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State of Himachal Pradesh - Section

Section 89 in Himachal Pradesh Municipal Election Rules, 2015

89. Election of President.

(1)Immediately after an oath is made or an allegiance is subscribed to the elected members under rule 88, the Deputy Commissioner or any other officer authorized by him not below the rank of Sub-Divisional Officer (Civil) shall preside over the meeting for the conduct of elections to the officer of President.
(2)Immediately after administering the oath of office in accordance with rule 88, the Presiding Officer shall give time up to one hour to the elected members to nominate candidates for the office of President.
(3)An elected member may be proposed for the office of President by another elected member and seconded by one more elected member in form-50.
(4)An elected member who has been proposed as candidate under sub-rule (3) shall accept the nomination for becoming a candidate for the office of the President.
(5)After the expiry of the time given for filing the nomination, the Presiding Officer shall undertake scrutiny of the nominations and accept the candidature of such candidates who are validly nominated after rejecting invalid nominations.
(6)After the acceptance of the nominations, the Presiding Officer shall give 30 minutes time for withdrawal of candidature.
(7)Quorum for the meeting for the election of President shall be three forth of the total elected members. In case the quorum is not complete, the Deputy Commissioner or the officer presiding over the meeting shall postpone the meeting to a later date not being more than three days from the day of its first meeting, for the postponed meeting, no quorum shall be required.
(8)If only one candidate for the office is left after the time allowed for the Presiding Officer shall declare such a candidate as duly elected;
(9)If more than one candidates are left after the time allowed for withdrawal of candidature is over, poll shall be held; and
(10)Ballot papers to be used at the election of the President shall be in form-48 and the particulars therein shall be in hindi in devnagri script.