Section 107 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

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State of Telangana - Section

Section 107 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

107. Maximum election expenses.

- The total of the election expenses incurred or authorized to be incurred by each contesting candidate in connection with an election shall not exceed the amount specified for each office in the order made by the State Election Commission in this behalf.Form - I[See Rule 5]Notice of ElectionNotice is hereby given that:

(1)

(a)an election is to be held for the office(s) of Sarpanch / Member(s) in the ................................. Gram Panchayat in ................. Mandal Praja Parishad.

(b)Total number of members inclusive of Sarpanch in the Gram Panchayat are: .........

(c)Reservation particulars for the office of Sarpanch: ...............................................................

(d)Reservation particulars for the offices of Ward Members:

Category	Ward Nos.
ST(Women)
ST(General)
SC (Women)
SC (General)
BC (Women)
BC(General)
General (Women)
General (Unreserved)

(2)Nomination Papers may be delivered by a candidate or his proposer to the Returning Officer or to Assistant Returning Officer, at the office of ------------------ (place) between 10.30 A.M. and 5.00 P.M. on the dates from ------------------ to -------------- (whether or not it is a public holiday).

(3)Forms of nomination papers may be obtained at the place and time aforesaid.

(4)Nomination papers will be taken up for scrutiny at ------------- (time) on ----------- (date) at ---------------------(place).

(5)Notice of withdrawal of candidature may be delivered either by the candidate or by his proposer / election agent, who has been authorised in writing by the candidate to deliver it to either of the officers specified in paragraph (2) above at his office before 3.00 P.M. on ------------------------------- (date) (Whether or not it is a Public holiday).

(6)In the event of the election being contested, the poll will be taken on -------------- (date) between the hours of ------------ and -----------------.

(7)Where the Poll is held, the counting of votes will be taken at .....................................(place) on ................ (date) at ----------- (time) and the results will be declared and published at .......................... (place) soon after completion of counting.

(8)A special meeting will be held for the election of Upa-Sarpanch at ..............................(time) on ........................(date) at ......................(place).Place :Date :Returning Officer.....................................................................................Form - II[See Rule 5]Notice of Election For The Office of Member, Mandal Praja Parishad / Zilla Praja Parishad......................................................Notice is hereby given that:

(1)An election is to be held for the office of the Members of Mandal Praja Parishad / Zilla Praja Parishad ..................................

(a)Total number of Members of Territorial constituencies:

(b)Reservation particulars:

Reservation Category	Name of the territorial constituency
ST(Women)
ST(General)
SC (Women)
SC (General)
BC (Women)
BC(General)
General (Women)
General (Unreserved)

(2)Nomination papers may be delivered by a candidate or his proposer to the undersigned or to ..................... (person authorized) between 10.30 A.M. and 5.00 P.M. from date ................ to ............... (date) (whether or not it is a public holiday).

(3)Forms of nomination papers may be obtained at the place and time aforesaid.

(4)The nomination papers will be taken up for scrutiny at ................. (time) on ------ ----------(date) at ---------------------(place).

(5)Notice of withdrawal of candidature may be delivered by a candidate or by his proposer / election agent, who has been authorised in writing to deliver it either of the officers specified in paragraph (2) above at his office before 3.00 P.M. on ................................ (date) (Whether or not it is a Public holiday).

(6)In the event of the election being contested, the poll will be taken on ------(date) between the hours of ------------------------ and ------------------------------.Place :Date :Returning OfficerForm - III[See Rule 7(1)]Nomination PaperName of the Gram Panchayat ....................................(Scheduled Area/ Non Scheduled Area)Part-IElection to the office of Sarpanch / Member.................................... Ward .................................... Gram Panchayat.Reservation status of the post.............................................I nominate the following as a Candidate for election to the office of Sarpanch / Member ............................... Ward, .......................... Gram Panchayat.

Full name of the candidate	:
Age	:
Father's /Mother's / Husband's Name	:
Postal Address of the candidate	:
Occupation	:

His / Her name is entered at serial number ................ of ................. Gram Panchayat / concerned ward electoral roll.My name is .............................. and it is entered at serial number ........................... of ............................ Gram Panchayat / ........................ward electoral roll.Date:Signature of the Proposer.Part - II(Candidates Declaration)I, the candidate mentioned in Part - I assent to this nomination and hereby declare-

(a)that I have completed ...................................... years of age

(b)that the code of conduct prescribed by the State Election Commission has been read by me /read over to me and I will abide by it.

(c)that my name and my father's / mother's / husband's name have been correctly spelt out above in Telugu.

(d)that to the best of my knowledge and belief, I am qualified and not disqualified for being chosen to fill the seat of Sarpanch/ Member of Ward No. ..................... of .........................Gram Panchayat.

Signature of the candidatePart - III(Declaration in case of Scheduled Caste / Scheduled Tribe / Backward Class Candidate)I hereby declare that I am a member of the .................................... Caste / Tribe/ Class which is a Scheduled Caste / Scheduled Tribe / Backward Class of the State of Telangana in relation to ................................. District or Area in the State.Signature of CandidateThe above declaration is solemnly affirmed before me..................... (name of the officer in block letters) by Sri/Smt/Kum...........................................who is personally known to me / who has been identified to my satisfaction by Sri/Smt/Kum ................................. of .............................. (Village/Town)Signature of the Gazetted Officer or anyofficer of the Revenue Departmentnot below the rank of a Dy. Tahasildar.(Seal of office)DateFull designationPart - IV(To be filled by the Returning Officer)Serial Number of Nomination Paper ................................................This nomination paper was delivered to me at my office at .............................. (hour) on ......................... (date) by the candidate / proposer.Date:Returning Officer orother authorized personPart - V(Decision of Returning Officer accepting or rejecting the Nomination Paper)I have examined this nomination in accordance with Rule 11 of TPR (Conduct of Elections) Rules, 2018 and decide as followsAccepted /RejectedReasons for Rejection........................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Date:Returning OfficerPart - VI(Receipt for Nomination Paper and Notice for Scrutiny)(To be handed over to the person presenting the nomination paper)Serial Number of Nomination paper.......................................The Nomination paper of Sri/Smt/Kum......................................... a candidate for election of Sarpanch/ Member of Ward No. ..................... of .........................Gram Panchayat was delivered to me at ............ (hour) on.................. (date) by Sri/Smt/Kum ........................................... the candidate / proposer.All nomination papers will be taken up for scrutiny at............... (hour)............. on................... (date) at..............................(place).Date:Returning Officer.Form - IV[See Rule 7 (1)]Nomination PaperPart - IName of the Mandal Praja Parishad / Zilla Praja Parishad ......................................(Scheduled Area / Non scheduled Area)Election to the Office of Member.................................................... Territorial Constituency ........................................ Mandal Praja Parishad / Zilla Praja Parishad.Reservation status of the post..............................................I nominate the following as a candidate for election to the office of Member .......................Territorial Constituency ........................................ Mandal Praja Parishad / Zilla Praja Parishad

Full name of the candidate	:
Age	:
Father's /Mother's / Husband's Name	:
Postal address of the candidate	:
Occupation	:

His / Her name is entered at Serial Number ..................... of the electoral roll for ................................. Gram Panchayat comprised in ....................................... Mandal Praja Parishad.My name is ................................... and it is entered at Serial Number ........................... of the electoral roll for the .................................... Gram Panchayat falling within the Territorial constituency of ............................. Mandal Praja Parishad / Zilla Praja Parishad.Date:Signature of the Proposer.Part - II(Candidates Declaration)I, the candidate mentioned in Part - I assent to this nomination and hereby declare -

(a)that I have completed ...................................... years of age

(b)

(i)that I am set up at this election by the ............................... party, which is recognized National Party / State Party / Registered political party with reserved symbol (strike out which is not applicable) and that the symbol reserved for the above party be allotted to me.

(ii)that I am set up at this election by the ............................... party, which is registered political party without reserved symbol or

(iii)that I am contesting this election as an independent candidate. (Strike out which is not applicable) and that the symbols I have chosen, in order of preference, are: -

(i)......................................................

(ii).....................................................

(iii)......................................................

(c)that my name and my father's / mother's / husband's name have been correctly spelt out above in Telugu.

(d)that to the best of my knowledge and belief, I am qualified and not disqualified for being chosen to fill the seat in the Mandal Praja Parishad / Zilla Praja Parishad.

(e)that the code of conduct prescribed by the State Election Commission is read by me / is read over to me and I will abide by it.

Signature of the candidatePart - III(Declaration in case of Scheduled Caste / Scheduled Tribe / Backward Class Candidate)I hereby declare that I am a member of the .................................... Caste / Tribe /Class which is a Scheduled Caste / Scheduled Tribe / Backward Class of the State of Telangana in relation to ................................. District or area in the State.Date:Signature of CandidateThe above declaration is solemnly affirmed before me..................... (name of the officer in block letters) by Sri/Smt/Kum...........................................who is personally known to me / who has been identified to my satisfaction by Sri/Smt/Kum ................................. of .............................. (Village/Town)Signature of the Gazetted Officer or anyofficer of the Revenue Department not belowthe rank of a Dy. Tahasildar.(Seal of office)DateFull designationPart - IV(To be filled by the Returning Officer)Serial Number of Nomination Paper ................................................This nomination paper was delivered to me at my office at .............................. (hour) on ......................... (date) by the candidate / proposer.Date:Returning OfficerPart - V(Decision of Returning Officer accepting or rejecting the Nomination Paper)I have examined this nomination in accordance with Rule 11 of TPR (Conduct of Election) Rules, 2018 and decide as followsAccepted / RejectedReasons for Rejection........................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Date :Returning OfficerPart - VI(Receipt for Nomination Paper and notice for Scrutiny)(To be handed over to the person presenting the nomination paper)Serial Number of Nomination paper.......................................The Nomination paper of.........................................a candidate for election to the office of the Member....................................... Territorial Constituency...................... Mandal Praja Parishad / Zilla Praja Parishad was delivered to me at ............(hour) on..................(date) by the candidate / proposer.All nomination papers will be taken up for scrutiny at............... (hour)............. on................... (date) at..............................(place).Date:Returning Officer.Form - V[See rule 10]List of Nominations Received* Election to Sarpanch / Member of Ward No. ............. of ........................................ Gram Panchayat /Member, .................................... Territorial Constituency of........................... Mandal Praja Parishad/ Zilla Praja Parishad.

S.No of Nomination Paper	Name of Candidate	Father's/Mother's/Husband's Name	Age of the candidate	Occupation & Address	Particulars of Caste or Tribes or Class forcandidates belonging to SC or ST or BC	Gram Panchayat Electoral Roll serial number ofCandidate	Name of the Proposer	Gram Panchayat Electoral Roll Serial No. ofProposer	** Name of the Political party (National/ Stateor Registered) by which the candidate claims to have been set up/independent candidate	** Symbols chosen in order of preference by thecandidate
1	2	3	4	5	6	7	8	9	10	11

The nomination papers will be taken up for scrutiny at ............... A.M./ P.M. on ...................... (date) at ..............................................(place).Place :Date :Signature of the Returning Officer orother authorized person*Strike of the inappropriate alternative.**Applicable in case of election to Member, Mandal Praja Parishad / Zilla Praja Parishad.Form - VI[See Rule 11 (4)]List of Validly Nominated Candidates*Election to Sarpanch / Member of Ward No. ............. of ................................... Gram Panchayat / Member, ............................................. Territorial Constituency of ................................... Mandal Praja Parishad / Zilla Praja Parishad.

Sl. No.	Name of the Candidate	Name of the father/mother/husband	Address of the Candidate	** Party affiliation if any
(1)	(2)	(3)	(4)	(5)
1
2
3
Etc.

Place :Date :Returning Officer.* Strike off the inappropriate alternative.**Applicable in case of election to Member, Mandal Praja Parishad / Zilla Praja Parishad.Form - VII[See Rule 13(1)]Notice of Withdrawal of Candidature*Election to Sarpanch / Member of Ward No. .............. of .................................... Gram Panchayat / Member, ....................................... Territorial Constituency of ............................................ Mandal Praja Parishad / Zilla Praja Parishad.ToThe Returning Officer,I, ......................................................................... a candidate validly nominated at the above election do hereby give notice that I withdraw my candidature.Place :Date :Signature of Candidate.This notice was delivered to me at my office at ................... (hour) on ......................(date) by ........................................................ (name) * the candidate / candidate's proposer / candidate's election agent who has been authorized in writing by the candidate to deliver it.Date :Returning Officer.Receipt For Notice of Withdrawal(To be handed over to the person delivering the notice)The notice of withdrawal of candidature by ........................................ a validly nominated candidate at the election to the office of the Sarpanch / Member of Ward No. ............. of ............................................... Gram Panchayat / Member, Territorial Constituency of ............................................ Mandal Praja Parishad / Zilla Praja Parishad was delivered to me by the *candidate/candidates proposer / candidate's election agent who has been authorized in writing by the candidate to deliver it at my office at ....................... (hour) on ........................ (date).Returning Officer.* Strike off the inappropriate alternative.Form - VIII[See Rule 13(2)]Publication of Notice of Withdrawal of Candidature*Election to Sarpanch / Member of Ward No. ................... of ................... Gram Panchayat / Member, ...................... Territorial Constituency of ....................................... Mandal Praja Parishad / Zilla Praja Parishad.Notice is hereby given that the following validly nominated candidate/ candidates at the above election withdraws / withdraw his/her candidature / their candidatures today.

Sl. No.	Name of Validly Nominated Candidate	Address of Validly Nominated Candidate	Remarks
(1)	(2)	(3)	(4)
1
2
3
Etc.

Date :Returning Officer.* Strike off the inappropriate alternative.Form - IX[See Rule 14]List of Contesting Candidates*Election to Sarpanch / Member of Ward No. ........... of ..................... Gram Panchayat / Member, ...................... Territorial Constituency of ............................................. Mandal Praja Parishad / Zilla Praja Parishad.

Sl. No.	Name of the Candidate	Address of the Candidate	** Party affiliation if any	Symbol Allotted
(1)	(2)	(3)	(4)	(5)
1
2
3
etc.

Place :Date :Returning Officer.* Strike off the inappropriate alternative.** Applicable in case of election to Member, Mandal Praja Parishad/Zilla Praja Parishad.Note. - 1. In the election to member / Mandal Praja Parishad / Zilla Praja Parishad, for the purpose of listing, the names of candidates shall be placed in the following categories.

(a)candidates of recognised political parties (National and State parties)

(b)candidates of registered political parties with a reserved symbol.

(c)candidates of registered political parties without a reserved symbol

(d)independent candidates.

Under Col. No. 1 above, the serial numbers of candidates of all above four categories shall be given consecutively and not separately for each category in case of election to Member, Mandal Praja Parishad / Zilla Praja Parishad.Form - X[See Rule 15]Declaration of the Result of Uncontested ElectionIn accordance with Rule 15 of the Telangana Panchayat Raj (Conduct of Elections) Rules 2018, I declare that the following candidate has been duly elected for the office of * Sarpanch / Member of Ward No. .................. of ...................................... Gram Panchayat / Member, ............................................... Territorial Constituency of ..................................... Mandal Praja Parishad / Zilla Praja Parishad.Name:Address:**Party affiliation, if any:Place:Date :Signature of the Returning Officer.* Strike off the inappropriate alternative.** Applicable in case of election to Member, Mandal Praja Parishad / Zilla Praja Parishad.Form - XI[See Rule 17]Appointment of Election Agent*Election to Sarpanch / Member of Ward No. ........... of ..................... Gram Panchayat / Member, ...................... Territorial Constituency of ............................................. Mandal Praja Parishad / Zilla Praja Parishad.ToThe Returning Officer,I, ............................................ R/o.............................................. a candidate at the above election do hereby appoint Sri/Smt/Kum................................... R/o........................ as my election agent from this day at the above election.Place :Date :Signature of Candidate.I accept the above appointment.Place :Date :Signature of Election Agent.ApprovedSignature and seal of theReturning Officer* Strike off the inappropriate alternative.Form - XI A[See Rule 17 (3)]Revocation of Appointment of Election Agent*Election to Sarpanch / Member of Ward No. ........... of ..................... Gram Panchayat / Member, ...................... Territorial Constituency of ............................................. Mandal Praja Parishad / Zilla Praja Parishad.ToThe Returning Officer,I, ............................................ R/o.............................................. a candidate at the above election do hereby revoke the appointment of Sri/Smt/Kum................................... R/o........................ as my election agent.Place :Date :Signature of Candidate.* Strike off the inappropriate alternative.Form - XII[See Rule 18]Appointment of Polling Agent*Election to Sarpanch / Member of Ward No. ........... of ..................... Gram Panchayat / Member, ...................... Territorial Constituency of ............................................. Mandal Praja Parishad / Zilla Praja Parishad.I, ................................................................ a candidate / the election agent of Sri/Smt/Kum ................................................................. who is a candidate at the above election, do hereby appoint (name and address) ................................. ............................ as a polling agent to attend polling station No. ..............................fixed for the poll .................................... at .......................................Place :Date :Signature of Candidate / Election AgentI agree to act as such polling agent.Signature of Polling AgentDeclaration of Polling Agent to be signed before Presiding OfficerI hereby declare that at above election I will not do anything forbidden by Section 217 of the Telangana Panchayat Raj Act, 2018, which I have read / has been read over to me.Date: ...............Signature of Polling Agent.Signed before meDate: ...............Presiding OfficerNote: The appointment order shall be made in duplicate and one copy thereof shall be handed over to the polling agent for production at the polling station and the other copy to be sent to the Returning Officer.* Strike off the inappropriate alternative.Form - XII A[See Rule 18(5)]Revocation of Appointment of Polling Agent*Election to Sarpanch / Member of Ward No. ........... of ..................... Gram Panchayat / Member, ...................... Territorial Constituency of ............................................. Mandal Praja Parishad / Zilla Praja Parishad.ToThe Returning Officer,I, ................................................................. a candidate / the election agent of Sri/Sri/Kum ....................................... at the above election, do hereby revoke the appointment of Sri/Smt/Kum................................... R/o........................ as my/his/her polling agent at Polling Station No..................Place :Date :Signature of Person Revoking(Candidate or his/her Election Agent)* Strike off the inappropriate alternative.Form - XIII[See Rule 19]Appointment of Counting Agent*Election to Sarpanch / Member of Ward No. ........... of ..................... Gram Panchayat / Member, ...................... Territorial Constituency of ............................................. Mandal Praja Parishad / Zilla Praja Parishad.ToThe Returning Officer,I, ........................................... a candidate / the election agent of Sri/Smt/Kum .......................................... who is a candidate at the above election, do hereby appoint the following persons as my counting agents to attend the counting of votes at ........................................

Name of the Counting Agent	Address of the Counting Agent.
1.
2.
3.
	Signature of Candidate / Election Agent
I/We agree to act as such counting agents.
	1.
	2.
	3.
Place :Date :

	Signature of the Counting Agents
Declaration of counting agents
We hereby declare that at the above election we will not doanything forbidden by Section 217 of the Telangana Panchayat RajAct, 2018 which we have read/ has been read over to us.
	1
	2
	3
	Signature of counting agent
Signed before me
Date ...............	Returning Officer

* Strike off the inappropriate alternatives.Form - XIII A[See Rule 19(4)]Revocation of Appointment of Counting Agent*Election to Sarpanch / Member of Ward No. ........... of ..................... Gram Panchayat / Member, ...................... Territorial Constituency of ............................................. Mandal Praja Parishad / Zilla Praja Parishad.ToThe Returning Officer,I, ................................................................. a candidate / the election agent of Sri/Sri/Kum ....................................... at the above election do hereby revoke the appointment of Sri/Smt/Kum................................... R/o........................ as my/his/her counting agent.Place :Date :Signature of Person Revoking(Candidate or his/her Election Agent)* Strike off the inappropriate alternative.Form - XIV[See Rule 25 (1)]Application For Postal Ballot PaperToThe Returning Officer,Gram Panchayat / Mandal Praja Parishad/Zilla Praja Parishad............................................I intend to cast my vote by post at the ensuing election to the office of the *Sarpanch/Member of Ward No.............. of ........................................ Gram Panchayat/ Member, ............................... Territorial Constituency of .............................Mandal Praja Parishad/ Zilla Praja Parishad.My name is entered at Sl. No. .................. in Polling Station No:.......... of the electoral roll for................................Gram Panchayat in ..................................... Mandal Praja Parishad / Zilla Praja Parishad.The Ballot paper may be sent to me at the following address:

..........................................................
..........................................................
..........................................................
..........................................................
Place :Date :
	Yours faithfully
(Signature of the Applicant)

* Strike off the inappropriate alternatives.Form - XV[See Rule 25 (2)]Application For Election Duty CertificateToThe Returning Officer,Gram Panchayat / Mandal Praja Parishad / Zilla Praja Parishad..........................................Sir,I intend to cast my vote in person at the ensuing election to the office of the *Sarpanch / Member of Ward No. ............. of ........................................ Gram Panchayat / Member, ............................ Territorial Constituency of ............................... Mandal Praja Parishad / Zilla Praja Parishad.I have been posted on election duty elsewhere than the polling station at which I am entitled to vote.My name is entered at Sl. No. ............... in Polling Station No:......... ...... of the electoral roll for ............................ Gram Panchayat in ................................... Mandal Praja Parishad / Zilla Praja Parishad.I request that an Election Duty Certificate in Form XVI may be issued to enable me to vote at the polling station where I may be on duty on the polling day. It may be sent to me at the following address.....................................................................................................................................Place :Date :Yours faithfully(Signature of the Applicant)* Strike off the inappropriate alternatives.Form - XVI[See Rule 25 (2) (a)]Election Duty CertificateCertified that Sri/Smt/Kum .............................................. is an elector in the ........................................ Gram Panchayat .....................................Mandal Praja Parishad .................................................... Zilla Praja Parishad and his electoral roll number being .................................. of ............................................ Gram Panchayat that by reason of his being on election duty he is unable to vote at the polling station where he is entitled to vote and that he is therefore hereby authorized to vote at any polling station (in the Ward No............ of ............. Gram Panchayat / .......................... Territorial Constituency of Mandal Praja Parishad / Zilla Praja Parishad, as the case may be) where he may be on duty on the date of poll.Place :Date :Signature ...............................Returning Officer(Seal)Form - XVII[See Rules 27 (1) (a), 28(2), 29 (2) & 57]Declaration By Elector*Election to the Sarpanch/Member of Ward No............... of ................................. Gram Panchayat/ Member, ................................................. Territorial Constituency of ............................. Mandal Praja Parishad/ Zilla Praja Parishad.(This side is to be used only when the elector signs the declaration himself)I hereby declare that I am the elector to whom the postal ballot paper bearing serial number ............................... has been issued at the above election.Date. ..................Signature of elector.Address...................................Attestation of SignatureThe above has been signed in my presence by Sri/Smt/Kum............................. (elector) who is personally known to me/has been identified to my satisfaction by Sri/Smt/Kum ........................... (identifier) who is personally known to me.

	Signature of Attesting Officer,
Signature of identifier, if any...........	Designation................................
Address ..................	Address
	Date ..........................................

(This side is to be used when the elector cannot sign himself)I hereby declare that I am the elector to whom the postal ballot paper bearing serial number .................................. has been issued at the above election.Signature of Attesting Officer on behalf of elector.Address of Elector ............................Date ...................* Strike off the inappropriate alternatives.CertificateI hereby certify that -

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State of Telangana - Section

Section 107 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

107. Maximum election expenses.