Section 11 in The Maharashtra District Planning Committees (Conduct of Meetings) Rules, 1999

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State of Maharashtra - Section

Section 11 in The Maharashtra District Planning Committees (Conduct of Meetings) Rules, 1999

11. Procedure for preparation of draft development plan.

(1)The Member-Secretary shall place before the Committee the plans received from the Constituent Local Bodies of the Committee for their consideration. After consideration, these plans shall be prepared by the Member-Secretary for the District as a whole;

(2)While preparing such plans the Committee shall adhere to the guidelines issued by the State Government in the matter of extent and size of the financial allocations, intersectoral priorities, provision of funds for the committed schemes, Externally Aided Schemes and Special Programmes on which the Government has laid emphasis such as Minimum Needs Programme, 20 Point Programme, etc.

(3)The final draft development plan shall be again placed before the Committee for its approval before sending it to State Government.Form I-A(See rule No. 13)Notice of ElectionNotice is hereby given that :-

(1)an election is to be held for electing members to the District Planning Committee for............................................................... the Rural/Larger Urban/Smaller Urban/Nagar Panchayat constituency; or

(1)an election is to be held for electing men iber(s) to the.......... ........................................................................ by the elected members of Z. P./Larger Urban/Smaller Urban/Nagar Panchayat.

(2)nominated papers may be delivered by candidate or his proposer to the Returning Officer to...........Assistant Returning Officer at.......... between 11 a.m. and 3 p.m. on any day (other than public holiday) not later than the ...............

(3)forms of nomination paper may be obtained at the place and times aforesaid;

(4)the nomination papers will be taken up for scrutiny at...........on ............. at..........................................

(5)notice of withdrawal of candidate may be delivered by a candidate or his proposer or his election agent (who has been authorised in writing by the candidate to deliver it) to either of the officers specified in paragraphs(s) above at his office before 3 p.m. on the ..................

(6)in the event of the election being contested, the poll will be taken on ............. between the hours................of............ and .Place : .........Dale : ..........Returning Officer.[Form II] [Form II was substituted by G. N. of 5.5.2000.][See rule No. 15(2)]Nomination Paper Election to the District Planning CommitteeI. nominate as a candidate for election to the District Planning Committee from the Rural/Larger Urban/Smaller Urban/Nagar Panchayat ....................................................... constituency.................Candidate's name : ...........Father's/Mother's/Husband's name :......................................His postal address:.....................................................His name is entered at Sr. No............... in Part No..............................for Rural/Larger Urban/Smaller Urban/Nagar Panchayat constituency in the district ...............................................*......................My name is and it is entered at Sr. No..in Part No................ for the electoral roll for Rural/Larger Urban/Smaller Urban/Nagar Panchayat constituency in the district.Date :(Signature of proposer)My name is .................................. and it is entered at Sr. No............in Part No..................for the electoral roll for Rural/Larger Urban/Smaller Urban/Nagar Panchayat constituency in the district.Date :(Signature of seconder)I. the above mentioned candidate, assent to this nomination hereby declare,

(a)that I have completed .............. years.

(b)that my name and my (Father's/Mother's/Husband's name) have been correctly spelt out above in ...................... (name of the language).

(c)that the best of my knowledge and belief, I am qualified and not also disqualified for being chosen to fill the seat in the District Planning Committee.

If further declared that I am a member of the..............caste/tribe which is a scheduled caste/tribe of the State................... in relation to .......... (area) in the State.Date :(Signature of candidate)To be filled by The Returning Officer)Serial No. of nomination paper .................This nomination was delivered to me at my office at............ (hour) on ..................... (date) by candidate/proposer.Date :Returning Officer.Form II-A(See rule No. 18)Receipt for Nomination Paper and [notice] [This word was inserted by G. N. of 5.5.2000.] of Scrutiny(To be handed over to the person presenting the nomination paper)Serial No. of nomination paper ..............The nomination paper of a candidate for election from the Rural/Larger Urban/Smaller Urban/Nagar Panchayat........................... constituency was delivered to me at my office at ................ (hour) on ............... that by the candidate/proposer, all nomination papers will be taken up for scrutiny at......... (hour) on......... (date) at........(place).Place : .........Date : ........Returning Officer.[Form II-A(l)] [Form II-A(l) was inserted, by G. N. of 5.5.2000.](See rule No. 18)List of candidate who submitted nomination forms............ District Planning Committee.............................. Constituency

Sr. No.	Name of constituency	Name of candidate	Candidate's Address	Name of Proposer
(1)	(2)	(3)	(4)	(5)
1.2.3.4.

Place :Date :Returning Officer.Form II-B(See sub-rule (6) of rule 19)(Decision of Returning Officer Accepting or Rejecting the Nomination Paper)I have examined this nomination paper in accordance with rule 19(6) of Maharashtra District Planning Committee (Election) Rules, 1999, and decide as followsPlace : .....Date : ......Returning Officer.[Form II-C] [Form II-C was substituted by G. N. of 5.5.2000.](See rule No. 20)List of valid nominations............ District Planning Committee................................... Constituency

Sr. No.	Name of candidate	Name of Father/ Mother/Husband	Candidate's Address
(1)	(2)	(3)	(4)
1.2.3.4.

Place :Date :Returning Officer.]Form II-D(See rule No. 22)Notice of withdrawal of CandidatureElection to the .......... District Planning CommitteeThe Returning Officer,I......................candidate validly nominated at the above election do hereby give notice that I withdraw my candidature.Place : .......Date : ...........Signature of validly nominated candidateThis notice was delivered to me at my office at...........................(hour) on.................. (date) by ........ (name), the .....'...........Date : ......Returning Officer.Receipt for notice of withdrawal(To be handed over to the person delivering the notice)The notice of withdrawal of candidature by a validly nominated candidate at the election to the District Planning Committee was delivered to me by the ........................... at my.office.at ... (hour) on ............ (date).Returning Officer.[Form III] [Form 111 was substituted by G. N. of 5.5.2000.][See rule No. 23(1)]List of CandidatesElection of................ District Planning Committee............................... Constituency

Sr. No.	Name of candidate	Candidate's Address
(1)	(2)	(4)
1.2.3.4.

Place :Date :Returning Officer.Form III-A[See rule No. 25(1)]Appointment of Election AgentElection to the ................ District Planning CommitteeTo,The Returning Officer,I.................of...............a candidate at the above election do hereby appoint of...................as my eleclion agent from this day at the above election.Place :.......Date : ......Signature of candidateI accept the above appointment.Place : ......Date : .......Signature of election agentApproved.Signature and Seal of the Returning Officer.Form III-B[See rule No. 25(2)]Revocation of Appointment of Election AgentElection to the ................. District Planning CommitteeTo.The Returning Officer,................ a candidate at the above election, hereby revoke the appointment of ............. my election agent.Place : .......Date : ........Signature of candidate.[Form III-C] [Forms III-C and III-D were substituted by G. N. of 5.5.2000.][See rule No. 25(A)]Appointment of Polling AgentElection of................. District Planning CommitteeTo,The Returning Officer,I ................. a candidate/election agent of (candidate name and address) ................at the above election, hereby the appointment....... my Polling Agent in Polling Station No............ at to attain as a polling agent at ...... a.m.Place :Date :Signature of the Candidate/Election AgentI agree to work as a polling agentPlace :Date :Signature of Polling AgentForm III-D[See rule No. 25(A)]Revocation of appointment of Polling AgentElection of District Planning CommitteeTo.The Returning Officer,I.................... a candidate at the above election/Election Agent of.................hereby revoke the appointment of my election agentPlace :Date :Signature of person who revoke the appointment.]Form IV(See rule No. 27)(for use in election when seat is uncontested)Declaration of the result of Election under rule 27 of the D.P.C. (Election) Rules, 1999.Election to the .......... District Planning CommitteeIn pursuance of the provisions contained in rule 27 of the District Planning Committee (Election) Rules, 1999, I declared thatShri ............. (Name) & Address sponsored by Shri ...................Address ............. (name of the recognised/registered political parties ..........) has been duly elected to fill the seat in.....constituency.Place : .........Date : .........Signature ................Returning Officer.[Form V] [Form V was substituted by G. N. of 5.5.2000.][See rule No. 31(2)]Form of Ballot Paper.......... District Planning Committee.............................. ConstituencySr. No. of voterSr. No. of ballot paperSignature of voters or thumb impression

Sr. No.	Name of candidate	Sex	Category(SC/ST/BCC/GEN.)	Place for marking distinguishing mark
(1)	(2)	(3)	(4)	(5)
1.2.3.4.

Note : You have a right to cast only one vote.Form VI[See rule No. 39(1)]Declaration of the Companion of Blind or Infirm Elector.............. Constituency comprised within the district. Sr. No. and name of Polling Station ................. I................. son of............ aged.....................'resident of .......... hereby declare that -

(a)I have not acted as companion of any other elector at any polling station today, the (date) .

(b)I will keep secret the vote recorded by me on behalf of + ............

Signature of Companion.* Full address to be given.+ Name, Part No. and Serial number of elector.Form VI-A[See rule No. 39(2)]List of Illiterate, Blind or Infirm VotersElection to the .......................District Planning Committee ........................ from the Constituency ..................Number and name of Polling Station..............constituency/Name of the place of poll ........

Poll No. & Serial No. of elector	Full name of elector	Full name of companion	Address of companion	Signature of companion
1	2	3	4	5

Place:Date :Signature of Presiding Officer.[Form VII] [Form VII was substituted by G. N. of 5.5.2000.][See rule No. 41(2)]List of Tendered VotesElection to the ............... District Planning Committee from the Rural/Larger Urban/Smaller Urban/Nagar Panchayat constituency at (Number and Name of Polling Station...................in...............constituency/Name of place of poll ............................................. ).

		Serial No.	Total No.
		Form	To
1.	Ballot paper received
2.	Ballot papers unused (i.e. not issued to voters) -
(a)	With the signature of Presiding Officer.
(b)	Without the signature of Presiding Officer.
	Total : (a+b)
3.	*Ballot papers used at the Polling Station (1-2=3).
4.	*Ballot papers used at the Polling Station but NOT INSERTEDINTO BALLOT BOX :
(a)	Ballot papers cancelled for violation of voting procedureunder rule 40.
(b)	Ballot papers cancelled for other reasons.
(c)	Ballot papers used as tendered ballot papers.
	*Total : (a+b+c)
5.	*Ballot papers to be found in the ballot box (3-4=5).
	*(Serial number need not be given)

Place :Date : .Signature of Presiding Officer.[FORM IX] [Form IX was substituted by G. N. of 5.5.2000.](See rule No. 55)Final Result Sheet........... District Planning Committee........................... ConstituencyTotal No. of voters

Sr. No.	Name of candidate	Sex	Category	Votes obtained
(1)	(2)	(3)	(4)	(5)
1.2.3.

No. of valid votes :No. of rejected votes :No. of tender votes :Total No. of votes :

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State of Maharashtra - Section

Section 11 in The Maharashtra District Planning Committees (Conduct of Meetings) Rules, 1999

11. Procedure for preparation of draft development plan.