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State of Uttar Pradesh - Section

Section 11 in U.P. Zila Panchayats (Formation of Committees) Rules, 1997

11. Manner of recording votes.

(1)Every members shall have as many preferences are candidates, but no ballot paper shall be considered invalid solely on the ground that all such preferences are not marked.
(2)A member in giving his vote-
(a)shall mark on his ballot paper number I in the space opposite the name of candidate whom he chooses for his first preference; and
(b)may, in addition, make as many subsequent preferences as he wishes by marking on his ballot paper numbers 2, 3, 4 and so on in the space opposite the names of other candidates in order of his preference.
(3)The Adhyaksha shall, if requested by a member, explain to him the instructions contained on the ballot paper for recording of votes.
(4)For making his preference, a member shall enter in a polling compartment provided at the place of polling and screened from observation.
(5)After the preferences have been marked, the member shall fold the ballot paper and put it into the ballot box through the list provided for the purpose.
(6)Where poll is being taken for more than one committee together it may be so arranged that the ballot papers in respect of all such committees, may, after preferences have been marked thereon, be put in the same ballot box.