Section 70A in Haryana Municipal Corporation Election Rules, 1994
70A. [ Voting and counting of votes by voting machines. [Rule 70A to 70Y inserted by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.]
- In relation to voting and counting of votes, custody, inspection and disposal of election papers etc., where voting machine is used, the provisions of rules in Part III, except the rules 36, 37, 39, 41, 44, 46, 51A, 53, 54, 56, 58, 59, 60, 66 and 67, shall, in so far as may be, apply mutatis mutandis and any reference in those provisions to ballot paper shall be construed including a reference to such electronic voting machine.
