- The Government shall make rules-(i)prescribing the form of requisition demanding a poll, and laying down any particulars connected therewith;(ii)regulating the publication of the notice of receipt of such requisition and the fixing and publication of the date of the poll under Section 7 (2);(iii)these rules may provide for the preparation of electoral rolls under Section 6 and the revision thereof, the appointment of a Returning Officer for each area defining the powers and duties to be entrusted to him; the appointment of officer to preside at polling stations, defining their powers and duties; the recording of the votes of illiterate elector; the scrutiny of votes; the form of ballot paper; the safe custody of all papers connected with the poll; the division of the area into different sections for the convenience of electors; the manner in which the Polling Officer shall declare the poll under Section 8 (c);(iv)regulating the home manufacture and use of pachwai for home consumption only as defined in Section 4 (8) (c); and(v)generally for the purpose of carrying out the provisions of this Act necessary for the purpose of taking a poll.All the rules shall be subject to the condition of previous publication and they shall be laid before the State Legislature as soon as possible after being made.
