Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 26 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

26. Form of postal ballot paper.

(1)Every postal ballot paper shall have a counterfoil attached thereto, and the said ballot paper and the counterfoil shall be in such form, and the particulars therein shall be in such language or languages as the State Election Commission may direct.
(2)In the postal ballot paper, below the last symbol, None Of The Above (NOTA) provision shall be provided and a symbol may also be assigned to it in the manner prescribed by the State Election Commission for the benefit of those electors who may wish to exercise the option of not voting for any of the contesting candidates in the fray.