Section 139(2) in The Punjab State Election Commission Act, 1994
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely :-(a)the duties of the Presiding Officers and Polling Officers at polling stations;(b)the checking of voters by reference to the electoral roll;(c)the manner in which votes are to be given both generally and in the case of illiterate voters or voters under physical or other disability;(d)the manner in which votes are to be given by a Presiding Officer, Polling Officer, Polling Agent or any other person, who being an elector for a constituency is authorised or appointed for duty at a polling station at which he is not entitled to vote;(e)the procedure to be followed in respect of tendering a vote by a person representing himself to be an elector after another person has voted as such elector;(f)the manner of giving and recording of votes by means of voting machines and the procedure as to voting to be followed at polling station where such machines are used;(g)the procedure as to voting to be followed at elections held in accordance with the system of proportional representation by means of a single transferable vote;(h)the security and counting of votes including cases in which recounting of the votes may be made before the declaration of the result of the election;(i)the procedure as to counting of votes recorded by means of voting machine;(j)the safe custody of ballot boxes, voting machines, ballot papers and other election papers, the period for which such papers shall be preserved and the inspection and production of such papers;(k)the determination of ordinary residence under sub-section (9) of section 29;(l)the particulars to be entered in the electoral rolls;(m)the preliminary publication of electoral rolls;(n)the manner in which and the time within which claims and objections as to entries in electoral rolls may be preferred;(o)the manner in which notices of claims or objections shall be published;(p)the place, date and time at which claims or objections shall be heard and the manner in which claims or objections shall be heard and disposed of;(q)the final publication of electoral rolls ;(r)the revision and correction of electoral rolls and inclusion of names therein;(s)the registration of political parties;(t)election agents;(u)election expenses;(v)costs and security for costs;(w)the staff of the Election Commission and the Election Tribunals ;(x)service conditions of the Presiding Officers of Election Tribunals and officers and employees of the Election Commission ;(y)any other matter required to be prescribed by or under this Act.
