Section 4 in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961
4. Notice of Election.
- [(1)] [ Numbered as such by Notification No., ZP-266/IX-A-8-AZP-61, dated May 17, 1961] At least a week before the date fixed for making of nomination the Returning Officer shall give a written notice in Form I of the proposed election by causing to be affixed one copy of the notice on the notice board at the Block headquarter of another copy on notice board at headquarter of the Tahsil or each of the Tahsils in which the Block lines and shall also issue one copy of the notice to each of the Pradhans of Gaon Sabhas whose names are entered in the list of Pradhans mentioned in rule 3. The notice may be served personally or if the Pradhan is not found through a male adult of his household or by sending by registered post as the Returning Officer may think fit in each case and shall specify (i)the date, place and the hours of the filing of nomination papers by the intending candidates for election in the office of representative of Gaon abhas of the Block on the Antarim Zila Parishad and the name of the Returning Officer who will receive the nomination paper; and(ii)the date, place and hours for taking the poll.(2)[ The Returning Officer may if he so finds it necessary at any time change the date, place or the hours specified under clause (i) or clause (ii) of sub-rule (1) and give notice of the change to the Pardhans in the manner and subject to the condition of at least a week's notice provided under that sub-rule for issue of notice.(3)If at the taking of poll the proceedings are interrupted or obstructed by any riot or violence or it is not possible to take the poll for any other reason the Returning Officer shall announce an adjournment of poll to a date to be notified later in the manner and subject to the condition of at least a week's notice provided under sub-rule (1) of rule 4:Provided that if the votes of some Pradhans have already been cast and the ballot box has not been tempered with the votes of only those Pradhans would be allowed to be cast at the adjourned poll who had not voted of already and the notice of the date of the adjourned poll shall be sent to such Pradhans only.] [ Added by Notification No. ZP-266/XI-A-8-AZP-61 dated May 17, 1961]
