Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 79A] [Entire Act]

State of Chattisgarh - Subsection

Section 79A(2) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(2)The District Election Officer shall ensure due observance of sub-rule (1) and send to the State Government and the Election Commission in the first week of every month a consolidated statement of vacancies of elected Councillors in various Municipalities of the District, whereupon, the Election Commission shall take necessary action to fill the vacant seats and the provisions of these rules shall, Mutatis Mutandis apply to fresh poll taken to fill such seats".Form-I 3(See rule 3)List of VotersTo.Name of Municipal Corporation/Council/Nagar Panchayat..........District............................Ward No.................. Voters' List Part No. (If any)
SerialNo.(1) House No.(2) Name of Voter(3) Father's/Husband'sName(4) Male/Female(5) Age(6)
           
Registration Officer(Municipality)Supplementary Voters' ListWard Number..............Name of the ward................Voters' List Part No. (if any) ...............
(I)Additions
SerialNo.(1) House No.(2) Name of Voter(3) Father's/Husband'sName(4) Male/Female(5) Age(6)
           
(II) Additions
Serial No.(1) Name of Voter.(2) Existing Entry(3) Corrected Entry(4)
       
(III) Deletions
S. No. of Entry(1) Name of voter(2)
   
Registration Officer(Mun.)
Form-2(See rule 21)Office of the District Election Officer (Municipality)..........................Notice of Election of Councillor/Mayor/PresidentNo.................In exercise of the powers conferred by rule 21 of the Chhattisgarh Nagarpalika Nirvachan Niyam, 1994, I.......................District Election Officer (Municipality.......................do hereby give the following notice in relation to the Election of Mayor/President/Councillors** of the Municipal Corporation/Municipal Council/Nagar Panchayat, specified in column (1) of the Schedule hereto:-
(a)The seat/seats for which election is to be held is/are specified in column (2) of the schedule;
(b)In the case of election of the Councillor/s the number/s of the concerned ward/s is/are specified in column (3) of the schedule;
(c)The officer specified in column (4) of the Schedule will be the Returning Officer for conducting the election;
(d)The place, date and time specified in column (5) of the schedule will be the place, last date and time for making nominations;
(e)The place, date and time specified in column (6) of the schedule will be the place, date and time for the scrutiny of nominations;
(f)The place, date and hour. specified in column (7) of the schedule will be the place, date and hour for withdrawal of candidature;
(g)The date and time specified in column (8) of the schedule will be the date and time during which the poll shall be taken;
(h)The place, date and time specified in column (9) of the schedule will be the place, date and time for the counting of votes,
Place................. Date.................District Election Officer (Municipality)District;..................................................Form 2-A(See rule 22-A)Office of the District Election Officer (Municipality) .................NoticeSubject. - Notice regarding Status of Reservations of seatsIn pursuance of Rule 22-A of the Chhattisgarh Nagarpalika Nirvachan Niyam, 1994, it is hereby notified for general information that the status of reservation of the seat/seats of Mayor/ President/Councillor of the Municipal Corporation/Municipal Council/Nagar Panchayat ...........................for which election is to be held, is as shown, in the following table :Table.
Particulars of the seat for which election is tobe held (e.g. Mayor/President/Councillor)(1) The number of ward (in the case of election ofCouncillor only)(2) Status of reservation (e.g. SC/SC-Woman/ S TIS T-Woman/OBC /OBC- Woman/ Gen/Gen. - Woman)(3)
Place .................Date ................. (Sd./-...).....................................DistrictElection Officer (Mun.)District.....................................Name......................................