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 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(5) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(5)
(a)Where an order is passed under clause (a) of sub-rule (3) for the continuation of the poll, the Election Officer shall proceed afresh under sub-rule (1) of Rule 23 and return to the Presiding Officer appointed under that sub-rule all the packets received by him under sub-rule (2) of this Rule.
(b)The Presiding Officer shall open the packets just before commencement of the continuation poll in the presence of such persons as may be present at the polling station and commence such poll precisely at the hour fixed therefor in the order passed by the Divisional Election Authority under clause (a) of sub-rule (3).
(c)At the continuation poll, the Presiding Officer shall allow only such electors to vote as did not vote in the previous occasion.
(d)The Election Officer shall not count votes cast at such election until such continuation poll or fresh poll has been completed.
(e)The Election Officer shall provide the Presiding Officer of the polling station at which such continuation poll is held with the sealed packet containing the marked copy of the electoral roll, ballot-boxes and such other material required for the poll.