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State of Tamilnadu - Section

Section 144 in Tamil Nadu Panchayats (Elections) Rules, 1995

144. Savings.

- All orders, directions, etc., issued by the Government, State Election Commission or District Election Officer, for the preparation of electoral rolls and for the conduct of elections under these rules shall, unless repugnant to these rules, be deemed to have been issued or made under these rules.Form 1Notice of Publication of Electoral Roll[See rule 20(1)]Notice is hereby given that Panchayat Electoral Roll has been prepared in accordance with the Tamil Nadu Panchayats (Elections) Rules, 1995 by adopting the existing entries in the relevant part of the electoral roll of the Tamil Nadu Legislative Assembly............Constituency. A copy thereof relating to the........Ward of the.........Panchayat Village/Panchayat Union/District Panchayat has been published for inspection at my office and at the offices of the Panchayat Village, Panchayat Union and District Panchayat.Any person who wishes to lodge any claim for including his/her name in the roll or any objection to the inclusion of a name or any objection to the particulars in any entry in the said roll, shall first get such claim or objection settled with reference to the corresponding entry in the Assembly Roll by lodging suitable claim or objection under the provisions of the Representation of the People Act, 1950 (Central Act 43 of 1950) and the Registration of Electors Rules, 1960 before the Electoral Registration Officer of the said Assembly Constituency.All orders of inclusion, deletion or corrections issued on the basis of these claims and objections by the Assembly Electoral Registration Officer till the last date fixed for making nomination for election in the Wards of the Panchayat will be duly incorporated in the Panchayat Electoral Rolls.Panchayat Electoral Registration Officer,.....Panchayat.Form 2-ANotice of Election[See rule 25(1)]Election of Members of........................Panchayat Union Council/district Panchayat.Notice is hereby given that -
(1)
(a)Elections are to be held to elect members of Ward/Territorial Wards of District Panchayat /Panchayat Union;
(b)The number of members to be elected from each Ward/Territorial Ward and those among them which are reserved under sections 20/32 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) for Scheduled Castes, Scheduled Tribes [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996.] or for Women are given below: -
Reserved
Wards or Territorial Ward number Un-reserved for S.C. for S.T. [***] [Omitted by G. O. Ms. No. 163, Rural Development, dated the 7th August 1996.] For women belonging to Total
S.C. S.T. [***] [Omitted by G. O. Ms. No. 163, Rural Development, dated the 7th August 1996.] Open
Total                  
(2)Nomination papers may be delivered by a candidate or his proposer to the Returning Officer/Assistant Returning Officer at between [10.00 a.m. and 5.00 p.m.] [Substituted '11.00 a.m. and 3.00 p.m.' by G.O. Ms. No. 88, dated 25.7.2016.] on any day other than a public holiday from...........to ............;
(3)Forms of nomination papers will be available in the office of the District Panchayat and in the office of the Panchayat Union from this date on all working days;
(4)The nomination papers will be taken up for scrutiny at 11.00 a.m. on .........at ............;
(5)Notice of withdrawal of Candidature may be delivered by a candidate or his proposer who has been specifically authorised in this behalf in writing by the candidate to the Returning Officer/Assistant Returning Officer up to 3.00 p.m. on..........;
(6)In the event of the election being contested, poll will be taken on.........between the hours of a.m. and p.m. at the polling stations notified for this purpose;
(7)The counting of votes shall commence at ...........a.m. on............. ;
(8)The election shall be completed before..........;
(9)The meeting of the newly elected Ward Members shall be held on........... at.......... for the election of the Chairman and/or the Vice-Chairman of the Panchayat Union Council/District Panchayat.
  Returning Officer,
Place:Date: ........District Panchayat..........PanchayatUnion Council.
Form 2-BNotice of Election[See rule 25(2)]Election of the president and member or members of wards of............ village panchayatNotice is hereby given that -
(1)
(a)Elections are to be held to elect a President and Member or Members of Wards of ............. Village Panchayat;
(b)The office of the President of this Village Panchayat is not reserved for any category, is reserved under section 57 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), for the persons belonging to Scheduled Castes/Scheduled Tribes [***] [Omitted by G. O. Ms. No. 163, Rural Development, dated the 7th August 1996.] or women are given below: -
(c)The number of Members of the Panchayat to be elected from each Ward and those among them which are reserved under section 11 of the aforesaid Act 1994 for persons belonging to Scheduled Castes, Scheduled Tribes or women are given below: -
Reserved
Office Total number of seats for S.C. for S.T. [***] [Omitted by G. O. Ms. No. 163, Rural Development, dated the 7th August 1996.] For women belonging to Un- reserved
S.C. S.T. [***] [Omitted by G. O. Ms. No. 163, Rural Development, dated the 7th August 1996.] Open
Total One                
Member-Ward                  
Ward 2                  
Total                  
(2)Nomination papers may be delivered by a candidate or his proposer to the Returning Officer/Assistant Returning Officer at......between [10.00 a.m. and 5.00 p.m.] [Substituted for '11.00 a.m. and 3.00 p.m.' by G.O. Ms. No. 88, dated 25.7.2016.] on any day other than a public holiday from.........to ...........;
(3)Forms of nomination papers will be available in the office of the District Panchayat and the Panchayat Union from this date on all working days and at the office of the Assistant Returning Officer;
(4)The nomination papers will be taken up for scrutiny at 11.00 a.m. on at .............;
(5)Notice of withdrawal of candidature may be delivered by a candidate or his proposer who has been specifically authorised in this behalf in writing by the candidate to the Returning Officer/Assistant Returning Officer up to 3.00 p.m. on ................;
(6)In the event of the election being contested, poll will be taken on. ............. between a.m. and ............... p.m. at the polling stations notified for this purpose;
(7)The counting of votes shall commence at ..........a.m. on ..........;
(8)The election shall be completed before.........
(9)The meeting of the newly elected Ward members shall be held on..........at the office of the .............. Village Panchayat for the election of the Vice-President.
Place:Date: Returning Officer,.......... Village Panchayat
Form 3Nomination Paper[See rules 26(1), (2) and 30]Member to Ward No................. of the........... Election of Village Panchayat /Panchayat Union Council/District Panchayat...............President to the..........Village Panchayat.(To Be Filled In By The Proposer)I hereby nominate Thiru/Tmt./Selvi.............as a candidate for the election as a member from Ward No................of the...............Village Panchayat/Panchayat Union Council/District Panchayat/President of ............... Village Panchayat.His/Her name is entered at serial No. in Part No.......of the electoral roll for Ward No ............. of ............. Village Panchayat comprised in ...................... Panchayat Union.My name is entered at serial No .......... in Part No ............ of the electoral roll for Ward No ........... of ............... Village Panchayat comprised in....................... Panchayat Union.Place:Date:.........Signature of the Proposer.(To Be Filled By The Candidate)I,.........the above mentioned candidate assent to this nomination and hereby declare -
(a)that I have completed...........years of age;
(b)**that the symbols I have chosen are in the following order of preference: -
(i)...........
(ii)...........
(iii)..........
(c)that I am aware of the fact that under rule 30 of the Tamil Nadu Panchayats (Elections) Rules, 1995,1 am prohibited from contesting more than one seat as below and further that nomination filed in violation of sub-rule (1) of the above mentioned rule shall be rejected by the Returning Officer: -
(i)No member of a Village Panchayat or no person who stands for election as a member of a Village Panchayat shall be eligible to stand for election as a President of a Village Panchayat, or member of a Panchayat Union Council or a member of a District Panchayat.
(ii)No member of a Panchayat Union Council or no person who stands for election as a member of a Panchayat Union Council shall be eligible to stand for election as a member of a Village Panchayat, or President of a Village Panchayat or a member of a District Panchayat.
(iii)No member of a District Panchayat or no person who stands for election as a member of a District Panchayat shall be eligible to stand for election as a member of a Village Panchayat or President of a Village Panchayat or a member of a Panchayat Union Council.
(iv)No President or no person who stands for election as a President shall be eligible to stand for election as a member of a Village Panchayat, or member of a Panchayat Union Council or a member of a District Panchayat.
(v)Under section 10 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), no person shall be eligible to be elected as a member of more than one Village Panchayat;
(d)* that I am a member of the ............ Caste/Tribe which is Scheduled Caste/Tribe [*] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996.] of the State of the Tamil Nadu in relation to ......... (area).
(e)[ that I am not employed as Village Administrative Officer or village servant or an officer or servant of the State or Central Government or of a Village Panchayat, Panchayat Union Council, District Panchayat, Municipal Council or Municipal Corporation or of any Industrial Township or of Cantonment or of any body corporate, owned or controlled by the State or Central Government.] [Added by G.O. Ms. No. 164, Rural Development (C-4), dated the 27th October 2004.]
Place:Date:Signature of the candidate.Notes. - *Item (e) added by G. O. Ms. No. 164, Rural Development (C4), dated 27th October 2004.**Item (b) need not be filled in by candidates for elections for election of member of a Village Panchayat.* Item (d) needs to be made by a SC/ST [*] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996.] candidates.(To Be Filled In By The Returning Officer)Serial number of nomination paper:The nomination was delivered to me at my office at............(hour) on .........(date) by the candidate/proposer.Place:Date:Returning Officer.Receipt For Nomination Paper and Notice of Scrutiny(To be handed over to the person presenting the nomination paper)Serial number of nomination paper:The nomination paper of ............. a candidate for election as President/member from Ward No........................................... of the Village Panchayat/Panchayat Union/District Panchayat, was delivered to me at my office at ......(hours) on...........(date) by the candidate/Proposer.All nomination papers will be taken up for scrutiny at [10-00 a.m.] [Substituted for '11.00 a.m.' by G.O. Ms. No. 88, dated 25.7.2016.] on ..........(date) at......... (place).Place:Date:Returning Officer/Assistant Returning Officer.Form 4Notice of Nomination[See rule 28(2)]Election of Member/Members to Ward No............of the......... Village Panchayat/Panchayat Union Council/District Panchayat.Election of President to the..............Village PanchayatNotice is hereby given that the following nominations in respect of the above election have been received up to the prescribed hours today: -
SI. No. Name of Name of father/ Age of Address Sex Caste/ Tribe Electoral (in case of roll S.C/S.T. Electoral roll number of Name of the Electoral roll number
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10)
                   
Place:Date:Returning Officer.Form 5List of Nominations Received[See rules 28(3), (4) and 29(1)] [Substituted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.]........... Village Panchayat/Panchayat Union Council/District Panchayat.List of nominations received for election of Member/Members to Ward No of Village Panchayat/Panchayat Union Council/District Panchayat President to Village Panchayat.
SI. No. Name of candidate Father's / Husband's name Community (Scheduled Caste/Scheduled Tribe[***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996: SRO A-73(b-2)/96.]or not) Sex Address
(1) (2) (3) (4) (5) (6)
           
Note. - The nomination papers will be taken up for scrutiny at [10.00 a.m.] [Substituted for '11.00 a.m.' by G.O. Ms. No. 88, dated 25.7.2016.] on..........at.........(place).Returning Officer/Assistant Returning Officer.Form 6List of validly Nominated Candidates[See rules 28(3), (4) and 29(9)] [Substituted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.]...............Village Pahchayat/Panchayat Union Council/District Panchayat.List of nominations received for election of Member/Members of Ward No ............of ............ Village Panchayat/Panchayat Union Council/District Panchayat, President of .................. Village Panchayat.
SI. No. Name of candidate Father's / Husband's name Community (Scheduled Caste/Scheduled Tribe[***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996.]or not) Sex Address
(1) (2) (3) (4) (5) (6)
           
Returning Officer/ Assistant Returning Officer.Form 7Notice of Withdrawal[See rule 30]Election of Member/Members to Ward No. ............. of ................. Village Panchayat/Panchayat Union Council/District Panchayat .......... Election of President to ..........Village Panchayat.ToThe Returning Officer,I,.........a candidate nominated at the above election, do hereby give notice that I withdraw my candidature.Place:Date:Signature of candidate.The notice was delivered to me at my office at................. (hour) on.........(date).....by.......the....Place:.........Date:.........Returning Officer/Assistant Returning Officer.Receipt For Notice of Withdrawal(To be handed over to the person delivering the notice)The notice of withdrawal of candidature by..........a candidate at the election of Member/Members to Ward number ........... of ............... Village Panchayat/Panchayat Union Council/District Panchayat/election of President to .............. Village Panchayat was delivered to me by the *........... at my office at..........(hour).........on.......(date).Returning Officer/Assistant Returning Officer.Note. - *Here insert one of the following alternatives as may be appropriate: -
(1)candidate.
(2)candidate's proposer who has been authorised in writing by the candidate to deliver it.Form 8List Showing Notices of Withdrawal of Candidature[See rule 30]Election of Member/President.........Village Panchayat/Panchayat Union Council/District Panchayat.Notice is hereby given that the following candidate/candidates at the above election has/have withdrawn his/their Candidature.
Name of candidate Address of candidate Remarks
(1) (2) (3)
     
Place:Date:Returning Officer / Assistant Returning Officer.Form 9List of Contesting Candidates[See rules 31, 32(1)(a), 2(a), 3(a), 4(a), 4(b), 4(c), 35(4), 41(4)(a) and 49(1)]........... Village Panchayat/Panchayat Union Council/District PanchayatList of contesting candidates for election of Member/Members to Ward No......... of ............. Village Panchayat/Panchayat Union Council/District Panchayat. President ................... to the Village Panchayat.
SI. No. Name of candidate Sex Whether the candidate belongs to Scheduled Caste,Scheduled Tribe[***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996 - SRO A-73(b-2)/96.]or not) Address of candidate Distinctive symbol assigned to the candidate
(1) (2) (3) (4) (5) (6)
           
Note. - The poll will be taken on.......between ......... a.m. and .......... p.m. at the polling stations noticed for the purpose.Place:Date:Returning Officer/AssistantReturning Officer.Form 10Appointment of Election Agent[See rule 38]Election of Member/Members to Ward No .......... of the ................. Village Panchayat/Panchayat Union Council/District Panchayat.Election of President to .............. Village Panchayat.ToThe Returning Officer,I, ............. of ............... a candidate at the above election do hereby appoint Thiru/Tmt./Selvi. ............. of ............... as my election agent from this day at the above election.Place:Date:Signature of candidate.I accept the above appointment.Place:Date:Signature of election agent.Form 11Appointment of Polling Agent[See rule 40(2)]Election of Member/Members to Ward No ............ of ............ Village Panchayat/Panchayat Union Council/District Panchayat.President to...........Village Panchayat.I,........a candidate/election agent of ................ who is candidate in the above election do hereby appoint Thiru ..........of.........................as polling agent to attend the polling station No .............. at.........His recent photograph, duly attested by me is pasted below: -Place:Date:Signature of candidate or election agent.I agree to act as such polling agent.Place:Date:Signature of polling agent.Declaration of Polling Agent To Be Signed Before The Presiding OfficerI hereby declare that at the above election I will not do anything forbidden by section 58 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) which I have read/has been read over to me.Date:Signature of polling agent.Signed before me.Date:Signature of Presiding Officer.(To Be Handed Over To The Polling Agent For Production At The Polling Station)Section 58 of The Tamil Nadu Panchayats Act, 1994"Every Officer, Clerk, Agent or other person performing any duty in connection with the recording or counting of votes at an election who, except for some purpose authorised by law, communicates to any person any information showing directly or indirectly for which candidate any voter has voted, and every person, who by improper means procures any such information, shall be punished with imprisonment which may extend to six months or with fine, or with both".Form 12[See rule 42(6)]