Section 50 in Haryana Municipal Corporation Election Rules, 1994
50. [ Voting by marking ballot papers or voting machines. [Substituted by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.]
- The voting shall be given by marking the ballot paper or by giving and recording of votes by voting machines, as the State Election Commission may, having regard to the circumstances of each case, specify.Explanation. - For the purpose of this rule "voting machine" means any machine or apparatus whether operated electrically or otherwise used for casting or recording of votes and any reference to a ballot box or ballot paper in the Act or the rules made thereunder shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election.]
