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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(6) in The M.P. Gram Nyayalaya Rules, 2001

(6)The Chief Executive Officer shall sign every ballot paper before supply so as to indicate its authenticity. Each member shall on receiving the ballot paper proceed to the place set apart for voting and there make a Mark X (cross) on the ballot paper against the name of the candidate for whom he wishes to vote. He shall then fold up the voting paper so as to maintain the secrecy and deposit the same with the Chief Executive Officer. Immediately after the voting is over the Chief Executive Officer shall count all the valid votes given in favour of each candidate and record the total thereof in the result sheet and then declare the candidate who secures large number of votes to have been duly elected as Pradhan.