Section 8 in Rajasthan Municipalities (Recall of Chairperson) Rules, 2012
8. Voting on the proposal recall.
(1)Voting on the proposal of recall of Chairperson shall be conducted by the ballot or voting machine, as may be decided by the State Election Commission.(2)For voting on the proposal of recall of Chairperson, the provisions of Chapter-Ill and III A of the Rajasthan Municipalities (Election) Rules, 1994 relating to Poll, Manner of voting at election, hours of Poll, Polling Agent, Polling Station, Presiding Officer and Polling Officers, duties of Presiding Officers, arrangements at polling station, Ballot boxes, Preparation of ballot boxes for poll, marked copy of list of voters. Procedure for issue of ballot paper to a voter, Voting .Procedure for voting and secrecy of voting, Recording of vote of blind or infirm voters, Assistance to voter, Identity of voter, Closing of poll, Number of votes, Challenged votes, Tendered Votes, Spoilt and returned ballot papers, Voting by officers on election duty, Sealing of ballot boxes, sealing of polling materials and other papers, Accounts of ballot papers, Transmission of ballot boxes etc. to the returning officer, Removal from polling station for misconduct, postponement of poll in emergencies, Adjournment of poll, Procedure on adjournment of poll. Fresh poll in case of obstruction or damage of ballot boxes etc, Appointment of date, time and place for counting of votes, Counting agent, Appointment of counting supervisor and counting assistants, Admission to the place fixed for counting, Maintenance of secrecy of voting, Scrutiny and opening of ballot boxes, Counting and scrutiny of votes, Rejection of ballot papers, Counting to be continuous, Destruction or loss of ballot papers at the time of counting, Custody of ballot papers and other papers relating to election, Production and inspection of election papers, Disposal of election papers, Requisitioning of premises, vehicles etc, for election purposes, Printing and clerical errors in electoral rolls, Voting and counting of votes by voting machines, shall mutatis-mutandis apply.
