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State of Madhya Pradesh - Section

Section 80 in The M.P. Nagarpalika Nirvachan Niyam, 1994

80. [ Repeal. [Substituted by Notification No 84-XVIII-3-97, dated 7-7-1997.]

- All rules, bye-laws and orders if any, in force on the subject immediately before the commencement of these rules shall stand repealed.]Form-I(See Rule 3)List of Voters-1994To.*Name of Municipal Corporation/Council/Nagar Panchayat..........District....................Ward No..................Voters' List Part No. (If any)
Serial No. House No. Name of Voter Father's/Husband's Name Male/Female Age
(1) (2) (3) (4) (5) (6)
 
Registration Officer(Municipality)*Score out word not applicable.Supplementary Voters' ListWard Number..............Name of the ward................Voters' List Part No. (if any) ...............
(I)Additions
Serial No. House No. Name of Voter Father's/Husband's Name Male/Female Age
(1) (2) (3) (4) (5) (6)
 
(II) Corrections
S. No. Name of Voter Existing Entry Corrected Entry
(1) (2) (3) (4)
 
(III) Deletions
S. No. of Entry Name of voter
(1) (2)
 
Registration Officer (Municipality)[Form-II] [Substituted by Notification No. 84-XVIII-3-97, dated 7-7-1997.](See Rule 21)Office of the District Election Officer (Municipality)...............Notice of Election of Councillor/Mayor/PresidentNo........ In exercise of the powers conferred by Rule 21 of the Madhya Pradesh Nagarpalika Nirvachan Niyam, 1994, I District Election Officer (Municipality)....do hereby give the following notice in relation to the Election of Mayor/President/Councillors* of the Municipal Corporation/Municipal Council/Nagar Panchayat, specified in column (1) of the Schedule hereto :-
(a)The seat/seats for which election is to be held is/are specified in column (2) of the schedule;
(b)In the case of election of the Councillor/s the number/s of the concerned ward/s is/are specified in column (3) of the schedule;
(c)The officer specified in column (4) of the schedule will be the Returning Officer for conducting the election;
(d)The place, date and time specified in column (5) of the schedule will be the place, last date and time for making nominations;
(e)The place, date and time specified in column (6) of the schedule will be the place, date and time for the scrutiny of nominations;
(f)The place, date and hour specified in column (7) of the schedule will be the place, date and hour for withdrawal of candidature;
(g)The date and time specified in column (8) of the schedule will be the date and time during which the poll shall he taken;
(h)The place, date and time specified in column (9) of the schedule will be the place, date and time for the counting of votes.
Place ..............Date ...............District Election Officer (Municipality)District............................*Strike out the inappropriate alternative.