Section 43 in U.P. State Co-operative Societies Election Rules, 2014
43.
(1)where the number of valid nominations does not equal or exceed the number of persons to be elected, the election officer just after the withdrawal of nominations shall declare them to have been duly elected.(2)Where the number of valid nominations exceeds the number of persons to be elected, the election officer shall arrange for taking poll on the time and date fixed by the Commission.(3)Every voter shall be given a ballot paper which shall be printed by the Commission containing the election symbol allotted to contesting candidates in Hindi alphabetical order. It shall also contain a blank column for the voter to inscribe a mark 'X' against the name or names of persons to whom he wants to vote.(4)The ballot-paper shall be serially numbered and shall also bear the seal of the society and initials of the Election Officer/Polling Officer of the polling station concerned.(5)The voting shall be by secret ballot, the voter shall put a cross mark 'X' against the name of candidate for whom he desires to vote and then put the ballot-paper into the ballot-box with secrecy.(6)Every voter shall have as many votes as there are persons to be elected but no voter shall give more than one vote to any one candidate.(7)Any contesting candidate or his authorized agent may challenge the identity of the voter before the issue of the ballot-paper on payment of fee of ten rupees for each challenge to Election Officer.(8)The Election Officer shall make a summary enquiry of the challenge and if after such enquiry, he is of the opinion that the challenge is not established, he shall give to the person challenged a ballot-paper which shall be endorsed on the back with the words "Challenged Vote" by the Election Officer in his own handwriting and signed by him.(9)Every such person shall before being supplied with ballot-paper under sub- rule (3) sign his name or affix his thumb-impression if he is illiterate against the entry relating to him in a list in the specified form.(10)On receipt of ballot-paper under sub-rule (8) the person concerned shall record his vote on ballot-paper by putting a cross mark 'X' against the name of candidate for whom he wants to vote with secrecy and hand over the ballot-paper to Election Officer who shall forth with place it in a envelop specially kept for the purpose.(11)If a person representing himself to be a particular voter named in the voters' list applies for a ballot-paper after another person has already voted as such voter, he shall, on satisfying his identity to Election Officer, be supplied with a ballot-paper which shall be endorsed on the back with the words 'tendered ballot-paper' by the Election Officer in his own hand-writing and signed by him.(12)Every such person shall before being supplied with a tendered ballot-paper, sign his name or affix his thumb-impression if he is illiterate, against the entry relating to him in a list in the specified form.(13)On receipt of ballot-paper under sub-rule(11), the person shall record his vote on the tendered ballot-paper by putting a cross mark 'X' against the name of candidate for whom he wants to vote for secrecy and hand over the tendered ballot-paper to the Election Officer who shall place it in a envelop specially kept for the purpose.(14)It shall be mandatory for a voter to satisfy the Election Officer regarding his identity from one of his identity proofs specified by the Commission before using his vote.(15)If a signed ballot-paper is remained unused, it shall be kept in an envelope and information of used ballot-paper, signed remaining ballot-paper, remaining blank ballot-paper shall be filled in the prescribed Performa after the polling and shall be kept in an envelope.(16)In case of peaceful completion of polling remark shall be entered in the diary by the Election Officer and shall be kept in a separate envelop. The said diary shall be kept in safe custody along with relevant documents for a prescribed period falling after the declaration of the election result.
