- (i) Immediately after the petition is presented the date of presentation shall be endorsed thereon and the petition shall be entered in the special register maintained for the registration of election petitions.(ii)After the petition is presented, the party or Advocate or his recognised clerk shall give an undertaking to attend the office on the third day from the date of the presentation to remove office objections, if any.(iii)After the petition is presented and registered, the office shall intimate the fact of the filing of the petition to the Election Commission in Form No. 1.
