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State of Madhya Pradesh - Section

Section 67 in The M.P. Panchayat Nirvachan Niyam, 1995

67. Account of ballot papers.

(1)The Presiding Officer shall, at the close of the poll prepare a separate ballot paper account in Form 15 for election to the office of Panch from each ward, Sarpanch, Member of Janpad Panchayat and Member of Zila Panchayat.
(2)The ballot paper accounts prepared under sub-rule (1) shall be enclosed in separate covers with the words "Ballot Paper Account" superscribed thereon, alongwith ward number and name of Gram Panchayat for election of Panch, name of Gram Panchayat for election of Sarpanch and constituency number for election of Member of Janpad Panchayat or Zila Panchayat, as the case may be.
(3)[ [If counting of votes is not conducted at the polling station, then] [Inserted by Notification No. F-1-40-XXII-P-2, dated 10-4-2002.] (he Presiding Officer shall furnish to every candidate or his polling agent, present at the close of the poll a true copy of the entries made in the relevant ballot paper account after obtaining a receipt therefor and shall also attest it as a true copy.]