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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001

27. Procedure and Forms.

- The procedure and the Forms prescribed in A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965, which are not modified or revised in these rules shall be followed, wherever required.Form I(See Rule 14)Register of VotesElection to the office of the Chairperson, Municipal Council/Nagar Panchayat of ___________/Ward Member of Municipal Council/Nagar Panchayat _________from_______________Ward.No. & Name of the Polling Station_____
SI.No. Sl.No. of elector in the electoral roll Signature /Thumb impression of elector Remarks
1.      
2.      
3.      
4.      
etc.      
  Signature ofPresiding Officer.
Form II(See Rule 18)List of Tendered VotesElection to the office of the Chairperson, Municipal Council/Nagar Panchayat of ______________ /Ward Member of Municipal Council/Nagar Panchayat ___________from_________Ward.No. & Name of the Polling Station______________
SI. No. Name of Elector Sl. No. of elector in electoral roll Sl.No. in Register of voters (Form) of the personwho has already voted in place of elector Signature /Thumb impression of elector
1.        
2.        
3.        
4.        
5.        
6.        
7.        
8.        
9.        
10.        
Date: Signature ofPresiding Officer.
Form III(See Rule 21)Part-I-Account of Votes Recorded
Election to the office of the Chairperson,Municipal Council/Nagar Panchayat of ____________/Ward Member ofMunicipal Council/Nagar Panchayat from Ward.
No. and Name of Polling Station____________Identification No. of Voting Control Unit__________ Machine usedat the polling station balloting unit______
1. Total No. of electors assigned to the PollingStation.
2. Total No. of voters as entered in theRegister of voters (Form-I)
3. No. of voters decided not to record votesunder Rule 17.
4. No. of voters not allowed to vote under Rule15.
5. Total No, of votes recorded as per votingmachine.
6. Whether the total No. of votes as shownagainst item 5 tallies with the total No. of voters as shownagainst item 2 minus Nos. of voters deciding not to record votesas against item No. 3 minus No. of voters as against item4(2-3&4) or any discrepancy noticed.
7. No. of voters to whom tendered ballot paperswere issued under Rule 18.
8. No of tendered ballot papers. SI.Nos.
  From To
(a) received for use
(b) issued to electors
(c) not used and returned
9. Account of paper seals
1. Serial numbers of paper seals supplied Sl.Nos.
  From To
2. Total numbers supplied.
3. Number of paper seals used.
4. Number of unused paper seals returned to Election Officer(Deduct item 3 from item 2)
5. Serial number of damaged paper seal, if any
  Signature of Polling Agents.
  1.
  2.
  3.
  4.
  5.
  6.
Date:  
Place Signature of Presiding Officer
  Polling Station No.
Part-II Result of Counting
S.No. Name of the Candidate No. of Votes recorded
1.    
2.    
3.    
4.    
5.    
6.    
7.    
8.    
9.    
10.    
Total:Whether the total nos. of votes shown above tallies with the total No. of votes shown against item 5 of Part-I or any discrepancy noticed between the two totals.Place:Date:
Signature of Counting Supervisor Name of thecandidate/ election agent/counting agent Full signature
1.
2.
3.
4.
5.
6.
7.
8.
  Signature of Election Officer.