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 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2) in Tamil Nadu Panchayats (Elections) Rules, 1995

(2)Ballot papers for election of [President of Village Panchayat and Members of Village Panchayats] [Inserted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.]. - Every ballot paper for election of [President of Village Panchayats and] [Inserted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] members of Village Panchayats shall be in Form 14-B with a counter-foil attached to it if so directed by the State Election Commission. Symbols alone shall be printed on the ballot papers. The size of the ballot paper and other matters relating thereto shall be decided by the State Election Commission, from time to time.