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] [Section 21B(9)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(9)(e) in Andhra Pradesh Co-Operative Societies Rules, 1964

(e)Election Officer may appoint as many officers to conduct the poll as necessary but there shall be one presiding officer and two polling officers per booth such that
(i)One Polling Officer will identify and verify the voters list.
(ii)One Polling Officer will apply indelible ink on the middle finger of the left hand [or as directed by the Registrar as the case may be] [Inserted by G.O.Ms. No. 356, A&C (Coop. IV), dated 5-9-2005.] and issue Ballot Paper to the voter.