Section 70(7) in Orissa Zilla Parishad Election Rules, 1994

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State of Odisha - Subsection

Section 70(7) in Orissa Zilla Parishad Election Rules, 1994

(7)in the event of the election being contested, the poll will take place on....... between the hours of........Date..............Place.............[Election Officer] [Substituted vide O.G.E. No. 1265 of 1995.]Form No. 2[* * *] [Omitted by O.G.E. No. 1265 of 1995.]Form No. 3[See Rule 12(3)]

(Office copy)		(Depositors copy)
No................................dated...........................		No................................dated...........................
Received from Shri............................................		Received from Shri............................................
(Rupees...........................................................)		(Rupees...........................................................)
On account of security deposit for candidature for the officeof the member of Parishad of........... Zilla Parishad.		On account of security deposit for candidature for the officeof the member of Parishad of........... Zilla Parishad.
Place................		Place................
Election Officer		Election Officer

[Form No. 3(A)] [Inserted by O.G.E. No. 1265 of 1995.][See Rule 31(5)]Receipt for deposit of objection fee

No.................

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

Received from Shri/Shrimati....................... Rs.......... (Rupees.........................) on account of objection fee being forfeited during election to.......... Parishad ConstituencyPolling Station...............Presiding Officer.Form No. 4[See Rule 12 (10)]Nomination PaperElection to the Zilla Parishad of......................... (District)I, nominate the following person as a candidate for election to the Zilla Parishad from the Parishad constituencyCandidate's name.................... Father's/Husband's name..............His postal address.................................................His name is entered at Serial No..............of the Electoral roll for the............. Parishad constituency.My name is................. and it is entered at Serial No........... of the electoral roll for the........... Parishad constituency.Date............Signature of proposer or seconder.I, the above mentioned candidate, assent to this nomination and hereby declare -

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

*(b) that I am (set up) at this election by the.........Party;

(c)that the symbols I have chosen are, in order of preference (i)............ (ii).......... and (iii).........

(d)that my name and my father's/husband's name have been correctly spelt out above in............... (Name of the language).

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

[I further declare that I am a member of.................... Caste/Tribe belonging to the Scheduled Castes/Scheduled Tribes/backward class of Citizens in the State of Orissa.] [Substituted vide S.R.O. No. 868/2001 dated 23.11.2001 (O.G.E. No. 2482 dated 21.12.2001).]Date.........(Signature of candidate)(To be filled by the Election Officer)Serial No. of nomination paper...................This nomination was delivered to me at my officer at............(hour) on...........(date) by the "candidate/proposer".

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

Election Officer.

* Score out this paragraph, if not applicable.** Score out the word not applicable.Decision of Election Officer accepting or rejecting the Nomination paper.I have examined this nomination paper in accordance with the provision of the Orissa Zilla Parishad Act, 1991 and the Rules made thereunder, and decide as follows :* Nomination Accepted/Rejected.

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

Election Officer.

* Score out the word not applicable.Reasons of RejectionElection Officer.Receipt for Nomination Paper and Notice 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............ Parishad constituency was delivered to me at my office at......... hour on............(date) by the *candidate/proposer.All nomination papers will be taken up for scrutiny at.............(hour) on............(date) at............. (Place).

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

Election Officer.

Form No. 5[See Rules 12 (11) and 14(8)]Declaration of result for uncontested candidateI do hereby declare that Shri/Srimati......... has been elected uncontested as the member of Parishad from............. Parishad Constituency of........... Zilla Parishad.Election OfficerForm No. 6[See Rule 14 (1)]List of validly nominated candidates for election as the Member of Parishad for............Parishad Constituency of.......Zilla Parishad

Sl. No.	Name and Description of candidate	Address of candidate	Political party	Remarks
(1)	(2)	(3)	(4)	(5)
12345678910

Date..........Place.........Signature of Election Officer.Form No. 7[See Rule 14(3)]Statement showing the election symbols allotted to the candidates for the election of the Member of Parishad of..................Zilla Parishad

Sl. No.	Name of the candidates	Symbols allotted
(1)	(2)	(3)

Election Officer.Form No. 8[See Rule 14(5) and (7)]* List of validly nominated/Final list of contesting candidates for election as the Member of Parishad for............Parishad Constituency........ Zilla Parishad

Sl. No.	Name and description of candidate	Address of Candidate	Remarks
(1)	(2)	(3)	(4)
12345678910

Date.............Place............Election OfficerN.B. Strike out whichever is not applicable.Form No. 9[See Rule 14 (6)]Notice of WithdrawalElection to the................................ToThe Election OfficerI......................... a candidate nominated at the above election do hereby give notice that I withdraw my candidature.Place............Date.............Signature of the CandidateThis notice was delivered to me at my office at............... (hrs) on..........(date) by...............(name)..............date........Election OfficerReceipt of notice of withdrawn(To be handed over to the persondelivering the notice)The notice of withdrawal of candidature by candidate at the election to the................was delivered to me at my office................at...........(hours) on..............date.......Election Officer.[Counterfoil [Substituted vide S.R.O.No. 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).].......................Zilla Parishad Election...............................................Parishad ConstituencySignature or T.I. of the ElectorForm No. 10[See Rule 18]Ballot Paper...........................................Zilla ParishadElection.....................................................................................Parishad ConstituencySignature of the Presiding Officer

Name of the Candidate	Election Symbol
1	2]

Form No. 11[See Rule 22 (v)]Ballot paper AccountElection to the Office of the Member of Parishad of........................ Parishad Constituency of...................Zilla Parishad..................Total Number

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State of Odisha - Subsection

Section 70(7) in Orissa Zilla Parishad Election Rules, 1994