Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Mizoram - Section

Section 142 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

142. Selection of polling stations.

(1)The Returning Officer shall select for each constituency such number of polling stations as he may deem necessary and shall allot a distinctive number to each of them.
(2)Not less than seven days before the date or the first date of the dates fixed for the election the Returning Officer shall post at his office and publish in such manner as he may consider necessary, a list showing the polling stations as selected, the polling area for which each such station has been selected and the hours during which each such station shall remain open for the recording of votes.
(3)No person shall be permitted to record his vote except at the polling station of the area to which according to the electoral roll he belongs and within the fixed hours for which the polling station remains open.