Punjab act 042 of 1976 : The Municipal Elections Rules for Municipal Corporations

IExtract ^{from the}

Punjab ^{Govt Gan.}

(Extra),

dated the ^20th

April,

ZOlZI GOVEK'WYIENT ^OFPUNJAB

DEPARTMENT ^OFLOCAL GOVERNMENT

(MUNICIPAL

ELECTIONS

OFFICE)

Order

"the

2pm

April.

2012

Ho.

5/7/2ll02/Mi;O/EA/'708.—-ln

exercise ot' ^the

powers conferred

by

Section

5(3)

of

Punjab

Municipal Corporation ^Act.l976

(Punjab ^{ActNo. ~l2of}

197(3). ^{and all}other powers

enabling

himin ^this

behalfy'th'c

{governor of

Punjab

is

pleased

to make ^the

following

Order to

determine

the number of the

elected

members

of

Municipal '

Corporations in the

State of

Punjab. namely; l.

Short title and

commencement.——(l) Thisorder

may be called

theL'Determination of

number

ofElected members

of

Municipal Corp-nations.

Order' 2008; ,

iii) ^It

shall ccmc:^into

force^atonce.

2.

Definition ^' in

this

Order,

unless the ontcxt

otherwise

requires

1—— tu)

:'Act' means^The

Ptnjab

Municipal Corporation

Act.

1976; (b)

'Corporation'

means ^the

Municipal Corporation

;

(c) ^:

"State

Government means the

Government of

the State

of

Punjab

in the

Depannlerfil

of

LocalGovernment.

3. The

Corporation

COHSllltllt'd under

Section

4

ot'theAct shall

consiSt

ot'such number

olelected

members as

may

be

determined

subject

to the

plOVIsiOtts

Oisuoseclion

(3)

otSection 5 ol'the

Act,

from

time to

tj'me.

by

the Stew

Government

by

an

Order

in

writing

on tht:

basis

ot'the

population.

4.

(l)

In every

Corporation.

out ot' the total number

oleleCIed

members

determined'under rule

3,

the State

Government shall

by

notification reserve such number ot'seats

for

the

Scheduled Castes 2:.

may be

determined '0} ^i1.

subject ^{to the}conditions^laidin'he

Section⁶

ofthe Act.

(3) ^Twoseats shall^bereservi:

l'0t the Backward

Classes as laid down

in

subclause

(b)

ofSection sub- section

(l)

of Section 6 ofthe Act.

(3) ^{Not lessthanone}third^ofthelt'llJI

number

ol'seats reserved

under sub-rule

(i).

shall

be reserved for

"Vt-mt ⁼ⁿ

belonging

to

Scheduled ("nstett l-l) ^N0lless

than'cnc third

(including ^thenumber

olseats reserved

for women

belonging

to

Scheduled Castes)

ofthe total

number cil'scats ^tobe

lillcd

by

direct CItrileOl't in every

Corporation,

shall be reserved

for women and sucn seats

may be

allotted

by

rotation to

different

constituencies

to

be known as

wzuds in the

Corporation

as specified ⁱⁿ

Schedule-l ^:

Provided that every third ward

ot't'nc toml number ofseats allotted to a

Corporation.

shall

be

allotted to the

"C???"

Priwlrh'rl

rtmitt', ^.t.

ullultlll'; titty

tttIl'tl

\rard ^olthe total number ^ofseats to

women, the

wards reserved ^forScheduled Castes^and

Backward

Classes, ^as

provided ⁱⁿ

sub-rule

(I) ^and

(2)

shall^not

be counted.

2

S. ^Thescan. reserved ^for

Women

belonging ^toScheduled'Cutes ^as

provided ⁱⁿ

sub—rule ('3) shall

be 11lo'te" ^r-x-

rotation ^from

amortht ^theseats reserved ^forScheduled Castes

under

sub-rule

(l)

keeping ^tnViewthe V e. ^{. ..}

.,

'

prox-is'zons ^ofsub-rule

(4):

/ ' Provided

thathe

principle:

of rotation shall ^nothe

applicable

where delimitation ofwardsof Co ^on as been done under

the

provisions

ofclause

(ii)

of

rule 4

ofthe

Delimitation of Wards of

Municipal

Corporatt ttm' Order l99S. SCHEDULE~l Number ot' seats Seats reserved^forSeat

number.

reserved ^for

Remarks determined for the women

women

(including

number .'iunleloa'

Corporation

of seats, reserved

for women, if

__ _

_ any,

belonging

to

the__ __ .'~'.-.ntr'.*.;:n Mitxitmm

Minimum Maximum'

Scheduled

Castes) l

2

3

4

SO

l00 ^~

17 to 3d

To be notified

by

the

First ; State

Government before

election :

'

every

general

election 17 to

33 Ditto

Second elcCtiOn l7 to

33 Ditto

Third election ~_

I

SURESH

KUMAR. lAS. Principal Secretary ^to

Government, ^l'un

ab. .

I

Department ^of

Local

Government. ^{' '} #535 CSrm—GU'W. Press, U.T.,

CM

1

GOVERNMENT

OF ?UNJHB

DEPARTMENT ^OF

DOCAL

GOVLRLVVN"

The Directcr

.

Laoal

Government, Pungeb. Memo. No

NEO—96/DA

4103

Dated

Chandigarh,t

he;1913_§§%3emoer,1996. ^?/

.

(I!

0 «75' ^I

Formula

for

fixing

the toéga Number

of CounCLLLors

.

in

Municipal Corporation. '

***+***%

In

view

of fhe

provision ^ofseéfion 5(55

of

Punjab cipel Corporation ^Act,1976, ^ithas

been-decided ^the?a

€ormuLa fixing ^the

number^ofCounaillore^{to be}elected^from

Municipal :_orations ^{in the}

State^{will beas}

under:-

,;;;2g;_ggzngrggggg_with ^the

nonulation:

N^mo. oi__Iectei J;_19;L;?:; Exceeding ^{400 000 at thelast}

preoE\ding

census 50 Q Exceedi ^?mg 4 00

000

but not

Exceeding-6,007OOO'

55

Exce=dlng

6,00,030 ^butnot

exceeding

8,00,000

60

73>:c.=':;ing 8,00,000' but ^not

exo'eeding'O

00

000

65

Excesfiing!0.00,000 ^butnot

Exceeiing12,0Q,OOO

7o Excesiing12,00,000 ^butnot

exceej

ing5,00

000

75

Eter: N5

ng15,

00 000

-but nit

exceedingEB,O0,000

EC

Excteiing18.00.ooo ^butnot

exceaéiné^{2 ,00 000 as} ixneejing21,00,^J'UDbutnut excceiLn g24

DO

000

9"

7x2£eiing24,oo,ooo~but ^not

exceeding 27,00,000 9

5

Txce-:_ ng27 00,

030

2'i'above.., 1W

O

....-—- 'r's'n -42;

issues in

sup5réssion'ofl Iemo

No.1127/MEO—7

B/Dfi/D—5/' L11 ' " 3

tm'i

30.3;1978

and

46m0.No.MFO—

9j/DA/'O79

d8ed

20.3.'9

9

(.71: ^{. z'i.}

J'RORM) .ment

DEparIment. ~é-

E9;..IQ,WED—96/DA/4204~4114 ^{Date r1},rfinnlgawh the:30th8€nt.,1996.

A

copy

is

forwarded

"—* to:—

"T'WZ

.4 .

Commissioner?

of

PetiaLa

an;

Jelandhar Divisions ; |\_) .

Deputy

Commissioner, AmritsersJalandhar

sad

Ludhiana

~ k»!

Deputy

Director(Region®_)

Do 051

Government,

Jelandh Ludhiana and

Amritsar no

2

2"». ^.

Commissioner

Municipal Corporation,

Jalandher,uudhians an:

Amritsar. i

t.) (J^'lanion ani

necfissary action.

A]

3

21

Government, Punjab. %

ill wi'é~—hm

'

.

Mich?)

réf; KILL-s1 ;.._t Hp ^'6'

1?); 4..--.._..——__,

.

..

12

k 'r, xNgme bf-'t '

"In.

Corporation" ^..

.

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Amgitsm'.

Jalaggbafr?

Ludhia'héi 1-"

A-nrirsfi'r: ^.

.

Jalandha'r':

.-:A nntsar h - as. chedutod

3Jziaxzdlzar' ^' '

Ludhiana

,

5H1

Amritsar 6("11' Jalaudbar E'l'cILfliuu

I

I'-.ImI't-1'E'I'\'—.CIU:UII

I

Ludhiana ^' fith.E.1e'¢":iirn Amritsar

.

At

poiut J ,7rh'EléClion

NO

°

lmIshe'cn '

aJandhar

reservcdmm!^for '

'?"7'r)h'

C!-HSSCS^. \flElection BacIkI -_-

x-

.

.H

13

'

.

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.

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141.1II^I' Amritsar

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93/ li'z, MAY1

1999

'-.1;921s,a.~A) ^.. SEhI-elcctioh 5th ciec1i-on. ~-2Sth

election 1f251h1e1e ection^{4 At}

point-No "100'. has Patialabssu rssched

fo":

Women. N. _K. ARQRA,

\ .IP1inQipa1 Secretar t y - o cpartmcri't Gove1nment~of of Loca I Punjab, . .Govarnment; >7

21760 LR(P)-—Govt. Press.

:1,

I".

an

1

'7

"A,

- MM»?

. V.

..'.--.Q..-L.n——.- hum"...

PUNJAB GAZ. 239 20,2007 (EXTRAW) GOVT

JULY

- 1929 29

SAKA) (ASADHA

OF

PUNJAB GOVERNMENT

DEPARTMENT OF

LOCAL GOVERNMENT

ELECTION

WING) (MUNICIPAL

Notification -The 19111 2007 July, No. G

s. R

21/P.A. 42/197515 6/Amd —1n

exercise

of the (2 ' \ H11 . . '. "_ A "'1'.'.'3"'<-'_"";Y 1-5" A .V £1"

_'l_'_,':\ '11,", VI 1' "L 1L, -V.-.A|—\.—g.--,-V 1'" 2)/2GG7.3:1.l(k1. _

...,,.'. . o

o

»,

u .. - .... . _ .

- _

--

.. _,. . ... \' c .7 -.1.A. ,- 1' fl-.

1..,._.. N... A q t '-' ".. . «r— :5:

11'5""; the

Governorof hffi-'xkfir behalf 7"" 1s

to

make Punjab rules

furtherto the

following pleaseé'md amend the

Reservation for the

Offices

Gt of MayOIS

Rules,

1996, Corpo1ations '

'

—. namely

RULES

.

7

1.

These rules (1) be called themay

Reservation for the

[Offices of §_—._——\ of Mayors Corporations (First Rules. 2007. Amendment) shall (2) come They into force on

and

with

effect from the of datetheir in

the Official

Gazette. publication

2. In

the Reservation for

Offices of the of Mayors

Corporations 1996 Rules. (hereinafter referred to

the said

in rule as}, for rules), sub- 2, rule -

the fol] (1) su'o1

rule

shall louing be — substituted namely:

Out "(1) of

hundred Offices of the of

the MaVo1s Corporations tallino Vacant

m'm"_in

conducted elections time to

the time 'v" from '

Offices at

serial occurring numbers

10, 77 36, 54, and

93

shall be reserVed for .the members of the

Scheduled

Castes, and the

Othees at

seiial occurring 17 43 85 64 '

numbers and 96

shall be tor

women

women

belonging includingreserved to

the

SCheduled Castes.

theOffices at occuning Similarly, serial 24 111111117615 81 shall be 'anG for

membersteserved

the of

the

Backwald ClESSes." .

i

,

'

"

,

,m'.

V

"w^'

" ^'"M> ...~_t.».-.»....~. 3.... :^_.

- «c»-

Jr's-urn-a..."

..—.-.-uv...._'...'-.'.v;.:-.... .

unfir-gv-A—uu—a- '933/

PUNJAB

GOVT GAZ.

(EXTRA),

JULY

201

2007

25:0

(ASADHA 29, ¹⁹²⁹

SAKA)

3. In the said

rules,

for the

existing

Schedule,

the

following

Schedule shall be

substituted.

namely

1-1—4

"SCHEDULE [See rule 2(2)] 'Reservation of

offices of

Mayors

in

Corporations Serial Name oftlie

Number of Offices of

Mayors

reserved

for No.

Corporation

eleCtions Scheduled

Castes,

Women and Backward Classes 1 2 3 '1

_

1

Amritsar lst

election Jalandhar lst

election Ludhiana lst

[election

I

Patiala lst

election '

.

Bathinda lst

election

.

\COOQONUIJXUJN ^'Amritsar^2nd

electionJalandhar^2nd

election Ludhiana^2nd

electionEatiala 2nd

election '

10

Bathinda

2ndelection A:

point

No.

10,,Bathinda has been reserved

for

Scheduled

.

Castes l l

Amritsar 3rd

election

12

Jalandhar 3rd

election

13

Ludhiana 3rd

election «rug.

14

Pati'ala 3rd

election.

15

Bathinda 3rd election

,

16

Amritsar 4th

election

17

Jelandhai' 4th

election At

point

No.

17'

Jalandhar has been reserved

for

Women 'w-

.

We. ..,.. ......-..-..n.._....t ^'.. V¢é$~^M

of

gr :\_

.,

PUNJAB

GOVTCAZ.'(EXTRA.I)I,1JULY20, ^e '

ASADHAI29, 2007 A

241

l

1.929'SAKA) ^,l

2

. '

,

3

'4 ^' -

l8 '_ Ludhiana 4th

election '

2

'Patiala

.' 4th 20 election Bathinda 4th election

2i

Amritsar

5th

election

22

Jalandhar 5th

23 election

"Wm"

_

Ludhiana 5th

'

election '24

Patiala 5th

election A! ' point No.

24, Patiala been

hasreserved f0

Backward

25

Bathinda

Classes '

5th

election

26.

Amritsar 6th

election

27

Jalandhar 28 6th

election _

Ludhiana -W"V"""H 6th '

election

29

'4 Patiala

1

6th so election

,

'Bathinda' 6th

31 election 'Amritsa'i-I 7th

election

32

Jalandhar 7th

election

33

Ludhiana 7th

election

34

Patiala

ww'u-VN' 7th.election ^-.-. 35 ^qBathinda

.'

.

'

7th 36 ^'

election

.,

Amritsar 8th

election ' At

point

,

No.36, Amritsar been has reserved for

.' 3'7 Castes Scheduled Jalandhat

.

8th

election '38

Ludhiana '

8th

election

39

Patiala' 8th

4o

election Batliind'a- 8th

election

41

Amritsar

.

9th

election

.

' __\___ 1v

-

can "in. ^*-——-=—

A

- _~^___

-__c.

,.___..-..... . . ..

PUNJAB GOVT

GAZ.

(EXTRA)

JULY

20'

2007 242

(ASADHA 29,

l929

SAKA)

l

2

3 4 \

42

Jalandhar 9th election

43

Ludhiana 9th

election At

point

No.

43, Ludhiana has been reserved

for

Women

44

Patiala 9th

election

45

Bathinda 9th

election

46

Amritsar

lOlh election

47

J alandhar lOlh

election r'l'i'rm

48

Ludhiana lOtli

election .49-

Patiala 10th

election

50

Bathinda lOth

election

51

Amritsar l

lthrelection

52

Jalandhar lltn

election

53

Ludhiana l

lth

election

O

54

Patiala lltli

election At

point

No.

54, Patiala has nun-rm"

been reserved

for

Scheduled Castes

53

Bathinda 11th

election

56

Amritsar l2th

election

57

Jalandhar 12th

election

58

Ludhiana 12th

election

59

Patiala 12th

election

60

Bathinda llth

elecnon 6l

Amritsar 13th

election

62 Jalandhar 13th

election

63

Ludhiana 13th

election

64

Patiala

l3thelection At

point

No.

64, Patiala has been reserved

for

Women

65

Bathinda 13th

election

1 ^I

-..__

«7.....-

-..;'_. Q}

mK

—-

.

I r-- \-, ^~~-

«M—m—fiw —

PUNJAB GOVT GAZ.

(EXTRA), JULY

(ASADHA ^20,200729, 1929²⁴³

\^l

\^{SAK2 -}

3 \^A)

4

66

Amritsar 14th

election

67

'Jalandhar l4th

eleCtion

68

Ludhiana 14th

election

69

Patiala

- l4th

70

election Bathinda 14th

election

71

Amritsar _

l5th

election At

point No.

7], Amritsar has been reserved

for

Backward

I

_

Classes 72' Jalandhar _

15th

election 73 ^"Ludhiana 15th

election

74

Patiala

' 15th ^u,election .75 ^'

' Bathinda 15th

election

76

Amritsar ^.

16th election

77

Jalandhar 16th

election At

point No.

77,

Jalandhar has been reserved

for

Scheduled

78 Castes Ludhiana 16th

election

79

Panab loniekcnon

80

Bathinda 16th

election

81

Amritsar

"

17th

election 82" Jalandhar 17th

election

83

Ludhiana

.

l7th

election

84

Patiala l

7th

election

"

85

'

Bathinda

.

l7th ' election tAt

point No.

85,

Bathinda has 86 been reserved Amritsar

for

Women "film _

18th

election 87 ^'Jalandliat' l8tli

election 88 ^'Ludhmna lSHiekcnon ^. - "m.

.N'T'WH—k'~mm—' ^TI:

";":T:' ^3''

'3' 15:2,; .33., :5; firm: >V

.:'

PUNJAB GOVT

'

GAZ. (EX TRA.), JULY 20.

{ASADHA ²⁰⁰⁷

l ^'

29, 1929

244

2 SAKA)

3

4 ^'

89

Patiala lSthvelecIlon

9O

Bazhinda 18th

election

91

Amritsar

19111

election

92

Jalandhar 19th

election

93

Ludhiana

19111

election At

point No.

93,

Ludhiana has been 'reserved

for

Scheduled

94 Castes "'anPatiala

19111

election

95

Bathinda 19th

election

96

Amritsar 20th

election At

point No.

96, Amritsar has 97 been Jalandhar

reserved

for

Women 20th

election 9s

Ludhiana 20th

election

99

Patialav 20th

election

100

Bathinda 20th 'W'l'melection".

95 / 3

LRlPl—va. Pram: (1.77. C /1

«rm-MW

m

[Extract ^fromthe

Punjab ^{Govt Gaz.}

(Extra), dated ^{the lst}

June, 2012]

GOVERNMENT ^OFPUNJAB

DEPARTMENT ^OFLOCAL GOVERNMENT

"firm. or

,

(MUNICIPAL

ELECTIONS WING)

Notification The

is;

June, ^{2012 .} No. 5/6/2012/MEO/DA/2173.——ln

exercise

of the

powers conferred

by

Section ^6-Aof ^the

Punia

,

tunicipal Corporation ^{Act, l976}

(Punjab ^Act No. 42 of

1976)

and

all other

powers enabling

him in

this

behal^.

,.

\C U0 vernor of

Punjab

is

pleased

to make

the

following rules further ^toamend

the Reservation

for the

Offices I \I

aycrs of

Corporations

Rules,

1996,

namely :—

RULES

1.

(1)

These rules may be called the Reservation

for the Offices of

Mayors

of

Corporations

(First '

-

.:'-.ie:'idment') Lures,

2012.

(2') They

shall ^comeintoforce ^on

and ^WI[heffect ^from the date of

their

publication

in ^the

Official V::—v:svrn ,u..;.-.t.~..

2. ln the Reservation

for the Offices

of

Mayors

of

Corporations

Rules, 1996,

for

the

existing

Schedule, .m

in! ilowing

Schedule shall

be

substituted,

namely

:—

"SCHEDULE [See ^rule

2(2)]

Reservation ^ofOffices of

Mayors ⁱⁿ

Municipal Corporations Offices ^of

Mayors

reserved ^for Scheduled

Castes,

Women^andBackward

Classes General General General General General General General General General Reserved ^forScheduled

Castes General General General

4

General General

""

General ^'.

2

Rester _ Point OfficesNo.^of

Mayors reserved ^" Scheduled for?- ^.Castes,

Women and

Backward

Classes17 Reserved ^'for

Women

18

General l9

General

20

General

21

General

22

General

23

General

24 ^1.

Reserved fOr

Backward Classes

25

General

26

General

27

General

28

General

29

General

30

General

31

General

32

General

33

General

34

General

35

General

36

Reserved for

Scheduled Castes General

General

General

.

General

7:

General General Reserved for

Women General General General General r General 49 '

General

E

l

r' ^~

2

1 3

.4

'

4 * ^l, I..";Roster

'

Offices^of

Mayors

reserved ^for Poim No.

Scheduled

Castes,

Women and Backward

Classes <

C-

Ceilleral 3 ^l

Gelleral

5 ²

Geineral

"

5"

éelneral ^.

54

Regserved

for Scheduled Castes

5 5

66'1"ch

5 6

@eperal

S ⁷

CilieE'neral

5 8

éeaneral

S 9

Geberal

6O

Geheral

6 1

General

62

Ge'peral

63

(Ereri'Ieral

64

[geiserved ^for

Women

6 ^<

Cielmeral

6 O

Cerileral

6 ⁷

Gelderal

6

8

Gexiueral

69

Gexderal

7

O

Ger¥1eral 'i

- l

'

l

(aveTeral '

2

Qerfieral

73

Cleriwral

7 ⁴

Gerileral

75

dede'ral

7

6

Ciefiueral

77

liesaerved

for Scheduled

Castes

"'8

General '

79 ^»

(general

80

G:erleral 8i

lieserved

for Backward Classes

82

Ider

eral l

l

4

,1

"atA; Roster Offices of

Mayors

reserved for , Point No.

Scheduled

Castes,

Women

and

Backward

Classes

83

General

34. General

85 Reserved for Women

86 General '

g

87 General j;

88

General

89 General

90 General

91 General

.

92 General

93 Reserved

for Scheduled Castes

I

94 General

955 General

96 Reserved for Women 9'7 General

dig General

4'9 General

13?) General

After the

expiry

of 100

points,

the

reservation will start

afresh, Director,

Local

Gmemmen: 5315:?

mgfihtm ^"na

separate register ^forthepurpose.

SURESH

KUMAR

PrincipaléSecretary ^to

Government^{or1L2 '33 .} Department ^ofLocal

Government.

:A:..

AJKLJ news-mum:-mm

1

__

,

1.

1."

1,.

Au..'.':..._..

14.?9 CS(P)——Govt.

Press, ^Ur,

Cha'.

«'Ai'la'wn'J-I-Q-'Q'an'.'

11

1

-

'

. ._ , H

, ,.

,

_ 7-

- won. ...__. .. .w.'......___;_.';i__"~_'_--_»'--v uté—w «ur-

'w—p'wwfl

"0",, 'W

,,

GQVoum.h oz'

PUNJAB

DEPARTME ^NTOP

LOCAL GOW RNI~.ENT

HOUSING ^AND

tresAu

DEVELORWEUT'

E

E ^{fix'1» 0 {u(f '—l~O.3} Thef^tj^h9September,

199].i No. c. .s.R.§so

/p A

42/76/35. as and

50/91.- In ~— exercise of the pow%rs

to.1ferred

by

seCticn 38

read with 'section 60 of

the Punjab

Hunici ml,Co:poration ^Act,1976(Punjab Act No.42 of

1976), the to

make the «M4

President of

India ^is

pleased £.ollowing

.rules^to

regul.ate the

election of mzior Mayor Deputy na-«wMayoro

and «-

I3"eputy

Mayor of

the Municipal Corporations, ^MTE nemn ^L

I

I W's":

n... RULES

1.

short

title;

f These- rules finay

9 be called the Punjab

municipal

Corporations Mayor.l

Senior

Deputy Mayor and.v.

Deputy Mayor 1991 Election ".41" Rules,

2.

Definitions; .\ In

these

rules \-

v?~fiv'W-Imms;—>a

... unless

the _... oontext

otherwise F equire 3:1

(e) ^"A.-....-—....'7' means

the,

DLmjab MunicipalCorporation (b)

'elnction' means g ohe-

etoctlon

of. Mayor , Senior ^LDepdL/lIMYO' peputy

.

andAdayor

of a Ifiuwioioel Corporation. a.

Ma1.ner of

Election. '

(1)

A'meetinc

of

the

memberes

of a '

Municipal corporation

shall^beconvened

by

the Div1512nal Commissioner to

elect a

Mayor, Sebior Depu.ty

Mayor

and

Deputy Mayor and the

election shall

be

held

by way

of ballet fcr

which

purpose Special

ballot papers

bearing^the

Officia.l mark

allotted -by§the

Divisnonal

Commissioner shall

be

used; contd...2..

hr' being illiterate apa ble of

caSting

his or

[140' on

the

bal

7A

presiding ^over

the

meeting , as

the case

may r

on

behalf of

such with his

wishes.

(2)

ing ^over

the

meeting ~section(l) shall

keep ile recording the Wishes keep ^a

brief record Without

indicating

the Jote has

been cast. Election to In

the case

of

elect ion office of

the

Mayor,~

(

i) 'J. "I (r

J [D

is one

candidate he

0, (D

1.: shallD! beH (D

d to

been

elected;

(ii) ,A. HI (1

:J' {3 '1 (D

are more

than one 0 {11 candidate, theD a '4.

D. (E)

(T (D

V_V' NFL")

ob

tains the

largest

(T m hunter(n

so

of{DJ

ll 2;

declared to

haVe

been£1 {)1

elected;

(iii) 1 HI

there is

an equality of votes-between any

candidates at sue h election and addition ^thattheof a

V0

te

w

ould

entit.le candidat ^any

of-es.' those elected as the Mayor, then=pers on 1'

over

the shall de

cide meeting be

tween them

by

lot to

be drawn -5

_the presence ^{of the}

candidates SUCH inmanher as

he may Candidat 8:370 determine, and

the deemed Lwhom thelot

t5) falls,

shall belave

received an and

he additional

voteshe be

dec lared to

have (II been ~Elections

to

elected.the off

iceS-cf Deputy

enior Mayor Deputy Mayor and

(1)

cardidates desire to

contest or

both the

offices of

senior and

Deputy 'ayor. then a'Joint election

by'way cf-single te

shall be ducted ^con-and the

candidate

obtaining

the ;: largest votes ^she

O

16'm Q/'Anjd:

contd...3..

35

;, if

any member

being illiterate 'incapable of his casting

'Jes' or

'No' on

the

ballot presiding over

the meeti shall .ACJrecord

'YeS' or

'No', as

the case on be; maythe

ballot

m..."paper on

. behalf of .. suchmemL r,

in

accordance With his

Wishes.

(2) The person

presiding over

the

meetingconvened

uhder su shall b~section(l) keeputmos:

1"" secrecy 'le

recording the wisheso: the

member and sh

all a keep brief recordof each

such ins "a.ce

without the indicating.Itanne: in

which the

vote

has

been cast. .1'

Election to

the

Office of

Hayor:~ In_the case

of

election to

the

office of

the — Mayor,

(i) is one ohJ.y candidate he

shall be declared to

have

been

elected} '. (ii) .- 5

there are

more

than one

candidate, the candidate who 0

bt ains the

largest hunger of votes

Shall be

declared to

have beenand

elected; '

if (iii) there is

ah aqua of v lity otes

betWeen -"= any at candidates such

election and

that '/the additionof a

vote would

entit.le of any

those candidates to

be as elected Mayor, thenthe person .0 presiding over

the meetingshall

decide son

them bet lot by to

be drawn in

the of presence such as manner y he.ma and

the determine,candidate oh whom the :lot shall falls,deemedto have

bereceived

an- additional voteand

he

shall be

declared to

have been(11

.3 elected.lections

to the 5 offi ces

of

enior Deputy DeputyMayo.r Mayor and In case <1). all the

candidates desire to

contest

EC

tion

for

both the of

Senior officesMa Deputv r

and ayo

Deputylviayor,

then a

Joint election

by of way vo single e

shall be con— ducted and the

candidate the obtaining n largestumbezu

I I 0:J-

E

b8 be votes "Euted deemed shall to vidE'm have

beenI

NO P

S1

P

' A\

1. )/9 dated 27

5474.9.l991.

obs/sysama'cT/M"

contd...3.

36

I

.1. -- 4..

M.-- ..............t. . ~

~»~'an Hr.»-

.'~.. .

v.y~--«Aav~.—~.~»-.V.y. , .;.,~...;.~'.

-—.~-—--... .

.uu—uy ._

3 ^_.

electedas

Senj.o date

obtaining Deputy. Mayor and .the the votes

shall

second candi- 'be largest as number Deputy deemed ^o

(2)

Mayor

to have ^f

. been I.n electedcase some

or.

the desirous candidatesto^arecontest

not joint not

the electionoffices

for Mayor in'

terms of IL' sub—rule(l). elections for each of

the fiices, shall be (3} While conducted. conductin9

elections under t

. sub-rules c

4 mannershall be

prescribed

in followed."

rule -

('

afterAll election:-ballot papers used to

in for sub~rule Voting(1)

referredof

rule 3 snail, ^{and in}rule immediately ⁵after of the Votes ^-has

,' been

counting a

stout completed, be enxelop

enclosedand^in8c .issioner

shall.preserve f

rC) of one untilveer the from'the

expiry shall date ^ofthen '. election and

38