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]

Union of India - Section

Section 39 in The Sikh Gurdwaras Committee Election Rules, 1959

39. Procedure at close of poll.

(1)The presiding officer of each polling station shall, as soon as practicable after the close of the polling in the presence of the candidates or their agents who may be present, prepare an account of ballot-papers in form V.
(2)He shall also make up into separate packets -
(i)the unused ballot-papers;
(ii)the tendered ballot-papers;
(iii)the cancelled ballot-papers (returned as well as spoilt);
(iv)the marked copy of the electoral roll;
(v)the tendered votes list;
(vi)the list of challenged votes;
(vii)any other paper directed by the returning officer to be kept in a sealed packet;
and shall seal each such packet with his own seal and the seals of such candidates or election or polling agents as may desire to affix their seals thereon.
(3)He shall forward the account of ballot-papers referred to in sub-rule (1) and the packets referred to in sub-rule (2) to the returning officer, along with the packets referred to in rule 43.