Section 17 in Punjab State Veterinary Council Rules, 1997
17. Polling at a Polling Station. [(Section 37 and Section 65(2)(b)].
(1)The Returning Officer shall identify five places in the State for the conduct of the elections. He shall also specify the names of districts which shall be attached to each Polling Station alongwith the list of electors who are to cast their votes at such Polling Station. The electors shall present themselves in person to cast their votes at the Polling Station. The place, date and time of the polling would also be published well in time.The elector shall receive Form VI to be marked by him there and then on the day and place of polling to cast his vote on the production of identity card issued to him by his controlling Officer or by the concerned Deputy Directors. Animal Husbandry, Incharge of the district (by whatever name called) where the office of elector is located or he resides.(2)The Assistant Returning Officer and Returning Officer shall permit candidates and their duly authorised agents to be personally present at the time of polling and counting of votes respectively, if they so desire.(3)Each elector shall have the right to vote for as many candidates in order of preference as there are seats to be filled by the election and the vote shall be non-transferable.(4)Where the Ballot papers are sent by post of the Returning Officer shall a send letter for intimation for participation in the election in Form VI along with Forms V and VI to such elector(s) by post who have left the country before the process of elections was set in, after duly informing the Punjab Council well in advance, only if a request in writing, is received from the electors at least thirty days before the actual date of polling and Forms V and VI shall be sent back by the elector(s) after necessary action in such a way so for to be received by the Returning Officer before the close of the Poll. Such a facility shall also be available to official engaged in the conduct of the elections and the electors shall act in accordance with the instructions contained in Form IV.(5)The voting papers shall be sent to electors referred to in sub-rule (4) under Registered Cover which shall be returned by them after necessary action to the Returning Officer alone under Registered Cover;Provided that no election shall be invalid by reason of non-receipt of voting papers by the elector(s).(6)All the envelopes received from the electors after the specified date and hour shall be rejected. The Returning Officer, therefore, shall indicate on the envelopes date and time of receipt of it by him.
