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Union of India - Section

Section 1925 in The Sikh Gurdwaras Committee Election Rules, 1959

1925.

_________________Name of the Gurdwara with name of village or town, if it is a notified Sikh Gurdwara under Section 9 or 17of the Act ______________________________________________________________________(To be filled by the proposer)I have by nominate_________________as a candidate for election from the Committee constituency __________________________________________________________________________________________________
(1)Full name of proposer ______________________________________
(2)Serial number of proposer in the electoral roll of the constituency in which the candidate is being nominated for election ____________________Thana or Zail/Patwar circleand name of ________________________________town__________________________________________________________
(3)Name of the candidate's Father/Husband________________________
(4)Full postal address of candidate__________________________________________________________________________________________
(5)Constituency on electrol roll of which the candidate is registered as an elector__
(6)Serial Number of the candidate in the electoral roll of the constituency in which he is registered as elector _____________, and name of Thana or Zail/Patwar Circle__________________________________________________________Town______________________________________________________Date _________________,*Signature of proposer.______________________________________________________________________________*Signature includes thumb-impression.Note. - The nomination paper will not be valid unless it is delivered by the candidate either in person or by his proposer or by an agent appointed by authority in writing signed by the candidate and verified by a magistrate, sub-registrar, sarpanch, nayaye pardhan, lambardar or member of legislature or local body to the returning officer or other person authorised to receive it at his office within the prescribed time.(To be filled by the candidate)I, the above mentioned candidate, assent to this nomination and hereby declare that the symbols I have chosen are in order of preference :-
(i)___________________;
(ii)___________________; and
(iii)___________________;
Date ___________________ Signature of Candidate__________________________________________________________(Further declaration to be made by a Schedule Caste Candidate)I hereby declare that I am a member of the ___________________ caste which has been declared to be a scheduled caste for the State of Punjab.Date ________________ Signature of Candidate.AttestedMagistrate__________________________________________________________(To be filled by the Returning Officer)Serial number of nomination paper ____________________This nomination was delivered to me at any office at _______________ (hour) on ________________(date) by the candidate/proposer/duly authorised agent.Date ___________________ Returning Officer__________________________________________________________DECISION OF RETURNING OFFICER ACCEPTING OR REJECTING THE NOMINATION PAPERI have scrutinised the eligibility of the candidate and proposer and find that they are respectively qualified to stand for election and to propose the nomination and therefore accept the nomination.ORI have scrutinised this nomination and reject it for the following reasons :Date__________________ ______Signature of Officer scrutinising the nominationSignature of Returning Officer.The symbol assigned to the candidate is _____________Signature of Returning Officer.___________________________________________________________Receipt for nomination paper and notice of scrutiny(To be handed over to the person presenting the nomination paper)Serial No of nomination paper______________________ The nomination paper of ____________ a candidate for election from the _________ Committee constituency, was delivered to me at my office at ____________(hour) on ______ (date) by the candidate/proposer/duly authorised agent. All nomination papers will be taken up for scrutiny at ___________(hour) on _______(date) at______ (place).Date _______________ Returning Officer.Form II[See rule 33]Tendered ballot paperSerial No.______________Election for ______________ Constituency _______________________________19Polling Station ____________________________Name of voter ____________________________Number in electoral roll ____________________________Name of candidate for whom this is tendered _____________________Signature of the Presiding Officer.Date ________________________Name of candidate for whom this is tendered _______________________Date ________________,Signature of the Presiding Officer.Form III(See rule 33)Tendered votes listPolling Station _______________________
Name of constituency Name of voter Number in electoral roll Signature of voter,if literate,or thumb-impression,if illiterate,with his address,
       
Date __________________Signature of the Presiding Officer.Form IV(See rule 34)List of Challenged VotesPolling Station ______________Signature Sheet No.___________
Name of constituency No. on electoral roll Name Signature of voter,if literate,or thumb-impression,of voter,if illiterate Name of identifier if any Order of Presiding Officer (in each case)
           
Form V[See rule 39(1)]Account of ballot-papersConstituency _______________________Polling Station ______________________District ____________________________Ballot-Papers
    From To Total
Received        
Issued        
Unissued        
Account of Total Ballot-papers Issued
Total issued Totat returned spolit Balance total in parcel
     
Tendered Ballot Papers
    From To Total
Received        
Issued        
Unissued        
Account of Total Tendered Ballot Papers Issued
Total issued Totat returned spolit Balance total in parcel
     
Date ____________________Signature of the Presiding Officer.Form VI[See rule 43(4)]Record of rejected ballot-papersElection f or______________________Constituency_________________Serial number and name of polling station _________________________
Serial No. of entry Serial No. of ballot-paper Brief grounds of rejection Serial No. of entry Serial No.of the ballot-paper Brief grounds of rejection
           
Plate ____________________Date ____________________Signature of Presiding OfficerForm VII[See rules 44(2) and 45(3)]Result SheetElection for____________________Constituency___________________Serial number and name of polling station _____________________________
Serial No. Name of candidate Number of valid votes Number of rejected votes Total number of votes
Place ____________________Date ____________________Signature of Presiding Officer/Returning Officer.Form VIII[See rule 45(7)]Final Result SheetElection fro__________________, Constituency ____________________
Polling Station Number of valid votes cast in favour of Number of votes polled
.. .. REMARKS
Serial Name ABCD Valid Rejected Total for Polling Station.
Votes polled by post.Total number of votes polled in the constituency________________Place____________________Date____________________Signature of Returning Officer.