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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. State Veterinary Council Rules, 1993

(2)The said duplicate certificate shall be in Form XII.Form I[See sub-rules (4) and (5) of Rule 3]Claim for inclusion of a name in the electoral rollToThe RegistrarMadhya Pradesh State Veterinary Council,BHOPAL (M.P.)Sir,I do hereby, file, under Rules 3 (4) and 3 (5) of the Madhya Pradesh State Veterinary Council Rules framed under the Indian Veterinary Council Act, 1984 (No. 52 of 1984), my claim for inclusion of my name in the electoral roll for the ensuing election to the Madhya Pradesh State Veterinary Council under clause (a) of sub-section (1) of Section 32 of the said Act. The relevant details are given below :
Name (in block letters) :.........................................
Address :.........................................
Academic qualifications :.........................................
Designation and official address if any :.........................................
Grounds for the claim (with proof, if any) :.........................................
I declare that I am citizen of India, residing in Madhya Pradesh State and practising veterinary medicine/employed in Madhya Pradesh State.Place:Date :........................................(Signature of claimant)Name:.............................Registration No.....................Form II[See Rules 3 (4) and 3 (5)]Objection to an entry in the draft electoral rollToThe RegistrarMadhya Pradesh State Veterinary Council,BHOPAL (M.P.)Sir,I do hereby, file, under Rules 3 (4) and 3 (5) of the Madhya Pradesh State Veterinary Council Rules framed under the Indian Veterinary Council Act, 1984 (No. 52 of 1984), my objection to the entry in the draft electoral roll prepared by you in connection with the ensuring election to the Madhya Pradesh State Veterinary Council under clause (a) of sub-section (1) of Section 32 of the said Act :-
1. Name of the person (in block letters) the entry of whose namein the draft electoral roll is objected to :.................................
2. Particulars of entry objected to :.................................
3. Grounds of objection to the entry :.................................
Place:Date :........................(Signature of Objector)Serial No. and name of objector asentered in the Draft Electoral Roll :Address of Objector :Place:Date :(Counter Signature)Serial No. and Name of theperson countersigning asentered in the Draftelectoral roll.Address of the person countersigning :Form III[See Rule 3 (9)]Nomination PaperElection to the Madhya Pradesh State Veterinary Council under clause (a) of sub-section (1) of Section 32 of the Indian Veterinary Council Act, 1984 (No. 52 of 1984).
1. Name of the candidate :........................................
2. Father's Name :........................................
3. Age and date of birth :........................................
4. Nature of Qualification :........................................
5. Registered Number (in the State Veterinary Register) :........................................
6. Page No. in the State Veterinary Register or its supplement(mentioning the year) in which the name appears :........................................
7. Serial No. in the roll :........................................
8. Address : House No. :........................................
  Block Street No. :........................................
  Village/Town :........................................
  Post Office :........................................
  Pin Code :........................................
9. Name of the proposer :........................................
10. Signature of the proposer :........................................
11. Registered No of proposer in the State Veterinary Registerand the page No. in the said Register or its supplement(mentioning the year) in which the name appears :........................................
12. S. No. in the roll :........................................
13. Name of Seconder :........................................
14. Signature of Seconder :........................................
15. Registered No. of Seconder in the State Veterinary Registerand the page No. in the said Register or its supplement(mentioning the year) in which the name appears :........................................
16. S. No. in the roll :........................................
Declaration by the CandidateI hereby declare that I assent (agree) to this nomination.............................(Signature of the Candidate)This nomination paper was received by me at (place) ............ on (date) ............. at (time).......................................(Signature of Returning Officer)InstructionsNomination papers which are not received by the Returning Officer before (hour) on the date will be invalid.Form IV[See Rule 3 (14) (b)]Voting PaperSerial No. of Voting Paper :............................. member(s) is/are to be elected in the Madhya Pradesh State Veterinary Council under the Indian Veterinary Council Act, 1984 (No. 52 of 1984).
S. No. Name and Address of candidates duly nominated Votes
(1) (2) (3)
1.2.3.4.6.7.    
Initials/facsimile signature of Returning Officer.Instructions