Section 58 in Andhra Pradesh Farmers Management of Irrigation Systems Rules

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State of Andhra Pradesh - Section

Section 58 in Andhra Pradesh Farmers Management of Irrigation Systems Rules

58.

The Government or the Election Authority, as the case may be by order prescribe the code of conduct for candidates, voters and all persons connected with the conduct of elections.Appendix 1Form - 1[see Rule 2(2)]Notice for the Election of Member of Managing Committee/President of Water Users' Association(s) in........................................District.It is hereby notified that elections to members, Managing Committee/President of the Water Users' Association in ....................... District shall be conducted as per the following :(i)Nominations papers shall be presented:(a)On (date)(b)Time................. between ................. to.................hours(ii)Date of scrutiny of nominations papers(iii)Date of withdrawal of candidature(iv)Date of Polling:(v)Date of Counting of votes by the Election Officer:(vi)Declaration of publication of results:Election Authority/DistrictElection Authority.Appendix 2Form - 2[see Rule 2(4)]Notice of Election for the Office of Member Managing Committee, President ......... Water Users' AssociationNotice is hereby given that-

(1)An election to be held for election of the Member, Managing Committee and President ..............Water Users' Association.

(2)Nomination Papers may be delivered by a candidate or his proposer to the undersigned between 10.30 a.m. and 5.00 p.m, from ......... to .......... (date).

(3)Forms of nomination papers may be obtained at the place and time aforesaid.

(4)The nomination papers will be taken up for scrutiny at .........................(place) on Date ........... at ................. (hrs).

(5)Notice of withdrawal of candidate may be delivered by a candidate or his proposer or his election agent to the undersigned at .............................office before 3.00 p.m. on the .......................

(6)In the event of election being contested the poll will be taken on ...................... between the 7.00 hrs. and 13.00 hrs.

(7)Counting will commence after the Poll is over and results declared immediately thereafter.Election Officer.Place :Date :Appendix 3Form - 3[see Rules 4(1) and 5]Water Users' Association ...............Nomination PaperName of the Office Member, Managing Committee/President of WUAName or number of the territorial constituencyFull name of the candidateFather's or husband's nameSerial number of candidate in the Electoral RollAgeSexOccupation and AddressFull name of the proposerSerial number of the proposer in the electoral rollSignature of the proposer.Candidates' DeclarationI declare that I am eligible and willing to stand for election and my age as shown above is correct.Signature of CandidateThe above declaration is solemnly affirmed before me (name of the officer in block letters) by................................who is personally known to me (who has been identified to my satisfaction by .................. of ..................................Signature of VillageAdministrative Officeror any other officer notbelow the rank of aMandal Revenue Officer(Endorsement by the Election Officer or other authorised person serial number).This nomination paper was presented to me ............... (person) at ............ (date and hour) ........................Signature of the Election Officeror other Authorised PersonDecision of Election Officer accepting or rejecting the nomination paper.I have examined the nomination paper in accordance with Rule 8 and decide as follows :Election OfficerDate :Receipt for Nomination paper and notice for scrutiny(to be handed over to the person presenting the nomination paper)Serial No. of Nomination Paper .................. The Nomination Paper of ............................. a candidate for election of Member, Managing Committee of the Water User's Association................................./territorial constituency No...........................was delivered to me at ...........(hour) on ..............(date) by the ......................... Candidate/Proper.All nomination papers will be taken up for scrutiny at ..................(hour)..............on ,........................(date) at....................(Place).Date :Election OfficerAppendix 4Form - 4[see Rules 4(1) and 5]Nomination PaperElection to the office of the Member, Managing Committee/President of the WUA..............................................I nominate as a candidate for election to the office of member, managing committee/President WUA.Candidates Name:Name of the Candidates father/Husband.his/her postal address.His/her name is entered at serial number ............... in Section No ......... of the Voters List for................WUA.My name is ........................ And it is entered at serial No...............................in section no..............................of the Voters List for the .................................WUA.Date :Signature of the Proposer.I, the above mentioned candidate assent to this nomination and hereby declare -

(a)that I have completed ................ years of age. .............................................................................. (to be filled by the election officer) Serial Number of Nomination Paper .........

This nomination was delivered to me at my office at............... (hour) on ................ (date) by the candidate/Proposer.Date :Election Officer.Decision of the Election Officer accepting or rejecting the Nomination paperI have examined this nomination paper in accordance with Rule 9 and decide as follows:Date :Election Officer.Receipt for Nomination paper and notice for scrutiny (to be handed over to the person presenting the nomination paper) Serial Number of Nomination Paper.........The Nomination paper of .......................... a candidate for election to the office of Member, Managing Committee/President of WUA was delivered to me........................ (hour) on ........... (date) by the candidate/proposer.All nomination papers will be taken up for scrutiny at ............. (hour) on ......... (date) at ................... (place).Date:Election Officer.APPENDIX 5(1)Form - 5(1)[see Rule 7]List of nominations received on .......... (date) for the Office of Member, Managing Committee/President of ....................... Water User Association

Sl.No. of Nomination Paper	Name of the Candidate	Father's Name	Age	Occupation & Address	Voters List No. of Candidate	Name of the Proposer	Voters List No. of Proposer
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

The nomination papers will be taken up for scrutiny at .............a.m./p.m. on ............ the ............... date .............. at ............ (Place).Signature of the Election Officeror other Authorised PersonPlace :Date :Appendix 5(2)Form - 5(2)[see Rule 8(5)]List of validly nominated candidatesName of District ......................Name of territorial constituency/WUA....Election to member, Managing Committee/president of ..........................................Water User's Association.

Sl.No.	Allotted Name of the Candidate	Address of the Candidate
(1)	(2)	(3)
1.
2.
3. Etc.

Election OfficerPlace :Date :Appendix 6Form - 6[see Rule 9(1)]Notice of withdrawalElection to the Office of the Member, Managing Committee/President of Water User's Association.ToThe Election Officer,I,........................a candidate validly nominated at the above election do hereby give notice that I withdraw my candidature.Signature of CandidatePlace :Date :This notice was delivered to me at my office at .............(hours) on ................. (date) by ..................... (name).Date :Election Officer Receipt for notice of withdrawal(To be handed over to the person delivering the notice)This notice of withdrawal of candidature by....................... a Candidate at the election to the office of the Member, Managing Committee/President of WUA ...................... as delivered to me by the ...................at my office at ....... (hour) on .................. (date).Election OfficerAppendix 7Form - 7[see Rule 9(2)]Notice of withdrawal of candidatureElection to the office of Member, Managing Committee/President of WUA.Notice is hereby given that the following validly nominated candidate/candidates at the above election withdraws/withdraw his candidature/their candidature today.

Sl.No.	Name of the Candidate	Symbol Allotted
(1)	(2)	(3)
1.
2.
3.
4. etc.

Date :Election OfficerAppendix 8List of contesting candidatesForm - 8[see Rule 10(1)]List of contesting candidatesElection to the Office of Member, Managing, Committee/President of WUA......

Sl.No.	Name of the Candidate	Symbol Allotted/Assigned
(1)	(2)	(3)
1.
2.
3.
4. etc.

Election OfficerPlace :Date :Appendix 9Form - 9[see Rule 11(2)]Declaration of the result of election under Rule 11(2) of the Election Manual.In accordance with Rule 11(2) of the Election Manual. I declare that the following candidate has been duly elected for the office of Member Managing Committee/President Water Users' Association................................Name:Address:Place :Date :Signature of Election OfficerAppendix 10Appointment of Election AgentForm - 10[see Rule 13(1)(a)]Appointment of Election AgentElection to the Office of President of WUAToThe Election Officer,I, ..................a candidate at the above election for the post of the president ............ Water User's Association do hereby appoint ............... of ................ as my election agent from this day at the above election.Signature of CandidateDate :Place :I accept the above appointment.Signature of Election AgentSignature of Election OfficerI hereby, accept and approve the above appointment.Place :Date :Appendix 11Appointment of Polling AgentForm - 11[see Rule 13(2)(b)]Appointment of Polling AgentElection to the Office of Member, Managing Committee/President of WUAI,................ a candidate/the election agent of ............ who is a candidate at the above election do hereby appoint ..... as a polling agent to attend polling station No .......... fixed for the poll ................... at ........................Signature of CandidateElection AgentI hereby, accept and approve the above appointment.Signature of Election OfficerPlace :Date :Appendix 12Appointment of Counting AgentForm - 12[see Rule 13(3)(b)]Appointment of Counting AgentElection to the Office of Member, Managing Committee/President of WUA.ToThe Election Officer,I,............... a candidate/the election agent of ............... who is a candidate at the above election do hereby appoint the following persons as my counting agents to attend the counting of votes at .......................

Name of the Counting Agent	Address of the Counting Agent
1.
2.
3.

Signature of CandidateElection AgentI/We agree to act as such counting agents.Signature of the Agent I hereby, accept and approve the above appointment.Signature of Election OfficerPlace :Date :Appendix 13List of Tendered Ballot PapersForm - 13[see Rule 24(2)]List of Tendered Ballot PapersPolling Station No .................. Territorial Constituency No ......... WUA ......... Election to the office of the Member, Managing Committee and President of the WUA.

Sl. No.	Name of the Elector No. in the VotersList/Section No.	Name of WUA	Serial No. of Tendered Ballot paper	Signature of Elector or thumb impression ofperson tendering vote	Serial No. of Ballot paper issued to theperson who has already voted
(1)	(2)	(3)	(4)	(5)	(6)

Date : Station :Signature of Polling Offier.Appendix 14List of Challenge VotesForm - 14[see Rule 25(2)(c)]List of Challenge VotesPolling Station No ............. Territorial constituency No ................ WUA ................... Election to the Office of Member, Managing Committee/President Water User Association.

Sl. No.	No. of Electorson	Voters List/Station No. of WUA	Name of Elector	Signature or thumb impression of the personchallenged and his address	Name of Challenger	Signature and thumb impression of identifierif any Order of Polling Officer	Signature of challenger on receiving refund ofdeposit
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Signature of Polling Offier.Date :Station :Appendix 15Form - 15[see Rule 29(1)]

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State of Andhra Pradesh - Section

Section 58 in Andhra Pradesh Farmers Management of Irrigation Systems Rules

58.