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 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(13) in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968

(13)the Returning Officer shall decide any objection that may be raised at the time of the counting of votes, regarding any identification envelope, or voting paper and endorse the word "rejected" and the ground of rejection on every voting paper or identification envelope containing voting paper declared invalid and rejected by him and shall-
(a)count or cause to be counted the valid votes given to each candidate, and
(b)seal up in the separate packets the counted and rejected voting papers and the rejected identification envelope containing voting papers, and record on each such packet description of its contents and the date of the election which it refers;