Section 12 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
12. Procedure for the conduct of elections.
- The following procedure shall be adopted in conducting the elections:-(1)At the place set apart for voting, the Returning Officer shall provide a ballot box which shall be so constructed that the ballot papers can be introduced therein but cannot be withdrawn therefrom without the box being opened.(2)The Returning Officer shall immediately before the votes are taken show the ballot box empty to such candidates as may be present, so that they may see that it is empty, and then shall lock it up, and place his seal upon it in such manner as to prevent its being opened without breaking such seal.(3)Every member wishing to vote shall be supplied with a ballot paper in Form VI bearing the seal of the Board and the signature of the Returning Officer, and on which the names of all the contesting candidates are printed or typed in English or Kannada. At the time of issuing a ballot paper to an elector, the Returning Officer shall record the serial number thereof against the entry relating to the elector in the copy of the list of members kept for the purpose.(4)The elector to whom a ballot paper is issued under sub-rule (3) shall on receipt or the ballot paper proceed to the place set apart for the purpose and there place a mark (X) against the name of the candidate for whom he wishes to vote. He shall then fold up the ballot paper so as to conceal his vote and insert it into the ballot box.(5)If owing to physical infirmity, an elector is unable to read the names of the candidates on the ballot paper or to place a mark thereon, the Returning Officer shall record the vote on the ballot paper in accordance with the wishes of the elector, fold it so as to conceal the vote and insert it into the ballot box. While acting under this clause, the Returning Officer shall observe such secrecy as is feasible and shall keep a brief record of each such instance but shall not indicate therein the manner in which any vote has been given.(6)An elector who has inadvertently dealt with his ballot paper in such manner that it cannot be conveniently used as a ballot paper may, on returning it to the Returning Officer and on satisfying him of the inadvertence, be given another ballot paper and the ballot paper so returned shall be marked "Spoilt, cancelled" by the Returning Officer. If an elector after obtaining a ballot paper decides not to use it, he shall return it to the Returning Officer, and the ballot paper so returned shall be marked as "Returned" "cancelled" by the Returning Officer. All ballot papers cancelled under this clause shall be kept in a separate packet.
