Section 22 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
22. Poll.
(1)If the number of candidates for any area of constituency as the case may be for which valid nominations have been received is more than one the Election Officer shall arrange for holding a poll on the date fixed for the purpose.(2)The Election Officer shall arrange the ballot boxes, ballot papers, copy of the list of voters and such other articles as may be necessary for the conduct of the election. The ballot box shall be so constructed that ballot papers can be introduced therein but cannot be taken out there from without the box being unlocked.(3)A candidate contesting the election may by a letter to the Election Officer appoint an agent to represent him at every booth where polling is held. Such letter shall contain the consent in writing of the agent concerned.(4)Immediately before the commencement of the poll, the Election Officer and in his absence, the Assistant Election Officer, shall show the empty ballot box to such persons as may be present at the time and shall then lock it and place his seal up on it in such manner as to prevent its being opened without breaking the seal. The candidate or his agent will be permitted to affix their own seals, if they so desire.
