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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(4) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(4)Election papers referred to in sub-rule (1) shall be retained for a period of one year and shall thereafter be destroyed subject to any direction to the contrary given by the State Government or the competent Court.Form I(Rule 4)NoticeWhereas one representative/two respresentatives of Gaon Sabhas from Block............................are to be elected under the provisions of the third proviso to sub-section (2) of section 4 of the U.P. Antarim Zila Parishad Act, 1959, on the Antarim Zila Parishad..............................I,…….................the Returning Officer for the said election do hereby give the following notice to all the pradhans of Gaon Sabhas within the Block above named to elect the aforesaid representative (s)..
(i)Nomination papers may be delivered to the undersigned at.....(place), or, if he is unavoidably prevented from receiving the same, to......They shall be presented between......................(hours) on............ date.
(ii)The nomination papers will be taken up for scrutiny on.............., (date) at..................(Time).
(iii)In the event of the election being contested, the poll will take place on……..(date) between the hours of................and..........at.........(place).
Date.....................Address...................Returning OfficerNote - Forms of nomination paper may be obtained at the office of the between the hours.........(hours) and............(hours) from........ (date)................to....................(date).FORM II(Rule 5)Nomination FormFor membership of.............Antarim Zila Parishad.Election of Representative (s) of Gaon Sabhas from............Block.Name of candidate.........................................Name of Gaon Sabha, the Pradhan of which is the candidate......Name of proposer............................................Name of Gaon Sabha, the Pradhan of which is the proposer........Signature of the proposer.....................Signature of the candidate signifying his............approval to the proposal.........................FORM 3(Rule 8)Ballot paperAntarim Zila Parishad..............................Election of Representative (s) of Gaon Sabhas of Block.............
Serial No. Names of candidates Space for marking.
1 2 3
BACKInstructionsSerial no ..........................