Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Mizoram - Section

Section 159 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

159. Method of Voting by Persons on Election Duty at Polling Stations.

- A person in possession of a certificate in the Form mentioned in rule 158 (2)(ii) shall deliver it to the Presiding Officer of the Polling Station where he is employed on duty and the Presiding Officer shall thereupon-
(i)obtain the signature of the person producing the same on the body of the certificate;
(ii)have the person name and electoral number as mentioned in the certificate entered at the end of the marked copies of the electoral roll; and
(iii)issue to him a ballot paper after obtaining his signature/thumb impression on the counterfoil of the ballot paper an elector entitled to vote at that Polling Station in accordance with the provision of Rule 151.