Section 46(6)(iii) in Assam Panchayat (Constitution) Rules, 1995

[Cites 0, Cited by 0] [Section 46(6)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(6)(iii) in Assam Panchayat (Constitution) Rules, 1995

(iii)the officer authorised under sub-rule (1), shall thereafter handover one such ballot paper after putting his signature on the back of each ballot paper. Then he will instruct the members to enter the screened compartment one by one, put a cross mark against the name of the candidate of his choice in the ballot paper supplied and fold in and then insert it into the ballot box kept in front of him; and

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State of Assam - Subsection

Section 46(6)(iii) in Assam Panchayat (Constitution) Rules, 1995