Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Haryana - Section

Section 44 in Haryana Municipal Corporation Election Rules, 1994

44. Preparation of ballot boxes for poll.

(1)The Presiding Officer shall secure and seal the ballot box in such manner that the slit for insertion of ballot papers remains open and shall allow the polling agents present to affix, if they so desire, their seals.
(2)Every ballot box used at a polling station shall bear labels, both inside and outside, marked with -
(a)name of Corporation;
(b)ward number;
(c)polling station number;
(d)serial number of the ballot box (to be filled in at the end of the poll on the label outside the ballot box only);
(e)the date of the poll; and
(f)place of the poll.
(3)Immediately before the commencement of the poll, the Presiding Officer shall demonstrate to the polling agents and other persons present that the ballot box is empty and bears the lables referred to in sub-rule (2).
(4)The ballot box shall then be closed, sealed and secured and placed in full view of the Presiding Officer and the polling agents.