Section 53A in Haryana Panchayati Raj Election Rules, 1994
53A. [ Application of Rule 69N of the Haryana Municipal Elections Rules, 1978. [Inserted by Haryana Notification No. S.O.50/H.A.11/1994/S.209/2007, dated the 6th June, 2007.]
- The provisions of Rule 69N of the Haryana Municipal Elections Rules, 1978, for voting by officers on election duty shall mutatis mutandis apply to the provisions of these rules [:]][Provided that Form No. 24, 25, 26, 27, 28, 29 and 30 shall be equivalent to Form No. 10, 11, 13, 14, 15, 16, and 17 respectively as mentioned in rule 69 of the Haryana Municipal Elections Rules, 1978, used for the purpose of voting by officers on election duty.] [Added by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]
