Section 53(7) in Chandigarh Panchayat Election Rules, 1994

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State of Punjab - Subsection

Section 53(7) in Chandigarh Panchayat Election Rules, 1994

(7)In the event of the election being contested, the poll will take place on __________________ between the hours_________ and ____________Date________ Returning Officer.Place___________ Ward.*Here insert the name and designation of the Officer(s) to whom and the place at which the nomination papers and notice of withdrawal are to be delivered.Form V(See rule 9)Nomination PaperName of Gram Sabha/Constituency area_____________________________ Name of Office___________________________________________________ Name of the candidate_______________________________________________ father's/husband's/mother's name____________________________________Age_______________________________________________________________ Sex_______________________________________________________________ Occupation________________________________________________________Address___________________________________________________________ :Whether the candidate is a member of the Scheduled Castes, the particular caste to which the candidate belongs___________________________________________Serial Number of the candidate on the electoral roll pertaining to the Gram Sabha/Constituency area is________________in part No._________________Name of the proposer________Serial Number of the proposer on the electoral roll pertaining to the Gram Sabha/Constituency area________ in part of No._____(Signature of the Proposer)Name of the Seconder_______ Serial Number of the Seconder on the electoral roll pertaining to the Gram Sabha/Constituency area______ in part No.________(Signature of the Seconder)(To be filled by the Returning Officer after the nomination paper has been delivered to him)Form V-ADeclaration By CandidateI hereby declare that I agree to this nomination.Signature of CandidateDeclaration By A Candidate Who Is A Member Of scheduled CastesI male/Female do hereby declare that I am a member of the____________ caste which has been recognised as Scheduled Caste/Backward Classes, for the Union Territory of Chandigarh.Date___________________ (Signature of Candidate)Undertaking By A Candidate Who Is a Member Of ParliamentI hereby undertake to resign the membership of Parliament if elected as Sarpanch or Panch of Gram Panchayat or member of Panchayat Samiti and Zila Parishad as the case may be, before taking the oath under Section 13, 104 and 167 of the Punjab Panchayati Raj Act, 1994 as extended to the Union Territory, Chandigarh.Dated______________ Signature of the candidate(To be filled in by Returning Officer)Serial No.________________This nomination paper was delivered to me at my Office at_________________ (date and hour)____________Date______________ Signature of Returning OfficerCertificate of ScrutinyI have scrutinised the eligibility of the candidate and find that he is eligible to contest the election, and I therefore, accept the nomination_____________

(ii)I have scrutinised this nomination and reject it for following reasons_______.

Signature of Officer scrutinising the nomination paperThe symbol assigned to the candidate_________________________________Signature of Returning OfficerForm V-B(See rule 10)Notice for withdrawal of candidature.I___________ resident of Village_________________ Block_____________ District ________________ do hereby give notice to withdraw my candidature from the office of member/Panchayat Samiti/Gram Panchayat/Zila Parishad________Date and Time Signature of the candidateToThe Returning Officer.Order of the Returning Officer.Signature of Returning Officer.Form VI(See rule 13)List of contesting candidates for Election of__________Election of Sarpanch/Panches of Gram Panchayat/Member of Panchayat Samiti/Zila Parishad_________________

Sr. No.	Name of candidate	Address of candidate	Whether SC./ST Woman	Symbol Allotted
1	2	3	4	5

Signature of Returning OfficerForm VII(See rule 22(1)(d)]ToThe Returning Officer, Gram Panchayat/Panchayat Samiti/Zila Parishad Election_____________Subject :- Supply of Ballot Paper for Polling by post.Sir,I___________ s/o________________Age____________________ am resident of village____________________ of Gram Sabha/Panchayat Samiti/Zila Parishad ______________ is scheduled to take place on _______________ I being elector of the said Gram Panchayat/Panchayat Samiti/Zila Parishad intend to cast my vote by post. Kindly supply me a ballot paper to enable me to cast my vote.Yours faithfully,Name________________S/o__________________Village_______________Block________________Dated : District_______________Form VIII(See sub-rule (2) of rule 25)Tendered votes list for the election of__________________Name of the Gram Sabha/Constituency_________________Polling Station__________

Sr. No.	Name of voter	Number in Electoral roll	Signature of Voter, if literate or thumb-impression ifilliterate with his address.

Date: _______________ Signature of Presiding Officer.Form IX(See rule 26)Challenged Voters List for the election of _____________________________Polling Station___________________________________________________Signature Sheet No._______________________________________________

Name of Gram Sabha Constituency	Number on electoral roll	Name and address	Signature of Voter or thumb impression if voter, isilliterate	Name of identifier if any	Name of challenger	Order of Presiding Officer in each case

Dated_______________Signature of Presiding Officer.Form X[(See rule 33(2)(e)]Statement of total number of VotesStatement of votes polled for the election of Panches/Sarpanch of Gram Panchayat/member of Panchayat Samiti/Zila Parishad_____________________Name of Gram Sabha/Constituency area______________________________Polling Station___________________________________________________

Sr. No.	Name of the candidate	Number of valid ballot papers polled by him	Number of rejected ballot papers

Total Number of :

(a)Valid Votes____________

(b)Rejected votes_______________

(c)Votes polled________________

Dated__________________Signature of Returning Officer.Form XI[See rule 45(1)]Notice is hereby given to Shri______________Member of Panchayat Samiti/Zila Parishad____________ that a special meeting of the Panchayat Samiti/Parishad will be held at__________________(time) on_____________(date) ______________ at its office for the election of the Chairman and Vice-Chairman. The members are requested to make it convenient to attend the meeting.Signature _______________Designation______________

(SEAL)Form XII

[See rue 45(3)]Election of Chairman and Vice-Chairman of Panchayat Samiti/Zila Parishad.

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State of Punjab - Subsection

Section 53(7) in Chandigarh Panchayat Election Rules, 1994