Section 443 in The U.P. Co-operative Societies Rules, 1968
443. [ [Substituted by Notification No. 3815/C-1-77-7(5)-1977, dated 24-12-1977.]
[(1) Where the number of valid nominations does not exceed the number of persons to be elected, the Election Officer shall declare them to have been duly elected:Provided that where the number of valid nominations for any particular constituency is equal to the number of persons to be elected from that constituency and in other constituencies the number of valid nominations exceeds the number of persons to be elected, the Election Officer shall declare the result of that constituency which receives the nomination equal to the number to be elected.](2)Where the number of valid nominations exceeds the number of persons to be elected, the Election Officer shall arrange for taking poll on the date fixed.(3)Every voter shall be given a ballot paper, either printed, typewritten or cyclostyled or hand-written, according to instructions of the Registrar, containing handwritten/stamped names of contesting candidates arranged in Hindi alphabetical order with their respective symbol pasted, printed, stretched with ink or stamped against their respective names. It shall also contain a blank column for the voter to inscribe a mark (x) against the name or names of persons to whom he wants to vote.(4)The ballot paper shall be serially numbered and shall also bear the seal of the society and initials of the Election Officer/Polling Officer of the concerned polling station.(5)The costing shall be by secret ballot, the voter shall put a cross mark (x) against the name of candidate for whom he desires to vote and then put the ballot paper into the ballot box with secrecy.(6)Every voter shall have as many votes as there are persons to be elected but no voter shall give more than one vote to any one candidate.(7)Any contesting candidate or his authorised agent may challenge the identity of the voter before the issue of the ballot paper on payment of fee of rupee one for each challenge to Election Officer.(8)The Election Officer shall make a summary enquiry of the challenge and if after such enquiry, he is of the opinion that the challenge is not established, he shall give to the person challenged a ballot paper which shall be endorsed on the back with the words "Challenged Vote" by the Election Officer in his own hand-writing and signed by him.(9)Every such person shall before being supplied with ballot paper under sub-rule (3) sign his name or affix his thumb-impression if he is alliterate against the entry relating to him in a list in the specified form.(10)On receipt of ballot paper under sub-rule (8) the persons concerned shall record his vote on ballot paper by putting a cross-mark (X) against the name of candidate for whom he wants to vote with secrecy and hand over the ballot paper to Election Officer who shall forthwith place it in a cover specially kept for the purpose.(11)If a person representing himself to be a particular voter named in the voters list applies for a ballot paper after another person has already voted as such voter, he shall, on satisfying his identity to the Election Officer, be supplied with a ballot paper which shall be endorsed on the back with the words "tendered ballot paper" by the Election Officer in his own hand writing and signed by him.(12)Every such person shall before being supplied with a tendered ballot paper, sign his name or affix his thumb-impression if he is alliterate, against the entry relating to him in a list in the specified form.(13)On receipt of ballot paper under sub-rule (11), the person shall record his vote on the tendered ballot paper by putting a cross mark (X) against the name of candidate for whom he wants to vote with secrecy and hand over the tendered ballot paper to the Election Officer who shall forthwith place it in a cover specially kept for the purpose.]
