Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 Tamilnadu - Section

Section 11 in Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006

11. Power of State Election Commission to issue instructions and directions.

- The State Election Commission may issue instructions and directions -(a)for the clarification of any of the provisions of this Order;(b)for the removal of any difficulty which may arise in relation to the implementation of any such provision; and(c)in relation to any matter with respect to the reservation and allotment of symbols for which this Order makes no provision or makes insufficient provision, and the provision is, in the opinion of the State Election Commission, necessary for the smooth and orderly conduct of elections.Form ACommunication with Regard to Authorised Persons to Intimate Name of Candidate Set Up by the Recognised/registered - UnrecognisedPolitical Party[See paragraph 8(l)(d) and 8(2)(a) of the Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006]FromThe President/Secretary/Office bearer,..........................Party,....................................................ToThe Returning Officer for the Ward No...................... Panchayat Union/District Panchayat...........................Town Panchayats/Third Grade Municipality/Municipality/Municipal Corporation.Sir,Subject: Elections to ..................... Allotment of Symbols-Authorisation of persons to intimate names of candidates.In pursuance of sub-paragraphs (l)(d) and (2) (a) of paragraph 8 of the Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006,1 hereby communicate that the following person(s) has/have been authorised by the party, which is a Recognised political Party, to intimate the name(s) of the candidate(s) proposed to be set up by the party at the election(s) cited above.
Name of person authorised to send notice Name of Office held in the party The local body/ local bodies in respect ofwhich he has been authorised Specimen signature of the person authorisedto send notice in Form B
(1) (2) (3) (4)
1.     (i) ... ... ...
      (ii) ... ... ...
      (iii) ... ... ...
2.     (i) ... ... ...
      (ii) ... ... ...
      (iii) ... ... ...
3.     (i) ... ... ...
      (ii) ... ... ...
      (iii) ... ... ...
4.     (i) ... ... ...
      (ii) ... ... ...
      (iii) ... ... ...
5.     (i) ... ... ...
      (ii) ... ... ...
      (iii) ... ... ...
Place:.......           Yours faithfully,
Date:.........           President/secretary/Office bearer
            ..........Party
Seal of the Party(N.B.: This shall be delivered to the Returning Officer not later than 3.00 P.M on the last date for withdrawal of candidature)Form BNotice as to Name of Candidate Set up by the Recognised Political Party/ Registered -Unrecognised Political Party[See paragraph 8(l)(b)(c) of the Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006]From..........................Party,....................................................ToThe Returning Officer for the ....... Ward No.............. Panchayat Union/District Panchayat/.........................Town Panchayats/Third Grade Municipality/Municipality/Municipal Corporation.Sir,Subject: Election(s) to..........Name(s) of candidate(s) - Intimated.In pursuance of sub-paragraphs (l)(b) and (l)(c) of paragraph 8 of the Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006,1 hereby give notice that the following person(s) has/have been set up by our party as its candidate(s) at the ensuing Local Bodies Election.
(1) Name of the ward/local body .........
(2) Name of the approved Candidate .........
(3) Father's/Husband's name of approved candidate. .........
(4) Postal address of approved candidate. .........
(5) Name of the substitute candidate .........
(6) Father's/Husband's name of substitute candidate .........
(7) Postal address of substitute candidate. .........
Place:.......           Yours faithfully,
Date:.........           President/secretary/Office bearer
            ..........Party
Seal of the PartyN.B.: (1) A substitute candidate shall step-in the event of the approved candidate's nomination being rejected on scrutiny or his withdrawing from the contest.
(2)This shall be delivered to the Returning Officer not later than 3.00 P.M. on the last date for withdrawal of candidature.Form CDeclaration by a Candidate Set up by the Recognised Political Party/registered -Unrecognised Political Party(See paragraph 8(l)(a) of the Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006)I, a candidate for the election of member/Councillor to the ward ......... of Panchayat Union/District Panchayat/Town Panchayat/Third Grade Municipality/Municipality/ Municipal Corporation/hereby declare that I have been set up, at this election by ................ Party, which is a recognised political party/registered - unrecognised political party.Signature of the CandidatePlace:Date:N.B.: Form shall be signed in ink.