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State of Bihar - Section

Section 122 in The Bihar Panchayat Election Rules, 2006

122. Administration of oath.

(1)The District Election Officer (Panchayat) shall fix a programme for administration of oath/affirmation under the supervision, direction and control of the Commission.
(2)The oath/affirmation to a Member of Gram Panchayat, Panch of Gram Katchahry, Mukhiya and Sarpanch shall be administered by an officer authorised by the District Election Officer (Panchayat) before the first meeting of the Gram Panchayat/Gram Katchahry.
(3)The oath/affirmation to Up-mukhiya and Up-Sarpanch shall be administered by the Mukhiya and Sarpanch respectively in the first meeting specified in sub-rule(2).Provided that, in the absence of Mukhia/Sarpanch, such oath/affirmation shall be administered by the Block Development Officer or by an officer authorised by the District Election Officer.
(4)The oath/affirmation to a Member of Panchayat Samiti, Pramukh and Up-pramukh shall be administered by an officer not below the rank of Sub-Divisional Officer, authorised by the District Election Officer, and to a Member of Zila Parishad, Adhyaksha and Upadhyaksha by the District Magistrate.
(5)The oath/affirmatiOn shall be administered in Form-28.
(6)The list of office bearers administered oath/affirmation shall be maintained in the office of the District Election Officer.Form -1[See Rule 8(1), 8(4)]List of constituencies/territorial constituency
  District
  Block
*Gram Panchayat - *Constituency
*Panchayat Samiti - (*Mukhiva/*Sarpanch/*Pramukh/*Adhavaksh)
*Zila Parishad - *Territorial Constituency
  (Member)
Sl. No. No. and name of Constituency/ TerritorialConstituency Population *Extent of constituency/ Territorial Constituency
1 2 3 4
       
       
       
Place:Date : Signature of District Magistrate
* Strike off whichever is not applicable.Note : In column 4:-
(1)Name of Gram Panchayat, Panchayat Samiti and Zila Parishad will be filled for extent of Gram Panchayat/ Gram Katchahry, Panchayt Samiti and Zila Parishad constituency respectively.
(2)Name of the tola/any distinct mark (showing natural, artificial or other objects) will be filled for the extent of territorial constituency of Gram Panchayat/Gram Katchahry.
(3)Name of the Gram Panchayat for the extent of territorial constituency of the Panchayat Samiti or if the territorial constituency of the Panchayat Samiti has been constituted by dividing the Gram Panchayat, the distinct mark (showing natural, artificial or other objects) shall be filled for the divided Gram Panchayat.
(4)Name of the Panchayat Samiti for territorial constituency of Zila Parishad or if territorial electoral constituency of Zila Parishad has been constituted by dividing the Panchayat Samiti, the distinct mark (showing natural, artificial or other objects) will be filled for the divided Panchayat Samiti. Panchayat ElectionPanchayat ElectionForm-2[See Rule-15]Reservation category wise population and constituency allotment registerZila Parishad.....................Panchayat Samiti....................Gram Panchayat................................Part-one Category wise population and category wise admissible post
Rural population of *State*Zila Parishad*Panchayat Samiti*GramPanchayat For *Adhyaksha/Member of Zila Parishad*Pramukh/Member ofPanchayat Samiti*Mukhia of Gram Panchayat/ Sarpanch of GramKatchahry*Member of Gram Panchayat/Panch of Gram Katchahry
Scheduled Castes Scheduled Tribe Backward classes others Total Total post Total post for Scheduled Castes Total post for Scheduled Tribes Total post for Backward Classes Total post for others  
1 2 3 4 5 6 7 8 9 10  
                     
Part-two Categorywise population of constituency
Sl. No. No. of *Constituency/ *Territorial Constituency/Name. Population of *constituency/ *Territorialconstituency
Scheduled Castes Scheduled Tribes Backward classes others Total
1 2 3 4 5 6 7
 
*Strike off whichever is not applicable.Part-Three Categorywise population of constituency : In descending order
Sl. No. Population of Scheduled Castes in descending No. of *constituency/ *Territorial constituency Population of Scheduled Tribes in descendingorder No. of *constituency/ *Territorial constituency Population of other Backward classes indescending order No. of *constituency/ *Territorial constituency Population of in descending order No. of *constituency/ *Territorial constituency
I II III IV
1 2 3 4 5 6 7 8 9
 
Part-four Details of reserved/ unreserved electoral constituency
Sl. No No. of *constituency/ *Territorial electoralconstituency Scheduled Castes Scheduled Tribes Backward classes Others
Women Others Women Others Women Others Women Others
1 2 3 4 5 6 7 8 9 10
 
* Strike off whichever is not applicable.Form - 3[See Rule 16, 17]List of reserved constituencies/Territorial Constituencies
District ........... *Gram Panchayat................... *Constituency
  *Panchayat Samiti............... (*Mukhiva/*Sarpanch/*Pramukh/*Adhayaksh)
Block ............... *Zila Parishad............ *Territorial Constituency (*Member)
Sl. No. No./ name of constituency/ TerritorialConstituency Category for which reserved/ unreserved For women reserved/ unreserved
1 2 3 4
       
       
       
       
* Strike off whichever is not applicable.District Magistrate.........................SignatureOfficer authorised by Commission.Note-(1) If constituency comes under reserved category, mention the name of reserved category in column 3, viz; Scheduled Castes, Scheduled Tribes, Backward Classes. If constituency comes under unreserved category, mention "unreserved"
(2)If constituency is reserved for women, mention the word "Women" in column 4. If constituency is not reserved for women, mention the word "others" Panchayat Election.Year..................Form - 4[See Rule 21]Voter ListDistrict............... Block.................... Gram Panchayat....................Gram Panchayat Territorial Constituency No.
Sl. No. Sl. No. of Assembly Electoral Roll House No. Name of voter Name of Father/ Mother/ Husband Male/ Female Age Voter Identity Card No.
1 2 3 4 5 6 7 8
Panchayat ElectionForm - 5[See Rule 36]Office of the District Election Officer...............Notice of ElectionIn pursuance of the powers conferred under Rule 36 of the Bihar Panchayat Election Rules, 2006, I.................. District Election Officer, district........................hereby give the following information regarding election of Members of Gram Panchayat/Panches of Gram Katchahry Mukhiya of Gram Panchayat/Sarpanch of Gram Katchahry/Member of Panchayat Samiti/Zila Parishad as specified in column (2) of the annexed schedule -
(a)The officer specified in column (7) against the constituency specified in coloumn (4) of the Schedule will be the Returning Officer for the conduct of election to Panches/Members/Mukhiya/Sarpanch of Gram Panchayat/Gram Katchahry/Panchayat Samiti/Zila Parishad
(b)The place, date and time specified in column (8) against the constituency will be the place, duration and time of filing nomination.
(c)The place, date and time specified in column (9) against the constituency will be the place date and time of scrutiny of nomination paper.
(d)The place, date and time specified in column (10) against the contituency will be the place, date and time of the withdrawal of nomination paper.
(e)The date and time specified in column (11) against the constituency will be the date and time of poll.
(f)The date and time specified in column (12) against the constituency will be the date and time of counting.
(g)The place specified in column (13) against the constituency will be place of the counting of votes.
Place: ......................Date : ...................... District Election Officer
* Strike off whichever is not applicable.Note - If due to any unavoidable reasons counting could not be possible on the date and time mentioned in column (12) and place mentioned in column (13), then revised programme of counting will be fixed separately.