Date...............Serial No. and Name of object, as entered in the Draft Electoral Roll............
Address of objector .....................
  (Counter signature)
Place.............Date..............Serial No. Name of the person counter-signing, as entered in the Draft Electoral Roll .................
Address of the person countersigning
  .....................