Section 12 in Nagpur rules Relating to the Election of Councillors
12.
(1)The vote of a Returning Officer, polling officer, or polling agent who is on duty at a polling station at which he is not entitled to vote shall be recorded in the following manner.(2)One voting paper in Form I for the ward or special constituency for which such elector is entitled to vote and two covers in Forms II and III hereinafter referred to as covers II and III. respectively shall on application of the elector concerned be forwarded by the Commissioner to such elector on or before the date fixed for recording votes.(3)After recording his vote on the voting paper the elector shall place it in cover II and then seal the cover. He shall then place the cover in another cover III and seal the latter cover. The voting paper shall bear the signature of the Commissioner and cover III the name and the number of the elector.(4)The elector shall then take the sealed cover III to the polling officer or if the elector is himself a polling officer to the Returning Officer. The elector shall place his signature at the space provided for the purpose in cover III in the presence of the polling or Returning Officer, as the case may be, who shall then attest the identity of the elector by placing his signature, date of signature and designation at the space provided on the cover for the purpose. The cover shall then be forwarded to the Commissioner who shall open it and forward the inner cover II with its seal intact to the Returning Officer concerned in a separate sealed cover bearing his signature.(5)The Returning Officer shall cause such votes to be included among other votes given for the candidate designated by the elector.(6)A person qualified in one or more special constituencies may vote in any such constituency or constituencies for which he is qualified as well as in his ward.
