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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Telangana - Subsection

Section 79(3) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(3)The elector shall thereafter forthwith, -
(a)proceed to the voting compartment;
(b)record his vote by pressing the button on the Balloting Unit against the name and symbol of the candidate for whom he intends to vote; and
(c)come out of the voting compartment and leave the polling station.
Provided that where printer for paper trial is used, upon casting the vote by pressing the button as referred to in clause (b), the elector shall be able to view through the transparent window of the printer, kept along with the balloting unit inside the voting compartment, the printed paper slip showing the serial number, name and the symbol of the candidate for whom he has cast his vote before such paper slip gets cut and drops in the drop box of the printer.