Section 78(11) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(11) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(11)Signature of the proposer.Candidates' DeclarationI declare that I am eligible and willing to stand for election and my age as shown above .is correct.Signature of CandidateThe above declaration is solemnly affirmed before me (name of the officer in block letters) by.................who is personally known to me (who has been identified to my satisfaction) by....................of.................Signature of Village Administrative Officer or any other officer not below the rank of a Mandal Revenue Officer (Endorsement by the Election Officer or other authorised person serial number).This nomination paper was presented to me..........................(person) at..................(date and hour)..................Signature of the ElectionOfficer or other authorised personDecision of Election Officer accepting or rejecting the nomination paperI have examined this nomination paper in accordance with Rule 8 and decide as follows :-Date..............Election OfficerReceipt of Nomination Paper and Notice of scrutiny(To be handed over to the person presenting the Nomination Paper)Serial No. of Nomination paper............ The Nomination Paper of................ a candidate for election of the President/Member of the Managing Committee of the Water Users' Association ......................../territorial constituency No.................... was delivered to me at................. (hour) on.................................. (date) by the ..................candidate/proposer.All nomination papers will be taken up for scrutiny at....................(hour)....................on (date) at..................(place).Date..............Election OfficerForm 4[See Rule 6]List of Nominations Received on................(date) for the Office of the President/Managing Committee of................ Water Users' Association

SI. No. of Nomination Paper	Name of the Candidate	Father's Name	Age
(1)	(2)	(3)	(4)

Occupation & Address	Voters List No. of Candidate	Name of the proposer	Voters List No. of proposer
(5)	(6)	(7)	(8)

The nomination papers will be taken up for scrutiny at......................... a.m./p.m. on the date..................at...........(place).Place.............Date..............Signature of the ElectionOfficer or other authorised personForm 5[See Rule 12 (5)]List of validly nominated candidatesName of District........................................................Name of territorial constituency + WUA..................................Election to the President/Member of the Managing Committee of Water Users' Association.

SI. No. allotted	Name of the candidate	Address of the candidate
(1)	(2)	(3)
1.
2.
etc.

Place.............Date..............Election OfficerForm 6[See Rule 18(1)]Notice of WithdrawalElection to the Office of the President/Member of the Managing Committee of Water Users' AssociationTo,The Election Officer,I, ................................. a candidate validly nominated at the above election do hereby give notice that I withdraw my candidature.Place............Date.......................................Signature of candidateThis notice was delivered to me at my office at .............(hours) on ..............(date) by.............(name).Date..................Election OfficerReceipt for Notice of Withdrawal(To be handed over to the person delivering the notice)This notice of withdrawal of candidature by .......................... a candidate at the election to the office of the President/Member of the Managing Committee......................... of WUA..........................as delivered to me by the....................at my office at...............(hour) on.............(date)..................Election OfficerForm 7[See Rule 18 (2)]Notice of Withdrawal of Candidature Election to the Office of the President/Member of the Managing Committee of WUA..........Notice is hereby given that the following validly nominated candidate/ candidates at the above election withdraws/withdraw his candidature/their candidature today.

Sl.No.	Name of the Candidate	Symbol Allotted
(1)	(2)	(3)
1.
2.
etc.

Date....................................Election OfficerForm 8[See Rule 19(1)]Notice of Contesting Candidate Election to the Office of the President/Member of the Managing Committee of WUA.............

Sl.No.	Name of the Candidate	Symbol Allotted/Assigned
(1)	(2)	(3)
1.
2.
etc.

Place............Date.........................................Election OfficerForm 9[See Rule 20 (2)]Declaration of the Results of Election under Rule 11 (2) of the Election RulesIn accordance with Rule 20 (2) of the Election Rules, I declare that the following candidate has been duly elected for the Office of the President/ Member of the Managing Committee of Water Users' Association...................Name..................Address...............Place.................Date.........................................Signature of Election OfficerForm 10[See Rule 22(1) (a)]Appointment of Election Agent(To be submitted in two copies)Election to the Office of the President/Member of the Managing Committee of WUATo,The Election Officer,I,..................................a candidate of the above election for the post of the President of Managing Committee of Water Users' Association do hereby appoint as my election agent from this day at the above election.Place...............Date.....................................Signature of CandidateI accept the above appointment......................Signature of Election AgentI, hereby, accept and approve the above appointment.Place.................Date....................................................Signature of the Election OfficerForm 11[See Rule 22 (2) (b)]Appointment of Polling AgentElection to the Office of the President/Member of the Managing Committee of WUA.............I,.................................a candidate/the election agent of who is a candidate at the above election do hereby appoint ............................... as a Polling Agent to attend polling station No..........................fixed for the poll................at.....................................................Signature of candidate/election agentI, hereby, accept and approve the above appointment.Place..............Date...........................................Signature of the Election OfficerForm 12[See Rule 22 (3) (b)]Appointment of Counting Agent(To be submitted in duplicate)Election to the Office of the President/Member of the Managing Committee of WUATo,The Election Officer,I,........................a candidate/the election agent of............. who is a candidate at the above election do hereby appoint the following persons as my counting agent to attend the counting of votes at...............

Name of the Counting Agent	Address of the Counting Agent
(1)	(2)
1.
2.
3

I/We agree to act as such Counting Agents.Place.............Date.....................................Signature of the Agent.......................Signature of Election OfficerForm 13[See Rule 33 (2)]List of tendered Ballot PapersPolling Station No..................... Territorial Constituency No. .................. WUA ......... Election to the Office of the President/Member of the Managing Committee of the WUA.

Sl.No.	Name of the Elector	No. in the Voters List/Section No. Name of WUA
(1)	(2)	(3)

Serial No. of Tendered Ballot Paper	Signature of Elector or thumb impression ofperson tendering vote	Serial No. of Ballot Paper issued to the personwho has already voted
(4)	(5)	(6)

Date......................Station..............................................Signature of Presiding OfficerForm 14[See Rule 34 (2) (c)]List of Challenged VotesPolling Station No...................... Territorial Constituency No. ................... WUA .......... Election to the Office of the President/Member of the Managing Committee of the WUA.

Sl.No.	No. in the Voters List/Section No. Name of WUA	Name of the Elector	Signature or thumb impression of the personchallenged and his address
(1)	(2)	(3)	(4)

Name of challenger	Signature and thumb impression of identifier ifany	Order of Polling Officer	Signature of challenger on receiving refund ofdeposit
(5)	(6)	(7)	(8)

Date..................Station............................................Signature of Presiding OfficerForm 15[See Rule 38 (1)]Part - 1Ballot paper Account Election to the Office of the President/Member of the Managing Committee of WUA....................

Territ. Const. No..........
No. & Name of the Polling Station	WUA........................
	S.Nos............Total No..........
	From.....................To........

(1) Ballot papers received
(2) Ballot papers unused
(i.e.,not issued to voters)
(a) withthe signature of Polling Officer
(b) withoutthe signature of Polling Officer Total'(A + B)
(3) *Ballot Papers used at the Polling Station (1-2 = 3)
(4) Ballot papers used at the Polling Stations but notinserted into the Ballot Box.
(a) Ballotpapers cancelled for violation of voting procedure under Rule 20.
(b) Ballotpapers cancelled for other reasons.
(c) Ballotpapers used as tendered ballot papers.
*Total (A +B + C)
(5) *Ballot papers to be found in the ballot box (3-4 = 5)

*Serial numbers need not be given..................................Signature of Presiding Officer

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 78(11) in Madhya Pradesh Farmers' Organisation Election Rules, 1999