Section 21S in Jharkhand Co-operative Societies Rules, 2008
21S.
(1)Every voter shall be given a ballot paper, containing names of the contesting candidates, arranged in Hindi in alphabetical order along with their election symbols against their names. The Voter shall mark "X" on the election symbol of the contesting candidate in whose favour he desires to caste his vote.(2)The ballot paper shall be serially numbered and shall also bear the seal of the society and initial of the election officer or the polling officer of the concerned polling station.(3)The voting shall be by secret ballot. The voter shall put a cross mark (X) on the symbol of the candidate for whom he casts his vote and thereafter he shall put the ballot paper into ballot box.(4)Every voter shall have as many votes as there are seats to be filled in but no voter shall cast more than on vote for any one candidate.(5)Any contesting candidate or his authorised agent may challenge the identity of the voter before the issue of the ballot paper on payment of a fee of Re.1/- for each challenge.(6)The election officer shall make a summary enquiry of the challenge and if after such enquiry, he is of the opinion that the challenge is not established he shall give to such voter a ballot paper.(7)If a person representing himself to be a particular voter named in the final voters list applies for a ballot paper after another person has already voted as such voter, he shall, on satisfying his identity to the election officer be supplied with a ballot paper which shall be endorsed on the back with the words 'tendered ballot paper' by the election officer in his own handwriting and signed by him.(8)Every such person shall before being supplied with a tendered ballot paper sign his name or affix his thumb impression if he is illiterate, against the entry relating to him in the list of 'tendered ballot papers'.(9)On receipt of ballot paper under sub rule (7), the person shall record his vote on tendered ballot paper by putting a cross mark (x) on the symbol of the candidate for whom he wants to vote and handover the tendered ballot paper to the election officer who shall forthwith place it in a cover specially kept for the purpose.
