Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Chattisgarh - Section

Section 57 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

57. Identification of voters.

(1)The Presiding Officer may employ at the polling station such persons as he thinks fit to help in the identification of the voter's or to assist him otherwise in taking a poll.
(2)As each voter enters the polling station, the Presiding Officer or the Polling Officer authorised by him in this behalf shall check the voter's name and other particulars with the relevant entry in the voters' list and then call out the serial number, name and other particulars of the voter.
(3)In deciding the right of a person to obtain a ballot paper, the Presiding Officer or the Polling Officer, as the case may be, shall overlook merely clerical or printing errors in an entry in the voters' list, if he is satisfied that such person is identical with the voter to whom such entry relates.