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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(6) in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

(6)Each voter shall then in the order prescribed by the presiding authority proceed to the place set apart for voting and there affix the mark x on the ballot paper against the name of the candidate for whom he wishes to vote. Each member of the Janpad Panchayat or Zila Panchayat as the case may be, shall have votes equal to the number of seats to be filled in by election. He shall then fold up the ballot paper so as to maintain the secrecy of the ballot and deposit the same in the ballot box placed in the view of the presiding authority and other members.