Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 60 in The Bihar Panchayat Election Rules, 2006

60. Identification of Voters.

(1)The Presiding Officer shall establish the identity of a voter on the basis of such records, papers/certificates as the Commission may prescribe.
(2)The Presiding Officer may employ any person, whom he may consider fit, to help in the identification of voters or his own help at the polling station.
(3)As soon as the voter enters the polling station the Presiding Officer or the Polling Officer authorised by him will compare the name of the voter and other particulars with the relevant entries in the electoral roll and read out the serial number, name and other particulars of the voters.
(4)In deciding the right of voter to receive the ballot paper the Presiding Officer or the Officer authorised will ignore any printing error in the relevant entry in the electoral roll if he is satisfied that the entry is related to that voter.