Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

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

14. Custody, Inspection, issue of copies and disposal of election papers.

(1)The Returning Officer shall, after reporting the result under sub-rule (4) of rule 12, forward the sealed envelops and covers referred to in the preceding rules and also the records, referred to in sub-rule (3) of rule 11, the return of election prepared under sub-rule (4) of rule 12, and the statement of account prepared under sub-rule (5) of that rule, each placed in a separate scaled envelope to the District Magistrate. Each envelope or cover shall have written over it specificaton of the contents thereof.
(2)While in the custody of the District Magistate, the covers of ballot papers whether unissued, cancelled , valid or rejected and the list of Pradhans used while i issuing ballot papers shall not be opened and their contents shall not be inspected by . or produced before any person of authority except under the orders of a competent Court or of the State Government when a dispute is referred to it under rule 13. Inspection of other paper shall be allowed by the District Magistrate to any person within such hours as may be fixed for the purpose.
(3)Inspection of election papers whether allowed by a competent Court or the State Government or the District Magistrate under sub-rule (2), shall be subject to the condition of payment of a fee of Rs. 2 per day on which the inspection is made and the copies of the return prepared under sub-rule (4) and of the statement prepared under sub-rule (5) of rule 12 shall be furnished by the District Magistrate to any person who may ask for the same of payment of a fee of Rs, 2 for each copy.
(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 ..........................