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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Bihar - Subsection

Section 62(3)(v) in The Bihar Panchayat Election Rules, 2006

(v)Notwithstanding anything contained in sub-rule 3(i)(ii)(iii) and (iv) of Rule 62, if the State Election Commissioner is satisfied that practical and administrative difficulties may arise in conduct of election in accordance with the provisions of sub-rule (3)(i)(ii)(iii) and (iv), due to which the election process is likely to be affected, the State Election Commissioner may give such directions as he deems proper with respect to issue of ballot paper to the voters at the polling station, casting of votes, putting the ballot papers into the ballot boxes, the number of ballot boxes required at the polling station and the place where they are to be placed, distribution of election related work amongst the polling officers posted at each polling station, etc and such directions shall be binding to all and final.