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] [Entire Act]

State of Bihar - Section

Section 59 in The Bihar Panchayat Election Rules, 2006

59. Closing and Sealing of the Ballot boxes prior to commencement of the poll.

(1)Just before the commencement of the poll, the Presiding Officer shall allow the candidates, their Election Agents and Polling Agents present at the polling station to inspect the Ballot Box to be used for poll and show them that the box was empty.
(2)After that the following labels will be pasted on the inner and outer portion of the box -
(a)Name of the Gram Panchayat,
(b)Name and Number of the Polling Station ;
(c)Election of Mukhiya/Sarpanch or Member/Panch of the Gram Panchayat or Member of the Panchayat Samiti/Zila Parishad (as the case may be);
(d)Serial number of the Ballot Box which will be noted on the label of the outside portion after the closure of poll; and
(e)Date of Poll.
(3)The Presiding Officer shall fix on the ballot box the paper seal signed by him on which the candidate, Election Agent, Polling Agent present there may also put their signature, if they so desire. Thus he/she will prepare the ballot box and bring it into balloting position.