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] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(5) in Andhra Pradesh Farmers Management of Irrigation Systems Rules

(5)
(a)where an order is passed under Clause (a) of sub-rule (3) of the continuation of the poll, the Election Officer shall proceed afresh under sub-rule (1) of Rule 14 and return to the Polling Officer appointed under that sub-rule all the packets received by him under sub-rule (2) of this rule.
(b)the Polling Officer shall open the packets just before commencement of the continuation poll in the presence of such persons as may be present at the polling station, and commence such poll precisely at the hour fixed therefor in the order passed by, the Election Authority under Clause (a) of sub-rule (3).
(c)at the continuation poll, the Polling Officer shall allow only such electors to vote as did not vote in the previous occasion.
(d)the Election Officer shall not count votes cast at such election until such continuation poll or fresh poll has been completed.
(e)the Election Officer shall provide the Polling Officer of the polling station, at which such continuation poll is held with the sealed packet containing the marked copy of the electoral roll, ballot boxes and such other material required for the poll.