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] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(5) in Conduct of Elections Rules, 1961

(5)At any such polling station, as soon as practicable after the close of poll, the presiding officer shall-
(a)transfer all the ballot papers contained in the ballot box or boxes used at that polling station, without examining or counting them and with due regard to the secrecy of the ballot, into a cloth bag or cloth-lined cover after demonstrating to the polling agents present that the bag or cover is empty;
(b)allow the polling agents present to inspect each ballot box and demonstrate to them that it has been emptied;
(c)record on the bag or cover the name of the constituency, the name of the polling station and the date of the poll; and
(d)seal the bag or cover and allow any polling agent present to affix his seal thereon.