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 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(4) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(4)Immediately after the scrutiny and rejection, if any, of nomination papers, the Returning Officer shall announce the names of candidate duly nominated and also the place at which and the date and hour by which, any duly nominated candidate desiring to withdraw his nomination may do so by presenting to the Returning Officer a writing signed by-himself declaring unequivocally his intention to withdraw. The Returning Officer shall also cause to be affixed immediately thereafter on the notice -board kept at the place a notice giving the names in Hindi alphabetical order of the persons duly nominated.