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State of Punjab - Section
Section 50 in Panjab University Act, 1947
50. Any candidate, or his agent, may, at any time, during the counting of the votes, either before the commencement or after the completion of any transfer of votes (whether surplus or otherwise), make a request in writing to the Returning Officer to re-examine and recount the ballot papers of all candidates or of any candidate (not being ballot papers set aside at any previous transfer as finally dealt with), and the Returning Officer shall forthwith re-examine and recount the same accordingly. The Returning Officer may also, at his discretion, recount votes, either once or more often in any case in which he is not satisfied, as to the accuracy of any previous count, provided that nothing herein shall make, it obligatory on the Returning Officer to recount the same votes more than once.
Appendix (A)Panjab UniversityNoticeUnder Section 14, Sub-Clause (2) of the Panjab University Act, 1947, persons eligible for enrolment as Registered Graduates are requested to apply on the prescribed form obtainable from the undersigned. This application accompanied by the prescribed enrolment fee must reach the undersigned not later than...................... Fee should be remitted only by I.P.O. (Indian Postal Order) or paid in cash at the University officer counter.| Chandigarh | Registrar |
| Dated........................... | Panjab University. |
| FromThe Registrar,Panjab University,Chandigarh. | To1. The Heads of the PanjabUniversity Teaching Departments.2. The Principals of Technical andProfessional Colleges.3. The Principals of Affiliated Arts Colleges. |
| No. ................................................. | Dated |