Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 29 in Homoeopathy Central Council (Election) Rules, 1975

29. Sealing and custody of election papers.

- Upon the completion of the counting and after the result has been declared by him, the Registrar shall seal up the voting papers and all other documents relating to the election and shall retain the same for a period of six months and he shall not destroy or cause to be destroyed the records even after six months without the previous concurrence of the Central Government;]Form 1Nomination Paper (see Rule 8)Election under clause (a) of sub-section(1) of Section 3 of the Homoeopathy Central Council Act, 1973Name of the candidate .....................................................................................................................................................Father s Name ..................................................................................................................................................Age ..................................................................................................................................................Qualification in Homoeopthy .................................................................................................................................................. ..................................................................................................................................................Registration number in the State Register of Homoeopathy .............................................................................................Address (Residential) ........................................................................................................................................................Signature of the Proposer ..................................................................................................................................................Registration number of Proposer in .........................................................................................................................................................the State Register of Homoeopathy ......................................Signature of the seconder.............................................................................................................................Registration number of seconder in the State Register of Homoeopathy................................................................................................................................................................Declaration by the candidateI hereby declare that I agree to this nomination.Signature of the candidate .............................................................................................................................................This nomination paper was received by me at .................................................................................................................................................. hour on the ..................................................................................................................................................(date)Signature of the candidate ..This nomination paper was received by me at .Returning OfficerReturning OfficerInstructionsNomination papers which are not received by the Returning Officer before ......................................(hour)on the .............................(date)..............................shall be rejectedThe names of the proposer and seconder, as they appear in the State Register of Homoeopathy and their registered qualifications shall be clearly written below their respective signature.Form II Voting Paper[see rule 13(3)]
Serial No. Name and addresses of Candidates dulynominated. Vote
1    
2    
Returning Officer    
InstructionsEach elector has such number of votes as the number of members to be elected.Each elector shall give only one vote to any one candidate.He shall vote by placing the mark 'X' opposite the name of the candidate/candidates to whom he wishes to vote.The voting paper shall be invalid if-
(a)It does not bear the Returning Officer's initials or facsimile signature; or
(b)the voter signs his name or writes any word or makes any mark on it, by which it becomes recognizable as his voting paper; or
(c)no vote is recorded thereon; or
(d)the number of votes recorded thereon exceeds the number of seats to be filled; or
(e)there is uncertainty of the vote exercised.
number in words.Form III[See Rule 13(4)]Declaration PaperElection to the Central Council of Homoeopathy under clause (a) of sub-section(1) of Section 3 of the Homoeopathy Central Council Act, 1973..Serial No ...........................................................Elector s Name ...........................................................Number on the StateRegister of Homoeopathy ...........................................................Elector s DeclarationI ............................................................ (Name in full and designation if any) declare that I am elector for the election to Central Council of Homoeopathy by the electorate under clause (a) of sub-section(1) of Section 3 of the Homoeopathy Central Council Act, 1973 and that I have signed no other voting paper at this election.Station ............................................................Signature ........................................................... .Date ...........................................................Form IV[See Rule 13(4) ]Letter of IntimationSir/Madam,The persons whose names are printed on the voting paper sent herewith, have been duly nominated as candidates for the election to the Central Council of Homoeopathy. Should you desire to vote at the election, I request that you shall -fill up and sign the declaration paper;mark your vote/votes in the column provided for the purpose in the voting paper as directed on the voting paper;enclose the voting paper in the smaller cover (hereafter called the voting paper cover) and stick it up; andenclose the smaller cover and the declaration paper in the outer envelope addressed to me and return the same to me by post or deliver it in person in my office so as to reach me not later than 5.00 p.m. on the ....................................... of 19 .