Section 420(3) in The City of Nagpur Corporation Act, 1948
(3)Rules under clauses (a) to (j) of sub-section (2) may among other matters provide -(i)[ the preparation, publication and sale of copies of the municipal electoral roll] [Clause (i) was substituted for the original by Maharashtra 34 of 1965, Section 28(b)(i).];(ii)[ * * *; [Clauses (ii) to (vi) were deleted, by Maharashtra 34 of 1965, Section 28 (b)(ii).](iii)* * *;(iv)* * *;(v)* * * ;(vi)* * *];(vii)for the form and manner in which and the conditions on which nominations may be made, and for the scrutiny of nominations;(viii)for the appointment of a returning officer for each ward and for his powers and duties;(ix)for the appointment of polling stations for each ward;(x)for the appointment of officers to preside at polling stations, and for the duties of such officers;(xi)for the checking of voters by reference to the electoral roll;(xii)for the manner in which votes are to be given and in particular for the case of illiterate voters, or voters under physical or other disability;(xiii)for the procedure to be followed in respect of tender of votes by persons representing themselves to be electors after other persons have voted as such electors;(xiv)for the scrutiny of votes;(xv)for the safe custody of ballot papers and other election papers, for the period for which such papers shall be preserved, and for the inspection and production of such papers;(xvi)for the definition of the practices at elections held under the provisions of this Act which are to be deemed to be corrupt;[ [(xvii) x x x] [Clauses (xvii) and (xx) were omitted by M. P. Act XXXIV of 1950, Section 5(ii) and (c).]; ](xviii)[ for the procedure to be followed by the District Court in enquiries relating to applications presented under section 428, the liability of witnesses to answer questions, the evidence to be recorded, the powers lo be exercised including power to indemnify witness against civil or criminal proceedings and the enforcement of orders made in such enquiries] [Clause (xviii) was substituted, by M. P. Act XXXIV of 1950, Section 5(ii)(b).];(xix)for rendering incapable of municipal office either permanently or for a term of years any person who may have been proved guilty as aforesaid of a corrupt practice or of conniving at or abetting the same;(xx)[ x x x] [Clauses (xvii) and (xx) were omitted by M. P. Act XXXIV of 1950, Section 5(ii) and (c).];(xxi)for provision of other matters incidental or ancillary to the [* * *] [The words 'preparation, revision' were deleted by Maharashtra 34 of 1965, Section 28(b)(iii).] publication and regular maintenance of the roll and for the conduct of elections.
