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] [Section 48(4)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(4)(ii) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(ii)If the polling station at which the person is on duty be not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper with instructions similar to those contained in item (ii) of sub-rule (1) of Rule 44. The person shall proceed into the polling compartment and mark the ballot paper and place in an envelope. He shall then stick the envelope and handover the cover to the Presiding Officer. The Presiding Officer shall make up into separate packets for each ward, the covers in which votes have been so recorded to the connected certificate being fastened to the covers, seal up each such packet in the manner specified in Rule 51 and forward the same to the Election Officer.