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Union of India - Section

Section 23 in The Sikh Gurdwaras Committee Election Rules, 1959

23. Procedure before commencement of poll.

(1)The presiding officer shall, immediately before the commencement of the poll, allow inspection of each ballot box to be used at the poll to the candidates, their election agents and their polling agents who may be present at the polling station, and demonstrate to them that it is empty.
(2)Where it is necessary to use a paper seal for securing the ballot-box, the presiding officer shall thereafter fix, in the space meant therefor, in each such box, a paper seal provided for the purpose.
(3)He shall also affix on such paper seal his own signature and signatures or seals of the candidates or of their election or polling agents as may be present and who desire to affix such signatures or seals and shall then secure and seal each box in their presence in such a manner that the slit in the box for the insertion of the ballot-papers remains open.
(4)Where it is not necessary to use a paper seal for securing a ballot-box, the presiding officer shall, after demonstration under sub-rule (1) that the ballot-box is empty secure and seal the box in such a manner that the slit in the box for insertion of papers therein remains open and shall also allow the candidates or their election or polling agents, who may be present, to affix their own seals on the box, if they se desire.
(5)The paper seal or other seals used in a ballot-box shall be affixed in such a manner that it shall not be possible to open to the box without breaking such paper seal or other seals or any thread on which seals have been affixed.