Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Sikh Gurdwaras Committee Election Rules, 1959

(1)The returning officer shall select such number of polling stations as he may deem necessary and shall, not less than seven days before the first date or the dates fixed for the election, publish in the manner prescribed for the publication of rolls and notices in sub-rule (2) of rule 4 a list showing the polling stations so selected, the polling area for which each such station has been selected and the hours during which each such station shall remain open for the recording of votes, and no person shall be permitted to record his vote except at the polling station of the area to which according to the roll he belongs and during the hours specified in the list.