(1)No person shall be eligible to be either the proposer or the seconder of the candidate unless his name finds place in the electoral role published by the Election Authority.(2)The Election Authority by notification publish/shall cause to be published the date for election for an ordinary election or an election to fill up the vacancy caused due to death, resignation or recall provided that the notice for the election shall be published in the area of the Farmers' Organisation prior to the Provided further that the date of election notified by the Election Authority shall not be altered or deferred save with the prior sanction of the Government :Provided also that the Government shall be competent to draw up and notify the programme of election.(3)The Election Officer, to hold the election by the method of secret ballot, shall provide at least one ballot box after satisfying himself that such box is so made that the ballot papers can be inserted through an opening without affecting the secrecy of the voting. The ballot box 3hall be placed in the polling station in full view of the Election Officer.(4)The symbol to be used in the election shall be notified by the Government from time to time which shall not include any symbol allotted to the political parties by the Election Commission of India.date of election :(5)A vote shall be liable for rejection on either one or more of the following grounds ;(a)If the ballot paper bears the signature of the voter.(b)If the arrow cross mark is placed on more than one candidate symbol for one office/post.(c)If the arrow cross mark is so placed as to make it doubtful for which candidate the vote has been cast.(d)If the ballot paper does not bear the authentication mark of the Election Officer.(e)If no arrow cross mark is made against any candidate/symbol.(6)(a)If at any time and in any case the proceedings of the election are interrupted or obstructed for any reason whatsoever and the Election Officer is satisfied that true and fair conduct of election is affected thereby, he/she shall direct postponement of election and shall forthwith inform the Election Authority.(b)The Election Authority on receipt of such information and after making such inquiry, as he may deem fit, declare, for reasons to be recorded in writing, the proceedings of the election as void and direct for conducting fresh election. The decision of the Election Authority in this regard shall be final.(7)After the election process is over in respect of a particular Farmers' Organization, the Election Officer shall deposit all the election papers/materials including used and unused ballot papers, ballot box, proceedings of election, result sheet etc. to the Election Authority within 24 hours of the closure of election process.
