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NCT Delhi - Section

Section 83 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

83. Repeal.

- The Delhi Agricultural Produce Marketing (Election) Rules, 1978 is hereby repealed.Form 1[(See Rule 4 (2) (b)]Notice of Publication of Draft Electors' ListThe electors of the ............... Delhi ............... constituency.Notice is hereby given that the electors' list has been prepared in accordance with the Delhi Agricultural Produce Marketing (Election) Rules, 2000 and a copy thereof is available for inspection at my office, and at ...............during office hours.If there be any claim for the inclusion of a name in the electors' list or any objection to the inclusion of a name or any objection to particulars in any entry it should be lodged on or before the ............... 20 ............... in Form 2,3 or 4 as may be appropriate.Every such claim or objection should either be presented in my office or sent by post to the address given below so as to reach me not later than the aforesaid date.Electoral Registration Officer
(Address)...............
...............Place ..............Date ...............Form 2(See Rule 17)Appointment of Election AgentElection on the.........from.........Constituency.ToThe Returning Officer,I,.........of.........a candidate at the above election do hereby appoint.........of.........as my election agent from this day at the above election............................Signature of CandidatePlace.........Date.........I accept the above appointmentForm 3[See Rule 20 (2)]Appointment of Polling AgentElection to the Agricultural Produce Marketing Committee from.........Constituency.I,.........a candidate/the election agent of.........who is a candidate at the above election do hereby appoint.........of as a polling agent to attend polling station No..........at/place fixed for the polling.........atPlace.........Date...........................Signature of candidate/election agentI agree to act as such polling agent.Place.........Date.........Signature of Polling Agent(Declaration of Polling Agent to be Signed Before Presiding Officer)I hereby declare that at the above election, I will maintain and aid in maintaining the secrecy of the voting and shall not communicate to any person any information calculated to violate such secrecy.
Date.........  
Signed before me Signature of Polling Agent
Date......... ....................
  Presiding Officer
Form 4[See Rule 21]Appointment of Counting AgentsToThe Returning Officer,I,.........a candidate/the election agent of.........who is a candidate at the above election, do hereby appoint the following persons as my counting agents to attend the counting of votes at......... (place).
Name of the Counting Agents Address of the Counting Agents
1.  
2.  
Signature of candidate/election agentWe agree to act as such counting agents.