Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 10 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

10. Recording of votes etc.

(1)The candidates shall be assigned a serial number with reference to alphabetical order of the names written in Hindi in Devanagari Script. The presiding authority shall then announce to the members the serial number assigned to each candidate.
(2)The presiding authority shall be provided a ballot box so constructed that ballot papers can be introduced therein but cannot be withdrawn therefrom, without the box being unlocked.
(3)The presiding authority shall immediately, before the votes are taken, show that the ballot box is empty to such members as may be present, and shall then lock it and place his seal upon it in such a manner as to prevent its being opened without breaking such seal.
(4)Every member present at the meeting shall be supplied with a ballot paper on which the name of all the candidates shall be typed or legibly written in Hindi in alphabetical order in the following form :-
Sl.No. Name Mark
123
(5)The presiding authority shall affix his signature and seal on each ballot paper so as to indicate its authenticity.
(6)Each voter shall then in the order prescribed by the presiding authority proceed to the place set apart for voting and there affix the mark x on the ballot paper against the name of the candidate for whom he wishes to vote. Each member of the Janpad Panchayat or Zila Panchayat as the case may be, shall have votes equal to the number of seats to be filled in by election. He shall then fold up the ballot paper so as to maintain the secrecy of the ballot and deposit the same in the ballot box placed in the view of the presiding authority and other members.
(7)If owing lo illiteracy or any physical infirmity a member of the Janpad Panchayat or Zila Panchayat as the case may be, is unable to record his vote, the presiding authority shall render him such assistance as may be necessary to enable him to record his vote in secrecy.
(8)The presiding authority shall cause such arrangements to be made as will ensure the secrecy of the ballot.
(9)Immediately after the voting is over, the presiding authority shall open in the presence of the members present the ballot box, take out ballot papers therefrom, count them and record under his hand and seal the total number thereof the number of valid voles secured by each contesting candidate in the form of a statement. A ballot paper shall be invalid :-
(a)If, it bears the signature of the voter or contains any word, sign or visible representation by which he can be identified; or
(b)If, marks are placed against the number of candidates in excess of the number of seats to be filed in; or
(c)If, the mark is so placed as to make it doubtful for which candidate the vote was given; or
(d)If, no mark is placed thereon; or
(e)If, it does not bear the signature or the seal as required by sub-rule (5).
(10)The presiding authority shall then under his hand and seal record in the statement referred in sub-rule (9) the names(s) of the candidate(s) who has/have secured the highest number of valid votes in descending order and declare him or them to be elected as per the number of seats vacant.
(11)In the event of there being an equality of votes between the candidates, the presiding authority shall draw lots in the presence of the members and the candidate whose name is first drawn shall be declared to have been duly elected.