Section 32(1) in Haryana Municipal Corporation Act, 1994
(1)The Government may, in consultation with State Election Commission, make rules to provide for or regulate all or any of the following matters for the purpose of [holding election of Mayor and members] [Substituted 'holding elections of members' by Haryana Act No. 28 of 2018, dated 4.10.2018.] under this Act, namely :-(a)qualifications of elector and the preparation, publication, correction and revision of electoral rolls;(b)the appointment of returning officer, assistant returning officers, presiding officers and polling officers for the conduct of elections;(c)the nomination of candidates, form of nomination papers, objections to nominations and scrutiny of nominations;(d)the deposits to be made by candidates, time and manner of making such deposits and the circumstances under which such deposits may be refunded to candidates or forfeited to the Corporation;(e)the withdrawal of candidature;(f)the appointment of agents of candidates;(g)the procedure in contested and uncontested elections;(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 ward;(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 voters by reference to electoral poll;(v)the marking with indelible ink of the left fore-finger or any other finger or limb of the voter and prohibition of the delivery of the 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 votes are to be given and in Particular in the case of illiterate voters or of voters under physical or other disability;(vii)the procedure to be followed in respect of challenged votes and tendered votes;(viii)the scrutiny of votes, counting of votes, the declaration of the results and the procedure in case of equality of votes or in the event of a member being elected to represent more than one ward;(ix)the custody and disposal of papers relating to elections;(x)the suspension of polls 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 of destruction of or tampering with the ballot boxes before counting;(xii)the countermanding of the poll in the case of the death of a candidate before the poll;(i)the requisitioning of premises, vehicles, vessels or animals, payment of compensation in connection with such requisitioning, eviction from requisitioned premises and release of premises from requisition;(j)the fee to be paid on an election petition;(k)any other matter relating to elections or election disputes which is to be prescribed or in respect of which the Government deems it necessary to make rules under this section or in respect of which this Act, makes no provisions or makes insufficient provision and provision is, in the opinion of the Government, necessary.
