Section 55(2)(h) in Karnataka Municipal Corporations Act, 1976

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State of Karnataka - Subsection

Section 55(2)(h) in Karnataka Municipal Corporations Act, 1976

(h)the date, time and place for poll and other matters relating to the conduct of elections including,-

(i)the appointment of polling stations for each [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.], 1. Substituted by Act 35 of 1994 w.e.f.1.6.1994.

(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 votes by reference by 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 he has already such mark so as to prevent personation of voters,

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

(via)[ the manner of giving and recording of votes by voting machines;] [Deemed to have been Inserted by Act 17 of 2009 w.e.f. 28.5.2009.]

(vii)procedure to be followed in respect of challenged votes and tendered votes,

(viii)the scrutiny and counting of votes, the declaration and publication of the results and the procedure in case of equality of votes,

(ix)the custody and disposal of papers relating to elections,

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

(xi)the holding of a fresh poll in the case or destruction of or tampering with ballot boxes before the count,

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

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State of Karnataka - Subsection

Section 55(2)(h) in Karnataka Municipal Corporations Act, 1976