Section 426(2)(i) in Gauhati Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 426(2)] [Section 426] [Entire Act]

State of Assam - Subsection

Section 426(2)(i) in Gauhati Municipal Corporation Act, 1971

(i)The date, time and place for poll and other matters relating to the conducts of election including -

(i)The selection of Polling Stations for each ward;

(ii)The hours during which the Polling station shall be kept open for the casting of votes;

(iii)The printing and issue of ballot papers;

(iv)The checking of voters by reference to the electoral roll;

(v)The marking with indelible ink of the left forefinger or any other finger or limb of the voter and prohibition of the delivery of any ballot paper to any person if at the time such person applies for such paper has already such mark, so as to prevent personation of voters;

(vi)The manner in which votes are to be given and in particular in the case of illiterate voters or voters under physical or other disability;

(vii)The procedure to be following in respect of challenged votes and tendered votes;

(viii)The scrutiny of votes, counting of votes, the declaration of results and the procedure in case of equality of votes or in the event of a councillor being elected to represent more than one ward;

(ix)The custody and disposal or papers relating to elections;

(x)The suspension of polls in case of any interruption by riot, violence or any other sufficient cause and the holding of fresh poll;

(xi)The holding of a fresh poll in the case of destruction of or tampering with ballot boxes before the poll; and

(xii)The countermanding of the poll in the case of the death of a candidate before the poll;

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State of Assam - Subsection

Section 426(2)(i) in Gauhati Municipal Corporation Act, 1971