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State of Bihar - Section

Section 23 in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955

23.

The decision of the State Government on any question that may arise as to the intention, construction or application of these Rules shall be final.Form IElectoral RollList of persons qualified to vote under clauses (c) and (f) of sub-section (1) of Section 3 of the Bihar Development of Homeopathic System of Medicine Act, 1953.
Serial No. Registration No. in case of persons qualified tovote under clauses (c) and (f) of sub-section (1) of Section 3. Name. Father's name. Address.
1 2 3 4 5
         
I certify that all the persons whose names are entered in the above roll are qualified to vote under clauses (c) and (f) of sub-section (1) of Section 3 of the Bihar Development of Homeopathic System of Medicine Act, 1953.Registrar,Board of Homeopathic Medicine, Bihar,Or "President of the Association".Form IINomination PaperElection under clauses (c) and (f) of sub-section (1) of Section 3 of the Bihar Development of Homeopathic System of Medicine Act, 1953.
Name of the candidate. Father's name. Registration No. and name of constituency in caseof clause (c) of sub-section (1) of Section 3 and serial No. inthe electoral roll in case of others. Address. Signature of proposer. Signature of seconder.
1 2 3 4 5 6
           
I hereby declare that I am the person about whom the above particulars are given and that I agree to this nomination.(Signature with date)Candidate.Returning OfficerInstructionNomination papers which are not received by the Returning Officer before noon on the.................will be invalid.Note.-Last date for the withdrawal of nomination by a candidate is ............Form III.Voting paper under clauses (c) and (f) of sub-section (1) of Section 3 of the Bihar Development of Homeopathic System of Medicine Act, 1953.
Counterfoil Form No. III.
Serial No. Serial No.
  Voting paper.
Members are to be elected to the Board of Homeopathic Medicine by the persons entered in the electoral roll under sub-section (1) of Section 3.
I hereby declare that I am the person whose nameappears in the electoral roll. Serial No. Name of the candidate duly nominated. Vote
       
Signed.Serial No. on the electoral roll.Registration No.Name of the constituency in the case of clause (c)Returning Officer.Note.-Voting papers under clause (c) are printed on white paper and under clause (f) on yellow paper.Instructions