Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Haryana - Section

Section 37 in Haryana Municipal Corporation Election Rules, 1994

37. Form of ballot papers.

(1)Every ballot paper shall have a counter-foil attached thereto and the said ballot paper and the counter-foil shall be in such Form, and the particulars therein shall be in Hindi and in such other language or languages as the State Election Commissioner may direct.
(2)The names of the candidates shall be arranged on the ballot paper in the same order in which they appear in the list of contesting candidates.
(3)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner.