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State of Arunachal Pradesh - Act

Arunachal Pradesh Municipal Election Rules, 2011

ARUNACHAL PRADESH
India

Arunachal Pradesh Municipal Election Rules, 2011

Rule ARUNACHAL-PRADESH-MUNICIPAL-ELECTION-RULES-2011 of 2011

Published on 13 June 2011
Commenced on 13 June 2011
[This is the version of this document from 13 June 2011.]
[Note: The original publication document is not available and this content could not be verified.]

Arunachal Pradesh Municipal Election Rules, 2011Published vide Notification No. DTP/MUN-17/2008-09, dated 13.6.2011Last Updated 8th February, 2020No. DTP/MUN-17/2008-09. - In exercise of the powers conferred by section 26 and 89 of the Arunachal Pradesh Municipal Elections Act, 2009 (Act No. 4 of 2009), the State Government hereby makes the following rules to regulate the elections of Municipal bodies in the State of Arunachal Pradesh, namely :Chapter - I Preliminary

1. Short title and Commencement.

(1)These rules may be called the Arunachal Pradesh Municipal Election Rules, 2011.

(2)They shall come into force on and from the date of their publication in the official Gazette.

2. Definitions.

(1)In these rules, unless there is anything repugnant in the subject or the context, otherwise require :-

(i)"Act" means the Arunachal Pradesh Municipal Elections Act, 2009 (Act No. 4 of 2009) ;

(ii)"Agent" means any person appointed in writing by a candidate at an election to be agent for the purposes of these rules with the acceptance in writing by such person for such appointment;

(iii)"Ballot Box" means any bag or other receptacle in use for insertion of Ballot papers by voters ;

(iv)"Counterfoil" means the counterfoil attached to a ballot paper printed under provision of these rules ;

(v)"Delimitation" means the delimitation of wards made under the Arunachal Pradesh Delimitation of Wards Rules, 2010 ;

(vi)"election" means the election to fill a seat in a Municipal Committee.

(vii)"elector" , in relation to a constituency of a Municipal Committee, means the person whose name is entered in the electoral roll of that Municipal Committee for the time being in force and who is not subject to any of the disqualification mentioned in section 16 of the Representation of the People Act, 1950 ;

(viii)"electoral roll" means the electoral roll of persons of a ward entitled to vote at an election under these rules;

(ix)"electoral roll number of a person" means :-

(a)The serial number of the entry in the electoral roll in respect of the person ;

(b)The serial number of the part of the electoral roll in which such entries occur ;

(c)The name of the ward to which Municipal committee and the member of the ward to which the electoral roll relates ;

(x)"EVM" means any machines or apparatus, whether operated electronically or otherwise, used for recording of votes ;

(xi)"form" means a form appended to these rules ;

(xii)"gazetted Officer" means a government employee belonging to an Indian Administrative Service or State service or any other government employee holding a post which has been declared by competent authority to be a gazetted post ;

(xiii)"mark copy" means copy of the electoral roll set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election ;

(xiv)"oath of allegiance" means the oath of affirmation of allegiance prescribed under sub-section (2) of section 15 of the Arunachal Pradesh Municipal Act, 2007 (Act No. 4 of 2008) ;

(xv)"polling station" means the place fixed for taking poll for municipal election ;

(xvi)"Revising Authority" means a Gazetted Officer or an Executive Magistrate who may be appointed by the Municipal Electoral Registration Officer as the Revising Authority in respect of electoral roll of a ward or a part of a ward ;

(xvii)"section" means a section of this Act ;

(xviii)"symbol" means a symbol which may be allotted to a candidate for election under these rules ;

(xix)"treasury" means a treasury or sub-treasury of the State Government and includes a bank to which the business of such treasury or sub-treasury has been made over ; and

(xx)"ward" means a ward for the representation of which a member is to be or has been elected under these rules ;

(2)Words and expressions used but not defined in these rules shall have the same meanings as are assigned to them in the Act.Chapter-II Electoral Rolls

3. Electoral roll for every ward.

(1)For each ward of a Municipal Committee there shall be electoral roll which shall be prepared in the manner specified in rules 4 to 18 by the Municipal Electoral Registration Officer under the superintendence, direction and control of the State Election Commission :Provided that the preparation of revision of electoral rolls, as the case may be shall be taken up as and when so directed by the State Election Commission and before holding of elections or bye elections, as the case may be, to the Municipalities :Provided further that nothing in this rule shall prevent the use of the relevant part of the current electoral rolls for the elections under these rules.

(2)The electoral rolls shall be prepared in English language and in such other language or languages and in such form as may be directed by the State Election Commission.

4. Preparation of Electoral Roll.

- When a direction is given under rule 3 by the State Election Commission, the Municipal Electoral Registration Officer shall cause to be prepared electoral roll for each ward of the Municipal Committee in accordance with these rules.

5. Conditions for registration as voter.

- The conditions for registration as voters shall be followed in terms of the provisions as specified in section 18 of the Act.

6. Publication of electoral roll in draft.

(1)As soon as electoral roll of a ward is ready, the Municipal Electoral Registration Of f i c e r shall publish it in draft, together with a notice in Form-I and make available copies thereof for inspection at his office, and in the offices of the Municipal Committee and Municipal Electoral Registration Officer concerned.

(2)The notice under sub-rule (1) shall also be given publicity through news- papers having large circulation in the area, All India Radio, and by affixing copies of such notice in his office and offices of the Municipal Committee and the Municipal Electoral Registration Officer concerned and at such other conspicuous place where the public has free access. The notice shall contain the date by which objections or claims may be filed and the authority or authorities to whom they may be presented.

7. Period for lodging claims and objections.

- Every claim for the inclusion of name in the electoral roll and every objection to an entry therein shall be lodged within a period of fifteen days from the date of draft publication of the electoral roll under rule 6, or such period as may be fixed by the State Election Commission in this behalf.

8. Appointment of Revising Authorities.

- The Municipal Electoral Registration Officer may appoint one or more Revising Authority or Authorities for the purpose of hearing claims and objections relating to electoral roll of a ward or wards.

9. Manner of lodging of claims and objections.

(1)A claim or objection shall be addressed to the Revising Authority specified in the notice referred to in rule 8 and shall be presented to him personally or sent by registered post to that Authority. Every claim for inclusion of name, objection to the inclusion of the name or objection to the particulars in an entry in the electoral roll shall be in Forms 2, 3 or 4 as the case may be.

(2)A claim shall be signed by the person desiring his name to be included in the electoral roll and countersigned by another person whose name is already included in the electoral roll in which the claimant desires his name to be included and shall, unless sent by post, be presented by claimant himself or by a person authorised by him in writing in this behalf.

(3)No person shall prefer an objection to the inclusion of any name in the electoral roll, unless his name is already included in that electoral roll.

(4)The Revising Authority shall maintain a register, of claims, in Form 5, of objections to the inclusion of names, in Form 6, and of objections to the particular in any entry in Form 7, and cause to be entered therein the time of their receipt, particulars of every claim of objection, as the case may be.

(5)Any claim or objection, which is not lodged within the prescribed period or in the manner herein specified, shall be rejected and the decision shall be recorded in the register prepared in Form 5, 6 or 7, as the case may be.

10. Notice of claims and objections.

(1)Where a claim or objection is not rejected under sub-rule (5) of rule 9, the Revising Authority shall after the period prescribed for the presentation of claims and objection has expired, exhibit on the notice board of his office, a list of all claims or objections in Forms 8, 9 or 10 as the case may be.

(2)Every claimant objector to inclusion of a name or to the correctness of certain particulars in an entry shall be given a notice of place, date and time of hearing of such claim or objection and shall further be asked to adduce such evidence, as he may like to adduce in Form 11, 12 or 14, as the case may be.

(3)A person against whom objections have been received by the Revising Authority for the inclusion or deletion of his name in or from the electoral roll shall also be given a notice in Form 13 with the place, date and time fixed for hearing of objections at his last known place of residence and be asked to adduce such evidence as he may like to adduce for his defense.

11. Disposal of claims and objections.

(1)On the date, time and place fixed under the provisions of rule 10, the Revising Authority shall hear and decide the claims and objections under the provisions of these rules, and shall record his decision in the register in Form 5, 6 or 7, as the case may be.

(2)Copy of the order relating to the objection shall be given free of cost to the claimant and objector immediately, if he/she is present. Otherwise he/she can get the copy of the same on payment of Rs. 30/- in cash.

(3)Any person aggrieved by an order passed under the provisions of sub-rule (1) may within three days from the date of the order, file an appeal to Municipal Electoral Registration Officer, who shall as far as practicable, within a week, decide the same, confirming such order, or setting aside or passing such other order with respect to the claim and objection as he/she may deem fit.

(4)If it appears to the Municipal Electoral Registration Officer that due to inadvertence and error during the preparation of electoral rolls names of electors have been left-out of the electoral roll or the names of dead persons or of persons who ceased to be or are not ordinarily resident in the ward have been included in the electoral roll and that remedial action should be taken under this sub-rule, the Municipal Electoral Registration Officer shall-

(a)prepare a list of the name and other particulars of such electors:

(b)after considering any verbal or written objection that may be preferred decide whether all or any of the names should be included in or deleted from the electoral roll.

12. Final publication of electoral roll.

(1)The Revising Authority as soon as it has disposed of all the claims or objections presented to it shall forward the same alongwith the register of such claims or objections and the orders passed by it thereon to the Municipal Electoral Registration officer, who shall cause the electoral roll to be corrected in accordance with such orders or the orders passed on appeal by him under sub-rule (3) of rule-11 as the case may be, and shall publish the electoral roll so corrected, or if he deems fit, shall publish the electoral roll together with a list of additions/deletions and corrections prepared in accordance with the aforesaid orders or as a consequence of his decision under sub-rule (4) of rule 11 by making a complete copy thereof available for inspection and display a notice thereof in Form-15 in his office and also in the offices of the Municipal Committee and the Municipal Electoral Registration Officer concerned.

(2)On such publication, the electoral roll with or without amendments shall be the electoral roll of the ward and shall come into force from the date of its publication under this rule.

13. Special reservation of electoral rolls.

- Notwithstanding anything contained in rule 12, the State Election Commission may at any time, for the reasons to be recorded, direct a special revision for any ward in such a manner as it may think fit :Provided that, subject to, other provisions of these rules, the electoral rolls for the wards as in force at the time of the issue of any such direction shall continue to be in force until the completion of the special revision, so directed.

14. Correction of entries in Electoral Rolls.

- If the Municipal Electoral Registration Officer on an application in Form-4 or in Form-16 made to him, or on his own motion, is satisfied, after such inquiry as he thinks fit, that any entry in the electoral roll-

(a)is erroneous or defective in any particular;

(b)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident or is otherwise not entitled to be registered in that electoral roll, he shall amend or delete the entry :

Provided that before taking any action on any ground under clause (a) or clause (b) that the person concerned has ceased to be ordinarily resident or that he/she is otherwise not entitled to be registered in the electoral roll the Municipal Electoral Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him :Provided further that an application under this rule at any time after the publication of the election programme under rule 22 shall be made to the Municipal Electoral Registration Officer not later than five days before the last date fixed for the filing of nomination papers.

15. Inclusion of names in electoral roll finally published.

(1)Any person, whose name is not included in the electoral roll, shall make an application in Form-2 (in duplicate) to the Municipal Electoral Registration Officer for inclusion of his name in that electoral roll, and such application shall be accompanied by a fee of Rs. 50/- to be paid in cash against receipt :Provided that after the publication of the election programme under Rule 22 such an application shall be made not later than five days before the last date for the filing of nomination papers.

(2)The Municipal Electoral Registration Officer shall immediately on receipt of application under sub-rule (1) paste one copy thereof in some conspicuous place at his office and invite objections thereto to be filed within a period of 4 days from the date of such passing.

(3)The Municipal Electoral Registration Officer shall, as soon as may be, after the expiry of the period as specified in the notice under sub-rule (2), consider the objections, if any, received by him and shall, if satisfied that the applicant is entitled to be registered in the electoral roll, direct such name to be included therein accordingly:Provided that if the applicant whose name is ordered to be included is already registered in the electoral roll of any other ward such a name shall be deleted from that electoral roll.

(4)Where an application made under sub-rule (1) is rejected, an appeal shall lie, within a period of ten days from the date of rejection of the application for the inclusion of name or deletion of name to the State Election Commission and the appeal shall be accompanied by a fee of Rs. 100/- to be paid in cash against receipt. The State Election Commission shall decide the appeal within 10 days after giving opportunity to the party concerned of being heard and the order passed on such appeal shall be final.

16. Custody and preservation of electoral roll and connected papers.

(1)After the electoral roll for a ward has been finally published, the following papers shall be kept in the office of the Municipal Electoral Registration Officer or at such other place as the State Election Commission may be order specify until the said electoral roll remains in force -

(a)complete spare copies of the electoral roll ;

(b)papers relating to claims and objections and order under rule 11;

(c)applications and decisions thereon under rules 14 and 15 ;

(d)papers relating to appeals under sub-rule (4) of rule 8 ; and

(e)manuscript and other papers prepared by enumerating agencies and used for compiling the roll.

(2)One complete copy of the electoral roll for each ward duly authenticated by the Municipal Electoral Registration Officer shall also be kept at such places as the State Election Commission may specify for a period of six years, unless otherwise directed, from the date of its final publication.

17. Inspection of electoral rolls and connected Papers.

- Every person shall have the right to inspect the electoral rolls referred to under rule 16 and get attested copies thereof on payment of Rs. 3/- per page or part thereof to be paid in cash against a receipt.

18. Disposal of electoral rolls and connected Papers.

- The papers referred to the rule 16 shall, on the expiry of the period specified therein, be disposed of in such manner as the State Election Commission may direct.Chapter-III Officers And Their Duties

19. Duties of Municipal Electoral Registration Officer.

- The duties of the Municipal Electoral Registration Officer shall be as specified under Sections 6 and 7 of the Act.

20. Municipal returning Officers and their duties.

- The duties of the Municipal Returning Officers shall be as specified under Sections 9,10 and 11of the Act.

21. Appointment of polling personnel.

- Appointment of Polling Personnel shall be as specified under Sections 13 of the Act.Chapter - IV Conduct of Elections

22A. Election Programme.

- Upon Constituting a new Municipality by the State Government or on the expiration of the duration of existing Municipality or on its dissolution and completed before the expiry of the duration of the Municipality, the State election Commission shall, in Form-17 'A', call upon Municipality to elect Councilor/Councilors to fill vacancy/vacancies.

22B. Election Programme.

(1)The State Election Commissioner shall frame a programme of general elections of the Municipalities or a programme to fill up any casual vacancy in a Municipal Committee or hold election to a Municipal Committee which has been dissolved (hereinafter referred to as "Election Programme").

(2)The election programme shall specify the date or dates on, by/ or within which-

(i)the nomination papers shall be presented ;

(ii)the nomination papers shall be scrutinised ;

(iii)a candidate may withdraw his candidature ;

(iv)the list of contesting candidates shall be affixed ;

(v)the list of polling stations shall be pasted ;

(vi)the poll, if necessary shall be held from 7 A.M. to 3 P.M.

(the hours of poll shall not be less than six hours) ;

(vii)the counting in the event of poll, shall be done .............. (here time and place fixed for the purpose shall also be specified) ; and

(viii)the result of the election shall be declared.

(3)The election programme shall be published seven days before the date of filing of nomination papers by pasting a copy in his/her office and at the office of the Municipal Electoral Registration Officers, Municipal Committee, Deputy Commissioner, Additional Deputy Commissioner and at such other conspicuous places in the said Municipal Committee as may be determined by the Municipal Returning Officer in this behalf.

(4)As soon as the notification calling upon a Municipality to elect a member or members is issued, the Commission shall, by notification in form 17 (B) appoint-

(a)the last date for making nominations, which shall be seventh day after the date of publication of the first mentioned notification or, if that day is a public holiday, the next succeeding day which is not a public holiday ;

(b)the date for the scrutiny of nominations, which shall be the second day after the last day of making nominations or, if that day is a public holiday, the next day which is not a public holiday :

(c)the last date for the withdrawal of candidatures, which shall be the third day after the last date for the scrutiny of nominations or, if that day is a public holiday, the next day which is not a public holiday ;

(d)the date or dates on which a poll shall, if necessary, be taken, which shall be a date not earlier than the fourteenth day after the last date for the withdrawal of candidatures ; and

(e)the date before which the election shall be completed.

(5)The State Election Commission may by an order amend, vary or modify the election programme:Provided that unless the State Election Commission otherwise directs no such order shall be deemed to invalidate any proceedings taken before the date of the order.

23. Notice of election.

- The Municipal Returning Officer shall on the date on which the Election Programme is issued by the State Election Commission under rule 22 shall affix a notice in Form 17 (C) at his office and at the office of the Municipal Electoral Registration Officer, Deputy Commissioner, Additional Deputy Commissioner, and Municipal Committee, and such other places as the Municipal Electoral Registration Officer may determine to :-

(a)invite nomination papers of candidates for elections ;

(b)fix the date, time and place where and when the nomination papers shall be submitted ;

(c)specify the authority to whom nomination shall be submitted;

(d)fix the date, time and place for the scrutiny of nomination papers of candidates;

(e)fix the date time and place and authority for the receipt of notice of withdrawals;

(f)fix the date time and place for the allotment of symbols; and

(g)fix the date and time of poll, if necessary.

Explanation. - The dates fixed under clauses (b), (d), (e) and (g) shall be the same as specified under rule 22 in this behalf.

24. Notification of symbol.

- The State Election Commission shall specify, by notification published in the official gazette, the symbols for allotment in the election.

25. Nomination of candidates for election.

(1)Any person registered as a voter within the Municipal Committee and as prescribed under section 40 of the Act, may be nominated as a candidate by another person, who is also a voter registered in the electoral roll of that Municipal Committee.

(2)The nomination paper in Form 18 duly filled up and signed by the proposer and candidate shall be delivered to the authority specified under clause (c) of rule 23 by each candidate either in person or by his proposer between 11 A.M. and 3.00 P.M. on the date specified for the filing of nomination papers.

(3)In any ward which is reserved for women, the nomination papers shall not be treated as valid, unless the nomination paper contains a declaration by the candidate is being verified by a competent authority of State Government, certifying that the candidate is a woman.

26. Security deposits.

(1)Every nomination for general category shall be accompanied by a security deposit as prescribed under section 41 of the Act.

(2)If a candidate by whom or on whose behalf the deposits have been made, withdraws his candidature with the time specified in the rule 23 or if the nomination of any such candidate is rejected the deposits shall be returned to the person by whom it was made or if such person is dead, to his legal representatives, after the date of declaration of result of election.

(3)If the contesting candidate is not elected and the number of valid votes polled by is less than one sixth of the total number of valid votes polled, the deposit shall be forfeited to the State Government.

(4)The deposit shall, where it is not forfeited under sub-rule (3), be returned to the candidate by whom it was made or if he is dead, to legal representatives, after the notification of the result of the Election is issued and published in the Official Gazette.

27. Notice of nominations.

- Notice of nomination shall be given in Form 19, as specified under section 42 of the Act.

28. Scrutiny of nomination papers.

- Scrutiny of nomination shall be as specified under Section 43 of the Act.

29. Withdrawal of candidature.

(1)Any candidate may withdraw his/her candidature by notice in writing in Form-21 subscribed by him/her and delivered to the Municipal Returning Officer or the Authority specified in this behalf under clause (e) of rule 23, before 3 P.M. on the date specified under rule 23 in this behalf, and no person who has thus withdrawn his/her candidature shall be allowed to cancel the notice of withdrawal.

(2)Upon receiving such a notice of withdrawal of candidature, the Municipal Returning Officer or the specified authority shall cause a notice in Form-22 to this effect to be affixed in some conspicuous place in his/her office and at the offices of the Municipal Committee and Municipal Electoral Registration Officer concerned.

30. List of contesting candidates.

- On completion of the scrutiny of the nomination papers and after the expiry of the period within which candidature may be withdrawn under rule 29, the Municipal Returning Officer shall forthwith prepare a list of contesting candidates as specified under section 46 of the Act, in English in Form 23 and cause it to be affixed at some conspicuous place in his/her office and at the office of the Municipal Committees and Municipal Electoral Registration Officer concerned and shall also supply a copy thereof, to each of the contesting candidates and on demand to his election agent.

31. Allotment of symbols to candidates.

(1)List of symbols specified in Schedule -I, II and III of these rules shall be used in such election as are specifically provided under these rules.

(2)Every nomination paper submitted under these rules shall contain a declaration

(a)The particular symbol which the candidate has chosen for his/her first preference out of the list symbols prescribed under rule.

(b)Candidate shall choose two other symbols out of that list for second and third preference respectively.

(c)When more nomination paper than one delivered by candidate or on behalf of a candidate, the declaration to the symbol made in the first nomination paper be accepted and no other declaration as to symbols shall be taken into consideration.

(3)Reserved sumbols. - The list of symbols prescribed in this schedule I and II reserved for the candidates belonging to the recognized National Parties and the State/ regional Parties respectively.Provided that this reserved symbols shall be allotted only to the candidate formally sponsored by the respective political parties and that a candidate shall be deem to have been set up by a political party if:-

(a)He/She has made a declaration to that effect in nomination paper.

(b)He/She communicates in writing to the respective Returning Officer to that effect not later than the time fixed for scrutiny of nomination paper, and

(c)The said communication is signed by the President, Secretary or any other office bearer authorized by the party to send such communication in advance to Returning Officer concerned and to the State Election Commissioner.

(4)Choice of free Symbol by the candidate. - A candidate in a Municipal election from any Municipal ward shall give and order of preference of not more than three symbols specified in the Schedule-III.Not withstanding anything in the Rule 24, if at any election, the choice of symbols made by the candidates exceeds the number of free symbols specified in schedule III, the District Municipal election Officer with the approval of State election Commission may for smooth conduct of election, by an order specify additional free symbols for allotment by the Returning Officer to each of the Candidate.Not withstanding anything in the sub-rule (1) of the Rule 31, if at any election, the choice of symbols made by the candidates exceeds the number of free symbols specified in schedule I, the Municipal Election Officer with the approval of State Election Commission may for smooth conduct of election, by the order specify additional free symbols for allotment by the Returning Officer to each of the candidate.

32A. Appointment of election agent and revocation of such appointment.

(1)If a candidate desires to appoint an election agent such appointment shall be made in Form 24-(A) either at the time of delivering nomination paper on at any time before election.

(2)Appointment of the election agent may be revoked by the candidate at any time by a declaration in writing in Form-24(B) signed by him/her and lodged with the Returning officer such revocation shall take effect from the date on which it is lodged. In the event of such revocation or in the event of election agent dying before or during the period of election, the candidate may appoint a new election agent in accordance with provision of sub rule-(1).

32B. Appointment of polling agent and revocation of such appointment.

(1)The contesting candidate or his/her election agent may appoint one polling agent and one relief agent for each polling station.

(2)Every such appointment shall be made in Form 24(C) and shall be made over to the polling agent for production at the polling station.

(3)No polling agent shall be admitted into the polling station unless he/she has delivered to the Presiding Officer the instruments of his/her appointment under sub-rule (2) after duly completing and signing the declaration contained therein before the Presiding Officer.

(4)The appointment of a polling agent may be revoked by a candidate or his/her election agent at any time before the commencement of the poll by a declaration in writing in Form 24 (D) signed by him. Such declaration shall be lodged to the presiding officer at the polling station where the agent is so appointed for duty.Provided that where the appointment of a polling agent is revoked or where the polling agent dies before the commencement of the poll, the candidate or his election agent may at the time before the poll is closed, appoint a new polling agent in accordance with the provision of rule.

33. Non-attendance of agent.

- Non-attendance of agent shall be dealt as specified under section 56 of the Act.

33A. Maximum election expenses and account thereof.

(1)The maximum limit of election expenditure to be incurred by the contesting candidate or his/her authorised agent shall be as under:-

(i)for Municipal Class 'A' = Rs. 1,00,000/-

(ii)for Municipal Class 'B' = Rs. 75,000/-

(iii)for Municipal Class 'C' = Rs. 60,000/-

(iv)for Nagar Panchayat = Rs. 50,000/-

(2)Every candidate contesting election to a Municipal Council or a Nagar Panchayat shall keep an account of election expenditure in a register to be called the register of election expenditure in Form 38.

(3)The account shall be maintained by the contesting candidate either by himself/herself or by his/her authorised agent.

(4)The account shall be correctly maintained in respect of each item of expenditure on day to day basis from the date of nomination upto the date of declaration of result, both days inclusive.

(5)All expenditure by the candidate or his/her authorised election agent on all items of expenditure maintained in Form 39 shall be included in the aforesaid account of election expenditure.

(6)All documents such as vouchers, receipts, acknowledgements etc. in support of expenditure incurred and recorded in the register shall be maintained correctly.

(7)The day to day account maintained shall be made available for inspection at any time during the process of election to the Municipal Returning Officer or any other officer authorised by him/her.

(8)Failure on the part of the candidate or his/her authorised agent, as the case may be, to submit the account of election expenses within the time and in the manner required by the Act and these rules or, to produce the register of election expenditure on demand by an officer authorised to do so, shall be deemed to be a corrupt practice under section 73 of the Act.

(9)A statement of account of the total election expenditure so maintained shall be submitted to the District Municipal Election Officer of the area under whose jurisdiction the concerned Municipal Council or the Nagar Panchayat falls, as the case may be.

(10)The account shall be submitted within thirty days of the declaration of the result

(11)The statement of account shall be submitted in Forms No. 39 and 40 alongwith an affidavit of the candidate in Form No. 41.

(12)On receipt of the statement of accounts, the District Municipal Election Officer shall issue an acknowledgement in Form No. 42.Chapter-V General Procedure of Election

34. Death of candidate before poll.

- Death of candidate before poll shall be dealt as specified under section 57 of the Act.

35. Contested and un-contested elections.

(1)Subject to the provisions of rule 34, if there is only one contesting candidate in any ward, the Municipal Returning Officer shall forthwith declare such duly elected to fill the seat and issue a declaration in Form 25. If there is no contesting candidate in a ward the Municipal Returning Officer shall report the matter to the State Election Commission with a view to take further action as specified under sub- section(3) of section 58 of the Act.

(2)If the number of contesting candidates in any ward is more than one, a poll shall be taken on the date specified under rule 23.

36. Adjournment of poll in emergencies.

- Adjournment of poll in emergencies shall be as specified under section 61 of the Act.

37. Fresh poll in the case of destruction etc. of the ballot box/electronic Voting machine.

- Fresh poll in the case of destruction etc. of the ballot box/ electronic voting machine shall be dealt as specified under section 63 of the Act.

38. Restriction on contest of election in more than one Municipal Committee.

- No person shall contest election for more than one Municipal Committee.

39. Method of voting.

(1)At every election where a poll is taken votes shall be cast in person and given by ballot or electronic voting machine at the polling station fixed under rule 19 and no votes shall be received by proxy ;Provided that the giving and receiving of votes by electronic voting machine, in such manner as may be prescribed under the rules or the directions issued in this behalf, by the State Election Commission, may be adopted in a ward or wards of a Municipal Committee as the State Election Commission may specify, notwithstanding anything contained in the Act or the rules made thereunder.

(2)No voter shall vote in the same Municipal Committee more than once notwithstanding that his name inadvertently may have been registered in the electoral roll for that Municipal Committee more than once.

40. Procedure on adjournment of Poll.

(1)If the poll at any polling station is adjourned under rule 36 the provisions of these rules with regard to poll shall apply to every such fresh poll as they apply to the original poll.

(2)When an adjourned poll is recommended under rule 36, the voter who has already voted at the poll so adjourned shall not be allowed to vote again.

(3)The Municipal Returning Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is held with the sealed packets containing the marked copy of the electoral roll, required number of ballot papers and a new ballot box/electronic voting machine.

(4)The Presiding Officer shall open the sealed packet in the presence of such candidates or their agents as may be present and use the same for the conduct of adjourned poll.

41. Ballot box/ electronic Voting machine and preparation of it for poll.

(1)Every Ballot box/ electronic voting machine shall be of such design as may be used at any election to the Legislative Assembly of Arunachal Pradesh.

(2)A paper seal shall be used for securing a ballot box/ electronic voting machine and the Presiding Officer shall affix his own signature and obtain thereon the signatures of the candidates or of such of the polling agents as are present and desirous of affixing the same. The paper seal shall be of such design as may be prescribed by the State Election Commission.

(3)The Presiding Officer shall thereafter fix the paper seal in the space meant therefore in the ballot box/ electronic voting machine and shall then secure and seal the box in such manner that the slit for insertion of ballot paper therein remains open.

(4)Every ballot box/ electronic voting machine used at a polling station shall bear labels, both inside and outside and marked with :-

(a)the serial number and the name of the ward ;

(b)the serial number and the name of polling station ;

(c)the serial number of the ballot box/ electronic voting machine (to be filled in at the end of the label on the outside of the ballot box/ electronic voting machine only) ; and

(d)the date of poll.

(5)Immediately before the commencement of the poll, the Presiding Officer shall demonstrate to the candidates and polling agents and other persons present that the ballot box/electronic voting machine is empty and bears the labels referred to in sub-rule (4).

(6)The ballot box/ electronic voting machine shall then be closed, sealed and secured and placed in full view of the Presiding Officer, the candidates and the polling agents.

42. Facilities for women electors.

(1)Where a Polling Station is for both men and women voters, the Presiding Officer may direct that they shall be admitted in the polling station alternatively in separate batches.

(2)The Presiding Officer may appoint a woman to serve as an attendant at any polling station to assist women voters and the Presiding Officer in taking the poll and in particular to help in searching any woman voter in case it becomes necessary.

43. Form of ballot papers.

(1)Every ballot paper alongwith its counterfoil shall be in Form 26 and the particulars therein shall be in English.

(2)The names of the candidates shall be arranged on the ballot paper in the same order in which they appear in the list of contesting candidates. The ballot papers shall be printed in white colour and the design as specified by the State Election Commission.

44. Arrangement at Polling Station.

(1)Outside each polling station there shall be displayed prominently-

(a)a notice specifying the polling area the voters of which are entitled to vote at the polling station or where polling station has more than one polling booths, at each one of such booths or the description of the voter allotted to any such booth ; and

(b)another notice in English containing the list of contesting candidates prepared under rule 30, alongwith the symbols allotted under rule 31.

(2)At each polling station there shall be set up one or more compartments in which voters can record their votes in secrecy.

(3)The Municipal Returning Officer shall provide at each polling station required number of ballot box/ electronic voting machines, copies of the relevant part of electoral roll, the ballot papers, and other articles necessary for the conduct of poll.

45. Commencement of poll.

- The Presiding Officer shall start the poll exact at the time mentioned in notice of election issued under provisions of section 60 of the Act.

46. Admission to polling station.

- The Presiding Officer shall regulate the number of voters to be admitted, at any one time inside the polling station and shall exclude therefrom all persons other than :-

(a)Polling Officer ;

(b)Candidates and their agents ;

(c)Municipal Returning Officer or such other person as may be authorised by him ;

(d)Public servants on duty in connection with the election ;

(e)A child in arms accompanying a woman voter and a companion accompanying blind or infirm voter who cannot move without help ;

(f)Such other person as the Presiding Officer may employ under sub-rule (2) of rule 42, sub-rule (1) of rule 47 ; and

(g)State Election Commissioner or such other persons as may be authorised by him.

47. Identification of voters.

(1)The Presiding Officer may employ at the polling station such number of persons as he/she thinks fit to help him in the identification of voters and to assist him in taking the poll.

(2)As each voter enters the polling station, the Presiding Officer or the Polling Officer authorised by him in this behalf shall check the voter's name and the other particulars with the relevant entries in the electoral roll and then call out the serial number, name and other particulars of the voter.

(3)In deciding the right of a person to obtain a ballot paper, the Presiding Officer or the Polling Officer, as the case may be, shall over look merely clerical or printing errors in an entry in the electoral roll if he is satisfied that such person is identical with the voter to whom such entry relates.

48. Procedure for preventing impersonation of voters.

(1)Subject to the other provisions of this rule, every voter to whom a ballot paper has to be supplied for the purpose of voting at a polling station shall before receiving such ballot paper, allow :

(a)the inspection of his/her left forefinger to the Presiding Officer or any Polling Officer ;

(b)any indelible ink mark to be put on his/her left forefinger ;

(2)If any such person-

(a)refuses to allow such inspection of his/her left forefinger ; or

(b)persists in doing any act with a view to removing such mark after it has been put, he/ she shall not be entitled to be supplied with any ballot paper or to record his/her vote at the election.

(3)No person, who already has a mark on his/her left forefinger, shall be supplied with any ballot paper and if any such person still persists for the supply of a ballot paper he shall be liable to be arrested and prosecuted for impersonation.

(4)Any reference in this rule to the left forefinger of voter shall, where the voter has his left forefinger missing, be construed as a reference to any other finger of his/her left hand, and shall in the case where all the fingers of his/her left hand are missing, be construed as a reference to the forefinger or any other finger of his/her hand, and shall in the case where all his/her fingers of both the hands are missing be construed as a reference to such extremity of his/her left or right arm as he/she possesses.

49. Voting Procedure.

(1)The voter on entering the polling station shall first allow his/her left forefinger to be inspected by a Polling Officer for the purpose of ascertaining if he/she has any mark of indelible ink on that finger, if there is no such mark, the Polling Officer-in-charge of the poll, shall ascertain the voter's name and address and such other particulars as appear on the electoral roll and after having satisfied himself/herself about the identity to the voter the Presiding Officer or the Polling Officer, as the case may be, shall put indelible ink mark to his/her left forefinger and then he/she shall be supplied with a ballot paper. The Presiding Officer or the Polling Officer as the case may be, shall, before the delivery of the ballot paper to the voter enter the serial number of the voter from the marked copy of the electoral roll in the counterfoil of the ballot paper and obtain his/her signatures.

(2)Every ballot paper, shall, before issue to voter, be stamped with such distinguishing mark on its back as the State Election Commission may direct.

(3)Save as provided in sub-rule (1), no person in the polling station shall note down the serial number of the ballot paper(s) issued to particular voter.

(4)At any time before a ballot paper is delivered to a voter, the Presiding Officer or a Polling Officer may of his/her own accord, if he/she has reason to doubt the identity of the voter or his/her right to vote at the polling station or be so required by a candidate or his/her polling agent, put to the voter the following questions :-

(a)Are you the person enrolled as follows (reading the whole entry relating to the voter from the electoral roll) ?

(b)Have you already voted at the present election ?

(c)Such other questions as he/she may deem fit or necessary and the voter shall not be supplied with a ballot paper unless he/she answers the first question in the affirmative and the second question in the negative or he/she refuses to answer any other question in the negative or he/she refuses to answer any other question put to him/ her in pursuance of this rule.

(5)The voter on receiving the ballot paper shall forthwith,-

(a)proceed to the voting compartment ;

(b)make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he/she intends to vote ;

(c)fold the ballot paper so as to conceal his vote ;

(d)if so required, show to the Presiding Officer the distinguishing mark on the ballot paper ;

(e)insert the folded ballot paper into the ballot box/ electronic voting machine ; and

(f)quit the polling station.

(6)Every voter shall vote without undue delay.

(7)No voter shall be allowed to enter a compartment when another voter is inside it.

50. Recording of votes of blind or infirm voters.

(1)If the Presiding Officer is satisfied that owing to blindness or other physical infirmity, voter is unable to recognise the symbols on the ballot paper or to make mark thereon without assistance, the Presiding Officer shall permit the voter to take with him/her a companion of not less than eighteen years of age to the voting compartment for recording the vote on the ballot paper on his/her behalf in accordance with his/her wishes, and, if necessary, for folding the ballot paper so as to conceal the vote and insert it into the ballot box/pressing the button against the symbol in the electronic voting machine :Provided that no person shall be permitted to act as a companion of more than one voter at any polling station on the same day :Provided further that before any person is permitted to act as the companion of voter on any day under this rule, the person shall be required to declare in Form 27 that he will keep secret the vote recorded by him/her on behalf of the voter and that he/she has not already acted as the companion of any other voter at any polling station on that day.

(2)The Presiding Officer shall keep in Form 28 record of all cases under this rule.

51. Spoilt and returned Ballot papers.

(1)A voter who has inadvertently dealt with his ballot paper in such manner that it can not be conveniently used as a ballot paper, may, on returning it to the Presiding Officer and on satisfying himself/herself of the inadvertence, be given another ballot paper and the ballot paper so returned shall be marked " Spoilt Cancelled" by the Presiding Officer.

(2)If a voter after obtaining a ballot paper decides not to use it, he/she shall return it to the Presiding Officer and the ballot paper so returned shall be marked as "Returned Cancelled" by the Presiding Officer.

(3)All ballot papers cancelled under sub-rule (1) or sub-rule (2) shall be kept in a separate packet.

52. Tendered votes.

(1)If a person representing himself/herself to be a particular voter applies for a ballot paper after another person has already voted as such voter, he/she shall, on satisfactorily answering such questions relating to his/her identity as the Presiding Officer may ask, be entitled subject to the following provisions of this rule to mark a ballot paper (hereinafter in these rules referred to as "Tendered Ballot Papers") in the same manner as any other voter.

(2)Every such person shall before being supplied with a Tendered ballot paper, sign his/her name against the entry relating to him/her in the list in Form 29.

(3)A Tendered ballot paper shall be the same as other ballot papers used at the polling except that is shall be-

(a)serially the last in the bundle of ballot papers issued for use at the polling station ; and

(b)endorsed on the back with the words "Tendered ballot papers" by the Presiding Officer in his own hand and signed by him.

(4)The voter, after making Tendered ballot paper in the voting compartment and folding it, shall, instead of putting it into the ballot box/ electronic voting machine give it to the Presiding Officer, who shall place it in a cover specially kept for the purpose.

53. Challenged votes.

(1)If a candidate or his/her agent declares and undertakes to prove that any person by applying for ballot paper has committed the offence of impersonation, the Presiding Officer, may require such person to state his/her name and address and shall then enter such name and address in the list of challenged votes in Form 30, and shall require such person to sign such entry or, if he/she is unable to write, to affix, his thumb impression thereto and the Presiding Officer shall sign his/her name across such impression and may further require such person to produce evidence of identification :Provided that no action shall be taken by the Presiding Officer under this sub rule unless a sum of ten rupees has been deposited in cash with the Presiding Officer by the candidate or such agent for each challenge he/she makes.

(2)If the person, so challenged, refuses to comply with such requisition he/she shall not be permitted to vote, but if such person complies with and on being questioned in the manner provided under rule 49 answers the first question in affirmative and the second question in the negative and replies satisfactorily to any other question put to him in pursuance of that rule, and if having been required to produce evidence of identification, he/she produces evidence, which the Presiding Officer considers satisfactory, shall be allowed to vote after he/she has been informed of the penalty for impersonation.

(3)If the Presiding Officer after such inquiry on the spot as he/she thinks necessary, is satisfied that the challenge made by the candidate or his/her polling agent under sub-rule (1) is frivolous and has not been made in good faith, he/she shall direct the deposit made under sub-rule (1) to be forfeited to the State Government and his/her order in this respect shall be final.

(4)If the deposit made under sub-rule (1) is not forfeited under sub-rule (3), it shall be returned to the person by whom it was made after the close of the poll on the day on which it is made.

(5)The Presiding Officer shall in every case, whether or not the person challenged is allowed to vote make a note of the circumstances in the list of challenged votes in Form 30.

54. Closing of Poll.

(1)The Presiding Officer shall close a polling station at the hour fixed in that behalf and shall not admit thereto any voter after that hour :Provided that all voters present within the polling station before it is closed shall be entitled to cast votes.

(2)In case of turn up of large number of voters, presiding officer shall issue slips to all the voters under his signature beginning from the last man standing in queue and shall be allowed to cast vote to all those whom the slips have been issued.

55. Sealing of ballot box/electronic voting machine after poll.

(1)As soon as practicable after the closing of the poll the Presiding Officer shall close the slit of the ballot box/ electronic voting machine, seal it and allow any desirous polling agent to affix his own seal. The ballot box/ electronic voting machine shall thereafter be sealed and secured properly.

(2)Where it becomes necessary to use a second ballot box/ electronic voting machine by reason of the first ballot box/ electronic voting machine getting full, the first box shall be closed sealed and secured as provided in sub-rule (1) before another ballot box/ electronic voting machine is put into use.

56. Account of ballot papers.

- The Presiding Officer shall at the close of the poll prepare account in Form 31 and enclose it in a separate cover with the words "Ballot Papers Account" subscribed thereon.

57. Sealing of other packets.

(1)The Presiding Officer shall then make into separate packet-

(a)the counterfoils of used ballot papers ;

(b)the marked copy of the electoral roll ;

(c)the un-used ballot papers ;

(d)the cancelled ballot papers ;

(e)the cover containing the Tendered ballot papers and the list in Form 29 ;

(f)the list of challenged votes in Form-30 ;

(g)paper seal account in Form 31 ; and

(h)any other papers directed by the Municipal Returning Officer to be kept in a sealed packet.

(2)Each such packet shall be sealed with the seal of the Presiding Officer and of those agents present who may desire to affix their seal thereon.

58. Transmission of Ballot box/ electronic voting machines etc. to the Municipal Returning Officer.

(1)The Presiding Officer shall then deliver or cause to be delivered to the Municipal Returning Officer at such place as the Municipal Returning Officer may direct-

(a)the ballot box/ electronic voting machines as referred to in rule 55 ;

(b)the ballot paper account as referred to in rule 56 ;

(c)the sealed packets as referred to in rule 57 ; and

(d)all other papers used at the poll.

(2)The Municipal Returning Officer shall make adequate arrangements for their safe custody until the commencement of the counting of votes.Chapter-VI Counting of Votes and Declaration of Results

59. Admission to the place of counting.

(1)The Returning Officer shall exclude from the place fixed for the counting of votes under rule 22 a person except-

(a)such Government servants as he may appoint to assist him in the counting;

(b)every candidate and his/her counting agents ;

(c)public servants on duty ; and

(d)member of the State Election Commission or any other person authorised by it.

(2)Any person, who during the counting of votes misconducts himself/herself or fails to obey the lawful directions of the Municipal Returning Officer may be removed from that place where the votes are being counted.

(3)The number of counting agents of candidates shall not exceed the number of counting tables, fixed for the counting of votes of the ward plus one more for the table of the Municipal Returning Officer.

(4)Every appointment of counting agent(s) shall be made in Form 33 in duplicate, one copy of which shall be forwarded to the Municipal Returning Officer while the other copy shall be made over to the counting agent for production before the Municipal Returning Officer at the time of counting.

60. Scrutiny and opening of ballot box/ electronic voting machines.

- The Municipal Returning Officer shall on the date and at the time and place fixed under provision of section 67 of the Act. and shall deal with the ballot box/ electronic voting machines in the following manner, namely :-

(a)all the ballot-boxes used at a polling station shall be opened at the same time ;

(b)before any box is opened at the counting table the candidates or their agents shall be allowed to inspect the paper seal or other seals, as have been fixed thereon and to satisfy themselves that the same are intact ;

(c)the Municipal Returning Officer shall satisfy himself/herself that none of the ballot box/ electronic voting machines has in fact been tampered with ; and

(d)if the Municipal Returning Officer is satisfied that any ballot box/ electronic voting machine has in fact been tampered with he/she shall not count the ballot papers of that box and shall follow the procedure specified under section 63 of the Act, in respect of that polling station.

61. Scrutiny and rejection of ballot paper.

(1)The ballot papers taken out of each ballot box/ electronic voting machine shall be arranged in convenient bundles and scrutinised.

(2)The Municipal Returning Officer shall reject a ballot paper-

(a)if votes are given on it in favour of more than one candidate; or

(b)if it bears any mark or writing by which the voter can be identified ; or

(c)if no vote is recorded thereon ; or

(d)if he/she mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate, the vote has been given ; or

(e)if it is spurious ballot paper ; or

(f)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established ; or

(g)if it bears a different serial number, or is different from design of the ballot paper authorised for use at the polling station ; or

(h)if it does not bear the mark which it should have borne under the provisions of subrule (2) of rule 49 :

Provided that where the Municipal Returning Officer is satisfied that any such defect as is monitored in clauses (g) and (h) has been caused by any mistake or failure on the part of a Presiding Officer or Polling Officer, the ballot paper shall not be rejected merely on the ground of such defect:Provided further that a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is distinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the ballot paper is marked.

(3)Before rejecting any ballot paper under sub-rule (2) the Municipal Returning Officer shall allow each counting agent present reasonable opportunity to inspect the ballot paper but shall not allow him/her to handle it or any other ballot papers.

(4)The Municipal Returning Officer shall record on every ballot paper to which rejects, the letter "R" and the ground of rejection in abbreviated form either in his own hand or by means of rubber stamp.

(5)All ballot papers rejected under this rule shall be bundled together.

62. Counting of votes.

(1)Every ballot paper, which is not rejected under rule 61 shall be deemed to be valid and shall be counted after being sorted out candidate-wise :Provided that no packet containing Tendered ballot paper shall be opened out and no such paper shall be counted.

(2)After the counting of all valid votes of a polling station has been completed, the Municipal Returning Officer shall make the entries in a result sheet in Form 34 and announce the particulars.

(3)All valid ballot papers shall thereafter be bundled candidate-wise together and kept alongwith the bundle of rejected ballot papers in a separate packet, which shall be sealed and on which shall be recorded the following particulars, namely :-

(a)the name of the ward ;

(b)the particulars of the polling station where the ballot papers have been used ; and

(c)the date of counting.

63. Commencement of counting after fresh poll.

(1)If a fresh poll is held under section 63 of the Act, the Municipal Returning Officer shall, after completion of that poll, recommence the counting of votes on the date and at the time and place which has been fixed by him in that behalf and of which notice, has previously been given to the candidates and their agents.

(2)The provisions of rule 61 and 62 shall apply to such further counting.

64. Declaration of results and procedure in case of tie.

- When the counting of vote has been completed for all the polling station in a ward, the Municipal Returning Officer shall forthwith declare the result in Form 35 in the following manner :-

(a)the candidate who is found to have obtained the largest number of valid votes shall be declared to have been elected.

(b)if after the counting of votes tie is found to exist between any two candidates, and the addition of one vote entitles any of those candidates to be declared elected that shall forthwith be decided between those candidates by lot, and the candidate on whom the lot falls shall be considered to have received an additional vote and shall be declared to be duly elected.

65. [ Preparation of return of election. [Substituted by Notificaiton No. DTP/MUN-17/2008-2009, dated 17th December, 2017]

- When the result has been declared under Section 64, the District Municipal Election Officer shall forthwith prepare a return showing the names of the candidates, the numbers of votes recorded for each and the names of candidates declared to have been elected in Form 36 and shall forthwith post a copy of the return in a conspicuous place at his/her office and send/forward a copy thereof to the State Election Commissioner, Arunachal Pradesh, who shall notify the same in the Official Gazette.]

66. Custody of papers relating to elections.

- The Municipal Returning Officer shall retain the packets of the counter foils of used ballot papers, the packets of unused ballot papers, the packets of used ballot papers whether valid, tendered or rejected and all other papers relating to the elections in safe custody either in his/ her own office or at such other place as he/she may specify in writing until the expiry of one year from the date of publication of the result of election.

67. Production and inspection of election papers.

(1)While in the custody of the Municipal Returning Officer-

(a)the packets of counterfoils of used ballot papers ;

(b)the packets of unused ballot papers ;

(c)the packets of used ballot papers ; and

(d)the packets of marked copies of the electoral roll shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the orders of the Election Tribunal of that District under Section 78 of the Act.

(2)All other papers relating to the election shall be opened to public inspection and any person may apply for such an inspection or supply of certified copies thereof on payment of a fee of Rs.3 (Three) per page.

68. Disposal of election papers.

- Subject to any directions to the contrary given by a election tribunal of that district under section 78 of the Act, the packets and other papers referred to in rule 66 shall be disposed of after the expiry of the period referred to in the rule aforesaid in such manner as the Municipal Returning Officer may deem fit :Provided that if an election petition is pending, the packets and other papers referred to in the said rule shall not be disposed of unless the petition is finally decided.

69. Casual vacancies in the Municipal Committee.

- When a vacancy occurs among the members of a Municipal Committee by death, resignation or removal of any member and a new member has to be elected at his place in accordance with the provisions of sub-section (1) or sub-section (2) of section 84 of the Act, such election shall be conducted in the manner as prescribed in these rules for a general election and the programme of the election shall be framed as soon as may be convenient after occurrence of the vacancy.

70. Interpretation of rules.

- If any question arises regarding the interpretation of these rules, otherwise than in connection with an election petition, which has actually been presented, shall be referred to the State Election Commission, whose decision shall be final.Chapter-VII Election Petitions and Appeals

71. Presentation of petition.

(1)A presentation of petition shall be done as specified under section 76 of the Act.

(2)The petitioner shall enclose with the petition copies of the petition and its enclosures equal to the number of respondents.

(3)The election petition shall be in Form 37 .

72. Security deposit to be made with the petition.

- Security deposit to be made with the petition as per provisions specified in section 76 of the Act.

73. Withdrawal of petitions.

(1)An election petition may be withdrawn by the petitioner only after the permission of the Election Tribunal to whom the petition is presented.

(2)Where the application of withdrawal is granted by the Election Tribunal, a copy of the order shall be sent to the Director, Urban Local Bodies, Arunachal Pradesh.

74. Place and procedure of enquiry.

(1)The place of enquiry shall be headquarters of the Election Tribunal concerned to whom the petition is made:Provided that the Election Tribunal to whom the petition is made, may on being satisfied that special circumstances exist rendering it desirable that the enquiry should be held elsewhere, fix some other convenient place for this purpose.

(2)The public shall have free access to the place where enquiry into the election petition may be held.

(3)Notice of the time and place of enquiry shall be given to the parties not less than seven days before the first date of hearing.

75. Communication on orders on petition.

- The Election Tribunal to whom the election petition is made, shall after conclusion of the election petition, send a copy of the order to the Director, Urban Local Bodies as soon as possible.

76. Abatement of appeal.

- If before the decision of the appeal, the appellant or respondent dies, the appeal shall abate, the appellate authority shall cause notice of such event sent to the State Government.Chapter-VIII Miscellaneous

77. Penalty for disobedience of certain orders and for contravention of rules.

- If any person disobeys any orders issued by an officer appointed to conduct the election under the Act regarding the performance of an election duty or deliberately absents himself/herself from duty or contravenes any provisions of these rules, he/she shall be punishable with fine which may extend to five thousand rupees.

78. Repeal and saving.

(1)The Arunachal Pradesh Municipal Elections Rules, 2010 dated 22.04.2009 are hereby superseded, provided that-

(a)such repeal shall not affect the previous operation of the said rules, notifications and orders or anything done or any action taken thereunder ; and

(b)any proceedings under the said rules, notifications or orders pending at the commencement of these rules shall be continued and disposed of as far may be in accordance with the provisions of these rules.

(2)Nothing in these rules shall operate to deprive any person, to whom these rules apply, of any right of appeal which has accrued to him/her under the rules, notifications or orders repealed by sub-rule (1) in respect of any order passed before the commencement of these rules.

(3)A petition pending at or preferred after the commencement of there rules against an order made before such a commencement shall be considered and order thereon shall be passed in accordance with these rules.

I (Rule-24)

National Parties

Sl No.	Name of Party	Symbol reserved	Symbol
1.	Bharatiya Janta Party	Lotus
2.	Bahujan Samaj Party	Elephant
3.	CPI	Ears of Corn and Sickle
4.	CPI (M)	Hammer, Siddles and Star
5.	INC (I)	Hand
6.	Janta Dal (C)	Chakra (Wheel)
7.	Janata (U)	Bow & Arrow
8.	NCP	Table Clock
9.	RJD	Lantern
10.	S.P	Bicycle
11.	TMC	Flower

II (Rule - 24)

State Parties

Sl No.	Name of Party	Symbol reserved	Symbol
1.	Arunachal Congress	Two Dao intersecting
2.	PPA	Split Maize

III (Rule - 24)

Free Symbols

1. Fish	2. Horn Bill	3. Electric Bulb

4. Spade	5. Umbrella	6. Jeep

7. Scooter	8 Hut	9. Pineapple

10. Telephone	11. Jug	12. Kettle

13. Apple 14.	Pot 15.	Cup & Saucer

Form-1(See rule 6)Notice of Publication of Electoral RollToThe voters of Ward No............................................. Municipal (Ward) No............................ district Arunachal Pradesh.Notice is hereby given that the electoral roll has been prepared in accordance with the Arunachal Pradesh Municipal Election Rules, 2010 and copy thereof is available during office hours for inspection at my office and in the office of Municipal Council/Deputy Commissioner and at the office of Municipal Electoral Registration Officer.If there be any claim for the inclusion of a name in the electoral roll or any objection to the inclusion of a name or any objection to particularly in any entry, it should be lodged in or before....................... (date) in Form .......................... 2, 3 and 4 as may be appropriate.Every such claim or objection could be addressed to the ......................................................... (full address) Revising Authority and should either be presented in person or through agent or sent by registered post so as to reach him not later than the aforesaid date.

Place..............................	Municipal Electoral Registration Officer
Date ...............................

Form - 2[See rule 9 (1) and 16]Claim Application for Inclusion of NameToThe Revising Authority/Municipal Electoral Registration Officer.Sir,I request that my name be included in the electoral roll for the ...............ward relating to ............. Municipal Council/Nagar Panchayat.My name (in full) ................My Father's/ Mother's/Husband's Name.......Particulars of my place of residence are :House No.................Street/ locality/Village/Sector .............Post Office .................I hereby declare that to the best of my knowledge and belief that -

(i)I am a citizen of India.

(ii)My age on i.e. date notified by the State Election Commission under clause (e) of rule 5(1) was ................ years ..............months.

(iii)I am an ordinary resident at the address given above.

(iv)I have not applied for the inclusion of my name in the electoral roll for any other municipal ward.

(v)My name has not been included in the electoral roll for any ward of the above mentioned Municipal Committee .........

OrThat my name has been included in the electoral roll for the .......... ..ward under the address mentioned below and I request that the same may be excluded from the electoral roll.Signature/thumb-impression of claimant.(Full postal address).Place ...............Date ................I am a voter included in the electoral roll of the same part in which the claimant has applied for inclusion viz. part No.............. relating to ........... my serial number therein is .................... I support this claim and countersign it.Signature(Name in full) and address*Strike out inappropriate words.Note. - Any person who makes a statement of declaration which is false and which he either knows or believes to be false or does not believe to be true is punishable in accordance with the law in force.Form-3[See rule 9 (1)]Objection to Inclusion of NameToThe Revising Authority,.......................Ward.Sir,I object the inclusion of the name of ....................at serial No .................in the electoral roll .....................ward relating to ................................ .............Municipal Council/ Nagar Panchayat for the following reasons :-...................................................................................................................I hereby declare that the facts mentioned above are true to the best of my knowledge and belief that my name has been included in the electoral roll for this ward as follows :-Name in full.............................................Father's/Mother's/Husband's name ..........Serial No.................................................No. and name of the Ward ................ relating to .............................Municipal Council/Nagar Panchayat.Signature/thumb impression of objector(Full postal address)................Dated ......................I am a voter included in the same electoral roll in which the name objected to appears, viz, number and name of the ward ............. relating to.............. Municipal Council/ Nagar Panchayat. My serial number therein is..................... I support this objection and countersign it.........................Signature/thumb impression (Full postal address)...................................................................................Note. - Any person who makes a statement or declaration which is false and which he either knows or believes to be false or does not believe to be true is punishable in accordance with the law in force.Form - 4[See rules 9(1) and 14)Objection to Particular in Any EntryToThe Revising Authority/Municipal Electoral Registration Officer,................................................................Ward.I submit that the entry relating to myself which appears at Serial No.............. in the roll for ward relating to ................... Municipal Council/Nagar Panchayat as .............. is incorrect. It should be corrected to read as follows:-......................................................................................

Place..............................	..............................................
	Signature/thumb impression of the objector(Full Postal Address)...........................

Form-5[See rules 9(4)(5) and rule 11]..........................................Municipal Council/Nagar Panchayat........................................................................................Ward.

Sl. No.	Name, Father's name and address	Date of presentation of claim	Date of decision with note in the presence ofparties
1	2	3	4

Decesion	Signature of revising authority	Signature of official by whom effect was givento the decision of the revising authority and date
Admitted	Rejected
5	6	7	8

Form - 6[See rules 9 (4) and (5) and rule 11]Register of Objection to Inclusion of Names.............................................................................................Municipal Council/Nagar Panchayat

Person objected to	Name, Father's,husband's nameand address ofobjector	Sl.No. of objectionin the roll	Date ofpresentation ofobjection
Sl. No.	Under in the roll	With Sl. No. in the roll
1	2	3	4	5	6

Date of decision with note as to presence ofparties	Decision	Signature ofrevising authority	Signature of official by whom effect was givento the decision of the revision authority and date
Admitted	Rejected
7	8	9	10	11

Form-7[See rule 9(4) and (5) and rule 11]Register of Objection to the Particulars in an Entry...............................................................................................Municipal Council/Nagar Panchayat............................................................................................... Ward

Sl. No.	Name of theobjector	Date ofpresentationof objection	Particulars asexisted in theroll	Correct particularsas requested by theobjector
1	2	3	4	5




Decision	Signature of the revisingauthority	Signature of official by whom effect was givento the decision of the revising authority and date
Admitted	Rejected
6	7	8	9

Sl. No.	Name of theobjector	Date ofpresentationof objection	Particulars asexisted in theroll	Correct particularsas requested by theobjector
1	2	3	4	5




Decision	Signature of the revisingauthority	Signature of official by whom effect was givento the decision of the revising authority and date
Admitted	Rejected
6	7	8	9

Form - 8[See rule 10 (1)]List of Claims.................................................................................................. Municipal Council/Nagar Panchayat............................................................................................................ Ward.

Date of receipt	Serial No.	Name of claimant	Name of father/husband/mother	Address	Date, time and place of hearing
1	2	3	4	5	6

Signature of Revising Authority.Form-9[See rule 10(1)]List of Objections for Inclusion of Names................................................................... .................................Municipal Council/Nagar Panchayat................................................................. ......................................Ward.

Date of receipt	Sl. No.	Full name of objector	Particulars of name objected to	Objection in brief	Date, time and place of hearing
Sl. No. of entry	Name in full
1	2	3	4	5	6	7

Signature of the Revising Authority.Form-10[See rule 10(1)]List of Objections to Particulars in Entries

Date of receipt	Sl. No.	Name in fullof electorobjection	Part No. andSl No. ofentry	Nature ofobjection	Date, timeand placeof hearing
1	2	3	4	5	6

Signature of Revising Authority.Form - 11[See rule 10(2)]Notice of Hearing of ClaimToFull name and address of claimant ..... ...................................................................................Reference/Objection No..................................................................Your claim for the inclusion of your name in the electoral roll will be heard at ...................... (Place) at ................O'clock on the ....... ........day of...............20...........You are directed to be present personally or through your authorised agent at the hearing with such evidence as you may like to adduce.

Place .......................................	Signature of Revising Authority
Date ......................................	...................................... Ward.

Form-12[See rule 10(2)]Notice of Hearing of ObjectionToFull name and address of objection ............................................................................................ Reference/objection No.....................................................................Your objection to the inclusion of the name of .................................will be heard at ..........................................O'clock ..........................day of .................20..........You are directed to be present personally or through your authorised agent at the hearing with such evidence as you may like to adduce.

Place .......................................	Revising Authority.
Date ......................................

Form-13[See rule 10(3)]Notice of Hearing of ObjectionToFull name and address of person objected to ..................................Reference/Objection No........................................................................................ The objection to the inclusion/deletion of your name at the serial No............................ in the electoral roll for ..................... Ward relating to ............................. Municipal Council/Nagar Panchayat filled by (Full name and address of objector) ..................................Will be heard at............. (Place) at ..............................O'clock on the day of ................. 20........You are directed to be present personally or through your authorised agent at the hearing with such evidence as you may like to adduce.The grounds of objection (in brief) are :-

(a)

(b)

(c){|

|-| Place .......................................| Revising Authority,|-| Date ......................................| ...................................... Ward.|}Form - 14[See rule 10(2)]Notice of Hearing of an Objection to Particulars in the Electoral RollToFull name and address of person objected to ............................................................................ Reference/Objection No. ......................................................................................Your objection to certain particulars in the entry relating to you with be heard at .............................. (place) at ..................... O'clock the ...................... day of ...................20...........You are directed to be present personally or through your authorised agent at the hearing with such evidence as you may like to adduce.

Place .......................................	Revising Authority,
Date ......................................	...................................... Ward.

Form - 15[See rule 12(1)]Notice of Final Publication of Electoral RollIt is hereby notified for public information that the list of amendments to the draft electoral roll for ward No. ..................................... (ward) or Municipal Council/Nagar Panchayat ........................... has been prepared in accordance with the Arunachal Pradesh Municipal Election Rules, 2010 and a copy of the said electoral roll together with the said list of amendments has been published finally.

Place .......................................	Municipal Electoral Registration Officer.
Date ......................................

Form - 16[See rule (14)]Application for Deletion of Entry in Electoral RollToThe Municipal Electoral Registration Officer,....................................................................................Sir,I submit that the entry at Serial No........................... in the electoral roll for.....................Ward relating to Shri/Shrimati..................................son/daughter of ............................... ....... requires to be deleted as the said person is not entitled to be registered in the electoral roll for the following reasons.I hereby declare that the facts mentioned above are true to the best of my knowledge and belief.I declare that I am a voter of this ward being enrolled at serial No....................

Place .......................................	Signature or thumb impressionof applicant (full postal Address)
Date ......................................

*Strike off the inappropriate words.Note. - Any person who makes a statement or declaration which is false which he either knows or believes to be false or does not believe to be true is punishable in accordance with the law in force.Form - 17(A)(See rule 22.A)NotificationIn exercise of power conferred upon under sub-section(3) of section 36 of the Arunachal Pradesh Municipal Election Act 2009 and in pursuance of the provision of Rule 22(A) of the Arunachal Pradesh Municipal Election Rule 2010, I .................... ............................................. the State Election Commissioner, Itanagar, call upon the municipality of ....................... ...................................... ........to elect members from .....................................................State Election Commissioner,Arunachal Pradesh.Itanagar.Form - 17(B)(See rule 22.B)Notification of ElectionIn Pursuance of Sub Rule (4) of Rule 22 (B) of the Arunachal Pradesh Municipal (Conduct of Election) Rules, 2010 I .................... ............................................. hereby notify that Election to fill the vacancies of councilor/ward Commissioner from the ................................................................................................. under ................................... Municipal area shall be held as per schedule of programme mentioned below.

1. Date of issue of Public Notice by Municipal ReturningOfficer.	:
2. Last date of filing Nomination	:
3. Date of Scrutiny	:
4. Last date of Withdrawal	:
5. Date of Poll	:

The respective Municipal Returning Officer shall issue public Notice of intendend Election under Rule 23 of the Arunachal Pradesh Municipal (Conduct of Election) Rules 2010 on .....................................State Election Commissioner,Arunachal Pradesh.Itanagar.Form - 17(C)(See rule 23)Notice of ElectionNotice is hereby given that :-

1. An election is to be held of a member(s) from ward No.....................................of ................. Municipal Council/ Nagar Panchayat.

2. Nomination paper may be delivered by a candidate or his proposer to the ..............(Authority) at ................ between 11 A.M. and 3 P.M. from ...............to .................(dates).

3. Forms of nomination papers may be obtained at the place and time aforesaid.

4. The nomination papers will be taken up for scrutiny at .....................................................................

5. Notice of withdrawal of candidature may be delivered by a candidate or his proposer to the authority specified in paragraph (2) above at his office before 3 P.M. on the ................ 20.......

6. The symbols to the contesting candidates shall be allotted on .................................(date) at................................P.M.

7. In the event of the election being contested, the poll will be taken on ............................between the hours of ..........................and .........................................................

Municipal Returning Officer.Form - 18(See rule 25)Nomination PaperElection to the Municipal Council/Nagar Panchayat ...................................................................I hereby nominate ................................................................................................................(to be filled by the proposer)as a candidate for election from .......................... ward of Municipal Council/Nagar Panchayat ...............................................which is general/ward reserved for women.

1. Full name of proposer .......................................................................

2. Serial number of proposer in the roll of the ward from which the candidate for election has been nominated .................................. .........................................................

3. Name of the candidate's father/husband ......................................................................................

4. Full postal address of candidate .................................................. ................................................

5. Serial number of the candidate in the electoral roll of the ward in which he is register as an elector ..........................................................................................................................

Date..............

Signature of Proposer.

(to be filled in by the candidate)

1. I, the above mentioned candidate, assent to this nomination and hereby declare :-

(a)that I have completed ........ ...... years of age ; and

(b)that I have not been disqualified for contest of elections under any law in force.

(c)that the symbols I have chosen are in order of preference.

(i)....................................

(ii)....................................

(iii)....................................

(d)that except this nomination I have not given assent to any other nomination from any other ward for election.

Date..............

Signature of the Candidate.

Verification by Executive MagistrateThe above declaration is solemnly affirmed before me by ......................... who is personally known to me/who has been identified by.............................................................................................................

Date ..................................Place.................................

Signature with seal.

(Decision of Municipal Returning Officer accepting or rejecting the nomination paper).I have examined this nomination paper in accordance with rule 29 of the Arunachal Pradesh Municipal Election Rules, 2010, and decide as follow :-

Date ..................................Place.................................

Municipal Returning Officer.

The symbol assigned to the candidate is ..................................................................................

Date ..................................Place.................................

Municipal Returning Officer.

Receipt of Nomination Paper and Notice of Scrutiny(To be filled in by the Municipal Returning Officer or specified authority) Serial No. of nomination paper..................................................................................This nomination papers was delivered to me at my office on ................... ... (date) .............................. at ....................(hours)................................................... and shall be taken up for scrutiny on ............................... at place .......................... of (hours) ...................................................

Date ..................................Place.................................

Municipal Returning Officer.

Form - 19(See rule 27)Notice of NominationElection to the Municipal Council/Nagar Panchayat......................................from the ...................................................... Ward.Notice is hereby given that the following nominations in respect of the above election have been received upto 3 P.M. today..........................................................

Sl. No. ofnomination paper	Name of candidate	Name of father/husband	Age ofCandidate	Address
1	2	3	4	5


Sl. No. ofCandidate in theelectoral	Name of proposer	Sl. No. ofproposer in theelectoral roll
6	7	8

Place.........................Date..........................

Municipal Returning Officer or Specified Authority.

Form - 20[See rule in section 43(8) of the Act]List of Validly Nominated CandidatesElection to the Municipal Council/Nagar Panchayat .......................................... from ........................................................... Ward.

Sl. No.	Name of candidate	Name of father/husband	Address of candidate
1	2	3	4

Place.........................Date..........................

Municipal Returning Officer.

Form - 21[See rule 29 (1)]Notice of WithdrawalElection to the Municipal Council/Nagar Panchayat ............................................................ from............................................................. Ward.ToThe Municipal Returning Officer,.........................................................................I, .............................................................................. ....a candidate a nominated at the above election do hereby give notice that I withdraw my candidature.

Place.........................Date..........................

Signature of Candidate.

This notice was delivered to me at my office at ........................ .........(hours), on ............... (date) by .............................. (name).Returning Officer or Specified AuthorityReceipt for Notice of Withdrawal(To be handed over to the person delivering notice)The notice of withdrawal of candidature by a candidate at the election to the Municipal Council/ Nagar Panchayat.................................. from .......................................... ward, was delivered to me by the ................. at ................. my............................ office at ....................(hours) on.........................(date).Here insert one of the following alternatives as may be appropriate :-

1. Candidate.

2. Candidate's proposer who has been authorised in writing by the candidate to deliver it.

Form - 22[See rule 29 (2)]Notice of WithdrawalElection to the Municipal Council/Nagar Panchayat ...........................................from ...................................................................... Ward.Notice is hereby given that the following candidate/candidates at the above election withdraws/ withdraw his/ their candidatures today :-

Name of candidate	Address of candidate	Remarks
1	2	3
1.
2.
3.
4.
5.
etc.

Place.........................Date..........................

Returning Officer or Specified Authority.

Form - 23[See rule 30]List of Contesting CandidatesElection to the Municipal Council/Nagar Panchayat ................................................................... ...........................................................from ...................................... ward.

Sl. No.	Name of candidate	Address of candidate	Symbol allotted
1	2	3	4

Place.........................Date..........................

Municipal Returning Officer.

Form - 24 (A)[ See rule 32 (A) (1) ]Appointment of Election AgentElection to Municipal Council/ Nagar Panchayat .................................................... from..........................................................................ward.I...........................................a candidate at the above Election do hereby appoint .................................................................as my election agent from this day at the above election.

Place.........................Date..........................

Signature of Candidate

I accept the above appointment

Place.........................Date..........................

Signature of Election Agent

Form - 24 (B)[ See Rule 32 (A) (2) ]Revocation of Election AgentElection to the ......................................................... Election to the Municipal Council/Nagar Panchayat ........................................................ from............................................ward.ToThe Returning Officer,................................................................I.....................................................a candidate at the above Election do hereby revoked the appointment of..................................................................my election agent.

Place.........................Date..........................

Signature of Candidate.

Form - 24(C)[See rule 32 (B)(1)]Appointment of Polling AgentElection to Municipal Council/Nagar Panchayat .............................................................from ................................................................................. Ward.I, .........................................................................a candidate at the above election do hereby appoint ...................................as polling agent to attend polling station No................ place fixed for the poll.........................................................at ..............................

Place.........................Date..........................

Signature of Candidate.

I agree to act as such polling agent.

Place.........................Date..........................

Signature of Polling agent.

(Declaration of polling agent to be signed before Presiding Officer).are that at the above election, I will not do any thing forbidden by the Arunachal Pradesh Municipal Elections Act, 2010 which I have read/ has been read over to me).

Place.........................Date..........................

Signature of Polling agent.

Signed before me.

Place.........................Date..........................

Presiding Officer.

Form - 24(D)(See Rule 32(B) (2)Revocation of appointment of Polling AgentElection to the Municipal Council/ Nagar Panchayat ................................................. from..................................ward.ToThe Returning Officer,................................................................I.....................................................a candidate at the above Election do hereby revoked the appointment of...................................................................... polling agent/relief polling agent ...................................... at the polling station No. ............................................. at ...................................................place.

Place.........................Date..........................

Signature of Candidate/Election agent

Form - 25(See rule 35)For use in Election when seat is UncontestedDeclaration of the result of election to Municipal Council/Nagar Panchayat ..................................... from .......................................... ......(ward).In pursuance of the provision contained in rule 34 of the Arunachal Pradesh Municipal Election Rules, 2010, I declare that :-........................................................... (Name)............................................................ (Address).has been duly elected to fill a seat in Municipal Council/Nagar Panchayat .........................................................................

Place.........................Date..........................

Signature .......................Municipal Returning Officer.

Form - 26(See rule 43)Ballot PaperMunicipal Council/ Nagar Panchayat ....................................................................Number and name of Ward......................................................................................Serial Number of Elector..........................................................................................Roll/ Part Number ...................................................................................................Signature/thumb impression.

Name of Council............................................................	ward........................................................
1	2
Name of Candidate	Symbol

Form - 27[See rule 50(1)]Declaration by the Companion of Blind or Infirm VoterElection to Municipal Council/Nagar Panchayat ......... ..................................................... Ward Number and name of polling stations.............................................................I, ............................................................. son of .................................................... aged .............................. resident *of....................................................................hereby declare that.

(a)I have not acted as companion of any other voter at this or any other polling station today, the .............................................................and

(b)I will not disclose the secrecy of the vote recorded by me on behalf of ** ............................................................................................. ............

Place.........................Date..........................

Signature of Companion.

* Full address to be given.** Name of voter and his/her serial No. in the electoral roll to be given.Form - 28[See rule 50(2)]List of Blind and Infirm VotersElection to Municipal Council/ Nagar Panchayat ....................................................from ............................................................... ward.Number and name of polling station .........................................................................................

Sl. No. of voter	Full name of voter	Full name of companion	Address of companion	Signature of companion
1	2	3	4	5

Date..........................

Signature of Presiding Officer.

Form - 29[See rule 52(2) and 57]List of Tendered VotesElection to Municipal Council/ Nagar Panchayat ...................................................................... from ............................................................. ward.No. and name of polling station.................................................................................................

Sl. No.	Name of voter	Address of voter	Serial No. of tendered ballot paper	Serial No. of ballot paper issued to the personwho has already voted.	Signature or thumb impression of persontendering vote
1	2	3	4	5	6

Date..........................

Signature of Presiding Officer.

Form - 30(See rules 53 and 57)List of Challenged VotesElection to the municipal council/ Nagar Panchayat ............................................................... from .............................................................. ward.No. and name of polling station.................................................................................................

Sl. No. of voter in the electoral	Name and address	Signature or thumb impression of voter	Nate of identifier if any	Order of presenting Officer in each case.
1	2	3	4	5

Date..........................

Signature of Presiding Officer.

Form-31(See rule 56)Ballot Paper AccountElection to the ............................................................ Municipal Council/Nagar Panchayat .................................................................. from....................................ward.Number and name of polling station .......................................................................................

Serial No. From To

Total No.

1. Ballot papers received.........................................................................................................

2. Ballot papers not used........................................................................................................

(a)With the signature of the presiding officer, if any, and ...........................................................

(b)Without signature of the Presiding Officer ............................................................................

________________________________________________________________________________________________________________________Total (a+b)

3. Ballot papers issued to voters. Ballot Paper used at the polling Station but

Not Inserted into the Ballot Box..........

4. Ballot papers cancelled

(a)for violation of voting procedure under rule 36 and ................................................

(b)for any other reason .................................................................................

(c)Ballot papers used as tendered ballot papers................................................

________________________________________________________________________________________________________________________Total (a+b+c)

5. Ballot papers to be bound in the Ballot Box

________________________________________________________________________________________________________________________(3 - 4 = 5)

Date..........................

Signature of Presiding Officer.

Part-II Result of Counting

Name of candidate	No. of valid votes polled
1	2
1.
2.
3.
4.
5.
etc.
Total...............................................................................
Rejected ballot papers.......................................................
Total No. of ballot papers found in the ballot box/electronic
Votingmachine(es)......................................................
Difference, if any.......................................................

Date..........................Signature of Counting Supervisor.

Signature of the Municipal Returning Officer

Form - 32[See rule 41(2)]Part - I Record of Paper Seal UsedElection to Municipal Council/ Nagar Panchayat ........................................................................ from ............................................................... ward.Number and name of polling station ...........................................................................................

Serial No. of ballot box/electronic votingmachine used	Serial No. of paper seal used	Remarks
1	2	3

Part - II Account of Paper Seal

Signature of Polling Agent
Signature of Polling Agent
1. Serial No. of paper seal supplied to..................to ...........total .........	1..............................................
2. No. of paper seals used ....... to ........... Total .......................................	2. ............................................
3. No. of unused paper seals ............. to................. total .....................	3..................................................
4. Serial No. of damaged seals, if any,.................... to ................ total.	4.................................................

Place ..............................	Signature of Presiding Officer.
Date ...............................

Form- 33[See rule 59 (4)]Appointment of Counting AgentsElection to the Municipal Council/ Nagar Panchayat ..................................................................from ................................................................ ward.I, a candidate at the above election do hereby appoint the following persons as my counting agents to attend the counting of votes at ...............................................Address of the Counting Agent.

1.

2.

3.

Signature of Candidate.I agree to act as such counting agent.

1.

2.

3.

Signature of Counting Agent.Declaration of counting agent to be signed before the Municipal Returning Officer.I hereby declare that at the above election, I shall not do anything forbidden by section 53 and 54 of the Arunachal Pradesh Municipal Elections Act, 2009, which I have read has been read over to me.

1.

2.

3.

Place ..............................	Signature of Counting Agent.
Date ...............................

Signed before me.Municipal Returning OfficerForm - 34(See rule 62)Result SheetElection to Municipal council/Nagar Panchayat ...................................................................from ..................................................................................ward.

Sl. No.and name ofpolling station	No. of validvotes polled infavour of	Total of validvotes polled	No. of Rejectedvotes	Total votes polled(Col. 3+4)	Remarks
A. B. C. D.
1	2	3	4	5	6

Total No. of valid votes polled in all pollingstations of the ward.
Total No. of rejected votes at all pollingstations ............................................of ward.
Total number of votes polled (Valid/rejected) inthe ward.

Place ..................................	Municipal Returning Officer.
Date ...................................

N.B: - In Col. 2-A, B, C and D denote the name of contesting candidates.Form - 35(See rule 64)Declaration of Result of Election When Seat is ContestedElection to Municipal Council/ Nagar Panchayat ......................................................................... .............................................. from ...................................... .....ward.In pursuance of the provisions contained in rule 64 of the Arunachal Pradesh Municipal Election Rules, 2010, I declare that (Name) .......................................................... (Address)................................................................ had been duly elected to fill the seat in the........................... ..........Municipal Council/ Nagar Panchayat from the above ward.

Place ..............................	Municipal Returning Officer.
Date ...............................

Form - 36(See rule 65)Return of ElectionElection to Municipal Council/ Nagar Panchayat ......................................................................... from...............................................................................ward.

Sl. No. of candidate	No. of valid votes polled
1.
2.
3.
4.
5.
etc.
Total No. of votes polled................................................................................
Total No. of valid votes polled.........................................................................
Total No. of rejected votes.............................................................................

I declare that .................................. (Name) ............................(address) has been duly elected to fill the seat in ...............Municipal Council/ Nagar Panchayat.

Place ..............................	Municipal Returning Officer.
Date ...............................

Form - 37[See rule 71(3)]I, ................................................ the petitioner in the accompanying election petition calling in question the election of Shri/Shrimati ......................from ................ respondent No...............................in the said petition make solemn affirmation/ oath and say-

(a)that the statements made in paragraphs ....................................... of the accompanying election petition about the commission of corrupt practice ................................. ............ and the particulars of such corrupt practice mentioned in paragraphs ...................................of the Schedule annexed thereto are true to my knowledge ;

(b)that the statement made in paragraphs ................... of the said petition about the commission of the corrupt practice of ............................and the particulars of such corrupt practice given in paragraphs .....................of the ...........................of the said petition and in paragraphs ...................of the Schedule annexed thereto are true to my knowledge :

(c)

(d)(etc.)

Signature of the DeponentSolemnly affirmed/sworn by Shri/ Shrimati................................................at this.............................. day of ............................... 20.................

Before me.

Executive Magistrate

** Here Specify the name of the corrupt practice.Form - 38[See rule 33-A (2)]Register for Maintenance of Day to Day Account of Election Expenditure by Contesting Candidates for Election to Nagar Panchayat/ Municipal Council

1. Name of the candidate ............................................................................................................

2. Ward from which contested .....................................................................................................

3. Seat for which contested ..........................................................................................................

4. Date of filing nomination ..........................................................................................................

5. Date of declaration of result .....................................................................................................

Date of Address payee	Nature of Expenditure	Amount of Exp.	Date of payment
Paid	Outstanding
1	2	3	4	5




Name andAddress of payee	No. of vouchersin case of amountpaid	No. of bills incase of amountoutstanding	Name and addressof person towhom the amountoutstanding is payable	Remarks
6	7	8	9	10

Certified that this is a true copy of the account kept by me/ my election agent.Signature of Contesting CandidateForm - 39Details of Election Expenses (the Contesting Candidate) for the Election to Municipal Council/nagar Panchayat

1. Name of contesting candidate.................................................................................................
2. Name of Ward.......................................................................................................................
Item of expenditure where money	Sources from of Exp. procured	Amount of Exp.
1	2	3

1. Expenditure on security deposit.
2. Expenditure on purchase of copies ofelectoral rolls.
3. Expenditure on printing of manifestos andexpenditure on printing of posters and hand bills etc.
4. Expenditure on pasting of posters
5. Expenditure on writing on wall and onpublication of advertisements.
6. Hiring charges of places for public meetingsand hiring charges of pandals etc. for public meeting.
7. Hiring charges of loudspeakers for publicmeetings.
8. Hiring charges on vehicle and POL by thecandidate.
9. Hiring charges and POL on vehicle used byelection agents/polling agents.
10. Misc. expenses (other than those listedabove).
Date(s) of payment	Mode of payment	Evidence of payment enclosed with the account	Remarks
4	5	6	7

Signature of Contesting CandidateForm-40[See rule 33-A(11)]Proforma for the Submission of Election Expenditure by Contesting Candidates for Election to Municipal Council/nagar Panchayats

1. Name of the candidate.............................................................................................................
2. Ward from which contested......................................................................................................
3. Seat for which contested..........................................................................................................
4. Date of filing nomination...........................................................................................................
5. Date of declaration of result.....................................................................................................
Date of expenditure	Nature of expenditure	Amount of Exp.	Date of payment
Paid	Outstanding
1	2	3	4	5




Name and address of payee	No. of vouchers in case of amount paid	No. of bills in case of the amount outstanding	Name and address of person to whom outstandingis payable	Remarks
6	7	8	9	10

Certified that this is a true copy of the account kept by me/my election agent.Signature of Contesting Candidate.Form-41[See rule 33-A(11)]AffidavitI, ........................ son/ wife/ daughter of .............. aged ................... years............. r/o ...........................do hereby solemnly and sincerely state and declare as under :-

1. That I was a contesting candidate at the general election/ bye-election to the ward of ............................, the result of which was declared on ......................

2. That I/my election agent kept a separate and correct account of all expenditure in connection with the above election incurred or authorised by me or by my election agent between ................ (the date on which I was nominated) and the date of declaration of the result thereof, both days inclusive.

3. That the said account was maintained in Forms 38, 39 and 40 appended to the Arunachal Pradesh Municipal Election Rules, 2010 and a true copy thereof is annexed hereto with the supporting vouchers/ bills mentioned in the said account.

4. That the account of my election expenditure as annexed hereto includes all items of election expenditure incurred or authorised by me or by my election agent and nothing has been concealed or withheld/suppressed therefrom.

5. That the statements in the foregoing paragraphs 1 to 4 are true to my personal knowledge, that nothing is false and nothing material has been concealed.

Deponent,Solemnly affirmed/sworn by .................. at .................... this day of ................. 20...... before me.Form - 42[See rule 33-A (12)]AcknowledgementThe detailed accounts of the election expenses on prescribed form in respect of Shri/Shrimati ....................................................... (candidate) from .......................................(ward) result of which was declared on .............................. (date) has been filed by him on ......................... (date) has been received by me today the (date) of ..................................... (month)....................... (year).District Municipal Election OfficerDistrict .......................Arunachal Pradesh.

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