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State of Bihar - Section

Section 21S in The Bihar Co-operative Societies Rules, 1959

21S. [ [Substituted by G.S.R. 1 dated 1.2.1997.]

(1)Every voter shall be given a ballot paper, containing names of contesting candidates arranged in Hindi in alphabetical order alongwith their election symbol against their names. The voter shall mark "X" on the election symbol of the contesting candidate in whose favour he desires to cast his vote.]
(2)The ballot paper shall be serially numbered and shall also bear the seal of the society and initial of the Election Officer or the Polling Officer of the concerned Polling Station.
(3)The voting shall be by secret ballot. The voter shall put a cross mark (X) against the name of the candidate for whom he casts his vote and thereafter he shall put the ballot paper into the ballot box.
(4)Every voter shall have as many votes as there are seats to be filled in but no voter shall give more than one vote to any one candidate.
(5)Any contesting candidate or his authorised agent may challenge the identity of the voter before the issue of the ballot paper on payment of a fee of rupee one for each challenge.
(6)The Election Officer shall make summary enquiry of the challenge and if after such enquiry he is of the opinion that the challenge is not established he shall give to such voter a ballot paper.
(7)If a person representing himself to be a particular voter named in the final voter's list applies for a ballot paper after another person has already voted as such voter, he shall, on satisfying his identify to the Election Officer, be supplied with a ballot paper which shall be endorsed on the back with the words 'tendered ballot paper by the Election Officer in his own handwriting and signed by him.
(8)Every such person shall before being supplied with a tendered ballot paper, sign his name or affix his thumb impression if he is illiterate, against the entry relating to him in list of 'tendered ballot papers'.
(9)On receipt of ballot paper under sub-Rule (7), the person shall record his vote on the tendered ballot paper by putting a cross mark (X) against the name of candidate for whom he wants to vote and hand over the tendered ballot paper to the Election Officer who shall forthwith place it in a cover specially kept for the purpose.