Section 68 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
68. [ Removal of difficulties. [Inserted by 4th Amendment Rules, 2000 published in O. G., Series I No. 44 dated 1-2-2000.]
- Notwithstanding anything contained in these Rules, the State Election Commissioner may, with the previous approval of the Government, issue such orders or instructions, as deemed necessary, to the Returning Officers and/or the Assistant Returning Officers for effectively conducting the elections.]Notice of Election and Public NoticeForm No. 1[See rule 10 (1)]Notice is hereby given that:-An election will be held to elect the members of the Panchayat in Block/taluka on .................... Nomination paper may be delivered by a candidate to a Returning Officer in his office between such hours as to be fixed by the State Election Commissioner between 11 a. m. on......Notice of Election and Public NoticeForm No. 1A[See rule 10 (1)]Notice is hereby given that:-An election will be held to elect the members of the........................................ Zilla Panchayat from the Constituencies viz. (1)............................. (2)................................ of Block/Taluka on ................................. Nomination paper may be delivered by a candidate to a Returning Officer in his office between such hours as to be fixed by the State Election Commissioner between 11.00 a.m. on.............................Form No. 2[See rule 10(2)]Election to elect the members of Panchayat/Zilla Panchayat...................... Block/Taluka........The programme of Election is as under:-(1)Last date and time for receiving the nomination paper.(2)Date and time for scrutiny of the nomination paper.(3)Date and time of withdrawal of nomination paper.(4)Date and time of Poll.(5)Date and time of counting.(1)A voter in a ward is entitled to cast only one vote.(2)Form of nomination paper will be available in the office of the Returning Officer during office hours.(3)In case of a general seat, a sum of Rs. 100/- and in the case of a seat reserved for a woman or a person belonging to Scheduled Caste/Scheduled Tribe/Backward Class a sum of Rupees Fifty is required to be deposited with the Returning Officer on or before the date fixed for receiving the nomination paper.State Election CommissionerCopy for publication at the office of:
