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State of Tamilnadu - Section

Section 5 in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

5. Method of voting.

(1)Every member wishing to vote shall be supplied with a ballot paper which shall be in the following form and shall bear on the reverse the signature facsimile of the president of the meeting.Counter Foil NumberElection of a Member to the Appointments Committee Ballot Paper
Name of candidates Cross-marks
1 ............................. .............................
2 ............................. .............................
3 ............................. .............................
4 ............................. .............................
5 ............................. .............................
(2)No candidate shall take part in a ballot; but a candidate may withdraw at any stage and after such withdrawal, he may take part in any ballot. Similarly, a candidate who has been eliminated at any stage may take part in any ballot at subsequent stages.
(3)When a member has received a ballot paper, he shall take the ballot paper to the voting compartment provided for the purpose and shall place a cross mark on the ballot paper with the instrument supplied for the purpose against the name of the person for who he wishes to vote; he shall, then, fold the ballot paper so that the signature facsimile of the president of the meeting may be visible and having folded Up the ballot paper in such a manner as to enable the president of the meeting to see the signature facsimile shall drop the ballot paper in the ballot box, which shall be placed in front of the president of the meeting.
(4)The ballot shall be so constructed that the ballot paper may be placed therein, but not extracted therefrom without the box being opened.