Section 21 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
21. Procedure for giving ballot papers.
(1)The Returning Officer shall have before him the list of the members prepared under Rule 6.(2)Immediately before the ballot paper is delivered to a member, a mark shall be placed against his name in the list.(3)The member shall sign his name in the list in token of receipt of the ballot paper.(4)Before delivery of ballot paper to a member, the Returning Officer shall satisfy himself about the identity of the member and for that purpose he may take the assistance of such persons as he may think fit.(5)If the Returning Officer is not satisfied about the identity of any person, he may refuse to deliver a ballot paper to him after recording a brief note about the circumstances which the refusal was made.(6)As soon as the issue of ballot paper is finished, the Returning Officer shall place the counterfoils of ballot papers in an envelop and close and seal the same. The envelop shall not be opened except upon the order of a Court or other authority deciding any dispute relating to such elections.
