Section 78 in The M.P. Farmers' Organisation Election Rules, 1999

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State of Madhya Pradesh - Section

Section 78 in The M.P. Farmers' Organisation Election Rules, 1999

78. Manner, time limit and fee for filing of the election petition.

- Any person aggrieved by the result or procedure of election so adopted, may file an election petition, duly paying the fee therefor within the time limit and to officers as mentioned below :-(i)Dispute regarding election of Water Users' Association's Managing Committee's members and its President, the petition shall be filed with Sub-Divisional Officer (Revenue).(ii)Dispute regarding election of `Distributory Committee' and `Project Committees' members and President/Chairperson, the petition shall be filed with Collector (District Magistrate) Of concerned District.(iii)From the date of declaration of polling result, a period of thirty days shall be reckoned to entertain the petition, failing which the petitioner shall not be entertained.(iv)For filing the said petition, a fee of Rs. 200/- shall be deposited by the appellant to the concerned Executive Engineer, Water Resources Department and thereafter this fee shall be remitted by Executive Engineer under head 0702-01 (Revenue Receipts), which shall not be refundable in any case and shall be deemed as forfeited.(v)The decision so awarded by the concerning officer, shall be final and binding on the petitioner and in any case no appeal shall be entertained.(vi)In the event of completion of any election and declaration of election results, the time limit to file the election petition in all such cases as mentioned above, shall be thirty days from the date of declaration of election results :Provided that any petition may be entertained after the prescribed period of thirty days if the petitioner satisfies the concerning officer that he had sufficient cause for not preferring the petition within such period and no petition shall be entertained beyond a period of six months from the date of declaration of election results.Form 1[See Rule 11 (2)]Notice for the Flection of the President/Member of the Managing Committee.......................of the Water Users' Association(s) in ..............DistrictIt is hereby notified that elections to the President/Members of the Managing Committee of the Water Users' Associations in ..................... District shall be conducted as per the following :-(i)Nomination papers shall be presented(a)on (date)(b)Time.....................between.............. to...........hours.(ii)Date of scrutiny of nomination papers(iii)Date of withdrawal of candidature(iv)Date of Polling(v)Date of counting of votes by the Election Officer(vi)Declaration and publication of resultsDivisional Election Authority/District Election Authority.Form 2[See Rule 11 (4)]Notice for the Election for Office of the President/Member of the Managing Committee....................of the.......... Water Users' AssociationNotice is hereby given that-

(1)An election to be held for election of the President/Member of the Managing Committee.....................of the.............. Water Users' Association.

(2)Nomination papers may be delivered by a candidate or his proposer to the undersigned between 10.30 a.m. and 5.00 p.m. from..................to................(date).

(3)Forms of nomination papers may be obtained at the place and time aforesaid.

(4)The nomination papers will be taken up for scrutiny at ...............(place) on Date.....at...................(hrs).

(5)Notice of withdrawal of candidature may be delivered by a candidate or his proposer or his election agent to the undersigned at ........................ office before 3.00 p.m. on the...........

(6)In the event of election being contested the poll will be taken on .................[between the 8.00 Hrs. and 14.00 Hrs.] [Substituted by Notification No. 32-1-99-M-XXXI, dated 19-1-2000.]

(7)Counting will commence after the Poll is over and results declared immediately thereafter.Place...............Date................Election OfficerForm 3[See Rule 13(1)]Water Users' Association........Nomination Paper

(1)Name of the Office of the President/Member of the Managing Committee of WUA.

(2)Name or number of the territorial constituency.

(3)Full name of the candidate.

(4)Father's or husband's name.

(5)Serial number of candidate in the Electoral Roll.

(6)Age

(7)Sex

(8)Occupation and Address

(9)Full name of the proposer

(10)Serial number of proposer in the electoral roll

(11)Signature of the proposer.Candidates' DeclarationI declare that I am eligible and willing to stand for election and my age as shown above .is correct.Signature of CandidateThe above declaration is solemnly affirmed before me (name of the officer in block letters) by.................who is personally known to me (who has been identified to my satisfaction) by....................of.................Signature of Village Administrative Officer or any other officer not below the rank of a Mandal Revenue Officer (Endorsement by the Election Officer or other authorised person serial number).This nomination paper was presented to me..........................(person) at..................(date and hour)..................Signature of the ElectionOfficer or other authorised personDecision of Election Officer accepting or rejecting the nomination paperI have examined this nomination paper in accordance with Rule 8 and decide as follows :-Date..............Election OfficerReceipt of Nomination Paper and Notice of scrutiny(To be handed over to the person presenting the Nomination Paper)Serial No. of Nomination paper............ The Nomination Paper of................ a candidate for election of the President/Member of the Managing Committee of the Water Users' Association ......................../territorial constituency No.................... was delivered to me at................. (hour) on.................................. (date) by the ..................candidate/proposer.All nomination papers will be taken up for scrutiny at....................(hour)....................on (date) at..................(place).Date..............Election OfficerForm 4[See Rule 6]List of Nominations Received on................(date) for the Office of the President/Managing Committee of................ Water Users' Association

SI. No. of Nomination Paper	Name of the Candidate	Father's Name	Age
(1)	(2)	(3)	(4)

Occupation & Address	Voters List No. of Candidate	Name of the proposer	Voters List No. of proposer
(5)	(6)	(7)	(8)

The nomination papers will be taken up for scrutiny at......................... a.m./p.m. on the date..................at...........(place).Place.............Date..............Signature of the ElectionOfficer or other authorised personForm 5[See Rule 12 (5)]List of validly nominated candidatesName of District........................................................Name of territorial constituency + WUA..................................Election to the President/Member of the Managing Committee of Water Users' Association.

SI. No. allotted	Name of the candidate	Address of the candidate
(1)	(2)	(3)
1.
2.
etc.

Place.............Date..............Election OfficerForm 6[See Rule 18(1)]Notice of WithdrawalElection to the Office of the President/Member of the Managing Committee of Water Users' AssociationTo,The Election Officer,I, ................................. a candidate validly nominated at the above election do hereby give notice that I withdraw my candidature.Place............Date....................................... Signature of candidateThis notice was delivered to me at my office at .............(hours) on ..............(date) by.............(name).Date..................Election OfficerReceipt for Notice of Withdrawal(To be handed over to the person delivering the notice)This notice of withdrawal of candidature by .......................... a candidate at the election to the office of the President/Member of the Managing Committee......................... of WUA..........................as delivered to me by the....................at my office at...............(hour) on.............(date)..................Election OfficerForm 7[See Rule 18 (2)]Notice of Withdrawal of Candidature Election to the Office of the President/Member of the Managing Committee of WUA..........Notice is hereby given that the following validly nominated candidate/ candidates at the above election withdraws/withdraw his candidature/their candidature today.

Sl.No.	Name of the Candidate	Symbol Allotted
(1)	(2)	(3)
1.
2.
etc.

Date....................................Election OfficerForm 8[See Rule 19(1)]Notice of Contesting Candidate Election to the Office of the President/Member of the Managing Committee of WUA.............

Sl.No.	Name of the Candidate	Symbol Allotted/Assigned
(1)	(2)	(3)
1.
2.
etc.

Place............Date.........................................Election OfficerForm 9[See Rule 20 (2)]Declaration of the Results of Election under Rule 11 (2) of the Election RulesIn accordance with Rule 20 (2) of the Election Rules, I declare that the following candidate has been duly elected for the Office of the President/ Member of the Managing Committee of Water Users' Association...................Name..................Address...............Place.................Date.........................................Signature of Election OfficerForm 10[See Rule 22(1) (a)]Appointment of Election Agent(To be submitted in two copies)Election to the Office of the President/Member of the Managing Committee of WUATo,The Election Officer,I,..................................a candidate of the above election for the post of the President of Managing Committee of Water Users' Association do hereby appoint as my election agent from this day at the above election.Place...............Date.....................................Signature of CandidateI accept the above appointment......................Signature of Election AgentI, hereby, accept and approve the above appointment.Place.................Date....................................................Signature of the Election OfficerForm 11[See Rule 22 (2) (b)]Appointment of Polling AgentElection to the Office of the President/Member of the Managing Committee of WUA.............I,.................................a candidate/the election agent of who is a candidate at the above election do hereby appoint ............................... as a Polling Agent to attend polling station No..........................fixed for the poll................at.....................................................Signature of candidate/election agentI, hereby, accept and approve the above appointment.Place..............Date...........................................Signature of the Election OfficerForm 12[See Rule 22 (3) (b)]Appointment of Counting Agent(To be submitted in duplicate)Election to the Office of the President/Member of the Managing Committee of WUATo,The Election Officer,I,........................a candidate/the election agent of............. who is a candidate at the above election do hereby appoint the following persons as my counting agent to attend the counting of votes at...............

Name of the Counting Agent	Address of the Counting Agent
(1)	(2)
1.
2.
3.

......................................Signature of Candidate/Election AgentI/We agree to act as such Counting Agents.Place.............Date.....................................Signature of the Agent.......................Signature of Election OfficerForm 13[See Rule 33 (2)]List of tendered Ballot PapersPolling Station No..................... Territorial Constituency No. .................. WUA ......... Election to the Office of the President/Member of the Managing Committee of the WUA.

Sl.No.	Name of the Elector	No. in the Voters List/Section No. Name of WUA
(1)	(2)	(3)

Serial No. of Tendered Ballot Paper	Signature of Elector or thumb impression ofperson tendering vote	Serial No. of Ballot Paper issued to the personwho has already voted
(4)	(5)	(6)

Date......................Station..............................................Signature of Presiding OfficerForm 14[See Rule 34 (2) (c)]List of Challenged VotesPolling Station No...................... Territorial Constituency No. ................... WUA .......... Election to the Office of the President/Member of the Managing Committee of the WUA.

Sl.No.	No. in the Voters List/Section No. Name of WUA	Name of the Elector	Signature or thumb impression of the personchallenged and his address
(1)	(2)	(3)	(4)

Name of challenger	Signature and thumb impression of identifier ifany	Order of Polling Officer	Signature of challenger on receiving refund ofdeposit
(5)	(6)	(7)	(8)

Date..................Station............................................Signature of Presiding OfficerForm 15[See Rule 38 (1)]Part - 1 Ballot paper Account Election to the Office of the President/Member of the Managing Committee of WUA....................

	Territ. Const. No..........
No. & Name of the Polling Station	WUA........................
	S.Nos............Total No..........
	From.....................To........
(1) Ballot papers received
(2) Ballot papers unused
(i.e.,not issued to voters)
(a) withthe signature of Polling Officer
(b) withoutthe signature of Polling Officer Total'(A + B)
(3) *Ballot Papers used at the Polling Station (1-2 = 3)
(4) Ballot papers used at the Polling Stations but notinserted into the Ballot Box.
(a) Ballotpapers cancelled for violation of voting procedure under Rule 20.
(b) Ballotpapers cancelled for other reasons.
(c) Ballotpapers used as tendered ballot papers.
*Total (A +B + C)
(5) *Ballot papers to be found in the ballot box (3-4 = 5)

*Serial numbers need not be given..................................Signature of Presiding Officer

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State of Madhya Pradesh - Section

Section 78 in The M.P. Farmers' Organisation Election Rules, 1999

78. Manner, time limit and fee for filing of the election petition.