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 34] [Entire Act]

State of Punjab - Subsection

Section 34(1) in Punjab Waqf Rules, 2018

(1)After completion of the election, the returning officer shall send return in Form 'O', and submit to the Election Authority, the following, for being kept in safe custody for record, namely:-
(a)office copy of the electoral roll and counterfoils of ballot papers issued to the electors after receiving their signatures;
(b)brief report about fair and peaceful conduct of poll mentioning important incidents, if any, during the poll, including challenges made about the identify of any elector and the decision of returning officer thereon;
(c)office copy of the certificate of election, issued to elected candidates and acknowledgment receipts of the same; and
(d)any other relevant paper.