Section 70M in Haryana Municipal Corporation Election Rules, 1994
70M. Elector deciding not to vote.
- If an elector, after his electoral roll number has been duly entered in the register of voters in Form 11 and has put his signature or thumb impression thereon as required under sub-rule (1) of rule 70G, decides not to record his vote, a remark to this effect shall be made against the said entry in Form 11 by the Presiding Officer and the signature or thumb impression of the elector shall be obtained against such remark.
