Section 36 in The Jammu and Kashmir Representation of the People Act, 1957
36. [ Provision for polling stations for constituencies. [Section 36 substituted by Act XI of 1967.]
- The District Election Officer shall, with the previous approval of the Election Commission, provide a sufficient number of polling stations for every constituency, the whole or greater part of which lies within his jurisdiction, and shall publish, in such manner as the Election Commission may direct, a list showing the polling stations so provided and the polling areas or groups of voters for which they have respectively been provided.]["36A. Provision of polling stations outside the territorial limits of a constituency for security reasons. [Inserted by Act IX of 1997, Section 5.](1)Notwithstanding anything contained in section 36, the District Election Officer shall, with the previous approval of the Election Commission, provide polling stations, outside the territorial limits of the constituency lying within his jurisdiction, to enable such class of persons of that constituency as may be notified under sub-section (2) to vote at an election.(2)The Election Commission may, in consultation with the Government, by notification in the Government Gazette, specify such class of persons for purposes of sub-section (1) who for reasons of security are not in a position to give their votes in the polling station provided under section 36"].
