Section 17(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Without prejudice to the generality of the foregoing powers, the State Government [in consultation with the State Election Commissioner] [These words were inserted by Maharashtra 41 of 1994, Section 121.], may make rules with regard to all or any of the following matters, namely:-(a)[the preparation, publication and maintenance of list of voters] [These words were substituted for the words 'the maintenance' by Maharashtra 47 of 1973, Section 7.];(aa)[ * * *] [Clause (aa) was deleted by Maharashtra 20 of 1980, Section 21(l).](b)the fixation of dates, time and places for various stages of election;(c)the appointment and duties of returning officers, presiding officers and other staff appointed for elections;(d)the nomination of candidates, form of nomination paper; objections to nominations, scrutiny of nominations and appeals against acceptance or rejection of nomination papers;(e)the deposits to be made by candidates and circumstances under which such deposits may be refunded to candidates or forfeited to the Council;(f)the assignment of symbols to candidates;(g)the withdrawal of candidature;(h)the appointment of agents of candidates;(i)the form of ballot paper;(j)the procedure in contested and uncontested elections;(k)the steps to be taken to prevent personation of voters;(l)the manner of recording votes;(m)the procedure to be followed in respect of challenged votes and tendered votes;(n)the scrutiny of votes, counting or recounting of votes, declaration of results and procedure in case of equality of votes or in the event of a Councillor being elected to represent more than one ward;(o)the custody and disposal of papers relating to elections;(p)the circumstances in which poll may be suspended or held afresh;(q)any other matter relating to elections which is to be or may be prescribed under this Act.[* * *] [The proviso was deleted by Maharashtra 20 of 1980, Section 21(2).]
