Section 50 in West Bengal Trade Unions Rules, 1998
50. Voting procedures.
(1)The voter, on receiving the ballot paper, shall forth with-(a)proceed to one of the polling compartments;(b)make a mark on the ballot paper there with the instrument supplied for the purpose on or near symbol of the trade union for which he intends to vote ;(c)fold the ballot paper so as to conceal his vote ;(d)insert the folded ballot paper into the ballot box ; and(e)quit the polling station.(2)Every voter shall vote without undue delay.(3)No voter shall be allowed to enter into polling compartment when another voter is inside it.(4)If an elector to whom a ballot paper has been issued refuses, after a warning given by the Presiding Officer, to observe the procedure as laid down in sub-rule (1), the ballot paper issued to him, whether he has recorded his vote thereupon or not, be taken back from him by the Presiding Officer or the Polling Officer under the direction of the Presiding Officer.(5)After the ballot paper has been taken back, the Presiding Officer shall record on its back the words "Cancelled : Voting procedure violated", and put his signature below the said words. He will also give on the back of the ballot paper the details of such violation,(6)All the ballot papers on which the words "Cancelled : Voting procedure violated" are recorded shall be kept in a separate cover, which shall bear on it the words "Ballot papers : Voting procedure violated".(7)Without prejudice to any other penalty to which a voter, from whom a ballot paper has been taken back under sub-rule (4), may be liable, the vote, if any, recorded by him on such ballot paper shall not be counted.
