Section 55 in The Chhattisgarh Gram Nyayalaya Rules, 2001
55. Nomination by members for election of Pradhan.
(1)The name of a member to be elected as Pradhan shall be proposed by a member and seconded by another member in the Form-VI appended to these rules. The Chief Executive Officer shall record in writing the names of members duly proposed and seconded.(2)If only one name of the member is proposed the Chief Executive Officer shall declare such member as elected as Pradhan.(3)If the names proposed are more than one, the Chief Executive Officer shall proceed to hold the election.(4)The Chief Executive Officer shall state the number of candidates contesting the election and explain to the members the method of voting.(5)The Chief Executive Officer shall supply to each member with a ballot paper on which the names of all contesting candidates shall be written in Hindi in Form-VII.(6)The Chief Executive Officer shall sign every ballot paper before supply so as to indicate its authenticity. Each member shall on receiving the ballot paper proceed to the place set apart for voting and there make a Mark X (cross) on the ballot paper against the name of the candidate for whom he wishes to vote. He shall then fold up the voting paper so as to maintain the secrecy and deposit the same with the Chief Executive Officer. Immediately after the voting is over the Chief Executive Officer shall count all the valid votes given in favour of each candidate and record the total thereof in the result sheet and then declare the candidate who secures large number of votes to have been duly elected as Pradhan.(7)Any aggrieved party to the election of Pradhan may file a petition within a period of thirty days before the Collector who shall after giving notice to the parties decide the petition.(8)A revision against the decision of the Collector shall lie to the District Judge within a period of thirty days.
