Section 29 in The Mumbai Municipal Corporation Act, 1888
29. [ [State Government] [This new section 29 was inserted by Bombay 1 of 1925, Section 9. The original section 29 was repealed by Bombay 6 of 1922.] may make rules for the conduct of election.
- [Subject to the provisions of this Act [the State Government may in consultation with the State Election Commissioner] [Section 29(1) was renumbered as section 29 by Bombay 24 of 1936, Section 2, Sch.], make rules for the conduct of election and in particular providing -[* * * * * * *] [Clause (aa) was deleted by Maharashtra 20 of 1980, Section 5.](a)for the appointment of polling stations for each ward;(b)for the appointment of [presiding officer and polling officers] [These words were substituted for the words 'Polling Officers' by Bombay 54 of 1955, Section 6(1).] and other persons to assist at the poll and for the remuneration of such [presiding officer and polling officers] [These words were substituted for the words 'Polling Officers' by Bombay 54 of 1955, Section 6(1).] and other persons for their services;(c)for the hours during which polling stations shall be open for the recording of votes;(d)for the printing and for the issue of voting papers;(e)for the checking of voters by reference to the [municipal election] [The words 'municipal election' were substituted for the word 'electoral' by Bombay 1 of 1946, Section 13, read with Bombay 8 of 1948, Section 4.] roll;(ee)[ with a view to preventing personation, for the marking with indelible ink of the left fore-finger or any other finger of every voter applying for a ballot paper including the provision for the withdrawal of the issue of a ballot paper to any voter who refuses to allow indelible ink mark to be put on his left fore-finger or any other finger or which has been found to have such indelible ink mark on his left fore-finger or any other finger;] [This clause was inserted by Bombay 54 of 1955, Section 6(2).](f)for the manner in which votes ,are to be given and in particular for the case of illiterate voters or of voters under physical or other disability;(g)the procedure to be followed in respect of challenged votes, or tender of votes by persons representing themselves to he electors, after other persons have voted as such electors;(h)for the scrutiny of votes;(i)for the safe custody of ballot papers and other election papers, for the period for which such papers shall b e reserved and for the inspection and production of such papers;and may make such other rules regarding the conduct of the elections as it thinks fit.][Provided that, any such rules may provide for charging of fees for any of the purposes of the election.] [Proviso was added by Maharashtra 41 of 1994, Section 28(b).]]
