Section 52(10) in Tamil Nadu Co-operative Societies Rules, 1988
(10)(a)At every election where a poll is taken, the society shall provide each Election Officer with sufficient number of ballot boxes, ballot papers, copies of the voters' list in respect of the polling area, instruments for stamping the distinguishing mark x or + on ballot papers and other articles as may be necessary for taking the poll.(b)[ The ballot box shall be so constructed that ballot papers can be introduced therein but cannot be taken out there from without the box being unlocked. Every ballot box used at a polling station shall bear labels and address tags both inside and outside marked with- [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.](i)name of the society and the name of the constituency, if any, for which the election relates;(ii)the name of the polling station;(iii)the serial number of the ballot box (to be filled in, at the end of the poll on the label and addressed tag outside the ballot box only) and(iv)the date of poll.](c)A candidate contesting the election may appoint an election agent to represent him at every booth where polling is held and shall give notice of such appointment to the Election Officer by delivering or forwarding the letter of appointment. Such letter of appointment shall be in Form No. 21.(d)Immediately before the commencement of the poll, the Election Officer or the Polling Officer shall show the empty ballot box to the candidates or their election agents as may be present at the time and shall then lock it up and place his seal upon it in such a manner that after the box has been closed, it is not possible to open it without breaking the seal. Any candidate or his agent may also affix his own seal, if he so desires.(e)The serial numbers allotted together with the names of the candidates shall be displayed prominently at the polling station and at each polling booth. Each polling booth shall contain one or more separate voting compartments in which the voters can record their votes screened from observation.(f)[ Each ballot paper shall contain the serial numbers allotted to the candidates together with their names, the reserved / unreserved seat to which he is contesting and sufficient space for making the mark x or + on the ballot paper by the voter. The ballot paper shall also contain on the lop of it the name and address of the society and the constituency, if any, for which the election is held and the seal and signature of the Election Officer on the reverse of it. Serial number of each ballot paper shall also appear at the top or the reverse of it.] [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.]
