Section 53 in Chandigarh Panchayat Election Rules, 1994

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State of Punjab - Section

Section 53 in Chandigarh Panchayat Election Rules, 1994

53. Repeal.

- The following sets of rules are hereby repealed, namely :-

(1)The Punjab Gram Panchayat Election Rules, 1960;

(2)The Punjab Panchayat Samitis (Primary Members) Election Rules, 1961.

(3)The Punjab Panchayat Samitis Co-option of Members Rules, 1961.

(4)The Punjab Panchayat Samitis and Zila Parishads Election of Members Rules, 1961.

(5)The Punjab Zila Parishad (Co-option of Members) Rules, 1961; and

(6)The Punjab Panchayat Samitis and Zila Parishads (Chairman and Vice- Chairman) Rules, 1961; as applicable in the Union Territory of Chandigarh :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form I[See Rule 6(1)(a)]Claim application for inclusion of name in the electoral rollToThe Electoral Registration Officer. ____________________________Sir,I request that my name be included in the electoral roll for the Gram Sabha/Constituency ___________________relating to______________My name (in full)____________________________My Father's/Mother's/Husband's name________________________Particulars of my place of residence are :-Village________________Post Office_____________________ Police Station/ Tehsil_______________District________________I hereby declare that to the best of my knowledge and belief :-

(i)I am a citizen of India;

(ii)My age on the first day of January/last was______________years and_________months;

(iii)I am ordinarily resident at the address given above ;

(iv)I have not applied for the inclusion of my name in the electoral roll for any other Gram Sabha area/Constituency.

(v)My name has not been included in the electoral roll for this or any other Gram Sabha/Constituency.

Signature or thumb impression of Claimant.The application in Form I of Shri/Shrimati/Kumari______________ Address__________________ has been :-

(a)Accepted and his/her name has been included in the Electoral roll,- vide Serial No._______________

(b)Rejected for the reason_______________

Electoral Registration OfficerDate______________ (Address)______

(Perforation)Receipt of Application

Received the application in Form 1 from Shri/Shrimati/Kumari______________ Address_____________________Electoral Registration Officer or Officer nominated by him.Dated ________________ (Address)____________________Form II[See rule 6(1) (b)]Objection to inclusion of nameToThe Electoral Registration Officer. ____________________________Sir,I object to the inclusion of the name of___________Serial No.______in the electoral roll of Gram Sabha/__________ of the election for the following reason(s) :-_______________________________________________________________ ______________________________________________________________I hereby declare that the facts mentioned above are true to the best of my knowledge and belief.I am elector for this Gram Sabha and my particulars in the electoral roll for this Sabha are as follow :-Name in full_____________________________________ Sex_____________ Father's/Husband's/Mother's name _____________________________________ Serial No.______________ Part No.___________________(Signature/Thumb impression)Date _____________ Full Postal Address__________________Intimation of action takenThe objections in Form-II lodged by Shri/Shrimati/Kumari_________________ Address________________________________ has been :-

(a)accepted and the name of Shri/Shrimati/Kumari_______ as appearing at Serial No._________ in Gram Sabha/Constituency ____________has been deleted.

(b)rejected for the reason_____________________________________

Electoral Registration Officer,Dated___________________ Address__________________

(Perforation)Receipt of Application

Received the application in Form-II from Shri/Shrimati/Kumari_____________ Address_________________Electoral Registration Officer,Dated___________________ Address__________________*To be filled in by the applicantFORM III[See rule 6(1)(c)]ToThe Electoral Registration Officer ____________________________Sir,I submit that the entry relating to myself which appears at Serial No. ___________ in Gram Sabha/Constituency_____________ of the electoral rolls as_______ is not correct. It shall be corrected to read as follows :-"_______________________________________________________________Place______________ Signature of Thumb impression of the elector.Date_______________Intimation or Action TakenThe objection in Form III lodged by Shri/Shrimati/Kumari_________________ address__________________ has been

(a)accepted and the relevant entry has been corrected to read as follows :-

(b)rejected for the reason

Dated_____________ Electoral Registration Officer

(Address)___________________

Receipt of applicationReceived the application in Form III from Shri/Shrimati/Kumari_____________ Address______________Electoral Registration Officer

(Address)________________

Form IV(See Rule 7)Public Notice of ElectionNotice is hereby given that :-

(1)an election is to be held on ____________________

(2)Forms of nomination paper may be obtained at the offices of the officers specified in paragraph 6 between the hours of ______________ and _________ from__________(date) to____________(date) ;

(3)Nomination papers may be delivered between the hours of 11 in the morning and 3 in the afternoon by a candidate or his proposer to any of the officers specified in paragraph (6) at his office on any day other than public holiday and not later than the_______________day of ___________;

(4)the nomination papers will be taken up for scrutiny at_____________(hour) on __________________(date) at ________________(place) ;

(5)Notice of withdrawal of candidature may be delivered by a candidate or his proposer or his election agent to any one of the officers specified in paragraph (6) at his office before 3 in the afternoon on__________________;

(6)Nomination papers and notices of withdrawal may be delivered to the*___________at his office;

(7)In the event of the election being contested, the poll will take place on __________________ between the hours_________ and ____________Date________ Returning Officer.Place___________ Ward.*Here insert the name and designation of the Officer(s) to whom and the place at which the nomination papers and notice of withdrawal are to be delivered.Form V(See rule 9)Nomination PaperName of Gram Sabha/Constituency area_____________________________ Name of Office___________________________________________________ Name of the candidate_______________________________________________ father's/husband's/mother's name____________________________________Age_______________________________________________________________ Sex_______________________________________________________________ Occupation________________________________________________________Address___________________________________________________________ :Whether the candidate is a member of the Scheduled Castes, the particular caste to which the candidate belongs___________________________________________Serial Number of the candidate on the electoral roll pertaining to the Gram Sabha/Constituency area is________________in part No._________________Name of the proposer________Serial Number of the proposer on the electoral roll pertaining to the Gram Sabha/Constituency area________ in part of No._____(Signature of the Proposer)Name of the Seconder_______ Serial Number of the Seconder on the electoral roll pertaining to the Gram Sabha/Constituency area______ in part No.________(Signature of the Seconder)(To be filled by the Returning Officer after the nomination paper has been delivered to him)Form V-ADeclaration By CandidateI hereby declare that I agree to this nomination.Signature of CandidateDeclaration By A Candidate Who Is A Member Of scheduled CastesI male/Female do hereby declare that I am a member of the____________ caste which has been recognised as Scheduled Caste/Backward Classes, for the Union Territory of Chandigarh.Date___________________ (Signature of Candidate)Undertaking By A Candidate Who Is a Member Of ParliamentI hereby undertake to resign the membership of Parliament if elected as Sarpanch or Panch of Gram Panchayat or member of Panchayat Samiti and Zila Parishad as the case may be, before taking the oath under Section 13, 104 and 167 of the Punjab Panchayati Raj Act, 1994 as extended to the Union Territory, Chandigarh.Dated______________ Signature of the candidate(To be filled in by Returning Officer)Serial No.________________This nomination paper was delivered to me at my Office at_________________ (date and hour)____________Date______________ Signature of Returning OfficerCertificate of ScrutinyI have scrutinised the eligibility of the candidate and find that he is eligible to contest the election, and I therefore, accept the nomination_____________

(ii)I have scrutinised this nomination and reject it for following reasons_______.

Signature of Officer scrutinising the nomination paperThe symbol assigned to the candidate_________________________________Signature of Returning OfficerForm V-B(See rule 10)Notice for withdrawal of candidature.I___________ resident of Village_________________ Block_____________ District ________________ do hereby give notice to withdraw my candidature from the office of member/Panchayat Samiti/Gram Panchayat/Zila Parishad________Date and Time Signature of the candidateToThe Returning Officer.Order of the Returning Officer.Signature of Returning Officer.Form VI(See rule 13)List of contesting candidates for Election of__________Election of Sarpanch/Panches of Gram Panchayat/Member of Panchayat Samiti/Zila Parishad_________________

Sr. No.	Name of candidate	Address of candidate	Whether SC./ST Woman	Symbol Allotted
1	2	3	4	5

Signature of Returning OfficerForm VII(See rule 22(1)(d)]ToThe Returning Officer, Gram Panchayat/Panchayat Samiti/Zila Parishad Election_____________Subject :- Supply of Ballot Paper for Polling by post.Sir,I___________ s/o________________Age____________________ am resident of village____________________ of Gram Sabha/Panchayat Samiti/Zila Parishad ______________ is scheduled to take place on _______________ I being elector of the said Gram Panchayat/Panchayat Samiti/Zila Parishad intend to cast my vote by post. Kindly supply me a ballot paper to enable me to cast my vote.Yours faithfully,Name________________S/o__________________Village_______________Block________________Dated : District_______________Form VIII(See sub-rule (2) of rule 25)Tendered votes list for the election of__________________Name of the Gram Sabha/Constituency_________________Polling Station__________

Sr. No.	Name of voter	Number in Electoral roll	Signature of Voter, if literate or thumb-impression ifilliterate with his address.

Date: _______________ Signature of Presiding Officer.Form IX(See rule 26)Challenged Voters List for the election of _____________________________Polling Station___________________________________________________Signature Sheet No._______________________________________________

Name of Gram Sabha Constituency	Number on electoral roll	Name and address	Signature of Voter or thumb impression if voter, isilliterate	Name of identifier if any	Name of challenger	Order of Presiding Officer in each case

Dated_______________Signature of Presiding Officer.Form X[(See rule 33(2)(e)]Statement of total number of VotesStatement of votes polled for the election of Panches/Sarpanch of Gram Panchayat/member of Panchayat Samiti/Zila Parishad_____________________Name of Gram Sabha/Constituency area______________________________Polling Station___________________________________________________

Sr. No.	Name of the candidate	Number of valid ballot papers polled by him	Number of rejected ballot papers

Total Number of :

(a)Valid Votes____________

(b)Rejected votes_______________

(c)Votes polled________________

Dated__________________Signature of Returning Officer.Form XI[See rule 45(1)]Notice is hereby given to Shri______________Member of Panchayat Samiti/Zila Parishad____________ that a special meeting of the Panchayat Samiti/Parishad will be held at__________________(time) on_____________(date) ______________ at its office for the election of the Chairman and Vice-Chairman. The members are requested to make it convenient to attend the meeting.Signature _______________Designation______________

(SEAL)Form XII

[See rue 45(3)]Election of Chairman and Vice-Chairman of Panchayat Samiti/Zila Parishad.

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State of Punjab - Section

Section 53 in Chandigarh Panchayat Election Rules, 1994

53. Repeal.