Section 42 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
42. Procedure for voting where there are no separate constituencies or more than one seat to be filled in the constituency.
- In cases where there are no constituencies defined in the bye-laws or where more than one seat is authorised in the bye-laws for a constituency, voting in so far as [* * *] [Deleted by G.N. of 25.2.1972.] these seats concerned shall be recorded in accordance with the following provisions, namely :(a)Every voter shall be entitled to give as many votes as there are seats for filling which votes are to be taken but no voter shall give more than one vote to any one candidate.[ * * * ] [Proviso deleted by G.N. of 18.6.1980](b)The voter shall make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbols of the candidate or candidates for whom he intends to vote, so however that no part of any mark so made shall appear in the space provided for other candidate. The voter shall thereafter fold the marked ballot paper so as to conceal his vote and insert the [folded ballot paper] [Substituted by G.N. of 25.2.1972.] into the ballot box and without undue delay leave the polling station.
