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] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(6) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(6)At any such polling station as may be specified under sub-rule (5) as soon as practicable, after the close of poll, the Presiding Officer shall-
(a)transfer all the ballot papers contained in the ballot boxes used at that polling station, without examining or counting them and due regard to the secrecy of the ballot, into a cloth bag or cloth lined cover after demonstrating to the polling agents present that the bag or cover is empty; and
(b)allow the polling agent present to inspect each ballot box and demonstrate to them that it has been emptied.