Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3) in Gujarat State Council for Physiotherapy Rules, 2013

(3)Any elector, who is under any disability which incapacitates him from recording his votes in the above manner, may take the assistance of a Gazetted Officer or a Executive Magistrate, in recording his votes. Such Officer shall, in such case, record on the back of the large cover a certificate as specified below:-"I....................... (Name of the officer and designation) hereby certify that .......................... (Name of the elector). Being incapable of recording his votes due to (cause of incapacity) requested me to record his votes and I have recorded his votes according to his desire and in his presence.Signature ........................................Designation ....................................Name of the office ..........................