[Cites 0, Cited by 0]

State of Haryana - Act

Haryana Panchayati Raj Election Rules, 1994

HARYANA
India

Haryana Panchayati Raj Election Rules, 1994

Rule HARYANA-PANCHAYATI-RAJ-ELECTION-RULES-1994 of 1994

Published on 24 August 1994
Commenced on 24 August 1994
[This is the version of this document from 24 August 1994.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Panchayati Raj Election Rules, 1994Published vide Haryana Government Notification No. GSR 56/HA 11/94/209/94 dated 24.8.1994Last Updated 4th October, 2019No. G.S.R. 56/HA 11/94/209/94. - In exercise of the powers conferred by sub- sections (1) and (2) of Section 209 of the Haryana Panchayati Raj Act, 1994 (Haryana Act 11 of 1994) and with reference to Haryana Government, Development and Panchayats Department, Notification No. G.S.R. 55/HA 11/94/S. 209/94, dated the 16th August, 1994, and all other powers enabling him in this behalf, the Governor of Haryana hereby makes the following rules, namely :-

Chapter I
Preliminary

1. Short title.

- These rules may be called the Haryana Panchayati Raj Election Rules, 1994.

2. Definition.

- In these rules unless the context otherwise requires -

(a)"Act" means the Haryana Panchayati Raj Act, 1994;

(b)"Block Election Officer (Panchayat)" means the officer appointed by the State Election Commissioner as Block Election Officer (Panchayat) in consultation with the Government for conduct of elections to the Panchayats;

(c)"Chairperson" means a Sarpanch of Gram Panchayat, Chairman of Panchayat Samiti and President of Zila Parishad, as the case may be ;

(d)"District Election Officer (Panchayat)" means the officer appointed by the State Election Commissioner as District Election Officer (Panchayat) in consultation with the Government for conduct of election to the Panchayats

(e)[ "District Electoral Officer" means an officer appointed by the State Election Commissioner under rule 15A and entrusted with the work of preparation, revision and amendment of wardwise list of voters of each Gram Panchayat, Panchayat Samiti and Zila Parishad;] [Substituted vide Vide LSP III dated 3.10.1994.]

(f)"Form" means a form appended to these rules;

(g)"Panchayat" means an institution of self-government constituted under Article 243B, for the rural areas and includes Gram Panchayat, Panchayat Samiti and Zila Parishad;

(h)"State Election Commissioner" means the State Election Commissioner appointed under clause (1) of Article 243K of the Constitution of India read with clause (d) of rule 2 of the State Election Commissioner conditions of Service Rules, 1994;

(i)"Voters list" means the list of voters of a ward of panchayat; and

(j)words and expressions used but not defined, in these rules, shall have the same meanings as assigned to them in the Act.

Chapter II
Formation of Wards and Reservation

3. Number of panches to be elected to Gram Panchayat.

- There shall be six panches for a Gram Panchayat having population up to five hundred and for every additional five hundred population or fraction thereof one extra seat shall be provided subject to a maximum of twenty seats.Explanation. - If a fraction forms part of the number of a seat or the office computed under this rule or under rule 6, as the case may be, the number of seats or offices shall be increased to the next higher number in case the fraction consists of half or more of a seat or office and the fraction shall be ignored in case it consists of less than half of a seat or the office.

4. Matters to be taken into consideration in formation of wards.

(1)Each Panchayat area shall be divided into as many wards as the number of seats for panches, in such manner that the population of each ward, as far as practicable, shall be the same throughout the sabha area.

(2)The wards in sabha area shall be demarcated keeping in view the compactness of houses on ground and similarly in the case of wards for Panchayat Samitis and Zila Parishads these shall be demarcated keeping in view the compactness of villages on ground as far as possible.

(3)In any ward of Panchayat Samiti or Zila Parishad the sabha area shall, as far as possible be completely included.

(4)Every ward shall be assigned a separate serial number at each level of Panchayat.

(5)A list of wards determined under this rule shall be published by the Circle Revenue Officer in case of Gram Panchayats and by the Deputy Commissioner in case of Panchayat Samitis and Zila Parishad. In case of Gram Panchayat the list shall be affixed on the notice boards of the officers of Block Development and Panchayat Officer, Circle Revenue Officer and the Gram Panchayat and at any other conspicuous place in the Sabha area. In case of Panchayat Samitis the affixation shall be on the notice boards of the offices of Block Development and Panchayat Officer and Circle Revenue Officer concerned. In case of Zila Parishad the list of wards shall be affixed, on the notice board of the District Election Officer (Panchayat) as well as offices of Block Samitis and Circle Revenue Officers and other conspicuous places.

(6)Any elector of the Sabha area. Panchayat Samiti area or Zila Parishad area, as the case may be, may, if he objects to anything contained in the list affixed under sub-rule (5) submit his objection in writing to the Circle Revenue Officer concerned in his office in case of Gram Panchayat and to the Sub-Divisional Officer (Civil) concerned in case of Panchayat Samiti and Zila Parishad within three days of the publication of the list of wards under sub-rule (5).

(7)On receipt of the objections, if any, the Circle Revenue Officer or the Sub-Divisional Officer (Civil), as the case may be, shall hold summary enquiry into every objection and shall record his decision thereon within five days from the date of its receipt.

(8)An appeal against the order of the Circle Revenue Officer shall lie before the Sub-Divisional Officer (Civil) concerned. The appeal against the order of the Sub-Divisional Officer (Civil) shall be filed before the Additional Deputy Commissioner concerned. The appeal shall be filed within three days of the [receiving of the copy] [Substituted for the words 'passing' by Haryana Notification No. GSR 8/HA11/94/s.209/94 dated 24.2.1997.] of impugned order. The appeal shall be disposed of within a week from the date the appeal is preferred.

(9)The list of wards as finalised after decisions of appeals shall be published by the Circle Revenue Officer and Deputy Commissioner, as the case may be.

5. Power of Sub-Divisional Officer (Civil) and Deputy Commissioner to determine reserved seats for wards.

(1)Award or wards in which seats shall be reserved for women and members of Scheduled Castes or Backward Classes, shall be determined by the Sub-Divisional Officer (Civil) in case of Gram Panchayat and Panchayat Samiti and the Deputy Commissioner in case of Zila Parishad.

(2)

(a)For the purpose of determination of maximum population of the persons belonging to Scheduled Castes and Backward Classes, the percentage of their population in each ward will be considered.

(b)For the purpose of alloting wards by lots, the Sub-Divisional Officer (Civil) or the Deputy Commissioner concerned, as the case may be, shall publish a notice by affixation at a conspicuous place and at the headquarter of the concerned Gram Panchayat, Panchayat Samiti or Zila Parishad as the case may be, stating that the lots shall be drawn in the office to be named in such notice and on the date and time specified therein before the persons who are present to witness the drawl of lots.

(c)Draw of lots for allotment of wards reserved for women of general category will be effected out of wards meant for general category. Similarly draw of lots for women belonging to Scheduled Castes shall be effected out of the wards reserved for Scheduled Castes category.

(d)The proceedings shall be recorded in writing and signed by the authorities specified under sub-rule (1). Signatures or thumb impressions of at least two non-official persons alongwith their address witnessing the drawl of lot shall also be obtained on such proceedings.

(e)As per the scheme of reservation and draw of lots, the seats shall be allotted to specific wards within seven days of the publication of list under sub-rule (9) of rule 4 and the list of final wards shall be duly published.

Chapter III
Reservation of Seats for Chairperson

6. Determination of reserved seats of Chairperson of Panchayat.

(1)The Gram Panchayat, Panchayat Samitis and Zila Parishads, in which the offices of the Sarpanches in the Gram Panchayats in the block, the offices of Chairmen in the Panchayat Samitis in the district and the offices of the Presidents in the Zila Parishads in the State of Haryana shall be reserved for the Scheduled Castes and women, by the Sub-Divisional Officer (Civil), Additional Deputy Commissioner and the Director respectively. The offices reserved for women shall be determined by draw of lots.

(2)For the purpose of draw of lots a notice in which the place, date and time drawal of lots has been described, shall be exhibited at least seven days before the drawal of lots by the authorities described in sub-rule (1).Explanations. - (i) In relation to Gram Panchayat the notice shall be exhibited on the notice board of -

(a)the Block Development and Panchayat Officer;

(b)the office of the Tehsildar within which block lies;

(c)the office of concerned Panchayat Samiti; and

(d)every Gram Panchayat within the block concerned.

(ii)In relation to Panchayat Samiti the notice shall be exhibited on the notice board of -

(a)the Deputy Commissioner's office;

(b)all Panchayat Samitis within the district; and

(iii)In relation to Zila Parishad the notice shall be exhibited on the notice boards of-

(a)offices of all the Divisional Commissions; and

(b)offices of all Deputy Commissioners.

(3)The procedure regarding drawal of lots and recording of the proceedings thereof shall be the same as laid down in sub-rule (2) of Rule 5.

(4)After draw of lots at each level of Panchayat the list of Gram Panchayats, Panchayat Samitis and Zila Parishads so reserved for Scheduled Castes and women shall be published thereafter immediately.

7. Assistance in the matter of reservation.

- The State Government, Director of Panchayats, Deputy Commissioner and the competent authority under these rules for any purpose may take necessary assistance from their subordinate officers in the matter of formation of wards, reservation and allotment of seats.

Chapter IV
List of Voters

8. [ Preparation of ward wise list of voters. [Substituted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]

(1)The Deputy Commissioner-cum-District Election Officer (P) under the superintendence, direction and control of the State Election Commission, shall by notification cause to distribute the electors of Legislative Assembly constituency or a part thereof of the existing electoral roll prepared by Election Commission of India under the provisions of the Representation of People Act, 1950 (Central Act 43 of 1950), for the time being in force, which falls in the relevant ward of the Gram Panchayat, Panchayat Samiti and Zila Parishad, subject to any amendment, deletion or addition or any inclusion of any name by the Election Commission of India.

(2)The electoral roll updated by the Election Commission of India up to the date of notification issued by the State Election Commission for the preparation of ward wise list of voters as per sub rule (1) above, shall be taken into account. The electors of Legislative Assembly constituency, so distributed ward wise shall be the list of voters for that ward of the Gram Panchayat, Panchayat Samiti and Zila Parishad which shall be prepared in Hindi in Devnagri script and in such other language or languages and in such form as the State Election Commission may direct.

(3)As soon as the ward wise list of voters of a Gram Panchayat, Panchayat Samiti and Zila Parishad is prepared, the same shall be published as draft together with a notice intimating the date by which claims and objections with regard to the ward wise list of voters may be presented to the District Electoral Officer specified therein. A copy of the ward wise list of voters of each ward of Gram Panchayat, Panchayat Samiti and Zila Parishad along with a notice shall be affixed at the office of the Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, and on the notice boards of the tehsil office and Block Election Office within which the village be and, if the list of voters pertains to a ward of Zila Parishad, on the notice board of the District Election Officer (Panchayat) concerned and at one or two conspicuous place(s) in each village to which the list pertains:Provided that a period for filing claims and objections shall not be less than five days.

(4)

(i)Every claim and objection regarding distribution of voters ward wise shall be addressed and presented to the District Electoral Officer in the prescribed Form 1A or 1B and may be sent by registered post:

Provided that claims in Form 1A may be filed by the applicant, who intends to include his name, make correction in its entry or transposing of his name in another ward in the list of voters. Objections in Form 1B may be filed by the applicant who intends to object inclusion of name or seek deletion of a name from the list of voters:Provided further that only that person can file claim for inclusion of name in the list of voters of Gram Panchayat, Panchayat Samiti and Zila Parishad, whose name appear in the respective electoral roll of legislative assembly, but do not appear in the draft list of voters published under sub- rule (3) of this rule.

(ii)The District Electoral Officer shall maintain a register of claims in Form 1E and register of objections in form 1F, entering therein the particulars of every claim or objection, as the case may be, as and when it is received.

(iii)Any claim or objection under sub-rule (4) (i), which is not filed within the prescribed period or, if filed, by a person not entitled to file the same, shall be rejected.

(iv)If any claim or objection is presented by a person to the District Electoral Officer who is not authorized to receive it, such District Electoral Officer shall at once return it to the person presenting it for presentation to the appropriate District Electoral Officer.

(v)Where a claim or objection is not disposed off under sub-rule (4) (iii) or (iv) and the period prescribed for the presentation of claims and objections has expired, the District Electoral Officer shall forthwith post at his office a list of all claims and objections received together with notice showing the date on which and the place at which such claims and objections shall be heard and a copy of the objection shall be served upon the person regarding whom it is made.

(vi)The District Electoral Officer may, on an application received in this regard or on his own motion, if satisfied that the draft list of voters is at variance with the relevant part of the electoral roll of the Assembly on account of any mistake in the draft list, he shall amend the list so as to bring it in conformity with the said electoral roll and for that purpose may amend, delete or add an entry in that list.

(vii)On the date and at the place fixed under sub rule (v) above, the District Electoral Officer shall give hearing to the concerned persons and decide the claims and objections within three days from the date of receipt, after hearing the parties concerned or their authorized agents and, in case any person objects to the admission of such a claim, after considering such a claim and considering such evidence, as may be produced or may appear necessary to him, he shall -

(a)reject any claim or objection which does not comply with any of the provisions of these rules or pass such orders as he may deem fit;

(b)dismiss any case in which the claimant or objector is not present or is not represented.

(viii)Any person aggrieved by any such order of the District Electoral Officer, may file appeal within three days from the date of order to the District Election Officer (P), who shall within three days either confirm such order, or set aside or pass such other order with respect to the claim or objection, as he may deem fit. The order of the District Electoral Officer subject to the decision of the District Election Officer (P) in an appeal shall be final.

(ix)As soon as the District Electoral Officer has disposed off all the claims and objections presented before him, he shall forward a list of such claims and objections along with his orders thereon to the District Election Officer (P) who shall cause the ward wise list of voters to be corrected, in accordance with the orders passed by the District Electoral Officer or by him in an appeal under sub-rule (4) (vii) and sub rule (4) (viii), as the case may be. The list of voters so amended shall be final and two copies thereof duly signed by the District Electoral Officer and District Election Officer (Panchayat) shall be kept in their offices and shall be published in the manner prescribed under sub-rule (3) together with list of additions and corrections prepared in accordance with the said orders.

Any ward wise list of voters corrected and published under the provisions of sub-rule (4) (ix) shall come into force from the date of such publication.]

9. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]

***]

9. [ Preliminary Publication of Voter List. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- Each voters list prepared under rule 8 shall be published and affixed at the office of the Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, and on the notice boards of the tehsil office and block election office within which the village be and, if the voters list pertains to a ward of Zila Parishad, on the notice board of the District Election Officer (Panchayat) concerned and at one or two conspicuous places within each village to which the list pertains :Provided that a period of not less than seven days shall be allowed for filing claims and objections.]

9A. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]

***]

9A. [ Manner of making and lodging claims and objections. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- (1) Every claim shall be,-(a) in Form 1A;(b) signed by the person desiring his name to be included in the voter's list; and(c) countersigned by another person whose name is already included in the voter's list of the ward in which the claimant desires his name to be included.(2) Every objection to the inclusion of name of a person in the voter's list shall be,-(a) in Form 1B ;(b) preferred only by a person whose name is already included in the voter's list; and(c) countersigned by another person whose name is already included in the voters list in which the name objected to appear.(3) Every objection to a particular or particulars in an entry in the voters list shall be,-(a) in Form 1C ;(b) preferred only by a person to whom that entry relates.(4) Every claim or objection shall be addressed to the District Electoral Officer and shall be presented or be sent by registered post to him.(5) The District Electoral Officer shall maintain a register of claims in form 1E and register of objections in form 1F entering therein the particulars of every claim or objection, as the case may be, as and when it is received-(6) Any claim or objection which is not lodged within the period or in the form and manner herein specified or if lodged by a person not entitled to lodge the same, shall be rejected.(7) If an objection or claim is presented by a person to the District Electoral Officer, who is not authorized to receive it. such District Electoral Officer shall at once return it to the person presenting it for presentation to the District Electoral Officer concerned.(8) Where a claim or objection is not disposed of under sub-rule (6) or sub-rule (7) and the period prescribed for the presentation of claim and objections has expired, the District Electoral Officer shall forthwith paste at his office a list of all claims and objections received together with notice showing the date on which and the place at which such claims and objections shall be heard. One copy of the objection shall be served to a person regarding whom it is made.]

10. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]

***]

10. [ Disposal of claims and objections. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- (1) On the date and at the place fixed under rule 9-A, the District Electoral Officer shall give hearing to concerned persons and decide the claim and objection withinthree daysfrom the date of its receipt, after nearing the parties concerned or their authorised agents and, in case any person objects to the admission of such a claim, he shall after considering such evidence as may be produced or may appear necessary to him,-(a) reject any claim or objection which does not comply with any of the provisions of these rules or pass such orders as he may deem fit;(b) dismiss any case in which the claimant or objector is not present or is not represented.(2) Any person aggrieved by any such order may. withinfive days, from the date of order apply to the District Election Officer (Panchayat) for revision, who shall withinseven days, either confirm such order, or set it aside or pass such other order with respect to the claim or objection, as he may deem fit.(3) The decision of the District Election Officer (Panchayats) on appeal and subject to such decision, the order of the District Electoral Officer under sub-rule (1), shall be final.]

10A. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]

***]

10A. [ Final publication of voters list. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- (1) The District Electoral Officer, as soon as he has disposed of all the claims and objections presented to him, shall forward a list of such claims and objections alongwith his orders thereon to the District Election Officer (Panchayats), who shall cause the voter's list to be corrected, in accordance with the orders passed by the District Electoral Officer or by him in revision under sub-rule (2) of rule 10, as the case may be. The voters list so amended shall be final and two copies thereof duly signed by the District Electoral Officer and District Election Officer (Panchayats) shall be kept in their offices and shall be published in the manner prescribed under rule 9 together with list of additions and corrections prepared in accordance with the said orders.(2) Any final voters list published under the provisions of sub-rule (1), with or without a list of additions and corrections, shall come into force from the date of such final publication.]

11. Inspection and issue of certified copies.

- Every member of the public shall have the right to inspect the voters list referred to in [sub-rule (3) or sub-rule (4) (ix) of rule 8] [Substituted 'rule 8 or sub-rule (1) of rule 10-A' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] on payment of a fee of rupees two and certified copies of the same may be issued by the District Electoral Officer to an applicant on payment of fee as fixed by State Election Commissioner.

12. [ Duration of voters list and their revision. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

(1)The voters list shall unless otherwise directed by the State Election Commissioner, Haryana, be revised in the prescribed manner before each general election to a Panchayati Raj Institution and for any ward or a Gram Panchayat before a bye-election to fill a casual vacancy such a ward or Gram Panchayat, as the case may be :Provided that if for any reason, the voters list is not revised, the validity continued operation of the existing voters list shall not thereby be affected :Provided further that, subject to the other provisions of these rules, the voters list for the ward as in force at the time of the issue of any such direction shall continue to be in force until the completion of the special revision so directed.

(2)The voters list for every ward shall be revised under sub-rule (i) either intensively or summarily, as the State Election Commissioner, Haryana may direct.

(3)Where the voters list or any part thereof is to be revised, intensively, it shall be prepared afresh and [rule 8] shall apply in relation to such revision as they apply in relation to the first preparation of a voters list.

(4)When the voters list or any part thereof is to be revised summarily, the District Election Officer (Panchayats) shall cause to be prepared a list of amendments to the relevant parts of the voters list on the basis of such information as may be readily available and publish the voters list together with the list of amendments in draft and the provisions of [rule 8] [Substituted 'rules 8 to 10-A' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] shall apply in relation to such revisions as they apply in relation to the first preparation of a voters list.

(5)Where at any time, between the publication of draft of the revised voters list under sub-rule (3) read with [sub-rule (3) of rule 8] [Substituted 'rule 9' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] or of the voters list and the list of amendments under sub-rule (4) and the final publication of the same under [sub-rule 4 (ix) of rule 8] [Substituted ' rule 10-A' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).], any names have been decided to be included in the voters list for the time being in force under rule 12-B, the District Election Officer (Panchayat) shall cause the name to be included also in the revised voters list unless there is, in his opinion, any valid objection to such inclusion.]

12A. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]

***]

12A. [ Correction of errors in voters list. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- If the District Election Officer (Panchayat), on an application made to him or on his own motion, is satisfied after such enquiry as he thinks fit, that any entry in the voters list of a ward;-(a) is erroneous or defective in any particular ;(b) should be transposed to another place in the voters list on the ground that the person concerned has changed his place of ordinary residence within the ward; or(c) should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward Or is otherwise not entitled to be registered in that voters list;(d) he shall, subject to such general or specific directions, if any, as may be given by the State Election Commissioner. Haryana in this behalf, amend, transpose or delete the entry :Provided that before taking any action on any ground under clauses (a), (b) or (c), the District Election Officer (Panchayat) shall give the person concerned reasonable opportunity of being heard.

12B. Inclusion, deletion and correction of names in the ward wise list of voters finally published.

- Any person whose name is not included in the ward wise list of voters finally published may apply to the Deputy Commissioner-cum-District Election Officer (P) for addition/deletion/ correction of his/her name in the ward wise list of voters:Provided that the addition/deletion or correction of any name in the ward wise list of voters of Gram Panchayat, Panchayat Samiti and Zila Parishad can only be made, if the name of claimant/applicant exists in the relevant part of assembly electoral roll till the first day of filing nomination papers for the elections of Gram Panchayat, Panchayati Samiti and Zila Parishad.]

12C. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]

***]

12C. Manner for making application for inclusion of name in the voters list.- (1) An application under rule 12A or 12B shall be made in duplicate in one of the Forms 1A, 1B, 1C or 1D, as may be appropriate and shall be accompanied by a fee of five rupees:Provided that such application shall be addressed to the District Election Officer (Panchayat) and presented to him at any time not later than four days from the date of publication of the election programme excluding the date of publication.(2) The fee specified in sub-rule (1) shall be, -(a) paid by means of non-judicial stamps; or(b) deposited in a Government treasury or authorized bank (authorized for collecting Government receipts) in favour of the District Election Officer (Panchayats) concerned; or(c) paid in cash against proper receipt to the District Election Officer (Panchayats) concerned or to any other officer authorized by him in this behalf; and shall not be refundable.(3) Where the fee is deposited under clause (b) of sub-rule (2), the applicant shall enclose with the application, a Government treasury receipt and where the fee is paid in cash under clause (c) of the said sub-rule, the applicant shall enclose with the application, the proper receipt issued by the District Election Officer (Panchayat) or the Officer authorized by him in this behalf to receive the fee in cash, in proof of the fee having been deposited or paid in cash by him.(4) The District Election Officer (Panchayats) shall, immediately, on receipt of such application, direct that one copy thereof be pasted in some conspicuous place of the concerned Gram Panchayat, Panchayat Samiti and Zila Panshad concerned, and in his office together with a notice inviting objections to such applications within a period of four-days from the date of such pasting.(5) The District Election Officer (Panchayats) shall, after the expiry of the period specified in sub-rule (4), consider the objections, if any, received by him and shall, if satisfied that the applicant is entitled to be registered in the voters list, direct his name to be included therein before the last date for making nomination for election to that ward:Provided that if the applicant is registered in the voters list of any other ward of other district, the District Election Officer (Panchayats) shall inform the District Election Officer (Panchayats) concerned and the later shall, on receipt of such information, strike off the name of the applicant from that voters list.]

13. [ Custody and preservation of voters list and connected papers. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

(1)After the voters list for a Gram Panchayat, Panchayat Samiti or Zila Parishad or any of its ward has been finally published, the following papers shall be kept in the record room of the Deputy Commissioner-cum-District Election Officer (Panchayats) or at such other place as the State Election Commissioner may, by order, specify until the expiration of one year after the completion of the next intensive revision of that voters list,-

(a)one complete copy of the voters list and complete manuscript voters list and duplicating pasting files;

(b)all claims and objections to the draft voters list;

[***]

(d)all [appeals] [Substituted 'applications' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] submitted to the District Election Officer (Panchayats) under [sub rule (4) (viii) of rule 8] [Substituted 'rule 10' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).];

(e)all applications submitted to the District Election Officer (Panchayat) under rule 12A or 12B; and

(f)all decisions and directions of the District Electoral Officer, District Election Officer (Panchayat).

(2)One complete copy of the voters list for each ward of Gram Panchayat, Panchayat Samiti and Zila Parishad duly authenticated by the District Election Officer (Panchayat) or by any other officer authorized by him shall be kept in the record room (Panchayat) of the District Election Officer (Panchayat) or at such place as the State Election Commissioner may, by order, specify until the expiration of one year after the completion of the next intensive revision of that voters list.]

13A. [ Disposal of voters list and connected papers. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

- The papers referred to in rule 13 shall, on the expiry of the period specified therein, be disposed of in such manner as the State Election Commissioner, Haryana may direct.

13B. Identity cards for voters in notified wards.

- With a view to prevent impersonation of voters and facilitating their identification at the time of poll, the State Election Commission may, by notification in the Official Gazette direct that the Voter's Identity Card issued by the Election Commission of India shall be adopted for the Panchayat elections in the State and the provisions of rules, instructions and orders made in this regard by the Election Commission of India, subject to such modifications as may be issued by the State Election Commission, shall be applicable for production by the voters at the time of poll of Panchayat election.]

Chapter V
Administrative Machinery for Conduct of Election

14. Authority for conducting elections.

- Notwithstanding anything contained in these rules, the State Election Commissioner may issue such special or general orders or direction which may not be inconsistent with the provisions of the Act for fair and free elections.

15. District Election Officer (Panchayat) and Deputy District Election Officer (Panchayat).

(1)The State Election Commissioner may in consolation with the Government, appoint one or more Deputy District Election Officers (Panchayat) as may be found necessary to assist the District Election Officer (Panchayat) in the conduct of election of Panchayats in the district.

(2)The District Election Officer (Panchayat) shall also be ex-officio Returning Officer (Panchayat) for elections to Zila Parishad.

15A. [ Appointment of District Electoral Officer. [Inserted vide Notification No. GSR/58/HA/11/94/209/94 dated 3-10-1994.]

(1)The State Election Commissioner shall appoint a District Electoral Officer for each district in the State of Haryana, who shall be an officer of the Government;Provided that the State Election Commissioner may appoint more than one officers as District Electoral Officers for a district if the State Election Commissioner is satisfied that the functions of the office of the District Electoral Officer cannot be performed satisfactorily by such officer.

(2)Where more than one District Electoral Officers are appointed for a district under the proviso to sub-rule (1), the State Election Commissioner shall, in the order appointing the District Electoral Officers, also specify the area in respect of which such officer shall exercise jurisdiction.

(3)The District Electoral Officer shall also perform such other functions as may be entrusted to him by the State Election Commissioner or by the District Election Officer (Panchayat).

(4)The District Electoral Officer may, subject to any prescribed restrictions, employ such persons as he thinks fit for the preparation, revision and amendment of the ward-wise list of voters of each Gram Panchayat, Panchayat Samiti and Zila Parishad.Explanation. - The District Electoral Officer appointed by the State Election Commissioner under this rule shall be deemed to be "the specified officer" for purpose of sub-section (2) of Section 166 of the Act.]

16. Appointment of Returning Officer (Panchayat).

- The State Election Commissioner or when so authorised by him the District Election Officer (Panchayat), shall appoint an officer of the Government not below the rank of Class II Officer as a Returning Officer (Panchayat) for every election to fill a seat in any Panchayat Samiti or Gram Panchayat :Provided that nothing contained in this rule shall prevent the State Election Commissioner or the District Election Officer (Panchayat) from appointing same person to be Returning Officer (Panchayat) for election of more than one Panchayat Samitis or Gram Panchayats.

17. Appointment of Assistant Returning Officer (Panchayat).

(1)The State Election Commissioner or when so authorised by him the District Election Officer (Panchayat) may appoint one or more persons as Assistant Returning Officer (Panchayat) to assist the Returning Officer (Panchayat) in the performance of his functions.

(2)Every Assistant Returning Officer (Panchayat) shall, subject to the control of the Returning Officer (Panchayat), be competent to perform all or any of the functions of the Returning Officer (Panchayat).

18. Returning Officer (Panchayat) to include Assistant Returning Officer (Panchayat) performing functions of Returning Officer.

- Any reference in these rules to the Returning Officer (Panchayat) shall, unless the context otherwise requires, be deemed to include an Assistant Returning Officer (Panchayat) if he is so authorised to perform the functions of Returning Officer (Panchayat).

19. General duty of Returning Officer (Panchayat).

- It shall be the general duty of the Returning Officer (Panchayat) in any election to perform all such acts and things as may be necessary for effectively conducting the election in the manner provided by these rules.

20. Polling Station.

- The District Election Officer (Panchayat) shall provide sufficient number of polling stations for every election under these rules and shall, not later than [twenty] [Substituted for the words 'seven' by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.] days before the date of poll, publish a list, and affix a copy of such list on the notice board of the office of the Deputy Commissioner, Additional Deputy Commissioner, Zila Parishad, Sub- Divisional Officer (Civil), Block Development and Panchayat Officer, Panchayat Samiti and the Gram Panchayat concerned and at conspicuous place within the sabha area concerned, showing the polling station, the areas for which they will be set up and the description of the office(s) for which votes shall be cast in the polling station.

21. [ Appointment of Presiding and Polling Officer. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

(1)The District Election Officer (Panchayat) or when so authorized by him the Additional Deputy Commissioner shall appoint a Presiding Officer for each polling station and such Polling Officer or officers to assist the Presiding Officer, as he thinks necessary:Provided that no person, who is not a Government servant or a servant of any authority under the municipal law or any public undertaking under the Government, shall be appointed as Presiding Officer:Provided further that if a Polling Officer is absent from the polling station other than a person who has been employed by or on the behalf of, or has been otherwise working for, a candidate in or about the election, to be the Polling Officer during the absence of the former officer and inform the Returning Officer (Panchayat) and District Election Officer (Panchayat) or the officer so authorized by him as the case may be.

(2)A Polling Officer shall subject to the direction of the State Election Commissioner, if so authorized by the Presiding Officer, perform all or any of the functions of Presiding Officer under these rules.

(3)If the Presiding Officer, owing to illness or any other unavoidable cause, is obliged to absent himself from the polling station, his functions shall be performed by such Polling as has been previously authorized by the District Election Officer (Panchayat) or any officer authorized by him, as the case may be, to perform such functions during any such absence.

(4)Reference in these rules to the Presiding Officer shall, unless the context otherwise requires, be deemed to include any person performing any function which he is authorized to perform under-sub-rule (2) or, as the case may be under sub-rule (3).]

22. General duty of Presiding Officer.

- It shall be the general duty of the Presiding Officer at a polling station to maintain order threat and to see that the poll is fairly taken.

23. Control.

- The Returning Officer (Panchayat), Assistant Returning Officer (Panchayat), Presiding Officer, Polling Officers and all other persons appointed in accordance with these rules, shall within the over all direction and control of State Election Commissioner, work under the control of District Election Officer (Panchayat).

23A. [ Officers and staff deemed to be on deputation to State Election Commission. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

- The officers and staff deputed for election duty in connection with the preparation, revision and correction of the voters lists for, and the conduct of, ail elections shall be deemed to be on deputation to the State Election Commission for the period during which they arc so deputed and such officers and staff shall, during that period, be subject to the control, superintendence and discipline of the Stale Election Commission.]

Chapter VI
Conduct of Election

24. [ Fixation of various stages of elections. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

(1)The State Election Commissioner, Haryana shall frame a programme for elections in accordance with the time Schedule prescribed by the Slate Election Commission.

(2)The District Election Officer (Panchayat) shall by notice in Form 2 or 3, which shall be published at least five clear days before the first day fixed for making nominations, shall specify the date or dates, on, by or within which,-

(i)the nomination papers shall be presented :

Provided that a period of not less than five days Shall be specified for presentation of nomination papers.

(ii)the list of nomination papers shall be pasted;

(iii)the nomination papers shall be scrutinized;

(iv)a candidate may withdraw his candidature :

Provided that the allotment of symbol shall be made immediately after the date fixed for withdrawal of the candidature.

(v)the list of contesting candidates shall be posted;

(vi)the poll shall be held :

Provided that the date of poll shall not be earlier than the seventh day after the last date fixed for the withdrawal of the candidatures;

(vii)the ballot papers shall be counted (here time and place fixed for the purpose shall also be specified); and

(viii)the result of election shall be declared

(3)The last date for making nomination papers, their scrutiny and withdrawal shall not be public holidays. If any of the last dates for these purposes happens to be a public holiday such nominations, scrutiny and withdrawal shall take place the next succeeding day, which is not a public holiday.

(4)The State Election Commissioner, Haryana may, by an order amend, vary or modify or rescind the election programme at any time:Provided that unless the State Election Commissioner, Haryana otherwise directs, no such order shall be deemed to invalidate any proceedings already taken before the date of the order.]

25. Manner of publication of notice under rule 24.

- The notice under rule 24 shall be published not less than [five] [Substituted for 'ten' by Haryana Notification No. S.O. 203/H.A. 11/1994/S. 209/2004. dated 14.10.2004.] days [before the first day fixed for making nominations] [Substituted for the words 'before the date appointed for poll' by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.] and a copy of such notice affixed on the notice board in the office of the Zila Parishad, Panchayat Samiti and the Gram Panchayat concerned:Provided that a copy of the notice in respect of any election of Gram Panchayat shall be exhibited at a conspicuous place in the Gram Panchayat area.

26. Nomination of Candidates.

(1)Any person may be nominated as a candidate for election to fill a seat if he is qualified to be elected to fill that seat under the provisions of the Act.

(2)Every nomination paper presented under rule 27 shall be in Form 4.

(3)[A nomination paper along with Form 4-A [and Form-B] [Substituted by Haryana Notification No. 134/H.A.11/1994/S.209/2015.] shall be supplied by the Returning Officer (Panchayat) to any voter on demand.]

(4)[ A candidate shall have to furnish full and complete information in Form 4-A [and Form 4-B] [Inserted by Haryana Notification No. 134/H.A.11/1994/S.209/2015.] before the Returning Officer along with nomination paper:Provided that the candidate seeking to contest the election of the seat of Member Panchayat Samiti and Member Zila Parishad shall have to furnish the information on a non-judicial stamp paper/document paper (Pucca Paper) and sworn before the First Class Magistrate or a Notary Public or a Commissioner of Oath appointed by the High Court or before the Sub-Divisional Officer (Civil)/Tehsildar/Naib Tehsildar (conferred with the powers of Executive Magistrate) having jurisdiction to the area:Provided further that the candidate seeking to contest the election of the seat of Panch and Sarpanch of a Gram Panchayat shall have to furnish the information on a plain paper.]

27. Presentation of nomination papers.

- On or before the date appointed under clause (a) of rule 24, each candidate shall in person deliver to the Returning Officer (Panchayat) or Assistant Returning Officer (Panchayat) so authorised by the Returning Officer (Panchayat) for that purpose during the time and at the place specified in the notice made under rule 24, a duly completed nomination paper in Form 4, [Form 4-A] [Inserted by Haryana Notification No. 134/H.A.11/1994/S.209/2015.] [and Form 4-B] [Inserted by Haryana Notification No. ECA-1/2015/792, dated 15th September, 2015.] and signed by the candidate.

28. Deposits.

(1)A candidate shall not be deemed to be duly nominated for election unless he has deposited or caused to be deposited in Government treasury or sub-treasury or with the Returning Officer (Panchayat) in cash -

(a)in case of panch from any ward a sum of fifty rupees and where a candidate is a member if Scheduled Caste or Backward Class a sum of twenty rupees;

(b)in case of a sarpanch a sum of one hundred rupees and where a candidate is a member of Scheduled Caste or Backward Class a sum of fifty rupees;

(c)in case of a member of Panchayat Samiti a sum of one hundred and fifty rupees and where a candidate is a member of Scheduled Caste or Backward Class a sum of seventy-five rupees; and

(d)in case of member of Zila Parishad a sum of two hundred rupees and where the candidate is a member of Scheduled Caste or Backward Class a sum of one hundred rupees.

(2)If a candidate, by whom or on whose behalf the deposit, referred to in sub-rule (1) has been made, is not elected and the number of votes polled for him is less than one-third of the votes polled for the candidate who is declared elected, the deposit shall be forfeited to the Government:Provided that in the case of a candidate for the election of Sarpanch, the deposited money shall be forfeited if he fails to secure one- tenth of the total number of votes polled for the office of Sarpanch.

(3)

(a)The deposit in the following cases shall, by an order in writing of the Returning Officer, be returned to the candidate or where he is dead, to his legal representative :-

(i)where the nomination paper of the candidate has been rejected; or

(ii)where the candidate has withdrawn his nomination paper within the specified time; or

(iii)where the candidate had died before the commencement of the poll.

(b)Where the money was deposited in treasury or sub-treasury, the challan shall be endorsed by the Returning Officer in favour of the candidate or his legal representative, as the case may be.

(c)Where the money was deposited with the Returning Officer the latter shall return it to the candidate or his legal representative, as the case may be.

(d)The deposit in the following cases will be returned as above after the declaration of the result of election :-

(i)where the candidate, though not elected, does not forfeit his deposit under sub-rule (2) ; or

(ii)where the candidate is elected.

(4)The deposit shall be returned to the candidate, or, if not made by him to the person by whom it was made or to his legal representative, as the case may be.

29. Notice of nomination and time and place for scrutiny.

- The Returning Officer (Panchayat) shall on receiving the nomination paper under rule 27 inform the person or persons delivering the same, of the day, time and place fixed for the scrutiny of nomination paper and shall enter on the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him and shall, as soon as may be, thereafter, cause to be affixed on the notice board in his office a notice of the nomination containing descriptions similar to those contained in the nomination paper of the candidate.

30. Scrutiny of nomination.

(1)On the date fixed for the scrutiny of nomination papers under rule 24, the candidates, their election agents, and one other person duly authorised in writing by each candidate, but no other person, may attend at the time and place appointed in this behalf under rule 24 and the Returning Officer (Panchayat) shall give them all reasonable facilities for examining the nomination papers of all candidates which have been delivered as required by rule 27.

(2)The Returning Officer (Panchayat) shall then examine the nomination papers and shall decide all objections which may be made to any nomination and may either on such objections or on his own motion, after such summary inquiry, if any, as he thinks necessary, reject any nomination paper on any of the following grounds, that is to say -

(a)that the candidate is disqualified for being elected to fill the seat by or under the Act;

(b)that there has been a failure to comply with any of provisions of rules 26, 27 or 28; and

(c)that the signature of the candidate on the nomination paper is not genuine.

(3)The Returning Officer (Panchayat) shall not reject any nomination paper on the ground of mere clerical or printing error or any defect which is not of a substantial character.

(4)The Returning Officer (Panchayat) shall hold the scrutiny on the date appointed in this behalf under clause (b) of rule 24 and shall allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riot or open violence or by cause beyond his control :Provided that in case any objection is raised by the Returning Officer (Panchayat) or is made by any other person, the candidate may be allowed time to rebut it not later than the next day, and the Returning Officer (Panchayat) shall record his decision on the date to which the proceedings have been adjourned.

(5)The Returning Officer (Panchayat) shall endorse on each nomination paper his decision regarding accepting or rejecting the same and, if the nomination paper is rejected, shall record in writing a brief statement of his reasons for such rejection. The order passed by the Returning Officer (Panchayat) shall be final.

(6)For the purpose of this rule the production of a certified copy of an entry made in the voters list of the relevant village shall be conclusive evidence of the right of any voter named in that entry to stand for election, unless it is proved that the candidate is disqualified.

(7)Immediately after all the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Returning Officer (Panchayat) shall prepare a list of candidates whose nomination papers have been accepted. After the scrutiny is over the Returning Officer (Panchayat) shall affix the list on his notice board and shall record the date on which and the time at which, the list was so affixed.

31. Withdrawal of candidature.

(1)Any candidate may withdraw his candidature by delivering notice in Form 5 to the Returning Officer (Panchayat), on the date and by the hour appointed under clause (c) of Rule 24.

(2)The notice may be given either by the candidate in person or by his election agent who has been authorised in this behalf in writing by the candidate.

(3)No person who has given a notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel such notice.

(4)The Returning Officer (Panchayat) on being satisfied as to the genuineness of a notice of withdrawal and the identity of the person delivering it under sub-rule (1), shall cause a notice to be affixed on the notice board in his office.

32. Preparation of list of contesting candidates.

(1)Immediately after the expiry of the period within which candidature may be withdrawn under rule 24, the Returning Officer (Panchayat), shall prepare and publish in Forms 6, 7, 8 or 9 a list of contesting candidates, that is to say, candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature within the said period for the office of panch, sarpanch, or member of Panchayat Samiti or Zila Parishad respectively.

(2)The said list shall, subject to the provisions of sub-rule (3), contain the names in alphabetical order in Hindi in Devnagari script and the addresses of the contesting candidates as given in the nomination papers.

(3)The list of contesting candidates referred to in sub-rule (1), shall contain the particulars set out in the form referred to in sub-rule (1), and shall be prepared in Hindi in Devnagari Script.

33. Symbols for elections.

(1)Where a poll becomes necessary the Returning Officer (Panchayat) shall assign to each candidate anyone of the symbols determined by the State Election Commissioner in the manner prescribed by him.

(2)A list of symbols shall be published by the State Election Commissioner in the Official Gazette and he may in the like manner add to or vary such list.

(3)The allotment by Returning Officer (Panchayat) of any symbol to a candidate shall be final.

(4)Every candidate or his election agent shall be informed of the symbol allotted to the candidate.

34. Publication of list of contesting candidates.

- The Returning Officer (Panchayat) shall immediately after its preparation, cause a copy of the list of contesting candidates along with the symbols allotted to them to be affixed on the notice board in his office and shall also supply a copy thereof, to each of the contesting candidates on demand.

Chapter VII
Candidates and Their Agents

35. Appointment of election agent and revocation of such appointment.

(1)If a candidate desires to appoint an election agent such appointment shall, subject to the provisions of sub-rules (2) and (3), be made in Form 10 either at the time of delivering the nomination paper or at any time before election [but a candidate at an election may appoint only one person to be his election agent.] [Substituted by Legislative Supplement Part III dated 4.11.1994.]

(2)The appointment of the election agent may be revoked by the candidate at any time by a declaration in writing signed by him and lodged with the Returning Officer (Panchayat). Such revocation shall take effect from the date on which it is lodged. In the event of such revocation or in the event of the death of election agent before or during the period of the election, the candidate may appoint a new election agent in accordance with the provisions of sub-rule (1).

(3)No person, who is for the time being disqualified under the Act from being elected or from voting at any election of Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, shall, so long as the disqualification subsists, be appointed as an election agent.

35A. [ Appointment of polling agent. [Substituted by Legislative Suppliment Part III dated 4.11.1994.]

(1)At an election at which poll is to take place, any contesting candidate or his election agent may appoint one agent and one relief agent to act as polling agents of such candidate at each polling station. Such appointment shall be made by a letter in writing in duplicate in Form 22 signed by the candidate or his election agent.

(2)The candidate or his election agent shall deliver the duplicate copy of the letter of appointment to the polling agent who shall, on the date fixed for the poll, present it to, and sign the declaration contained therein before the Presiding Officer. The Presiding Officer shall retain the duplicate copy presented to him in his custody. No polling agent shall be allowed to perform any duty at the polling station unless he has complied with the provisions of this sub-rule.

35B. Appointment of counting agent.

(1)Each contesting candidate or his election agent may appoint one or more persons, but not exceeding such number as may be determined by the District Election Officer (Panchayat) to be present, as his counting agent or agents at the counting of votes, by a letter in writing in duplicate in Form 23 signed by the candidate or his election agent.

(2)The candidate or his election agent shall also deliver the duplicate copy of the letter of appointment to the counting agent who shall on the date fixed for counting of votes, present it to, and sign the declaration contained therein before the Returning Officer (Panchayat) or Assistant Returning Officer (Panchayat). Such Officer shall retain the duplicate copy presented to him in his custody. No counting agent shall be allowed to perform any duty at the place fixed for the counting of votes, unless he has complied with the provisions of this sub-rule.

35C. Revocation of the appointment or death of polling agent.

(1)The appointment of the polling agent may be revoked by the candidate at any time [-] [The words 'before the commencement of the poll' omitted by Haryana Notification No. GSR 8/HA11/94/s.209/94 dated 24.2.1997.] by a declaration in writing signed by him.

(2)Such declaration shall -

(a)in the case where the appointment is revoked not less than five days before the commencement of the poll, be lodged with the Returning Officer (Panchayat);

(b)in any other case, be lodged with the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the polling agent was appointed for duty.

(3)If the polling agent of a candidate dies before the commencement of the poll, the candidate or his election agent shall forthwith report in writing the fact of such death -

(a)in case where the death takes place not less than five days before the commencement of the poll, to the Returning Officer (Panchayat); and

(b)in any other case to the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the polling agent was appointed for duty.

(4)Whenever the Returning Officer (Panchayat) receives any declaration or report made under sub-rule (1) or (3) he shall forthwith communicate such declaration or report, as the case may be, to the Presiding Officer of the polling station where such polling agent was appointed for duty.

(5)Where the appointment of a polling agent is revoked under sub-rule (1) or where the polling agent dies before the close of the poll, the candidate or his election agent may, at any time before the poll is closed, appoint a new polling agent in accordance with the provisions of sub-rule (1) of rule 35A:Provided that the letter appointing new polling agent shall -

(a)in the case where such appointment is made not less than five days before the commencement of the poll, be given to the Returning Officer (Panchayat) ; and

(b)in any other case, be given to the Returning Officer (Panchayat) or the Presiding Officer of the polling station where the new polling agent is appointed.

(6)The provisions of sub-rule (2) of rule 35A shall apply in relation to a polling agent appointed under sub-rule (5) as they apply in relation to a polling agent appointed under sub-rule (1) of rule 35A.

35D. Revocation of the appointment or death of the counting agent.

(1)The appointment of the counting agent may be revoked by the candidate at any time before the commencement of the counting of votes by a declaration in writing signed by him. Such declaration shall be lodged with the Returning Officer (Panchayat) or such other officer authorised by him.

(2)If the counting agent of a candidate dies before the completion of the counting of votes, the candidate or his election agent shall forthwith report the death in writing to the Returning Officer (Panchayat) or such other officer authorised by him.

(3)Where the appointment of counting agent is revoked under sub-rule (1) or where the counting agent dies before the completion of the counting of votes, the candidate or his election agent may appoint a new counting agent in the manner laid down in sub-rule (1) of rule 35B.

(4)The provisions of sub-rule (2) of rule 35B shall apply in relation to a counting agent appointed under sub-rule (3) as they apply in relation to counting agent appointed under sub-rule (1) of rule 35B.]

Chapter VIII
General Procedure of Election

36. Death of candidates before poll.

- Poll shall not be countermanded due to death of contesting candidate before the commencement of poll. But if as a result of death of contesting candidate for any seat there remains only one contesting candidate, the Returning Officer (Panchayat) shall upon being satisfied of the fact of the death of the candidate countermand the poll and report the fact to the State Election Commissioner through the District Election Officer (Panchayat) and all proceedings with reference to the election shall be commenced afresh in all respects as if for a new election in accordance with the rules hereinbefore:Provided that -

(i)no further nomination shall be necessary in case of a person who was a contesting candidate at the time of countermanding of the poll; and

(ii)no person who has given a notice of withdrawal of his candidature under sub-rule (1) of rule 31 before the countermanding of the poll, shall be ineligible for being nominated as a candidate for the election after such countermanding.

37. Uncontested elections.

(1)If for any seat, after the date and time fixed for withdrawal of nomination paper, there remains only one candidate whose nomination paper is found valid, the Returning Officer (Panchayat) shall forthwith declare the candidate duly elected to fill the seat and inform the State Election Commissioner through District Election Officer (Panchayat).

(2)If no nomination paper has been filed for any seat or if no candidate has been duly nominated for any seat, the Returning Officer (Panchayat) shall send a report of this fact to the State Election Commissioner through the District Election Officer (Panchayat) who shall take further action to fill the seat in accordance with the provisions of the Act and these rules.

38. Contested elections.

- In cases other than those covered by rule 37 a poll shall take place.

Chapter IX
Poll and Voting for Election

39. Manner of voting at election.

- At every election where a poll is taken, votes shall be given by ballot in the manner hereinafter provided and no votes shall be received by proxy.

40. Ballot box.

- Every ballot box shall, subject to general or special orders of the State Election Commissioner, be of such design that ballot papers can be inserted therein but cannot be withdrawn therefrom without the box being unlocked and the seals being broken.

41. Form of ballot paper.

- Every ballot paper shall be of such design as may be approved by the State Election Commissioner. However, the ballot papers for election of Panches, Sarpanches, members of Panchayat Samitis and members of Zila Parishads shall be in four different colours throughout the State of Haryana. The name of the concerned candidate shall be written in Devnagri Script in the ballot paper against his symbol in the same order as it appears in the list of contesting candidates. On the backside top of the ballot paper the number of ward and the number of polling station in case of election of panch, the name of village and number of polling station in case of election of member of Panchayat Samiti and the number of ward and the number of polling station in case of election of member of Zila Parishad, as the case may be, shall be written.

42. Arrangement of polling station.

- Each polling station shall be furnished with one or more compartment (referred to in these rules as a "polling compartment") in which voters can, one after another, cast their votes screened from observation, and no voter shall be allowed to enter such polling compartment when another voter is inside the same for the purpose of recording his vote.

43. Notice at polling stations.

(1)Outside and inside each polling station there shall be displayed prominently, -

(a)a notice specifying the polling area, the voters of which are entitled to vote at the polling station ; and

(b)a notice giving the name of each candidate in Devnagri script in the same order in which the names of such candidates appear in the list of contesting candidates published under Rule 34.

(2)The District Election Officer (Panchayat) shall also provide at each polling station sufficient number of ballot papers and copies of the voter list in respect of the polling area, the voters of which are entitled to vote at such polling station as well as such other equipments and accessories as may be required for taking the poll at such polling station.

44. Admission to polling station.

- The Presiding Officer shall regulate the number of voters to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than -

(a)Polling Officer ;

(b)Public Servants on duty in connection with the election ;

(c)persons authorised by the State Election Commissioner, District Election Officer (Panchayat) or the Returning Officer (Panchayat) ;

(d)candidates and their [polling] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents ;

(e)a child in arms accompanying a voter ;

(f)a person accompanying a blind or infirm voter who cannot move without help; and

(g)such other person as the Returning Officer (Panchayat) or the Presiding Officer may employ for the purpose of identifying the voter.

45. Ballot boxes to be locked and sealed before the commencement of poll.

(1)The Presiding Officer at each polling station shall immediately before the commencement of the poll, allow inspection of each ballot box, to be used at the poll, by the candidates, [and their polling agents] [Substituted by Legislative Supplement Part III dated 4.11.1994.], who may be present at such station, and demonstrate to them and to all other persons present, that it is empty.

(2)The Presiding Officer shall, after complying with the provisions of sub-rule (1), secure and seal the box in such manner that the slit in the box for insertion of ballot papers therein remains open and shall also allow the candidates or their [polling agents,] [Substituted by Legislative Supplement Part III dated 4.11.1994.] who may be present to affix their own seals on the space in the box meant therefor, it they so desire.

(3)The seals to be used for ballot box shall be affixed in such manner that it shall not be possible to open the box again without breaking such seal or any thread on which the seals have been affixed.

46. Facilities for women voters.

(1)Where a polling station is for both men and women voters, the Presiding Officer may direct that they shall be admitted into the polling station alternatively in separate batches of women and men.

(2)The Returning Officer (Panchayat) or the Presiding Officer may appoint a woman to serve as an assistant at a polling station to assist women voters and also to assist the Presiding Officer generally in taking the poll in respect of women voters, and in particular, to help in searching any woman voter in case it becomes necessary to ensure free and fair election.

47. 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 voters 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 voters.

(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 identified with the voter to whom such entry relates.

48. Challenging of identity.

(1)Any candidate or [polling] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agent may challenge the identity of a person claiming to be a particular voter by first depositing a sum of [five rupees] [Substituted for the words 'two rupees' by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.] in cash with the Presiding Officer for each such challenge.

(2)On such deposit being made, the Presiding Officer shall, -

(a)warn the person challenged of the penalty for impersonation;

(b)read the relevant entry in the voters list in full and ask him whether he is the person referred to in that entry;

(c)enter his name and address in the list of challenged votes in Form 11; and

(d)require him to affix his signature in the said list.

(3)The Presiding Officer shall thereafter hold a summary inquiry into the challenge and may for that purpose -

(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;

(b)put to the person challenged any questions necessary for the purpose of establishing his identity and require him to answer them on oath; and

(c)administer on an oath to the person challenged and other person offering to give evidence.

(4)If, after the inquiry, the Presiding Officer considers that the challenge has not been established, he shall allow the person challenged to vote; and if he considers that the challenge has been established, he shall debar the person challenged from voting.

(5)If the Presiding Officer is of the opinion that the challenge is frivolous or has not been made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to the government and in any other case, he shall return it to the challenger at the conclusion of the inquiry.

49. Issue of ballot papers.

(1)No ballot paper shall be issued to any voter before the hour fixed for the commencement of the poll.

(2)No ballot paper shall be issued to any voter after the hour fixed for the closing of the poll except to those voters who are present at the polling station at the time of the closing of the poll. Such voters shall be allowed to cast their votes even after the time for the poll is over.

(3)Every ballot paper shall, before issue to a voter, be marked with such distinguishing mark as the District Election Officer (Panchayat) may direct.

(4)In a polling station where polling for more than one office-bearer is to be taken, each voter shall be provided with ballot papers meant for such different offices. [-] [Omitted by Legisative Supplement Part III dated 4.11.1994.]

(5)At the time of issuing a ballot paper to a voter, the Polling Officer shall record the serial number thereof against the entry relating to voter in the copy of the voters list set apart for the purpose.

(6)Save as provided in sub-rule (5), no person in the polling station shall note down the serial number of the ballot paper issued to a particular voter.

50. Voting Procedure.

(1)On receiving the ballot paper, the voter shall forthwith proceed to the polling compartment and mark his preference by putting the seal provided for the purpose on the symbol printed on the ballot paper. He shall fold the ballot paper and shall insert it in the sealed ballot box kept before the Presiding Officer in a conspicuous manner.

(2)Every voter shall without undue delay quit the polling station as soon as he has cast his vote. No voter shall remain in the polling station longer than that is reasonably necessary for casting his vote.

51. [ Recording of vote by blind or infirm voter. [Substituted by Haryana Gazette LSP III dated 1.2.1995.]

- If owing to blindness or other infirmity, a voter is unable to read the symbol on a ballot paper, the Presiding Officer shall allow any person of such voter's choice to enter the polling compartment with such voter, to assist him and to insert the ballot-paper in the ballot-box in accordance with the wishes of such voter. The Presiding Officer shall keep a brief record of such instance.]

52. Spoiled and returned ballot paper and ballot papers found outside ballot boxes.

(1)A voter, who has inadvertently dealt with his ballot paper in such a way that it cannot conveniently be used as a ballot paper, may, on returning it to the Presiding Officer and satisfying him of his in advertence, obtain another ballot paper in place of the spoiled ballot paper and the latter shall be marked as "spoiled-cancelled" by the Presiding Officer.

(2)If a voter after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer, and the ballot paper so returned shall be marked as "returned-cancelled" by the Presiding Officer.

(3)All ballot papers concerning election of different offices cancelled under sub-rule (1) or sub-rule (2) shall be kept in separate packets.

(4)If any ballot paper, which has been issued to a voter has not been inserted by him into any ballot box, but is found anywhere in or near the polling station, whether within or outside the voting compartment it shall be deemed to have been returned to the Presiding Officer under sub-rule (2) and dealt with accordingly.

(5)[ If any ballot paper, which has been issued to a voter, has not been inserted by him into the relevant ballot box of the post concerned, to which he wants to cast the vote and instead inserted into the ballot box meant for other post(s), shall be deemed to be rejected.] [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

53. Tendered votes.

(1)If a person representing himself to be a particular voter named in the voters list applies for a ballot paper after another person has already voted as such voter, the applicant shall, after duly answering such questions as the Presiding Officer may ask, be entitled to receive a ballot paper (referred to hereinafter as a tendered ballot paper) in the same manner as any other voter.

(2)A tendered ballot paper shall instead of being put into the ballot box, be handed over by such person to the Presiding Officer. The Presiding Officer shall then place the ballot paper in a separate packet set apart for the purpose. At the end of the poll the packet containing all such tendered ballot papers shall be sealed. Such votes shall not be counted by the Returning Officer.

(3)The name of the village, the number of the ward, the name of the voter, his serial number in the voters list and the number of the polling station to which the voters list relates shall be entered in a list in Form 12 which shall bear the heading "Tendered votes list". The person tendering such ballot paper shall sign his name or affix his thumb-impression against entry relating to him in that list.

(4)Form 12 shall be prepared separately concerning the election of Panch, Sarpanch and member of Panchayat Samiti and member of Zila Parishad.

53A. [ Application of Rule 69N of the Haryana Municipal Elections Rules, 1978. [Inserted by Haryana Notification No. S.O.50/H.A.11/1994/S.209/2007, dated the 6th June, 2007.]

- The provisions of Rule 69N of the Haryana Municipal Elections Rules, 1978, for voting by officers on election duty shall mutatis mutandis apply to the provisions of these rules [:]][Provided that Form No. 24, 25, 26, 27, 28, 29 and 30 shall be equivalent to Form No. 10, 11, 13, 14, 15, 16, and 17 respectively as mentioned in rule 69 of the Haryana Municipal Elections Rules, 1978, used for the purpose of voting by officers on election duty.] [Added by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

54. Closing of Poll.

(1)The Presiding Officer shall close a polling station at the hour fixed in that behalf under clause (d) of Rule 24 and shall not thereafter admit any voter into the polling station :Provided that all voters present at the polling station before it is closed shall be allowed to cast their votes.

(2)If any question arises whether a voter was present at the polling station before it was closed, it shall be decided by the Presiding Officer and his decision shall be final.

55. Sealing of ballot boxes after poll.

(1)As soon as practicable after the closing of poll, the Presiding Officer shall, in the presence of any candidates or their [polling] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents, close the slit of the ballot box and where the ballot box does not contain any mechanical device for closing the slit, he shall seal up the slit and also allow any candidate or election agent present to affix his seal.

(2)The ballot box shall thereafter be sealed and secured.

(3)Where it becomes necessary to use a second ballot box by reason of the first box getting full, the first box shall be closed, sealed and secured as provided in sub-rules (1) and (2) before another ballot box is put into use.

(4)Notwithstanding anything contained in this rule, in case a second ballot box is used by reason of the first box getting full and counting is to be done at the polling station itself immediately after the conclusion of the poll, it would not be necessary to seal the second ballot box.

56. Account of ballot papers.

(1)The Presiding Officer shall at the close of the poll prepare a ballot paper account in Form 13 and enclose it in a separate cover with the words "Ballot Paper Account" superscribed thereon.

(2)The account of ballot papers shall be prepared separately for the election of Panch, Sarpanch, member of Panchayat Samiti and member of Zila Parishad.

57. Sealing of other packets.

(1)The Presiding Officer shall then make separate packets of -

(a)the marked copy of the voters list ;

(b)the numbered ballot papers ;

(c)the cancelled ballot papers ;

(d)the cover containing the tendered ballot papers and the list of tendered ballot papers;

(e)the list of challenged votes; and

(f)any other papers directed by the Returning Officer (Panchayat) to be kept in a sealed packet.

Explanation. - Separate packets shall be prepared regarding election of Panch, Sarpanch, member of Panchayat Samiti and member of Zila Parishad.

(2)Each such packet shall be sealed with the seal of the Presiding Officer and of those candidates, [polling] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents present who may desire to affix their seats thereon.

58. Transmission of ballot boxes, packets etc. to the Returning Officer (Panchayat).

(1)The Presiding Officer shall then deliver or cause to be delivered to the Returning Officer (Panchayat), at such place as the Returning Officer (Panchayat) or the officer authorised by him in this behalf may direct -

(a)the ballot boxes ;

(b)the ballot papers account ;

(c)the sealed packets referred to in Rule 57 ; and

(d)all other papers used at the poll.

(2)The Returning Officer (Panchayat) or such authorised Officer shall make adequate arrangements for the safe transport of all ballot boxes, packets and other papers and for their safe custody until the commencement of the counting of votes.

59. Adjournment of poll in emergency.

(1)If at an election, the proceedings at any polling station for the poll are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any polling station on account of any natural calamity or any other sufficient cause, the Returning Officer (Panchayat) or the Presiding Officer for such polling station shall announce an adjournment of the poll to a date to be fixed later and where the poll is so adjourned by the Presiding Officer, he shall forthwith inform the Returning Officer (Panchayat) concerned.

(2)Whenever a poll is adjourned under sub-rule (1) the Returning Officer (Panchayat) shall immediately report the circumstances to the State Election Commissioner through the District Election Officer (Panchayat) who shall, as soon as may be, fix the date on which the poll shall recommence and fix the polling station at which and the hours during which the poll shall be taken. The Returning Officer (Panchayat) shall not count the votes at such election until such adjourned poll shall have been completed.

(3)In every such case as aforesaid, the District Election Officer (Panchayat) shall publish the date, place and hours of the poll fixed under sub-rule (2), in the manner laid down in Rule 25 and the provisions of the rules governing the original poll shall mutatis mutandis apply to the fresh poll taken under this rule.

60. Procedure on adjournment of Poll.

(1)If the poll at any polling station is adjourned under Rule 59 the provisions of Rules 55 to 58 (both inclusive) shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under Rule 24.

(2)When an adjourned poll is recommended under sub-rule (2) of Rule 59 the voters who have already voted at the poll so adjourned shall not be allowed to vote again.

(3)The Returning Officer (Panchayat) shall provide the Presiding Officer of the polling station at which such adjourned poll is held, with the sealed packets containing the marked copy of the voters list and a new ballot box.

(4)The Presiding Officer shall open the sealed packet in the presence of [the polling agents] [Substituted by Legislative Supplement Part III dated 4.11.1994.] present and use the marked copy of the voter list for recording the serial number of the ballot papers issued to voters at the adjourned poll.

(5)The provisions of Rules 39 to 58 (both inclusive) shall apply in relation to the conduct of an adjourned poll as they apply in relation to the poll before it was so adjourned.

61. Fresh poll in case of destruction etc. of ballot boxes.

(1)If at any election-

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer (Panchayat), or is accidentally or intentionally destroyed or lost or is damaged or tampered with to such an extent, that the result of the poll at that polling station cannot be ascertained; or

(b)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station, the Returning Officer (Panchayat) shall forthwith report the matter to the State Election Commissioner through the District Election Officer (Panchayat).

(2)Thereupon, the State Election Commissioner shall, after taking all material circumstances into account, either -

(a)declare the poll at the polling station to be void and appoint a day, and fix the hours, for taking a fresh poll at that polling station and notify the day so appointed and the hours so fixed in such manner as it may deem fit ; or

(b)if satisfied that the result of a fresh poll at that polling station will not, in any way, affect the result of the election or that the error or irregularity in procedure is not material, issue such directions to the Returning Officer (Panchayat) as it may deem proper for the further conduct and completion of the election.

(3)The provisions of the Act and of rules or orders made thereunder shall apply to every such fresh poll as they apply to the original poll.

Chapter X
Counting of Votes

62. Supervision of counting of votes.

- At every election where a poll is taken, votes shall be counted under the supervision and direction either of the Returning Officer (Panchayat) or Assistant Returning Officer (Panchayat) and each contesting candidate [and his counting agents] [Substituted by Legislative Supplement Part III dated 4.11.1994.] shall have a right to be present at the time of counting.

63. Admission to the place fixed for counting.

(1)The Returning Officer (Panchayat) or such other officer authorised by him in this behalf, shall exclude from the place fixed for counting of votes all persons except -

(a)such persons as he may appoint to assist him in the counting ;

(b)persons authorised by the State Election Commissioner or the District Election Officer (Panchayat) ;

(c)public servants on duty in connection with the election ; and

(d)candidates [and their counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents.

(2)No person who has been employed by or on behalf of, or has been otherwise working for a candidate in or about the election, shall be appointed under clause (a) of sub-rule (1).

(3)The Returning Officer (Panchayat) or such other Officer authorised by him in this behalf, shall decide which [counting agent or agents] [Substituted by Legislative Supplement Part III dated 4.11.1994.] shall watch the counting at any particular counting table or group of counting tables.

(4)Any person, who during the counting of votes misconducts himself or fails to obey the lawful directions of the Returning Officer (Panchayat) or such other officer authorised by him in this behalf, may be removed from the place where the votes are being counted, by the Returning Officer (Panchayat), or by any police officer on duty or by any person authorised in this behalf by the Returning Officer (Panchayat).

64. Scrutiny and opening of ballot boxes.

(1)The Returning Officer (Panchayat) or such other Officer authorised by him, may have the ballot boxes, used at more than one polling stations, opened and their contents counted simultaneously.

(2)Before any ballot box is opened at a counting table, [the counting agents] [Substituted by Legislative Suppement Part III dated 4.11.1994.] present at the table shall be allowed to inspect the paper seal or such other seal as might have been affixed thereon and to satisfy themselves that it is intact.

(3)The Returning Officer (Panchayat) or such other officer authorised by him, shall satisfy himself that none of the ballot boxes has in fact been tampered with.

(4)If the Returning Officer (Panchayat) or such other officer authorised by him, is satisfied that any ballot box has in fact been tampered with, he shall not count the ballot papers contained in that box and shall follow the procedure laid down in Rule 61, in respect of that polling station.

65. Scrutiny and rejection of ballot papers.

(1)A ballot paper contained in a ballot box shall be rejected, if -

(a)it bears any mark or writing by which the voter can be identified ;

(b)it is a spurious ballot paper ;

(c)it has been so damaged or mutilated that its identity as a genuine ballot paper cannot be established ;

(d)it bears a serial number, or is of a design, different from the serial numbers of, as the case may be, or design of the ballot paper authorised for use at the particular polling station ;

(e)it does not bear any mark which it should have borne under the provisions of sub-rule (3) of Rule 49 ;

(f)it has not been marked ;

(g)it has been marked in the column of more than one candidates ; or

(h)it has been marked by an equipment and in the manner other than the equipment and the manner prescribed for that purpose :

Provided that where Returning Officer (Panchayat) or any other officer authorised by him, on being satisfied that any such defect as is mentioned in clause (d) or clause (e) has, in respect of all or any ballot papers used at a polling station, been caused by the mistake or failure on the part of the Presiding Officer or Polling Officer concerned, or has directed that the defect should be over locked a ballot paper shall not be rejected only on the ground of such defect under clause (d) or clause (e) :Provided further that if the mark put by a voter has spread over two columns of the ballot paper the vote shall be counted in favour of the candidate in which column the major portion of the mark falls.

(2)Before rejecting any ballot paper under sub-rule (1) the Returning Officer (Panchayat) or such other officer authorised by him shall allow [each counting agent] [Substituted by Legislative Supplement Part III dated 4.11.1994.] present a reasonable opportunity to inspect the ballot paper but shall not allow him to handle it or any other ballot paper.

(3)The Returning Officer (Panchayat) or such other officer authorised by him, shall record on every ballot paper which he rejects the letter 'R' and the grounds of rejection in abbreviated form whether in his own hand or by means of a rubber stamp.

(4)All ballot papers rejected under this rule shall be bundled together.

66. Counting of votes.

(1)Every ballot of paper which is not rejected under Rule 65, shall be counted :Provided that no cover containing tender ballot papers shall be opened and no such paper shall be counted.

(2)After the counting of all ballot papers contained in all the ballot boxes has been completed, the Returning Officer (Panchayat) or the officer authorised by him, shall make the entries in a result sheet in form 14, 15, 16 and 17 for a Panch, Sarpanch, members of Panchayat Samiti and Zila Parishad respectively and announce the particulars.

(3)The valid ballot papers shall thereafter be bundled together and kept along with the bundle of rejected ballot papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely :-

(a)the number of the ward and name of village in case of election of Panch of Gram Panchayat, the name of village in case of election of Sarpanch or the number of ward of Panchayat Samiti or Zila Parishad, as the case may be, in case of elections of members of Panchayat Samiti or Zila Parishad ;

(b)the particulars of the polling where the ballot papers have been used ; and

(c)the date of counting.

67. Counting to be continuous.

- The Returning Officer (Panchayat) or other officer authorised by him, shall, as far as practicable, proceed continuously with the counting of votes and shall, during any intervals when the counting has to be suspended, keep the ballot-papers, packets and other papers relating to the [counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] sealed with his own seal and the seals of such candidates or election agents who may be desirous of affixing their seal and shall cause adequate precautions to be taken for their safe custody during such intervals.

68. Recommencing of counting after fresh poll.

(1)If a fresh poll is held under Rule 61, the Returning Officer (Panchayat) or such other officer authorised by him shall after completion of that poll, recommence the counting of votes on the date and at the time and place which have been fixed by him in that behalf and of which notice has been previously given to the candidate and their [counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents.

(2)The provision of Rules 65 and 66 shall apply so far as may be to such further counting.

69. Recount of votes.

(1)After the completion of the counting the Returning Officer (Panchayat) or such other officers authorised by him shall record in the result sheet in Forms mentioned in sub-rule (2) of Rule 66 the total number of votes polled for each candidate and announce the same.

(2)After such announcement has been made a candidate or, in his absence [counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agent may apply in writing to the Returning Officer (Panchayat) or the other officer authorised by him, for recount of all or any of the ballot papers already counted stating the grounds on which he demands such recount.

(3)On such an application being made the Returning Officer (Panchayat) or the officer authorised by him shall decide the matter and may allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.

(4)Every decision of the Returning Officer (Panchayat) or such other officer authorised by him, under sub-rule (3) shall be in writing and contain the reason therefor.

(5)If the Returning Officer (Panchayat) or the officer authorised by him, decides under sub-rule (3) to allow an application either in whole or in part, he shall-

(a)count the ballot papers again in accordance with his decision ;

(b)amend the result sheet to the extent necessary after such recount ; and

(c)announce the amendment so made by him.

(6)After the total number of votes polled for each candidate has been announced under sub-rule (1) or sub-rule (5) the Returning Officer (Panchayat) or the officer authorised by him, shall complete and sign the result sheet and no application for a recount shall be entertained thereafter :Provided that no step under this sub-rule shall be taken on the completion of the counting until the candidates and [counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (2).

70. Declaration of results.

(1)The Returning Officer (Panchayat) of the Assistant Returning Officer (Panchayat), shall -

(a)declare to be elected the candidate for the office of Panch who has secured the largest number of valid votes and certify the return of election in Form 18. Similarly the result of Sarpanch shall also be declared forthwith but if there are more than one polling stations in the sabha area the result sheets for the office of Sarpanch shall be sent to the Polling Station presided over by the Presiding Officer nominated by the District Election Officer (Panchayat) for this purpose, on the same day who shall, after compiling the result sheets in Form 19 declare forthwith the candidate who received the largest number of valid votes elected as sarpanch. For the purpose of declaration of result for the office of Panch and Sarpanch, the Presiding Officer shall be deemed to be Returning Officer and in case of more than one polling stations in the sabha area, nominated Presiding Officer shall be deemed to be the Returning Officer for declaration of result for the office of Sarpanch ;

(b)send, [from the place specified in clause (e) of rule 24] [Substituted by Legislative Supplement Part III dated 4.11.1994.] the result sheet for the offices of members of Panchayat Samiti and Zila Parishad to the concerned Returning Officer for Panchayat Samiti at block level and to the Deputy Commissioner respectively ;

(c)for the election of member of Panchayat Samiti, compile all the result sheets in Form 16 and prepare Form 20 and declare the candidate, who received the largest number of valid votes elected and shall certify the return of election in Form 20; and

(d)for the election of member of Zila Parishad, compile the result sheets in Form 17 and prepare Form 21 and declare the candidate, who received the largest number of valid votes, elected and shall certify the return of election in Form 21.

(2)The Returning Officer (Panchayat) or the officer authorised by him shall send the signed copy of the returns under this rule to the District Election Officer (Panchayat) and to the State Election Commissioner.

71. Equality of votes.

- If, after the counting of votes ??? equally votes is found to exist between any candidates and an addition of one votes will entitle any of those candidates to be declared elected, the Returning Officer (Panchayat) shall forthwith decide between those candidates by lot and proceed as if the candidate on whom the lot falls has received one additional vote.

Chapter XI
Election Papers

72. Custody of papers relating election.

- The District Officer (Panchayat) shall keep in custody the packets referred to in Rules 56 and 57 and all other papers relating to the election.

73. Production and inspection of election papers.

- While in the custody of the District Election Officer (Panchayat) -

(a)the packets of unused ballot papers;

(b)the packets of used ballot papers whether valid, tendered or rejected; and

(c)the packets of marked copies of the voter list ;

(d)shall not be opened and their contents shall not be inspected by, or produced before any person or authority except under the order of a civil court or competent authority.

74. Disposal of Election papers.

- The packets referred to in Rule 73 shall be retained for a period of one year and shall thereafter be destroyed subject to any direction to the contrary given by the Government or the State Election Commissioner or by a Civil Court or Competent Authority, or pending legal proceedings.

Chapter XII
Election of [-] [The words 'Up-sarpanch' omitted vide Haryana Government Notification No. G.S.R. 30/H.A. 11/94/209/2000, dated 29.6.2000.] Chairman and Vice-chairman, President and Vice- President and Filling of Casual Vacancy

75. Election of Up-Sarpanch.

- [Omitted] [Rule 75 omitted vide Haryana Government Notification No. G.S.R. 30/H.A. 11/94/209/2000, dated 29.6.2000.]

76. Election of Chairman and Vice-Chairman.

(1)For the purposes of sub- section (1) of Section 60 of the Act the [District Development and Panchayat Officer] [Substituted vide Notification dated 18-6-1999] [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III dated 4.2.1995.] shall be the prescribed authority.

(2)The election of the Chairman and Vice-Chairman of a Panchayat Samiti shall be held in the office of the Panchayat Samiti or such other place as may be specified in this behalf by the Sub-Divisional Officer (Civil) [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III dated 4.2.1995.] who shall convene and preside over the meeting for that purposes.

(3)The [District Development and Panchayat Officer] [or any other officer authorised by him] shall issue a notice in writing to the members specifying the date, time and place of the meeting and the notice shall be sent at the ordinary place of residence of the members at least seven days before the date of meeting, either by post or in such other manner as the [District Development and Panchayat Officer] [or any other officer authorised by him] may consider expedient.

(4)[ The election of Chairman and Vice-Chairman shall be by majority of the members attending the meeting and in case of equality of votes the result shall be decided by drawing of lots.

(4A)2/3rd of the total members of the Panchayat Samiti for the time being holding office, shall form a quorum for the first meeting called under sub- section (1) of Section 60. If there is no quorum at such first meeting, the presiding authority shall adjourn the meeting to such time on the following day or such further day as he may decide and no quorum shall be required for such adjourned meeting.] [Substituted by Haryana Gazette LSP III dated 4.2.1995.]

(5)The [District Development and Panchayat Officer] [or any other officer authorised by him] shall inform the District Election Officer (Panchayat) of the result of election the same day.

77. Election of President and Vice-President.

(1)The Deputy Commissioner concerned [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III 4.2.1995.] shall be the prescribed authority for purposes of sub- section (1) of Section 121 of the Act.

(2)The provisions of Rule 76 for election of Chairman and Vice-Chairman shall mutatis mutandis apply for election of the President and Vice-President.

(3)The Deputy Commissioner [for any other officer authorised by him] [The words inserted by Haryana Gazette LSP III 4.2.1995.] shall inform the District Election Officer (Panchayat) of the result of election the same day.

78. Publication of result.

- The District Election Officer (Panchayat) or any other Officer authorised by him in this behalf shall publish the names of elected Chairman and Vice-Chairman of Panchayat Samiti and President and Vice-President of Zila Parishad and affix on the notice board of the office of the Panchayat Samiti and Zila Parishad, as the case may be. [-] [The words 'In case of Up-Sarpanch, Block Election Officer (Panchayat) shall publish the name of the elected Up-Sarpanch in the same manner.' omitted vide Haryana Government Notification No. G.S.R. 30/H.A. 11/94/209/2000, dated 29.6.2000.]

79. Filling of casual vacancy.

- Casual vacancy of a Panch, Sarpanch, member of Panchayat Samiti, member of Zila Parishad, Chairman, Vice-Chairman, President and Vice-President shall be filled up by election in the manner prescribed for election to the said offices if the unexpired portion of the term of such vacancy is not less than six months.

79A. [ Appointment of Officers to perform functions of District Election Officer (Panchayat). [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]

- If on account of illness, absence from headquarters or any other reason, the Deputy Commissioner-cum-District Election Officer (Panchayat) is unable to perform any of his functions under these rules, he may by order in writing, appoint Additional Deputy Commissioner to perform such functions on his behalf under intimation to the State Election Commissioner, Haryana.]

80. Final authority for interpretation of these rules.

- If any question arises regarding the interpretation of these rules otherwise than in connection with in election petition which has actually been presented, it shall be referred by the person interested or the official concerned to the State Election Commissioner for decision whose decision shall be final.

81. Repeal.

- The Haryana Gram Panchayat Election Rules, 1971 are hereby repealed:Provided that anything done or any action taken under the rule so repeated, shall be deemed to have been done or taken under the corresponding provisions of these rules to the extent it is not inconsistent with these rules.Form 1(See rule 8)List of VotersName of District ....... Block ....... Name of village ........ Ward No. .......

Serial No.	House No. if any	Name of Voter	Father's/Husband's Name	Male/Female	Age
(1)	(2)	(3)	(4)	(5)	(6)

[Form-1A [Substituted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).][rule 8 and 12B]

Application for inclusion of name, correction of any entry or transposing of name in another ward in the list of voters
{\|
To	Space ForPasting OneRecent PassportSizePhotograph(3.5 cm x 3.5 cm)ShowingFrontal View ofFull Face Within This Box
The District Electoral Officer/ _____________________
Gram Panchayat_________, Ward No. _________________
Block _______________,Panchayat Samiti ___________________, Ward No. ______________,
Zila Parishad_________, WardNo________
Or
Deputy Commissioner-cum-District Election Officer (P)

|-| Sir,I request that my name be included, corrected or transposed in the list of voters for the Gram Panchayat/Panchayat Samiti/Zila Parishad __________Ward No.______. My particulars in support of my claim for inclusion, correction or transposing in the electoral rolls are given below:|-|

I. Applicant's details	Name	Surname (if any)

*Father'sMother'sNameHusband's	Name	Surname (if any)

|-| I. That my name has been mentioned at Serial No.___, Part No.____ of _____________ Legislative Assembly Constituency, but has not been included in the list of voters of Gram Panchayat/Panchayat Samiti/Zila Parishad, which may be included in Ward No.____of Gram Panchayat/Panchayat Samiti/Zila Parishad_____________________________________.II. That my name bearing Sr. No. ______ Part No. ______of _______________Legislative Assembly Constituency has wrongly been included in Ward No. ______ of Gram Panchayat/Panchayat Samiti/Zila Parishad ______, which may be included in Ward No. ______ of Gram Panchayat/Panchayat Samiti/Zila Parishad.III. That the entry i.e _____________________________________ made in the list of voters of Gram Panchayat/ Panchayat Samiti/Zila Parishad __________________________________________ Ward No. ______ be corrected as _______________________________________________________________on the ground that _______________________________________________.IV. That my particulars in the electoral roll of Legislative Assembly Constituency have been mentioned_____________________________________, but in the list of voters of Gram Panchayat/Panchayat Samiti/Zila parishad have been mentioned as __________which may be corrected as_____________________.|-| V. DeclarationI hereby declare that the facts and particulars mentioned above are true to the best of my knowledge and belief.|-|

Place :Date :

Signature or thumb impression of the claimantComplete Address of the applicant____________________________________________________________________________________Mobile No.____________________________

|}Note :Any person who makes a statement or declaration which is false and which he either knows or believes to be false or does not believe to be true, is punishable under section 171 of the Haryana Panchayati Raj Act, 1994.* Strike out the inappropriate alternative.

Detail of action taken(To be filled by the District Electoral Officer or the Deputy Commissioner-cum-District Election Officer (P) as the case may be

The application of Shri/Smt/Km._________________________________ for the inclusion of name, correction of his/her entry or transposing of his/her name in another ward in the list of voters in Form 1A has been accepted*/rejected*.Detailed reasons for acceptance or rejection

Place :Date :

Signature of District Electoral Officer or D.C.-cum-DEO(P)

(Seal of the District Electoral Officer or D.C.-cum-DEO(P)

*Strike out the inappropriate alternative.Remarks of Field Level Officer (e.g. BLO, Designated Officer, Supervisory Officer)Received an application in Form 1A from Sh./Smt./Kumari___________________________Address__________________________________________________________________ ___________________________________ and entered at sr. no. _________of the entry register.Date and time fixed for hearing..................Date ...................Signature of the officer receiving the application on Behalf of the District Electoral Officer or D.C.-cum-D.E.O. (P) (Address____________________________________)(Receipt for office use)Obtained the information about the date and time fixed for hearing of claim/objection.Date:____________Signature and Thumb Impression of the applicantReceipt of application and information about the date of hearing (for applicant)An application has been received in Form 1-A from Sh./Smt./Kumari________________________ who is resident of village _______________________________________

2. The hearing in the application will be done by the District Electoral Officer at his office situated at___________ on at .He/She is directed to appear for hearing alongwith necessary documents/

Date:_______________

Signature of the officer receiving the application on Behalfof the District Electoral Officer or D.C.-cum-D.E.O. (P)(Address_____________________________)

[Form-1B][rule 8]

Application for objecting inclusion or seeking deletion ofname in the list of voters
ToThe District Electoral Officer/_____________________,Gram Panchayat________________, WardNo.___________________,Block______________, PanchayatSamiti___________, Ward No.___________,Zila Parishad__________________, Ward Number______________________ORDeputy Commissioner-cum-DistrictElection Officer (P)	{\|
SPACE FOR PASTING ONE RECENT PASSPORT SIZEPHOTOGRAPH (3.5cm X 3.5cm) SHOWING FRONTAL VIEW OF FULL FACEWITHIN THIS BOX.

|-| Sir,I object to the proposed inclusionof the name of the under mentioned person in the list of votersof Gram Panchayat/Panchayat Samiti/Zila Parishad __________WardNo.______. Particulars in support of my objection are givenbelow:I submit that the entry relatingto the person named below is required to be deleted for thereasons stated hereunder:|-| {||-| I. Applicant's details| Name| Surname (if any)|-||-| *Father'sMother'sNameHusband's| Name| Surname (if any)|-|||}|-| {||-| II. That the name ofSh./Smt/Kumari__________________________ mentioned atSr.No._______of Ward No._______in the list of voters of GramPanchayat/Panchayat Samiti/Zila Parishad, but the area inwhich the said person is residing does not fall in the limitof the said ward of Gram Panchayat/Panchayat Samiti/ZilaParishad.III. That the name of Sh./Smt./Kumari___________ is included in ward No._________ instead of wardNo.________.|-| IV. DeclarationI hereby declare that thefacts and particulars mentioned above are true to the best ofmy knowledge and belief.|}|-| {||-| Place :Date :| (Signature or thumb impression of the applicant/Objector)Complete Address of the applicant_______________________________________________________Mobile No._____________________________|}|}Note: Any person who makes a statement or declaration which is false and which he either knows or believes to be false or does not believe to be true, is punishable under section 171 of the Haryana Panchayati Raj Act, 1994.*Strike out the inappropriate alternative.

Detail of action taken(To be filled by the District Electoral Officer or the Deputy Commissioner-cum-District Election Officer (P) as the case may be

The application of Shri/Smt/Km._________________________________ for objecting to the inclusion of name or seeking deletion of name in the list of voters in Form 1B has been accepted*/rejected*.Detailed reasons for acceptance or rejection

Place :Date :

Signature of District Electoral Officer or D.C.-cum-DEO(P)

(Seal of the Signature of District Electoral Officer or D.C.-cum- DEO(P)

*Strike out the inappropriate alternative.Remarks of Field Level Officer e.g. BLO, Designated Officer, Supervisory OfficerReceived an application in Form 1B from Sh./Smt./Kumari___________________________Address__________________________________________________________________ ___________________________________ and entered at sr. no. _________of the entry register.Date and time fixed for hearing ...........................(Receipt for office use)Obtained the information about the date and time fixed for the hearing of claim/objectionDate:Signature and Thumb Impression of the applicantReceipt of application and information about the date of hearing (for applicant)An application has been received in Form 1B from Sh./Smt./Kumari________________________ who is resident of village _______________________________________

2. The hearing in the application will be done by the District Electoral Officer at his office situated at___________ on at .He/She is directed to appear for hearing alongwith necessary documents/information.

Date:_______________

Signature of the officer receiving the application on Behalf of the District Electoral Officer or D.C.-cum-D.E.O. (Address____________________________________)

[Form-1C [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] ***]

Form-1C[seerule 9A(3)(a), 12C(1)]{\|
Application for correction to particulars in the voterlist
{\|
To	Space ForPasting OneRecent PassportSizePhotograph(3.5 cm x 3.5 cm)ShowingFrontal View ofFull Face Within This Box
The District Electoral Officer/
District Election Officer(Panchayat)_________,
Gram Panchayat_______, WardNumber_______,
Block_______, PanchayatSamiti________, Ward Number_________,
Zila Parishad_________, WardNumber________

|-| Sir,I request that entry relating to myself appearing in the voters list of the above be included in the voters list for the above Gram Panchayat/Panchayat Samiti/Zila Parishad is not correct and it should be corrected. Correct particulars in support of my request are given below:|-|

I. Applicant's details	Name	Surname (if any)

Part Number of voters list	Serial number in that Part
Age on 1st January_______	Years	Months	Sex : Male/ Female
Date of Birth, if known :	Day	Month	Year
Place of Birth :	Village/Town
District	State
*Father'sMother'sNameHusband's	Name	Surname (if any)

|-|

II. Particulars of place of ordinary residence (fulladdress)
House/Door number :
Street/Area/Locality/Mohalla/Road :
Town/Village :
Post Office :	Pin Code
Tehsil/ Taluka/Mandal/Thana :
District :

|-| III. Details of voter's Photo Identity Card (if issued,, in this or some other Gram Panchayat/ Panchayat Samiti/Zila Parishad)|-| Voter's Photo Identity Card Number|-| Name of Gram Panchayat/Panchayat Samiti/Zila Parishad|-| IV. Detail of entries to be corrected :*My name/*Age/*Fathers/Mother's/Husband's name/*Sex/*Address may be corrected in term of information provided in this form above.|-|

Place :Date :

Signature or thumb impression of the voter

|}Note :Any person who makes a statement or declaration which is false and which he knows or believes to he false or does not believe to be true, is punishable under section 171 of the Haryana Panchayati Raj Act, 1994.* Strike out the inappropriate alternative.

Detail of action taken(To be filled by District ElectoralOfficer)

The application of Shri/Smt./Km.__________________________ for correction of entry in the voters list in Form-1C has been accepted*/rejected*.Detailed reasons for acceptance or rejection [under or in pursuance of rule 10 of the Haryana Panchayati Raj Election Rules, 1994]

Place :Date :

Signature of District Electoral Officer

(Seal of the District Electoral Officer)

During continuous updating after final publication of electoral roll.*Strike out the inappropriate alternative.Remarks of Field Level Officer (e.g. BLO, Designated Officer, Supervisory Officer)Serial Number entered in the register...........................Date and time fixed for hearing________________(Receipt for office use)Obtained the information about the date and time fixed for hearing of claim/objection.Date:____________Signature and Thumb Impression of the applicantReceipt of application and information about the date of hearing (for applicant)An application has been received in Form 1C from Sh./Smt./Kumari_________________ who is resident of village__________________.The hearing in the application shall be done by the District Electoral Officer at his office situated at_______________ on _________________at _____________. They are directed to appear for hearing alongwith necessary document/information.

Date:_______________

Signature of the officer receiving the application on Behalfof the District Electoral Officer(Address_____________________________)

|}[Form-1D [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] ***]

Form-1D[Seerule 12C(1)]{\|
Application for transposition of entry in voters list
{\|
To	Space ForPasting OneRecent PassportSizePhotograph(3.5 cm x 3.5 cm)ShowingFrontal View ofFull Face Within This Box
The District Electoral Officer/
District Election Officer(Panchayat)_________,
Gram Panchayat_______, WardNumber_______,
Block_______, PanchayatSamiti________, Ward Number_________,
Zila Parishad_________, WardNumber________

|-| SirI request that entry in the voters list for the Gram Panchayat/Panchayat Samiti/Zila Parishad __________Ward___________relating to myself/person named below should be transposed to the relevant part of the voters list in this Gram Panchayat Particulars of the entry to transposed are given below:|-|

I. Details of person whose entry is to be transposed:	Name	Surname (if any)

Part number of voter list in which his/her name is included:	His/her serial number in that Part:	Voter's Photo Identity Card number (if issued)
Father'sMother's NameHusband's	Name	Surname (if any)

|-|

II. Particulars of present place of ordinary residence (full address)
House/Door number :
Street/Area/Locality/Mohalla/Road :
Town/Village :
Post Office :	Pin Code
Tehsil/ Taluka/Mandal/Thana :
District :

|-|

III. Period of continuous residence at the above addresson the date of application	Years :	Months :
IV. Part number to which the entry has to be trasnposed(if known)
V. Details of applicant :	Name	Surname (if any)

Part number of voters list in which his/her name is included:	His/her serial number in that Part:	Voter's Photo Identity Crad number (if issued)

|-| Note:Any person who makes a statement or declaration which is false and which he either knows or believes to be false or does not believe to be true is punishable under section 171 of the Haryana Panchayati Raj Act,, 1994.|}

VI. Declaration
I hereby declare that the facts and particulars mentionedabove are true to the best of my knowledge and belief
{\|
Place:	Date:	Signature of thumb impression of the applicant

|-| Detail of action taken(To be filled by the District ElectoralOfficer/District Election Officer/Panchayat) of the district)|}The application of Shri/Smt/Km.___________________for transposition of entry relating to himself/herself/Shri/Smt./Kmri/Smt./Km ______________________ in the voters list in Form-"1D" has been accepted/rejected.Detailed reasons for acceptance or rejection [under or in pursuance of rule 12 of the Haryana Panchayati Raj Election Rules, 1994].

Place :Date :

Signature of District Electoral Officer/Deputy Commissioner

(Seal of the District Electoral Officer/Deputy Commissioner)

*Strike out the inappropriate alternative.Remarks of Field Level Officer (e.g. Block Level Officer, Designated Officer, Supervisory Officer)Sr. No. entered in the register...........................Date and time fixed for hearing________________(Receipt for office use)Obtained the information about the date and time fixed for hearing of claim/objection.Date:____________Signature and Thumb Impression of the applicantReceipt of application and information about the date of hearing (for applicant)An application has been received in Form 1D from Sh./Smt./Kumari_________________ who is resident of village__________________.The hearing in the application will be done by the District Electoral Officer at his office situated at_______________ on _________________at _____________. They are directed to appear for hearing alongwith necessary document/information.

Date:_______________

Signature of the officer receiving the application on behalfof the District Electoral Officer(Address_____________________________)

|}Form 1E[see rule 8 (4)(ii)] [Substituted 'See rule 9A(5)' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]Register of Claims for RegistrationGram Panchayat___________________________, Ward Number_____________,Block___________, Panchayat Samiti____________, Ward Number______________,Zila Parishad_____________________, Ward Number______________________,Decision _________________________________

Serial Number	Name of ward and institution in whichregistration is claimed	Name and Father's name and occupation of claimant	Date of presentation of claim authority to whomit is presented with initials of such authority	Date of decision with notes as to presence ofparties	Admitted/ rejected	Signature of District Electoral Officer	Signature of official by whom effect was given tothe decision of the District Electoral Officer
1	2	3	4	5	6	7	8

Form 1F[see rule 8 (4)(ii)] [Substituted 'See rule 9A(5)' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]Register of Objection to RegistrationGram Panchayat___________________________, Ward Number_____________,Block___________, Panchayat Samiti____________, Ward Number______________,Zila Parishad_____________________, Ward Number______________________,Decision _________________________________

1	2	3	4	5	6	7	8	9	10	11	12	13
Sr. No.	Ward	Person objected to be registered	Date of presentation of objection authority towhom it is presented with initials of such authority	Name of process server by whom duplicate sent tobe swerved upon person objected to and date	Abstract of process server's report and date	Date of decision with note as to presence ofparties	Admitted	Rejected	Signature of District Electoral Officer and date	Signature of official by whom effect was given tothe decision.]
Under Name	With number in the voters list	Name and description and number of objector inthe voters list

Form 2(See Rule 24)Office of the District Election Officer (Panchayat)Notice of ElectionNo ...... - In exercise of powers conferred by rule 24 of the Haryana Panchayati Raj Election Rules, 1994, I, ................... District Election Officer (Panchayat) .............................. do hereby give notice in relation to the election of Panches and members, of Panchayat specified in column (1) of the Schedule hereto :-

(a)the officer specified in column (3) of the Schedule against the ward specified in column (2) hereinafter referred to as "against the ward") to be the Returning Officer (Panchayat) for conducting the election of panches and members to the* ................ Panchayat ;

(b)the date and time specified in column (4) against the ward thereof to be the last date and time for making nominations ;

(c)the date and time specified in column (5) against the ward to be the date and time for the scrutiny of nominations ;

(d)the place specified in column (6) against the ward to be the place for making and scrutiny of nominations ;

(e)the date and hour specified in column (7) against the ward to be the date and hour for withdrawal of nominations ;

(f)the date and time specified in column (8) against the ward to be the date and time during which the poll shall be taken ;

(g)the date and time specified in column (9) against the ward to be the date and time for the counting of votes;

(h)the place specified in column (10) against the ward to be the place for the counting of votes :-

Schedule

Name of Panchayat	Name of ward	Name and designation of the returning Officer (Panchayat)	Place, last date and time for making nominations	Date and time for scrutiny of nominations	Place for making scrutiny of nominations	Date and hour for withdrawals of nominations	Date and time during which poll shall be taken	Date and time for counting of votes	Place for counting of votes
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

Place_________ District Election Officer (Panchayat) of____________Date_______________*Here Specify the name of PanchayatForm 3(See Rule 24)Office of the District Election Officer (Panchayat)Notice of ElectionNo. ...... In exercise of the powers conferred by rule 24 of the Haryana Panchayati Raj Election Rule, 1994. I, ....... District Election Officer (Panchayat) ...... do hereby give notice in relation to the election of Sarpanch of Gram Panchayat specified in column (2) of the Schedule hereto :-

(a)the officer specified in column (3) of the Schedule against the Gram Panchayat specified in column (2) (hereinafter referred to as "against the Gram Panchayat)" to be the Returning Officer (Panchayat) for conducting the election of Sarpanch to the* ..... Gram Panchayat;

(b)the date and time specified in column (5) against the Gram Panchayat thereof to be the last date and the time for making nominations;

(c)the date and time specified in column (6) against the Gram panchayat to be the date and time for the scrutiny of nominations;

(d)the place specified in column (5) against the Gram Panchayat to be the place for making scrutiny of nominations;

(e)the date and hour specified in column (7) against the Gram Panchayat to be the date and hour for withdrawal of nominations;

(f)the date and time specified in column (8) against the Gram Panchayat to be date and time during which the poll shall be taken;

(g)the date and time specified in column (9) against the Gram Panchayat to be the date and time for the counting of votes;

(h)the place specified in column (10) against the Gram Panchayat to be the place for counting of votes.

Schedule 2

Serial number	Name of Gram Panchayat	Name and designation of the Returning Officer (Panchayat)	Place, last date and time for making nominations	Date and time for scrutiny of nominations	Place for making scrutiny of nominations	Date and hour for withdrawals of nominations	Date and time during which poll shall be taken	Date and time for counting of votes	Place for counting of votes.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

Place________ District Election Officer (Panchayat) of_____________Date________________*Here Specify the name of PanchayatForm 4(Rule 26)Nomination PaperName of Sabha area/Panchayat Samiti area/Zila Parishad area _________Ward No. (in case of Panch and member) _________________________Name of candidate ___________________________________________Father's or Husband's name ___________________________________Age _______________________________________________________Occupation _________________________________________________Address ____________________________________________________Where the candidate is a member of the Scheduled Caste/Backward Class the particular caste to which the candidate belongs :________________Number of the candidate on the electoral roll pertaining to the area________Declaration by Candidate[I hereby declare that I have nominated myself as a candidate for the election of Sarpanch/Panch/Member, Panchayat Samiti/Member, Zila Parishad.I further declare the I have not incurred any of the disqualifications, laid down as under and in Section 175 of the Haryana Panchayati Raj Act, 1994No person shall be a Sarpanch or a Panch of a Gram Panchayat or a member of a Panchayat Samiti or Zila Parishad or continue as such who -

(a)has, whether before or after the commencement of the Act, been convicted :-

(i)of an offence under the Protection of Civil Rights Act, 1955 (Act 22 of 1955), unless a period of five years, or such lesser period as the Government may allow in any particular case, has elapsed since his conviction; or

(ii)of any other offence and been sentenced to imprisonment for not less than six months, unless a period of five years, or such lesser period as the Government may allow in any particular case, has elapsed since his release; or

(b)has been adjudged by a competent court to be of unsound mind; or

(c)has been adjudicated an insolvent and has not obtained his discharge; or

(d)has been removed from any office held by him in a Gram Panchayat, Panchayat Samiti or Zila Parishad under any provision of the Act or in a Gram Panchayat, Panchayat Samiti or Zila Parishad before the commencement of the Act under the Punjab Gram Panchayat Act, 1952 and Punjab Panchayat Samiti Act, 1961, and a period of five years has not elapsed from the date of such removal, unless he has, by an order of the Government notified in the Official Gazette been relieved from the disqualifications arising on account of such removal from office; or

(e)has been disqualified from holding office under any provision of the Act and period of which he was so disqualified has not elapsed; or

(f)holds any salaried office or office of profit in any Gram Panchayat, Panchayat Samiti or Zila Parishad;

(g)has directly or indirectly, by himself or his partner any share or interest in any work done by order of the Gram Panchayat Panchayat Samiti or Zila Parishad;

(h)has directly or indirectly, by himself or his partner share or interest in any transaction of money advanced or borrowed from any officer or servant or any Gram Panchayat; or

(i)fails to pay any arrears of any kind nd due by him to the Gram Panchayat, Panchayat Samiti or Zila Parishad or any Gram Panchayat, Panchayat Samiti or Zila Parishad subordinate thereto or any sum recoverable from him in accordance with the provisions of the Act, within three months after a special notice in accordance with the rules made in this behalf has been served upon him;

(j)is servant of Government or a servant of any Local Authority; or

(k)has voluntarily acquired the citizenship of a Foreign State or is under any acknowledgement of allegiance or adherence to a Foreign State; or

(l)is disqualified under any other provision of the Act and the period for which he was so disqualified has not elapsed; or

(m)is a tenant or lessee holding a lease under the Gram Panchayat, Panchayat Samiti or Zila Parishad or is in arrears of rent of any lease or tenancy held under the Gram Panchayat, Panchayat Samiti or Zila Parishad or

(n)is or has been during the period of one year preceding the date of election, in unauthorised possession of land or other immovable property "longing to the Gram Panchayat, Panchayat Samiti of Zila Parishad; or

(o)being a Sarpanch or Panch or a member of Panchayat Samiti or a Zila Parishad has cash in hand in excess of that permitted under the rules and does not deposit the same alongwith interest at the rate of twenty-one per centum per year in pursuance of a general or special order of the prescribed authority within the time specified by it ; or

(p)being a Sarpanch or Panch or a Chairman, Vice-Chairman or Member, President or Vice-president or Member of Panchayat Samiti or Zila Parishad has in his custody prescribed records and registers and other property belonging to, or vested in, Gram Panchayat, Panchayat Samiti or Zila Parishad and does not hand over the same in pursuance of a general or special order of the prescribed authority within the time specified in the order ;

(q)has more than two living children :

Provided that a person having more than two children on or upto the expiry of one year of the commencement of the Act, shall not be deemed to be disqualified:

(r)admits the claim against Gram Panchayat without proper authorisation in this regard :

Provided that such disqualification shall be for a period of six years.Explanation 1. - A person shall not be disqualified under clause (g) from membership of a Gram Panchayat, Panchayat Samiti or Zila Parishad by reason only of such person

(a)having share in any joint stock company or a share or interest in any society registered under any law for the time being in force which shall contract with or be employed by or on behalf of Gram Panchayat, Panchayat Samiti or Zila Parishad; or

(b)having a share or interest in any newspaper in which any advertisement relating to the affairs of a Gram Panchayat, Panchayat Samiti or Zila Parishad may be inserted; or

(c)holding a debenture or being otherwise concerned in any loan raised by or on behalf of any Gram Panchayat, Panchayat Samiti or Zila Parishad; or

(d)being professionally engaged on behalf of any Gram Panchayat Panchayat Samiti or Zila Parishad as a Legal Practitioner; or

(e)having any share or interest in any lease of immovable property in which the amount of rent has been approved by the Gram Panchayat, Panchayat Samiti or Zila Parishad in its own case or in any sale or purchase of immovable property or in any agreement for such lease, sale or purchase; or

(f)having a share or interest in the occasional sale to the Gram Panchayat, Panchayat Samiti or Zila Parishad of any article in which he regularly trades or in the purchase from the Gram Panchayat of any article to a value in either case not exceeding in any year one thousand rupees.

Explanation 2. - A person shall not be deemed to be disqualified if he has paid the arrears or the sum referred to in clause (i) above prior to the day prescribed for the nomination of candidates.Signature of Candidate.]Declaration by a Candidate who is a Member of any Scheduled Caste/backward Class.I do hereby declare that I am a member of the ............ caste which has been declared to the Scheduled Caste/Backward Class in the State of Haryana.Date______________Signature of the candidate ______________(To be filled in by Returning Officer)Certificate of DeliverySerial No..........This nomination paper was delivered to me at my office at ............. (date and hour) ..........................Date __________Signature of Returning OfficerCertificate of ScrutinyI have scrutinised the eligibility of the candidate and find that he is qualified to stand for election, and I, therefore, accept the nomination .......I have scrutinised this nomination and reject it for the following reasons,Date___________Signature of Officer Scrutinising the nomination paperThe symbol assigned to the candidate is________________Signature of Returning Officer[Form 4A] [Inserted by Haryana Notification No. S.O. 134/H.A.11/1994/S.209/2015, dated 25th June, 2015.](See rule 26(3) and 27)

Please affix yourrecent passportsize photographhere

Affidavit to b filed by the candidate alongwith nomination paper before the Returning Officer for election ....................................(Name of the Gram Panchayat/Panchayat Samiti/Zilla Parishad). Ward No.....................Block....................District..........................Part-AI...................................**son/daughter/wife of ..........................Aged...............years, resident of .....................(mention full postal address), a candidate at the above election, do hereby solemnly affirm and state on oath as under:

(1)I am a candidate set up by ............................ (name of the political party)/am contesting as an independent candidate.(**strike out whichever is not applicable)

(2)My name is enrolled in .............................(Name of the Gram Panchayat/Panchayat Samiti/Zila Parishad), at Serial No..................in Ward No..............

(3)My contact telephone number(s) is/are ...........................and my e-mail id (if any) is..............

(4)Details of Permanent Account-Number (PAN) and status of filing of Income Tax return:

Sr. No.	Names	PAN	The financial year for which the last Income-Tax return hasbeen filed	Total income shown in Income-Tax return (in Rs.)
1.	Self
2.	Spouse
3.	Dependent-1
4.	Dependent-2
5.	Dependent-3

(5)I am/am not accused of any offence(s) punishable with imprisonment for six months or more in pending case(s) in which a charge(s) has/have been framed by the court(s) of competent jurisdiction. If the deponent is accused of any such offence(s) he shall furnish the following information :-

(i)The following case(s) is/are pending against me in which charges have been framed by the court for an offence punishable with imprisonment for six months or more:-

(a)	A Case/First Information Report No./Nos. together withcomplete details of concerned Police Station/District State.
(b)	Section(s) of the concerned Act(s) and short description ofthe offence(s) for which charged
(c)	Name of the Court No. and date of order taking cognizance:
(d)	Court(s) which framed the charge(s)
(e)	Date(s) on which the charge(s) was/were framed
(f)	Whether all or any of the proceeding(s) have been stayed byany Court(s) of competent jurisdiction

(ii)The following case(s) is/are pending against me in which cognizance has been taken by the court [other than the cases mentioned in item (i) above]:-

(a)	Name of the Court, Case No. and date of ordertaking/cognizance:
(b)	The details of cases where the court has taken cognizance,section(s) of the Act(s) and description of the offence(s) forwhich cognizance taken
(c)	Details of Appeal(s)/Application(s) for revision (if any)filed against the above order(s)

(6)I have been/have not been convicted of an offence(s) referred to in sub-clause (i) and (ii) of clause (a) sub-section (1) of section (175) of the Haryana Panchayat Raj Act, 1994 (11 of 1994) and sentenced to imprisonment for six months or more.If the deponent is convicted and punished as aforesaid, he shall furnish the following information:

(a)	The details of cases, Section(s) of the concerned Act(s) anddescription of the offence(s) which convicted
(b)	Name of the Court(s), Case No. and date(s) of order(s):
(c)	Punishment imposed
(d)	Whether any appeal was/has been filed against the convictionorder. If so, details and the present status of the appeal:

(7)That I give herein below the details of the assets (movable and immovable etc.) of myself,, my spouse and all dependents:A. Details of movable assets :Note: 1: Assets in joint name indicating the extent of joint ownership will also have to be given.Note: 2: In case of deposit/Investment,, the details including Serial Number, Amount,, date of deposit, the scheme, Name of the Bank/Institution and Branch are to be given.Note: 3: Value of Bonds/Share Debentures as per current market value in Stock exchange in respect of listed companies and as per books in case of non-listed companies should be given.Note: 4: Dependent here has the same meaning as assigned in Explanation(v) under section 75A of the Representation of the People Act, 1951.Note: 5: Details including amount is to be given separately in respect of each investment.

Sr. No.	Description	Self	Spouse	Dependent-1	Dependent-2	Dependent-3
(i)	Cash in hand
(ii)	Details of deposit in Bank accounts (FDRs. Term Deposits andall other types of deposits including saving accounts). Depositswith financial institutions. Non-Banking financial Companies andCooperative Societies and the amount in each such deposit
(iii)	Details of investment in Bonds debentures/shares and units incompanies/mutual funds and others and the amount
(iv)	Details of investment in NSS. Postal Saving. Insurancepolicies and investment many Financial instruments in Post Officeor Insurance Company and the amount
(v)	Personal loans/advance given to any person or entity includingfirm, company, Trust etc. and other receivables from debtorsand the amount
(vi)	Motor Vehicles/Aircrafts/Yachts/Ships (Details of Makeregistration number etc. years of purchase and amount)
(vii)	Jewellery, Bullion and valuable thing(s) (give I details ofweight and value)
(viii)	Any other assets such as value of claims/interest
(ix)	Gross Total Value

B. Details of Immovable Assets:Note: 1. Properties in joint ownership indicating the extent of joint ownership will also have to be indicatedNote: 2. Each land or building or apartment should be mentioned separately in this format

Sr. No.	Description	Self	Spouse	Dependent-1	Dependent-2	Dependent-3
(i)	Agriculture Land Location(s)
	Survey number(s)
	Area (total measurement in acres)
	Whether inherited property (Yes or No)
	Date of purchase in case of self acquired Property
	Cost of Land (in case of purchase) at the time of purchase
	Any investment on the land by way of development,construction etc.
	Approximate current market value
(ii)	Non-Agriculture Land: Location(s) Survey number(s)
	Area (total measurement in sq. ft.)
	Whether inherited property (Yes or No)
	Date of purchase in case of self-acquired property
	Cost of Land (in case of purchase) at the time of purchase
	Any investment on the land by way of development,construction etc.
	Approximate current market value
(iii)	Commercial Building (including apartments)
	- Location(s)
	- Survey number(s)
	Area (total measurement in sq.ft)
	Built-up Area (total measurement in sq.ft.)
	Whether inherited property (Yes or No)
	Date of purchase in case of self-acquired property
	Cost of property (in case of purchase) at the time of purchase
	Any investment on the property by way of development,construction etc.
	Approximate current market value
(iv)	Residential Buildings (including apartments) :-
	Location(s)
	- Survey number(s)
	Built up area (Total measurement in sq.ft.)
	Whether inherited property (Yes or No)
	Date of purchase in case of self-acquired property
	Cost of property (in case of purchase) at the time of purchase
	Any investment on the land by way of development,construction etc.
	Approximate current market value
(v)	Others (such as interest in property)
(vi)	Total of current market value of (i) to (v) above

(8)I give herein below the details of liabilities/dues to public financial institutions and government :-(Note: please give separate details of name of bank, institution, entity or individual and amount before each item)

Sr. No.	Description	Self	Spouse	Dependent-1	Dependent-2	Dependent-3
(i)	Loan or dues to Bank/financial institution(s) Name of the Bankor financial institution, Amount outstanding, Nature of Loan;
	Loan or dues to any other individual/entity other thanmentioned above Name(s) Amount outstanding, nature of loan Anyother liability
	Grand total of liabilities
(ii)	Government dues :
	Dues to departments dealing with Government accommodation
	Dues to department dealing with supply of water
	Dues to department dealing with supply of electricity
	Dues to department dealing with supply of telephones/mobiles
	Dues to department dealing with Government transport(including aircrafts and helicopters)
	Income tax dues
	Wealth tax dues
	Service tax dues
	Municipal/Property Tax dues
	Sales Tax dues
	Any other dues
(iii)	Grand total of all Government dues
(iv)	Whether any other liabilities are in dispute, if so, mentionthe amount involved, and the authority before which it ispending.

(9)Details of profession of occupation:

(a)Self.................

(b)Spouse...............

(10)My educational qualification is as under:-........................................(Give details of highest School/University education mentioning the full form of the certificate/diploma/degree course,, name of the School/College/University and the year in which the course was completed.)Part-B

(11)Abstract of The Details given in (1) to (10) of Part-A:

1.	Name of the Candidate	Sh./Smt./Kum.
2.	Full postal address
3.	Number and name of the Gram Panchayat/Panchayat Samiti/ZilaParishad and Ward number.
4.	Name of the political party which set up the candidate(otherwise write 'independent')
5.	(i) Total number of pending cases where charges have beenframed by the Court for offences punishable with imprisonment forsix months or more
	(ii) Total number of pending cases where the court(s) havetaken cognizance [other than the cases mentioned in item (i)above.
6.	Total Number of cases in which convicted and sentenced toimprisonment for six months or more
7.		PAN of	Year for which last Income Tax return filed	Total income shown
(a) Candidate
(b) Spouse
(c) Dependents
8.	Details of Assets and Liabilities in Rupees
		Description	Self	Spouse	Dependent-1	Dependent-II	Dependent-III
A	Moveable assets (Total value)
B		Immoveable Assets
	I.	Purchase Price of self-acquired immovable property
	II.	Development/construction cost of immoveable property afterpurchase (if applicable)
	III.	Approximate Current market price of-
		(a) self-acquired assets (Total Value)
		(b) inherited assets (Total Value)
9.		Liabilities
(i)	Government dues (Total)
	(ii)	Loans from Bank, Financial Institutions and others (Total)
10.		Liabilities that are under dispute
(i)	Government dues (Total)
	(ii)	Loans from Bank, Financial Institutions and others (Total)
11.		Highest educational qualification:Give details of highestSchool/University education mentioning the full form of thecertificate/diploma/degree course, name of theSchool/College/University and the year in which the course wascompleted.)

VerificationI, the deponent, above named, do hereby verify and declare that the contents of this affidavit are true and correct to the best of my knowledge and belief and no part of it is false and nothing material has been concealed there from. I further declare that:-

(a)there is no case of conviction or pending case against me other than those mentioned in items 5 and 6 of Part A and B above ;

(b)I, My spouse, or my dependants do not have any asset or liability, other than those mentioned in items 7 and 8 of Part A and items 8, 9 and 10 Part B above.

Verified at ............... this the .......... day of ...............................................................................................................DeponentNote : 1. Affidavit/Declaration should be filed latest by 3.00 PM on the last day of filing nominations.Note : 2. In case of candidate seeking to contest the elections of Member Panchayat Samiti and Zila Parishad shall have to submit an affidavit sworn before the First Class Magistrate or a Notary Public or a Commissioner of Oath appointed by the High Court of before the Sub-Divisional Officer (Civil)/Tehsildar/Naib Tehsildar (conferred with the powers of Executive Magistrate) having jurisdiction to the area.Note : 3. In case of candidate seeking to contest the election of the seat of Panch and Sarpanch of a Gram Panchayat shall hav3e to furnish the information on a plain paper.Note : 4. All column should be filed up and no column to be left blank, If there is no information to furnish in respect of any item, either "Nil" or "Not applicable", as the case may be, should be mentioned,Note : 5. The Affidavit/Declaration should be either typed or written legibly and neatly.[Form 4-B] [Inserted by Haryana Notification No. ECA-1/2015/792, dated 15th September, 2015.][See rule 26(4) and 27]Affidavit to be filed by the candidate alongwith nomination paper and Form 4-A before the Returning Officer for election. (Name or the Gram Panchayatl Panchayat Samiti/Zila Prishad, Ward No......... Block ...........................District .........I, ..................... son/daughter/wife or ..... Aged ......... years, resident of ....................... (mention full postal address), a candidate at the above election, do hereby solemnly affirm and state on oath as under :-

(1)I am a candidate setup by ............ (Name of the political party)/am contesting as an Independent candidate. (strike out whichever is not applicable)

(2)My name is enrolled in.................... (Name of the Gram Panchayat/Panchayat Samiti/Zila Prishad), at Serial No ................. in Ward No.

(3)My contact/telephone number(s) is/are....... and my e-mail id (if any) is ................

(4)That I have not incurred any of the following disqualifications, as laid down under section 175 of the Haryana Panchayti Raj Act, 1994:-

(a)I have not been convicted and charges have not been framed against me in a criminal case for an offence punishable with imprisonment for not less than ten years.

(b)I have not failed to pay any arrears of any kind due to me to any Primary Agriculture Co-operative Society. District Central Co-operative Bank and District Primary Co-operative Agriculture Rural Development Bank. No dues certificate(s) from the said institution(s) is/are enclosed.

(c)I have not failed to pay arrears of electricity bills. No dues certificate from the concerned Power Utility is enclosed.

(d)I have passed matriculation examination or its equivalent examination from a recognized institution/board.

orI have passed the middle class.(In case of a woman candidate or a candidate belonging to Scheduled Caste)orI have passed the 5th class.(In case of a women candidate belonging to Schedule Caste contesting election for the post of Panch).A true attested copy of certificate issued by the concerned Institution/Board is enclosed.

(e)I have a functional toilet at the place of my residence.

DeponentVerificationI, the deponent, above named, do hereby verify and declare that the contents of this affidavit are true and correct to the best of my knowledge and belief and no part of it is false and nothing material has been concealed there from.DeponentNote: 1. Affidavit/Declaration should be filed latest by 3.00 PM on the last day of filing nominations.Note: 2. In case of a candidate seeking to contest the ejections of Member Panchayat Samiti and Zila Parishad, shall have to submit an affidavit sworn before the First Class Magistrate or a Notary Public or a Commissioner of Oath appointed by the High Court or before the Sub-Divisional Officer (Civil)1 Tehsildar/Naib Tehsildar (conferred with the powers of Executive Magistrate) having jurisdiction to the area.Note: 3. In case of candidate seeking to contest the election of the seal of Panch and Sarpanch of Gram Panchayat, shall have to furnish the information on a plain paper.Note: 4. All columns should be filled up and no column to be left blank. If there is no information to furnish in respect of any item, either "Nil" or "Not applicable", as the case may be. should be mentioned.Note: 5. The Affidavit/Declaration should be either typed or written legibly and neatly.Form 5(See sub-rule (1) of rule 31)Notice of Withdrawal of CandidatureElection to_____________________________________*Ward No.____________________________________ of Zila Parishad*Ward No._____________________________________ of Panchayat Samiti*Sarpanch of Gram Panchayat_______________________________*Ward No.________________________of Gram PanchayatThe Returning Officer__________________________I, ............... Father's/Husband's name ............ a candidate validly nominated at the above election do hereby give notice that I withdraw my candidature.Place........................Signature of validly nominated candidateDate....................This notice was delivered to meat my office at................ (hour) on............... (date) by..................... (name) the candidate/candidate's agent.Date ............................Returning Officer (Panchayat)*Strike out which is not applicable.Receipt for Notice of Withdrawal(To be handed over to the person delivering the notice)The notice of withdrawal of candidature by ..................... a validly nominated candidate at the election to the ................. was delivered to me by the candidate/candidate's selection agent at my office at ........... (hour) on ................... (date).Date...........................Returning Officer (Panchayat)Form 6(See rule 32)List of Contesting Candidates .........Election to the Panch of Gram Panchayat ......From Ward No. .............

Serial No.	Name of candidate	Address of candidate	Symbol allotted
(1)	(2)	(3)	(4)
1
2
3
4
Etc.

Place_____________Date _____________Returning Officer (Panchayat)Form 7(See rule 32)List of Contesting Candidates ......Election of Sarpanch of Gram Panchayat .......

Serial No.	Name of candidate	Address of candidate	Symbol allotted
(1)	(2)	(3)	(4)
1
2
3
4
Etc.

Place ..................Date ..................Returning Officer (Panchayat)Form 8(See rule 32)List of Contesting Candidates .......Election of Member, Panchayat Samiti From Ward No. ................ of Panchayat Samiti

Serial No.	Name of candidate	Address of candidate	Symbol allotted
(1)	(2)	(3)	(4)
1
2
3
4
Etc.

Place....................Date..........................Returning Officer (Panchayat)Form 9(See rule 32)List of Contesting Candidates ............Election of Member, Zila Parishad From Ward No. ..........

Serial No.	Name of candidate	Address of candidate	Symbol allotted.
(1)	(2)	(3)	(4)
1
2
3
4
Etc.

Place.........................Date.................................Returning Officer (Panchayat)Form 10(See sub-rule (1) of rule 35)Form of Appointment of Election AgentI,.............................. a candidate for election of.............................*Panch from Ward No............................. Gram Panchayat...................*Sarpanch, Gram Panchayat ........................*Member of Panchayat from Ward No................................ of Panchayat Samiti............................................*Member of Zila Parishad from Ward No.................................. to be held on....................................... hereby appoint Shri............................ (Name of agent) as my election agent from this date at the above election.Place........................Date .............................Signature of CandidateI accept the above appointmentPlace.................Date ......................Signature of Election AgentApproved.Place.....................Date............................Signature of Returning Officer (Panchayat)*Strike out which is not applicable.Form 11(See rule 48)List of Challenged VotesParticulars of Challenged votes during the election to......................*Panch of Gram Panchayat............................ Ward No....................*Sarpanch, Gram Panchayat.............................................................*Member, Panchayat Samiti from Ward No............................ of Panchayat Samiti.................................................*Member of Zila Parishad from ward No.............................Polling Station No.......................... Place.............................

Serial No.	Name of voter	Serial number in voters list	Name of village to which voters list pertains	Signature of thumb impression of the person Challenged	Address of the person challenged	Name of identifier, if any	Name of challenger	Order of Presiding Officer	Signature of challenger on receiving refund of deposit.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

Place..............Date ................Signature of Presiding Officer*Strike out which is not applicable.Form 12(See rule 53)Tendered Votes ListElection to -Panch of Gram Panchayat .......................... Ward No.Sarpanch, Gram Panchayat ..................................Member of Panchayat Samiti from Ward No. ........... of Panchayat SamitiMember of Zila Parishad ........................ from Ward No.............Polling Station No............................... Place ............

Serial No.	Name of voter	Serial number in voters list	Name of village to which voters list pertains	Serial No. of tenders?? ballot paper	Serial No. of ballot paper issued to the person who hasalready voted	Signature or thumb impression of the voter
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Place .............Date ....................Signature of the Presiding OfficerForm 13(See rule 56)Ballot Paper AccountElection to -Panch of Gram Panchayat........................ Ward No.............. Sarpanch, Gram Panchayat.........................................Member of Panchayat Samiti from Ward No..............................Member of Zila Parishad from Ward No..........................Polling Station No.......................................

	Serial No.	Total No.
	(1)	(2)
1. Number of ballot paper received by the Presiding Officerat the Polling Station	.........................	..........................
2. Number of ballot papers issued to voters	..........................	..........................
3. Number of unused ballot papers returned	..........................	..........................
4. Number of ballot papers Cancelled	..........................	..........................
5. Number of tendered ballot papers used	..........................	..........................
6. Number of ballot papers in boxes	.........................	...........................

Place ..................Date ...................................Signature of Presiding OfficerForm 14(See sub-rule (2) of rule 66)Result Sheet for Election of PanchGram Panchayat ................ from Ward No..............Polling Station No. .................... Place.........................

Serial No.	Name of candidate	Number of valid votes cast in favour of the candidate
(1)	(2)	(3)

(a)Total number of valid votes ....................

(b)Total number of rejected votes ....................

(c)Total votes polled ..............................

Place.....................Date............................Returning Officer (Panchayat)/Officerauthorised by Returning Officer (Panchayat)Form 15(See sub-rule (2) of rule 66)Counting of Votes for Sarpanch of Village .................Part-IPolling Station No....................................Serial number of wards included..................

Serial No.	Name of candidate	Number of valid votes in favour of the candidate
(1)	(2)	(3)

Total number of valid votes.................................Total number of rejected votes.............................Total number of votes polled................................Place..................Date........................Returning Officer (Panchayat)/Officer authorisedby Returning Officer (Panchayat)Part-II {||-| Serial No.| Name of candidate| Vote cast in favour of the candidate| Total|-| Polling Station No. 1| Polling Station No. 2| Polling Station No. 3|-| (1)| (2)| (3)| (4)| (5)| (6)|-|||||||}Total number of valid votes in village............................Total number of rejected votes in village.......................Total number of votes polled in village..........................Place.................Date......................Returning Officer (Panchayat)/Officer authorisedby Returning Officer (Panchayat)Form 16(See sub-rule (2) of rule 66)Result of Counting of Votes in the Election of Member of Panchayat Samiti Ward No. ..............Part-IPolling Station No.........................Serial number of wards included in polling station.......................

Serial No.	Name of candidate	Number of valid votes in favour of the candidate
(1)	(2)	(3)

Total number of valid votes..........................Total number of rejected votes......................Total number of votes polled.........................Place....................Date.....................Returning Officer (Panchayat)/Officerauthorised by Returning Officer (Panchayat)Part-II {||-| Serial No.| Name of candidate| Valid votes secured by candidatesPolling StationNo| Total number of votes|-||| 1| 2| 3| 4| 5||-| (1)| (2)| (3)| (4)|-|||||||||}Number of total valid votes...............................Number of total rejected votes...........................Total Number of votes polled.............................Place......................Date.......................Returning Officer (Panchayat)/Officerauthorised by the Returning OfficerForm 17(See sub-rule (2) of rule 66)Result of Counting of Votes of Member of Zila ParishadWard No. ............Part-IPolling Station No..........................Serial Number of wards included........................

Serial No.	Name of candidate	Number of valid votes in favour of the candidate
(1)	(2)	(3)

Total number of valid votes............................Total number of rejected votes........................Total number of votes polled in the Polling Station.........................Returning Officer (Panchayat)/Officerauthorised by Returning Officer (Panchayat)Part-II

S.No.	Name of candidate	Valid votes secured by candidates in various polling stationswithin the Panchayat Samiti	Total number of valid votes.
(1)	(2)	(3)	(4)

Total number of valid votes ....................Total number of rejected votes ...............Total number of votes polled in Panchayat Samiti area .................Place ..............Date................Returning Officer (Panchayat)/Officerauthorised by Returning Officer (Panchayat)Part-III {||-| Serial No.| Name of candidate| No. of votes secured by candidate in PollingStations situated in various Panchayat Samitis| Total number of valid votes|-| Panchayat Samiti| Panchayat Samiti| Panchayat Samiti|-| (1)| (2)| (3)| (4)| (5)| (6)|-|||||||}Total number of valid votes.......................Total number of rejected votes....................Total number of votes polled in Zila Parishad.....................Place ..............Date.................Returning Officer (Panchayat)/Officerauthorised by Returning Officer (Panchayat)Form 18(See clause (a) of sub-rule (1) of rule 70)Form of Return of Election Of PanchGram Panchayat .........Election for Panch from Ward No. ..................

Sr. No.	Name of candidate	Number of valid votes cast in favour of the candidate
(1)	(2)	(3)

Total number of valid votes ............Total number of rejected votes ...............Total number of polled votes .....................I declare that.......................................................

(Name)............................................................

has been duly elected as Panch................Signature of Returning Officer (Panchayat)/Officerauthorised by Returning Officer (Panchayat)Dated the ....................day of .......................... 19 .Form 19(See clause (a) of sub-rule (1) of rule 70)Form of Return of Election for SarpanchGram Panchayat ........Election for Sarpanch.......................

Sr.No.	Name of candidate	Number of valid votes cast in favour of thecandidate in polling station No.	Total number of valid votes
1	2	3	4	5
(1)	(2)	(3)	(4)
1
2
3
4
5
6
7
8

Total number of valid votes....................................Total number of rejected votes...........................Total number of polled votes .........................................I declare that -

(Name)....................................................

Address.........................................has been duly elected.............................Signature of Returning Officer (Panchayat)/Officerauthorised by Returning Officer (Panchayat)Date.............................day of .................................... 19 .Form 20(See clause (c) of sub-rule (1) of rule 70)Form of Return of Election of Member of Panchayat SamitiElection of Member of Panchayat Samiti from Ward No............... of Panchayat Samiti

Serial number	Name of candidate	Number of valid votes cast in favour of everycandidate in polling station No.	Total number of valid votes
		1	2	3	4	5
(1)	(2)	(3)					(4)

Total number of valid votes.......................................Total number of rejected votes.................................Total number of polled votes...................................I declare that.............................................................

(Name)......................................................................

Address......................................................................has been duly elected.Returning Officer (Panchayat)Dated the.............................. day of............................... 199 .Form 21(See clause (d) of sub-rule (1) of rule 70)Form of Return of Election of Member of Zila ParishadElection of Member of Zila Parishad from Ward No. ..................

S.No.	Name of candidate	Number of valid votes cast in favour of every candidate
(1)	(2)	(3)

Total number of valid votes............................................................Total number of rejected votes.......................................................Total number of polled votes..........................................................I declare that....................................................................................( Name ) ............................................................................................Address .........................................................................................has been duly elected.Returning Officer (Panchayat)Dated the.............................. day of............................... 199 .[Form 22] [Substituted by Legislative Supplement Part III dated 4.11.1994.][See sub-rule (1) of rule 35A]Appointment of Polling AgentElection to -*Panch from Ward No. ________ of Gram Panchayat ______________*Sarpanch, Gram Panchayat ___________________________________*Member of Panchayat Samiti from Ward No. ____________________*Member of Zila Parishad, from Ward No. _______________________I, ___________________ a candidate/the election agent of ___________ who is a candidate at the above election do hereby appoint as a Polling Agent to attend polling station No. __________________ at _________________Place _________________ ____________________Date ________________Signature of Candidate/Election Agent.I agree to act as such Polling Agent.Place _____________ __________________Date ______________Signature of Polling Agent.Declaration of Polling Agent to be signed before the Presiding OfficerI hereby declare that at the above election I shall not do anything forbidden by the Act or Rules made thereunder.________________Signature of Polling Agent.Signed before me.Place ____________ _________________Date _____________Signature of Presiding Officer.*Strike out which is not applicable.Form 23[See sub-rule (1) of rule 35B]Appointment of Counting Agent(s)Election to -*Panch from Ward No. ____________ of Gram Panchayat __________*Sarpanch, Gram Panchayat ___________________________________*Member of Panchayat Samiti from Ward No. ____________________*Member of Zila Parishad from Ward No. _______________________I, ____________ a candidate/the election agent of ________ Who is a candidate at the above election do hereby appoint ______________ (Name and address) ___________ as Counting Agent(s) to attend counting centre No. ____________ at ____________________Place ___________________ ___________________Date __________________Signature of Candidate/Election Agent.I/We agree to act as such Counting Agent(s).Place _________________ _____________________Date ___________________Signature of Counting Agent(s).Declaration of Counting Agent(s) to be signed before the Returning OfficerI/We hereby declare that at the above election I/ We shall not do anything forbidden by the Act or rules made thereunder.____________________________Signature of Counting Agent(s).Signed before me.Place ________________________________________Date _______________Signature of Returning Officer (Panchayat).*Strike out which is not applicable.[Form 24 [Inserted by Haryana Notification No. S.O. 117/H.A. 11/1994/S. 209/2014.][See rule 53A]Application for Election Duty CertificateElection toPanch of Gram Panchayat_______________from Ward Number__________Sarpanch, Gram Panchayat_________________________Member of Panchayat Samiti____________ from Ward Number__________Member of Zila Parishad________________from Ward Number__________ToThe Returning Officer (Panchayat),Ward Number____________Gram Panchayat/Panchavai Samiti/Zila Parishad________________Sir,I intend to cast my vote in person at the ensuing election to the above ward. My name is entered at Serial Number____________________of the voters list for the above Ward.I have been posted on election duty at Polling Station Number Polling Station Name___________________ of Ward Number________.I request that an Election Duty Certificate in Form 26 may be issued to enable me to vote at the polling station where I shall be on duty on the polling day. It may be sent to me at the following address:-_________________________________________________________________________________________________________________________________Yours faithfully,(Applicant's name)Date_______________Form 25[See rule 53A]Letter or Intimation to Returning OfficerElection toPanch of Gram Panchayat______________from Ward Number____________Sarpanch, Gram Panchayat_______________________Member of Panchayat Samiti___________from Ward Number_____________Member of Zila Parishad______________ from Ward Number____________ToThe Returning Officer (Panchayat),Ward Number_____________Gram Panchayat/Panchayat Samiti/Zila Parishad ___________________Sir,I intend to cast my vote by post as the ensuing election of Panch/Sarpanch of Gram Panchayat___________ /Member of Panchayat Samiti___________ /Member of Zila Parishad________________ from Ward Number_________.I have been posted on election duty at Polling Station Number___________ Polling Station Name___________ of Ward Number___________.The ballot paper may be sent to me at the following address:-____________________________________________________________________________________________________________

Place:Date:

Yours faithfully,____________

Form 26[See rule 53A]Election Duty CertificateCertified that_____________________ Son/Daughter/Wife of_________________is a voter in the___________________*Ward, and his voters list number is__________________that by reason of his being on election duty, he is unable to vote at the polling station, where he is entitled to vote and as such is hereby authorized to vote ai any polling station, he may be on duty on the date of poll.Place________________Date_________________Signature of Returning Officer (Panchayat)Seal*Appropriate particulars to be insertedForm 27[See rule 53A]Declaration by Voter for Use of Postal Ballot Paper(This side is to be used only when the voter signs the declaration himself)Election toPanch of Gram Panchayat__________________________from Ward Number________________Sarpanch, Gram Panchayat_________________________Member of Panchayat Samiti_______________________from Ward Number________________Member of Zila Parishad__________________________from Ward Number________________I hereby declare that I am the voter to whom postal ballot paper bearing serial number ___________has been issued at the above election.Date___________Signature of the VoterAddress__________________________________________________________________Attestation of SignatureThe above has been signed in my presence by_________________(Voter) who is personally known to me/has been identified to my satisfaction by__________________(Identifier) who is personally known to me.

Signature of the IdentifierIfany___________________Address_______________________________________

Signature of the AttestingOfficerDesignation________________Address____________________________________________Date_____________________

(This side is to be used when the voter cannot sign himself)I hereby declare that I am the voter to whom the postal ballot paper bearing serial number__________________has been issued at the above election.Date____________________Signature of Attesting Officer on behalf of VoterAddress of Voter___________________________________________________________CertificateI hereby certify that -

(1)The above named voter is personally known to me/has been identified to my satisfaction by____________(identifier) who is personally known to me;

(2)I am satisfied that the voter is illiterate/suffers from____________(infirmity) and is unable to record his vote himself or sign his declaration.

(3)I was requested by him to mark the ballot paper and to sign the above declaration on his behalf; and

(4)The ballot paper was marked and the declaration signed by me on his behalf in his presence and in accordance with his wishes.

Signature of the IdentifierIfany___________________Address_______________________________________

Signature of the AttestingOfficerDesignation________________Address____________________________________________Date_____________________

Form 28[See rule 53A]Cover "A"Not to be Opened before CountingElection toPanch of Gram Panchayat__________________________from Ward Number________________Sarpanch of Gram Panchayat_________________________Member of Panchayat Samiti_______________________from Ward Number________________Member of Zila Parishad__________________________from Ward Number________________Postal Ballot PaperSerial Number of ballot paper______________________Form 29[See rule 53A]Large Cover "B"To be used at election to-Panch of Gram Panchayat__________________________from Ward Number________________Sarpanch, Gram Panchayat_________________________Member of Panchayat Samiti_______________________from Ward Number________________Member of Zila Parishad__________________________from Ward Number________________

Cover "B"

Service Unpaid

Every Officer under whose care or through whom a postal ballot paper is sent shall ensure its delivery to the address without delay.Election - Immediate*Postal Ballot Paper forPanch of Gram Panchayat__________________________from Ward Number________________Sarpanch of Gram Panchayat_________________________Member of Panchayat Samiti_______________________from Ward Number________________Member of Zila Parishad__________________________from Ward Number________________(Not to be Opened Before Counting)ToThe Returning Officer (Panchayat)**_________________________________________________________________________Signature of the Sender__________________*Returning Officer (Panchayat) to insert here the appropriate particulars of the ward.**Returning Officer (Panchayat) to mention here the full address.Form 30[See rule 53A]Instruction for the Guidance of Voters for Use of Postal Ballot PaperElection toPanch of Gram Panchayat__________________________from Ward Number________________Sarpanch of Gram Panchayat_________________________Member of Panchayat Samiti_______________________from Ward Number________________Member of Zila Parishad__________________________from Ward Number________________The persons whose names are printed on the ballot paper sent herewith are candidates at the above election. If you desire to vote you shall record your vote in accordance with the directions given in Part-I below and then follow the instructions detailed in Part-II.

Part I – Directions to Voters

1. The number of members to be elected is one.

2. You have only one vote.

3. You must not vote for more than one candidate. If you do so your ballot paper shall be rejected.

4. Record the vote by placing clearly a mark opposite the name of the candidate to whom you wish to give that vote.

5. The mark shall be so placed as to indicate clearly and beyond doubt to which candidate you are giving your vote. If the mark is so placed as to make it doubtful to which candidate you have given the vote, that vote shall be invalid.

6. Do not put your signature or write any word or make any mark, sign or writing whatsoever on the ballot paper other than the mark which you are required to make thereon in accordance with paragraph 4.

7. A voter shall obtain the attestation of his signature on the declaration in Form 27 by a magistrate or a Gazetted Officer, if he is on election duty, by any Gazetted Officer or by the Presiding Officer of the polling station in which he is on election duty.

Part II – Instructions for Voters

(a)After you have recorded your vote on the ballot, place the ballot paper in the smaller cover marked "A" sent herewith. Close the cover and secure it by seal or otherwise.

(b)You have then to sign the declaration in Form 27 also sent herewith in the presence of a Magistrate or any other Officer competent to attest your signature (see direction 7 above). Take the declaration to any such Officer and sign it in his presence after he has been satisfied about your identity. The Officer shall attest your signature and return the declaration to you. You must not show your ballot paper to the Attesting Officer nor tell him how you have voted.

(c)If you are unable to mark the ballot paper and sign the declaration yourself in the manner indicated above by reason of illiteracy, blindness or other infirmity you are entitled to have your vote marked and the declaration signed on your behalf by any Officer referred to in item (b). Such an Officer shall at your request mark the ballot paper in your presence and in accordance with your wishes. He shall also complete the necessary certificate in this behalf.

(d)After your declaration has beer, signed and your signature has been attested in accordance with item (b) or item (c) place the declaration in Form 27 as also the smaller cover marked "A" containing ballot paper, in the larger cover marked "B". After closing the larger cover, sent it to the Returning Officer by post or by messenger. You have to give your full signature in the space provided on the cover marked "B" No postage stamp need be affixed by you.

(e)You must ensure that the cover reaches the Returning Officer (Panchayat) before _______________on____________________________

(f)Please note that:-

(i)If you fail to get your declaration attested or certified in the manner indicated above, your ballot paper shall be rejected; and

(ii)If the cover reaches the Returning Officer (Panchayat) after ______________________on the___________________ your vote shall not be counted.

*Appropriate particulars of the election to be inserted.**Here specify the hour and dale fixed for the commencement of coupling of votes.][Substituted vide Haryana Government Notification No. S.O. 93/H.A. 11/1994/S. 209/2001, dated 4.7.2001.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Act