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 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002

(2)At the time of issuing a ballot paper to a voter, the Election Officer shall,
(a)record on its counterfoil the serial number of the voter in the list of voters as entered in the marked copy of the list of voters,
(b)obtain the signature or thumb impression of the voter on the said counterfoil; and
(c)mark the name of the voter in the marked copy of the list of voters indicate that a ballot paper has been issued to him without recording there in the serial number of the ballot paper issued to that voter;
Provided that no ballot paper shall be delivered to a voter unless he has put his signature or thumb impression of the counterfoil of that ballot paper;