Section 63(7)(c) in The M.P. Nagarpalika Nirvachan Niyam, 1994

[Cites 0, Cited by 0] [Section 63(7)] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(7)(c) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(c)the voter shall then sign a declaration in Form 19-C in the presence of and have his signature attested by any one of the officers specified below to whose satisfaction he has been identified, viz.-

(i)head of the office where he works, if he is a government servant or an employee of a Municipality or a Government, undertaking;

(ii)any gazetted officer or the Presiding Officer of the polling station at which he is on election duty:

(iii)any Revenue Officer not below the rank of a Naib Tehsildar;

(iv)any such officer as may be notified in this behalf by the Election Commission.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 63(7)(c) in The M.P. Nagarpalika Nirvachan Niyam, 1994