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State of Goa - Section

Section 14 in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999

14. Assistance of Secretary.

- The Secretary of the Panchayat shall assist the Presiding Authority in conducting the election of member of the Committee whenever the Presiding Authority seeks his assistance.Form - I[See sub-rule (2) of rule 4]Nomination form for election as member of ............................................. Committee
(1) Name of the Panchayat ...........................................................................
(2) Full name of the Candidate ...........................................................................
(3) Father's or Husband's name ...........................................................................
(4) Age ...........................................................................
(5) Sex ...........................................................................
(6) Address ..........................................................................
(7) Full name and address of the proposer ..........................................................................
(8) Full name and address of the seconder ...........................................................................
  (1) Signature of the Proposer (2) Signature of the Seconder
  Date : Date :
  Place : Place :
Candidate's DeclarationI, the above named candidate, give my consent to this nomination.Date :Place :Signature of the CandidateEndorsement by The Presiding OfficerSerial number .............................This nomination paper was presented to me by ...................... (name) at ................(hour)............ (on) ............................ (date). Accepted/Rejected (If rejected, give reasons).Date :Place :Signature of the Presiding AuthoritySerial No. ................................Received nomination paper of Shri/Smt. ................................for election as member of ............................. Committee of.......................... Village Panchayat, Proposed and Seconded by (1) ........................................and (2) ................................................ respectively, which was presented to me at ......................... (place) at ................................... (time) on this ................ day of ................19.....................by Shri.................................................Signature of the Presiding AuthorityForm - II[See rule 4 (6)]List of candidates whose nominations are received for election as member of ............................. Committee of Village Panchayat of ................................
Sr. No. Name of candidate Address of candidate Remarks
(1)      
(2)      
(3)      
(4)      
(5)      
(6)      
Date :Place :Signature of the Presiding AuthorityForm - III[See rule (6)]List of candidates validly nominated for election as member of ......................... Committee of Village Panchayat of ..................................
Sr. No. Name of candidate Address of candidate Remarks
(1)      
(2)      
(3)      
(4)      
(5)      
(6)      
Date :Place :Signature of the Presiding AuthorityForm - IVNotice of Withdrawal(See rule 7)Election to the ........................................ Committee of the Village Panchayat of .........................To,The Presiding Authority,................................................ Village Panchayat.Sub:- Withdrawal of candidature....................................Sir,I, the undersigned Shri ................................................. a candidate for the election of member of ........................................Committee of .............................. Panchayat, do hereby give notice that I withdraw my candidature.Yours faithfully,Place :Date :..................................................Signature of the candidateThis Notice was delivered to me at ................................................ (hours) on ..................(date) by ................................ (name of the candidate).Date :Signature of the Presiding AuthorityReceipt for Notice of Withdrawal(To be handed over to the person delivering the notice)The notice of withdrawal of candidature by ........................a candidate at the election to the................................. was delivered to me by ................................. at ........................ (hours) on............................................ (date).Signature of the Presiding AuthorityForm - V[See rule 9 (2)]Ballot PaperVillage Panchayat ................................................................................................................ CommitteeSignature and Seal of thePresiding Authority
Sr. No. Name of the Candidate with the name of father orhusband and residence address For mark (X) by Voter
1 2 3
(1)    
(2)    
(3)    
(4)    
Form - VINotice[See rule 11 (b)]In pursuance of clause (b) of rule 11 of the Goa Panchayat Raj (Election of Members of Standing Committee) Rules, 1999, I, the Presiding Authority, do hereby declare that the persons specified in column (2) of the Schedule below is/are duly elected as member/s of .......... committee ............................ of the Village Panchayat mentioned in the corresponding entry in column (1) of the said Schedule.