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[Cites 0, Cited by 0] [Section 21B(9)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(9)(j) in Andhra Pradesh Co-Operative Societies Rules, 1964

(j)
(i)Every voter, whose name is entered in the list of voters/delegates eligible to vote, furnished to the polling officer, is entitled to cast his vote, unless there is a successful challenge by the candidate or his agent against his identity. If there is any challenge regarding the identity of the voter such a voter or if the polling officer feels any reasonable doubt, he shall bring the matter to the notice of the election officer or presiding officer who shall make a summary enquiry and decide the question with reference to the books of the society.
(ii)The Election Officer [/Presiding Officer] [Inserted by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.] shall not entertain any challenge by a candidate or his polling agent, of a voters identity until the person who challenges pays a fee of Rs.10/- (Rupees Ten only) in cash for each challenge at the time of making a challenge. If challenge is made, the Election Officer or Presiding Officer shall entertain the challenge and ask the member who has come to vote to affix his thumb impression or signature, as the case may be on a declaration form describing his identity in the form as at Form-X(A). If the voter refused to do so, he shall not be allowed to vote. On making of the declaration, the election officer or presiding officer shall conduct summary enquiry, as a result of such summary enquiry, the identity of the voter is established to the satisfaction of the election officer or presiding officer, he shall direct the polling officer to issue ballot paper on entering his decision in Form-X(A) and the voter then shall be allowed to vote. If challenge is successful the fees paid shall be refunded. At the end of the poll, the Election Officer [/Presiding Officer] [Inserted by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.], shall render an account of challenge fees collected, fees refunded to the persons who challenged and the fees forfeited to the society.