FORM 13A
{See rule 23(1)(a)]
Declaration by Elector
Election to the*..........
(This side is to be used only when the elector signs the
declartation himself)
I hereby declare that I am
the elector to whom the postal ballot
paper bearing serial
number............has been issued at the above
election.
Date.............
Signature of elector.
Address...............
--------
Attestation of signature
The above has been signed in
my presence by...............(elector)
who** is personally known to me/has been identified to my
satisfaction
by..........(identifier) who is personally known to
me.
Signature of Attesting Officer.
Signature of identifier,
if any.....
Designation................
Address.............
Address....................
Date.......................
(This side is to be used when the elector cannot sign himself)
I hereby declare that I am
the elector to whom the postal ballot
paper bearing serial
number.............has been issued at the
above election.
Signature of Attesting Officer
on behalf of elector.
Date.......... Address of Elector..............
CERTIFICATE
I hereby certify that-
(1) the
above named elector** 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 elector** 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 Attesting
Officer.
Signature of identifier,
if any..............
Designation...........
Address..............
Address...............
Date..................
-------------------------------------------------------------
*Here insert one of the following
alternatives as may be
appropriate:-
(1) House of the People from
the.............. constituency.
(2) Legislative Assembly
from the............. constituency.
(3) Council
of States by the elected members of
the Legislative
Assembly of
.........................(State).
(4) Council
of States by
the members of the
electoral college
of.......................... (Union territory).
(5) Legislative Council by
the members of the Legislative Assembly.
(6) Legislative Council from
the............. constituency.
**Strike off the
inappropriate alternative.
----------------------------------------------------------------------
FORM 13B
[See rule 23(1)(b)]
1[Cover A]
A NOT TO BE OPENED BEFORE COUNTING ELECTION
to the* .....................
POSTAL BALLOT PAPER
Serial number of ballot paper
*Appropriate particulars of the election to be inserted here.
---------------------------------------------------------------------
FORM 13C
[See rule 23(1)(c)]
1[Cover B]
(To be used at an election
to the House of People for the Legislative
Assembly of a State)
--------------------------------------------------------------------
COVER ["Every officer under whose care or
through 2[***SERVICE
`B' whom
a postal ballot paper is sent shall UNPAID]
ensure its delivery to the addressee
without delay-Rule 23(4) of the
Conduct of Elections Rules, 1961"]
ELECTION-IMMEDIATE
_____________________
POSTAL BALLOT PAPER
For* ............ Constituency
(NOT TO BE OPENED BEFORE COUNTING)
To
The Returning Officer
Signature** ............
of sender ...............
----------------------------------------------------------------------
*Returning Officer to insert here the name of the appropriate
Parliamentary/Assembly Constituency.
**Returning Officer to mention here his full postal address.
2[***Strike off
in the case of an elector who is employed under the
Government of India in a
post outside India.]
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 565(E), dated the 4th
August, 1984.
2. Subs. by Notifn. S.O.
2362 (E), dated the 3rd July, 1970.
----------------------------------------------------------------------
FORM 13C
[See rule 23(1)(c)]
1[Cover B]
(TO
BE USED AT AN ELECTION TO THE COUNCIL OF STATES OR TO THE LEGISLATIVE COUNCIL
OF A STATE)
B NOT
TO BE OPENED BEFORE COUNTING
ELECTION-IMMEDIATE ----------------
---------------------------
POSTAL BALLOT PAPER
The Returning Officer
----------------
** ............................
...............................
...............................
---------------------------------------------------------------------
*Insert here Council of States or name of the
Legislative Council
or the appropriate Electoral
College.
*Full postal
address of the Returning Officer to be
inserted here.
---------------------------------------------------------------------
1.Subs. by Notifn. No. S.O. 565(E), dated the
4th August, 1984.
---------------------------------------------------------------------
1[FORM 13D
[See rule 23(1)(d)]
INSTRUCTIONS FOR GUIDANCE OF ELECTORS
(To be
used at an election to the House of the People or
to the
Legislative Assembly of a
State)
Election to
the*...........from the................................
The persons whose names are printed on the
ballot paper sent herewith
are candidates
at the above election. Record
your vote by placing
clearly a mark opposite the name of the candidate to
whom you wish to
give your vote.
The mark should 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 your vote, your vote
will be invalid.
The number of members to be elected is one. Please remember that you
have only one vote. Accordingly you should not vote for more
than one
candidate. If you do so, your ballot paper will be
rejected.
Do not put your signature or write any word or mark any mark, sign
or
writing whatsoever on the
ballot paper other than the mark required to
record your vote.
After you
have recorded your vote on the
ballot paper, place the
ballot paper in the smaller cover marked 'A' sent
herewith. Close
the cover and secure it by seal
or otherwise.
(1) You may then sign the declaration in Form
13A also sent herewith
in the presence of a
stipendiary magistrate and obtain the attestation
of your signature by such
stipendiary magistrate.
(2) If
you are a member of the armed
forces of the Union or of an
armed police force of a State but is serving
outside that State, the
attestation may
be obtained by such officer as may be
appointed in
this behalf
by the Commanding Officer of
the Unit, ship
or
establishment in
which you or your husband, as the case may be, are
employed.
(3) If
you are employed under the Government of India in
a post
outside India the attestation may be obtained by
such officer as may
be appointed in this
behalf by the
diplomatic or consular
representative of India in
the country in which you are resident.
(4) If you hold an office like the office of the
(i) President, (ii)
Vice-President, (iii) Governors of States, (iv) Cabinet
Ministers of
the Union or of any State, (v) The Deputy
Chairman and Members of the
Planning Commission,
(vi) The Minister of State of the Union or of
any State,
(vii) Deputy Minister of the Union of any State, (viii)
The Speaker
of the House of the People or of any
State Legislative
Assembly, (ix)
The Chairman of any State
Legislative Council, (x)
Lieutenant Governors of Union territories, (xi) The
Deputy Speaker of
the House
of the People or of any State Legislative Assembly, (xii)
The Deputy
Chairman of the Council of States or
of any State
Legislative Council, (xiii) Parliamentary Secretaries of
the Union or
of any State, the attestation may be obtained by an officer not
below
the rank of a Deputy Secretary to the Government
of the Union or the
State, as the case may be.
(5) If you are on an
election duty, attestation may be obtained by any
gazetted officer or by the
Presiding Officer of the polling station in
which you are on election
duty.
(6) If
you are under preventive
detention, the attestation may be
obtained by
the Superintendent of the jail or the Commandant of the
detention camp in which you
are under detention.
In all the above cases you may take the declaration to the
authorised
officer and
sign it in his presence after he has
satisfied himself
about your
identity. The officer will
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.
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 declaration signed on your behalf by any
of the authorised
officer mentioned above. Such an officer will, at your request mark
the ballot paper in your presence and in
accordance with your wishes.
He will also complete the
necessary certificate in this behalf.
After your
declaration has been signed and your signature has been
attested, place the declaration in Form 13A as also
the smaller cover
marked 'A' containing the
ballot paper in the larger cover marked 'B'.
After closing
the larger cover, send 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, if the cover is posted in India. If, however, you are an elector
employed under the Government of India in a post outside
India, you should return the cover to the returning officer
concerned direct by air mail
service after the requisite postage stamp is duly affixed thereon by
the office in which you are serving except where it is sent by diplomatic bag.
You must ensure that the cover reaches the
Returning Officer before**
....................**on........................................
Please note that :-
(i) if you fail to get your declaration attested
or certified in the
manner indicated above, your
ballot paper will be rejected; and
(ii) if
the cover reaches
the returning officer
after**
...................................................on
the**............ ......................your vote
will not be
counted.
_______________________________________________________________________________
* Appropriate particulars of
the election, to be inserted here.
**(Here specify
the hour and date fixed for the commencement
of counting of votes).
1. Subs. by Notifn. No.
S.O. 961 (E), dated the
29th December,
1986, for Form 13D.
----------------------------------------------------------------------
FORM 13D
[See rule 23(1) (d)]
INSTRUCTIONS FOR GUIDANCE OF ELECTORS
(To be
used at an
election to the Council of
States or to
the
Legislative Council of a
State)
Election to
the Council of
States
.........................
Legislative Council.
The persons whose names are printed on the ballot
paper sent herewith
are candidates at the above
election. Record your vote by placing
the
figure 1 in the space opposite the name of the
candidate to whom you
want to vote.
Place the figure 1 opposite the name of one candidate
only *(although there are more members than one
to be elected). You
may indicate
your relative preference for the
other candidates by
placing in the spaces opposite their names the
figures 2, 3, 4, etc.,
in order of such
preference. Do not place more than
one figure
opposite the
name of any candidate and do not place the same figure
opposite the names of more
candidates than one.
The number of members to
be elected is
...................................................................
After you
have recorded your vote on the
ballot paper, place the
ballot paper in the smaller
cover marked `A' sent herewith. Close
the
cover and secure it by seal
or otherwise.
You have then to sign the declaration in Form
13A also sent herewith
in the presence of an officer competent to attest your
signature. If
you are under preventive detention the
attestation of your signature
on the declaration in Form
13A shall be obtained by the Superintendent
of the jail or the Commandant of the detention camp in which
you are
under such detention. If you are not under preventive detention, the
attestation may
be obtained by a stipendiary magistrate to whom you
are personally
known or to
whose satisfaction you
have been
identified, or in the case
of an election to a Council Constituency by
any of the following categories of officers who
have been notified in
this behalf by the Election
Commission, namely:-
......................................
......................................
Take the declaration to any such officer and sign
it in his presence
after he
has been satisfied about your identity.
The officer will
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.
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 an
officer
competent to
attest your signature. Such an
officer will, at your
request, mark the ballot paper
in your presence and in accordance with
your wishes.
He will also complete the necessary certificate in this
behalf.
After the
declaration has been signed and
your signature has been
attested, place the declaration in Form 13A as also
the smaller cover
marked `A' containing the
ballot paper in the larger cover marked `B'.
After closing
the larger cover, send it to the Returning Officer by
registered post or by
messenger.
You must ensure that the cover reaches the
returning officer
before**.................on
the..............................
.........**.
Please note that-
(i) If you fail to get your declaration attested
or certified in the
manner indicated above your
ballot paper will be rejected; and
(ii) if
the cover reaches
the returning officer
after**
..................on
the..............**your vote will not be counted.
Any ballot paper on which the figure 1 is not
marked or on which the
figure 1 is set opposite the
name of more than one candidate, or is so
placed as to render it doubtful to which candidate
it is intended to
apply, or
on which the figure 1 and some other
figures are set
opposite the name of the
same candidate or on which the same figure is
set opposite
the name of more candidates than
one or on which the
signature of the elector is not duly attested or the
number of which
does not
agree with the number of the
ballot paper entered on the
cover in which it is placed,
will be rejected.]
____________________________________________________________________
* To be deleted when only
one member is to be elected.
**Here specify the hour and
date fixed for the commencement of
counting of votes.
----------------------------------------------------------------------
1[FORM 13E
(See rule 27F)
INSTRUCTIONS FOR GUIDANCE OF NOTIFIED CLASS OF ELECTORS
(To be
used at an election to the House of the People/State
Legislative Assembly)
Election to the House of the
People/Legislative Assembly
of.................. .from
the................................
The persons whose names are printed on the
ballot paper sent herewith
are candidates
at the above election. Record
your vote by placing
clearly a mark opposite the name of the candidate to
whom you wish to
give your vote.
The mark should 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 your vote, your vote
will be invalid.
The number of members to be elected is one. Accordingly, you should
not vote for more than one candidate, if you do
so, your ballot paper
will be rejected.
Do not put your signature or write any word or mark any mark, sign
or
writing whatsoever on the
ballot paper other than the mark required to
record your vote.
After you
have recorded your vote on the
ballot paper, place the
ballot paper in the smaller cover marked A sent
herewith. Close the
cover and secure it by seal
or otherwise.
You may then sign the declaration in Form 13A
which is sent herewith
in the presence of the
officer (as defined in Rule 27J) of the Conduct
of Elections Rules, 1961 and obtain the attestation of your
signature
by such authorised
officer. Extracts of Rule 27J of the
Conduct of
Elections Rules, 1961 are
enclosed herewith.
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 declaration
signed on your behalf by any of the authorised
officers as
mentioned above. Such an Officer
will, at your request
mark the
ballot paper in your presence and in accordance with
your
wishes. He
will also complete the
necessary certificate in
this
behalf.
After your
declaration has been signed and your signature has been
attested, place the declaration
in Form 13A as also the smaller cover
marked A
containing the ballot paper in the larger cover marked
B.
After closing the larger cover, send 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 if the cover is posted in India. If, however, you are an elector
employed under
the Government of India on a post outside India, you
should return the cover to the Returning Officer
concerned direct by
air mail
service after the requisite postage stamp is fully affixed
thereon by the office in
which you are serving except where it is sent
by diplomatic bag. You
must ensure that the cover
reaches the
Returning Officer
before..............(hour)
on...........(date).
Please note that:-
(i) if you fail to get your declaration attested
or certified in the
manner indicated above, your
ballot paper will be rejected ; and
(ii) if
the cover reaches the Returning Officer
after...........(hour)
on...........(date) your vote will not be
counted.]
____________________________________________________________________
1. Subs. by S.O.
628(E), dated 4th August,1999.
--------------------------------------------------------------------
FORM 14
List of Challenged Votes
[See rule 36(2)(c)]
Election to
the*....................from the...................
constituency.
1[Polling Station Number and Name of Polling
Station...............in.................Assembly
constituency/Name of
place of poll
...............]
------------------------------------------------------------------------
Serial Name Elector's
Signature or
number of Part name
in thumb impression
of entry electoral of that of the person
roll
part challenged
------------------------------------------------------------------
1 2
3 4 5
------------------------------------------------------------------
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
----------------------------------------------------------------------------
----------------------------------------------------------------------
Address
of Name of Name of Order of
Presiding Signature of
the person identifier, challenger
Officer chall-
challenged if any enger on
recei-
ving
refund
of
deposit
----------------------------------------------------------------------------
6 7
8 9 10
---------------------------------------------------------------------------
---------------------------------------------------------------------------
---------------------
Date........... Signature of Presiding
Officer
---------------------------------------------------------------------------
*Appropriate particulars of the
election to be inserted here.
---------------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 565(E), dated the 4th August,
1984.
----------------------------------------------------------------------
1[FORM 14A
[See rule 40(2) and rule 40A(2)]
List of Illiterate, Blind and Infirm Voters
Election to
the
.............**.............*from
the.......
constituency*/by the
elected members**/members
of the
Legislative
Assembly of
.................(State).
2[Number and Name of Polling
Station...........in............Assembly
constituency/Name of place
of poll.................]
--------------------------------------------------------------------
Part No. Full name Full name Address
of Signature of
& Sl.No. of elector of companion
companion companion
of elector
---------------------------------------------------------------------
---------------------------------------------------------------------
Signature of Presiding Officer.]
!The word
"illiterate" not
applicable in the case of election
from Assembly/Parliamentary
constituency.
*Strike off whichever is
inapplicable.
** Strike off whichever is
inapplicable.]
________________________________________________________________________
1. Subs. by Notifn. No.
S.O. 2362, dated the 3rd July,
1970.
2. Subs. by Notifn. No.
S.O. 563(E), dated the 4th
August, 1984.
----------------------------------------------------------------------
FORM 15
[See rule 42(2)]
List of Tendered Votes
Election in
the*...........from the..............constituency.
1[Number and Name of Polling
Station....in.....Assembly Constituency/
Name of place of
poll..................................... ]
----------------------------------------------------------------------
Part number, serial Address of elector Serial number of
number and name tendered
ballot
of elector paper
----------------------------------------------------------------------
1
2 3
-----------------------------------------------------------------------
-----------------------------------------------------------------------
----------------------------------------------------------------------
Serial number of ballot Signature or thumb impression
paper issued to the of person tendering vote
person who has already
voted
----------------------------------------------------------------------
4 5
----------------------------------------------------------------------
----------------------------------------------------------------------
Date............. Signature of Presiding Officer.
---------------------------------------------------------------------
*Appropriate particulars of
the election to be inserted here.
1. Subs. by Notifn. No.
S.O. 565(E), dated the 4th August,
1984.
---------------------------------------------------------------------
1[FORM 16
[See rules 45, 56(7) and 56A(7)]
PART I.-Ballot Paper Account
Election to the.........from
the........... constituency.
Name of Assembly
Segment..............................
(in the case of election
from a Parliamentary constituency)
No. and Name of Polling
Station...............................
--------------------------------------------------------------------
Serial Nos. Total No.
--------------------
From To
---------------------------------------------------------------------
1. Ballot papers received ....................................
2. Ballot papers unused (i.e.
not issued to voters)-
(a) With the signature of
Presiding Officer
(b) Without the signature of
Presiding Officer _______________
*Total : (a+b) ______________________
3. *Ballot papers used at
the Polling Station-----------------------
(1-2=3) ................................................
4. *Ballot papers used at the polling station but NOT INSERTED INTO
THE BALLOT BOX:
(a) Ballot
papers cancelled for violation of voting procedure under
rule 39 ....... .
. .
(b) Ballot paper cancelled
for other reasons.
(c) Ballot papers used as
tendered ballot papers ________________
*Total : (a+b+c)
___________________________________________
5. *Ballot papers to be found in the ballot box
(3-4-5)
*(Serial numbers need not be
given)
Date ........... Signature of the Presiding
Officer.
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 518(E), dated the 7th
September,
1979.
----------------------------------------------------------------------
PART II.-Result of Counting
----------------------------------------------------------------------
I. Name of candidate
Number of valid votes cast
----------------------------------------------------------------------
1.
2.
3.
4.
5.
etc.
------------------------------------------------------------------------
II. Rejected Ballot Papers
-----------------------------------------------------------------------
III. TOTAL
------------------------------------------------------------------------
Whether the total number of ballot papers shown
against item No. III
above tallies
with the total shown against item No.
5 of Part I or
any discrepancy notice
between these two totals.
------------------------------------------------------------------------
Place............... Signature of the Counting
Date................ Supervisor
Place............... Signature of the returning
Date................ Officer.]
------------------------------------------------------------------------
1. FORM 16A.-Omitted by
Notifn. No. S.O. 518(E), dated the
7th
September, 1979.
----------------------------------------------------------------------
1[FORM 16A
[See rules 45 and 55B(1)]
(To be used in constituencies specified under rule 59A)
Election to
the.....................from
the.................
constituency. Name of Assembly Segment...........................
(in the case of election
from a Parliamentary constituency)
No. and Name of Polling
Station .......................................
-------------------------------------------------------------------------
Serial Nos. Total No.
--------------------
From To
-------------------------------------------------------------------------
1. Ballot papers received .........................................
2. Ballot papers unused
(i.e. not issued to voters)-
(a) With the signature of
Presiding Officer
(b) Without the signature of
Presiding Officer _______________
*Total : (a+b) ______________________
----------------------
3. *Ballot papers used at the Polling Station----------------
(1-2=3) ................................................
4. *Ballot papers used at the polling station but NOT
INSERTED INTO THE BALLOT BOX
:
(a) Ballot papers cancelled
for violation of voting
procedure under rule 39 ................
(b) Ballot papers cancelled
for other reason.
(c) Ballot papers used as
tendered ballot papers
*Total : (a+b+c)
5. *Ballot papers to be found in the ballot box
(3-4=5)
*(Serial numbers need not be given)
Date........
Signature of the Presiding Officer.
Part.II- Result of Initial counting
1. Total number of ballot
papers found in the ballot box(es) used
at the polling
station......................................
2. Discrepancy, if any,
between the total number as shown against
item 1 in this Part and the total number of
ballot papers to be found
in the ballot box(es)
shown in item
5 of Part
I..........................
Date.................. Signature of Counting Supervisor
Signature of the Returning
Officer.]
----------------------------------------------------------------------
1. Form 16A, ins.
by Notifn. No. S.O.
958(E), dated
the 17th November, 1989.
---------------------------------------------------------------------- FORM 17
[See rule 49(3)(f)]
Tendered Ballot Paper
Election to
the*....................from the .........constituency
...............................Serial
number of Ballot paper
..................Polling
Station ........................
Name of
Elector........................
Serial number of elector
.............. in Part number........of the
electoral roll.
Address of
elector....................................................
Name of candidate in whose
favour vote is tendered....................
Date ...............
-------------------------------------------------------------------------
*Appropriate particulars of the election to be inserted here.
----------------------------------------------------------------------
1[FORM 17A
(See rule 49L)
REGISTER OF VOTERS
Election to the House of the People/Legislative Assembly of the
State/Union territory .................................. from
................................... Constituency No. and Name of
Polling Station.................................................
Part No. of Electoral Roll......................................
-----------------------------------------------------------------------
Sl. No. Sl. No. of elector Signature/Thumb Remarks
in the electoral impression of
roll elector
-----------------------------------------------------------------------
1.
2.
3.
4.
etc.
------------------------------------------------------------------------
Signature of the Presiding Officer.
---------
FORM 17B
(See Rule 49P)
LIST OF TENDERED VOTES
Election to the House of the
People/Legislative Assembly of the
State/Union territory................from..........Constituency.
No. and Name of Polling
Station........................................
Part No. of Electoral
Roll.............................................
--------------------------------------------------------------------------
Sl. Name of Sl.No. of Sl.No.
in Reg- Signature/
No. elector elector in ister
of Thumb
electoral
voters impression
roll
(Form 17A) of of elector
persons who
has already
voted in
place of
elector
--------------------------------------------------------------------------
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
-------------------------------------------------------------------------
Date................. Signature of the Presiding Officer
----------------------------------------------------------------------
1. Ins. by Notifn. No. S.O.
230(E), dated the 24th March, 1992.
----------------------------------------------------------------------
FORM 17C
[See
rule 49S and 56C(2)]
PART I.-ACCOUNT OF VOTES RECORDED
Election to
House of the
People/Legislative Assembly of
the
State/Union
territory..............from................Constituency.
No. and Name of Polling
Station.................................
Identification No. of Voting
Control Unit.......................
Machine used at the Polling
Station balloting Unit:-
1. Total No. of electors
assigned to the Polling Station
2. Total No. of voters as entered
in the Register for Voters (Form
17A)
3. No. of voters deciding
not to record votes under rule 49-O.
4. No. of voters not allowed
to vote under rule 49M
5. Total No. of votes
recorded as per voting machine.
6. Whether the total
No. of votes as shown against item
5 tallies
with the total No. of voters as shown against item 2 minus Nos. of
voters deciding
not to record votes as against item 3 minus No. of
Voters as against item 4
(2-3-4) or any discrepancy noticed.
7. No. of voters to whom
tendered ballot papers were issued
under
rule 49P.
8. No. of tendered ballot
papers.
Sl.No.
From.............To
(a) received for use __________________________
(b) issued to electors ________________________
(c) not used and returned _____________________
9. Account of papers seals
Sl. Nos.
From To Signature of Polling agents.
1. Serial Numbers of paper
seals Supplied 1.................
From ................to
..............
2.................
2. Total numbers
supplied
3..................
3. Number of paper seals
used 4....................
4. Number of unused paper
seals
5.....................
returned to Returning
Officer (Deduct
item 3 from item 2)
6..............
5. Serial number of damaged paper Seal, if any
-------------------------------------------------------------------------
Date............
Place........... Signature of Presiding Officer
Polling Station No
...........
----------------------------------------------------------------------
PART II-RESULT OF COUNTING
----------------------------------------------------------------------
Sl. No. Name of Candidate No. of Votes recorded
----------------------------------------------------------------------
1.
2.
3.
4.
5.
6.
----------------------------------------------------------------------
Total
---------------------------------------------------------------------
Whether the total nos. of votes shown above tallies with the
total
No. of votes shown against item 5 of Part I or any discrepancy
noticed between the two totals.
------------------------------------------------------------------------
Place..............
Date...............
Signature of Counting
Supervisor
Name
ofcandidate/electionagent/counting
agent
Full signature
1.......................
2.......................
3........................
4.......................
5.......................
6........................
7.........................
8.........................
------------------------------------------------------------------------
Place ..........................
Date............................
Signature of Returning Officer.]
----------------------------------------------------------------------
FORM 18
[See rule 52(2)]
Appointment of Counting Agents
Election to
the............................................. from
the....................................................................
..........................constituency.
To
The Returning Officer,
I,...............................*a candidate/the election agent
of.................................who is a
candidate at the above
election, do hereby appoint
the following persons as my counting agent
to attend the counting of
votes at.................................:
Name of the Counting
agent Address of the
counting agent
1.
2.
3.
etc.
We agree to act as Signature of *candidate/
such counting agents election agent
1.
2.
3.
etc.
Place....................
Signature of counting agents.
Date.....................
DECLARATION OF COUNTING AGENTS
(To be signed before the Returning Officer)
We hereby declare that at the above election we will not do anything
forbidden by
section 128! of the
Representation of the People
Act, 1951, which *we have
read/has been read over to us.
1.................................
2..................................
3..................................
etc.
Date.....................
Signature of counting agents
Signed before me.
Date..................... Returning Officer.
------------------------------------------------------------------------
*Strike off the
inappropriate alternative.
!Section 128 of the
Representation of the People Act, 1951:-
"128. Maintenance of secrecy of voting.-(1) Every
Officer, clerk,
agent or
other persons who performs any duty in connection with
the
recording or counting of votes at an election shall
maintain and aid
in maintaining, the secrecy
of the voting and shall not (except for
some purpose authorised by
or under any law) communicate to any person
any information calculated
to violate such secrecy.
(2) Any person who
contravenes the provisions of sub-section (1) shall
be punishable with imprisonment for a term which may extend to three
months or with fine or with
both."
----------------------------------------------------------------------
FORM 19
[See rule 52(4)]
Revocation of Appointment of Counting Agent
Election of the*...............................
To
The Returning Officer,
I,..........................[the
election agent of..................]
a candidate at the
above election hereby revoke the
appointment
of....................................... my/his counting agent.
Place........................
Date......................... Signature of person revoking.
--------------------------------------------------------------------------
*Here insert one of the
following alternatives as may be appropriate:-
(1) House of the People from
the............constituency.
(2) Legislative Assembly
from the.............constituency.
(3) Council
of States by the elected members of
the Legislative
Assembly
of...............(State).
(4) Council
of States by the members of the
electoral college
of................................ (Union territory).
(5) Legislative Council by
the members of the Legislative Assembly.
(6) Legislative Council from
the.............constituency.
N.B.-Omit the Words[ ] as necessary.
----------------------------------------------------------------------
1[FORM 20
[See rule 56(7)]
Final Result Sheet
(To be
used for recording the result of voting at polling stations
other than notified polling stations)
Election to
the................................................from
the................................................constituency.
PART I
(To be used both for Parliamentary and Assembly elections)
Name of
the Assembly segment
(in the case of
election from a
Parliamentary
constituency)................
Total No. of
electors in
Assembly
constituency/segment..........
----------------------------------------------------------------------
Serial No.of No. of valid votes cast in favour of Total of
Polling A B C valid
Station
votes
----------------------------------------------------------------------
1 2 3
----------------------------------------------------------------------
(1)
(2)
(3)
etc.
----------------------------------------------------------------------
----------------------------------------------------------------------
No. of rejected votes Total No. of tendered votes
-----------------------------------------------------------------------
4 5
------------------------------------------------------------------------
(1)
(2)
(3)
etc.
----------------------------------------------------------------------
Total No. of votes recorded at Polling Stations.
----------------------------------------------------------------------
No. of votes recorded on postal ballot papers.
(To be filled in the case of
election from an Assembly constituency.)
-----------------------------------------------------------------------
Total votes polled.
----------------------------------------------------------------------
Place...............
Date................ Returning
Officer.
----------------------------------------------------------------------
1. Subs. by Notifn. No. S.O.
518(E), dated the 7th September, 1979.
----------------------------------------------------------------------
PART II
(To be used for a Parliamentary election only)
----------------------------------------------------------------------
Name of No. of valid votes cast in favour
of Total of
Assembly A B C valid votes
segment
----------------------------------------------------------------------
1 2 3
----------------------------------------------------------------------
(1)
(2)
(3)
etc.
---------------------------------------------------------------------
-------------------------------------------------------------------------
No.of rejected votes Total No. of tendered votes
------------------------------------------------------------------------
4 5
----------------------------------------------------------------------
(1)
(2)
(3)
etc.
-------------------------------------------------------------------------
Total
------------------------------------------------------------------------
No. of votes recorded on postal ballot papers.
-------------------------------------------------------------------------
GRAND TOTAL
-------------------------------------------------------------------------
Place.....................
Date...................... Returning Officer
FORM 20
(See rule 59)
Final Result Sheet
(To be used for recording
the result of voting at notified polling
stations)
Election to the*...........
from the...........constituency.
-----------------------------------------------------------------------
Polling Number of the ballot Total for Number of
Station papers found in the polling tendered
ballot box of
Station votes
-----------------------------------------------------------------------
S.No. Name
A B C D
--- --- ---- -----
----------------------------------------------------------------------
Valid
Rejected Valid Rejected
valid
1 2 3 4 5 6 7
----------------------------------------------------------------------
----------------------------------------------------------------------
----------------------------------------------------------------------
----------------------------------------------------------------------
Total
---------------------------------------------------------------------
--------------------------------------------------------------------
Rejected valid
Rejected valid Rejected
Total
8 9 10 11 12 13 14
--------------------------------------------------------------------
--------------------------------------------------------------------
---------------------------------------------------------------------
---------------------------------------------------------------------
Total
---------------------------------------------------------------------
--------------------------------------------------------------------------
Number of valid votes polled by
-------------------------------------------------------------------------
A B C D
Total
-------------------------------------------------------------------------
Recorded at polling stations
-------------------------------------------------------------------------
Recorded on postal ballot
papers
----------------------------------------------------------------------------
Total votes polled
-------------------------------------------------------------------------
Place...................
Date.................... Returning Officer.
--------------------------------------------------------------------------
*Appropriate Particulars of
the election to be inserted here.
-------------------------------------------------------------------
1[FORM 20A
{See rule 56B (7)]
Final Result sheet
(To be used for recording the result of voting
at polling stations in
constituencies specified under Rule 59A)
Election to
the..............from the..............constituency.
------------------------------------------------------------------------
Polling Total votes found No. of tendered votes
Station No. in the ballot box(es)
------------------------------------------------------------------------
(1) ........ .......
(2) ........ .......
(3) ........ .......
......... ........ .......
......... ........ .......
......... ........ .......
-------------------------------------------------------------------------
Total
----------------------------------------------------------------------
1. Total number Candidate's valid votes Valid votes
of valid votes ----------------- Total
recorded for
candidates and of
rejected ballot
papers
A
B C D
1st round..... ....
.... .... .... .....
2nd round..... ....
.... .... .... .....
3rd round..... ....
.... .... .... .....
4th round..... ....
.... .... .... .....
5th round..... ....
.... .... .... .....
.............
.............
.............
--------------------------------------------------------------------------
Total
----------------------------------------------------------------------
Number of Valid and
rejected rejected
ballot votes
papers Total
----------------------------------------------------------------------
..... .....
..... .....
..... .....
..... .....
..... .....
----------------------------------------------------------------------
Total
----------------------------------------------------------------------
2. Total number of valid
votes
recorded on posal ballot
papers
for candidates and of
rejected
postal ballot papers ....
..... ..... .....
.... ....
----------------------------------------------------------------------
Grand Total
----------------------------------------------------------------------
Place.......... Returning Officer
Date...........
(For
Parliamentary elections only)
Name of Assembly Candidate's valid votes Valid votes
constituency ------------------------------ Total
A
B C D
I. 1. .... .... .... .... .....
2. .... ....
.... .... .....
3. .... ....
.... .... .....
etc.
------------------------------------------------------------------------
Total
----------------------------------------------------------------------
Number of Valid and
rejected rejected
ballot votes
papers Total
----------------------------------------------------------------------
..... .....
..... .....
..... .....
----------------------------------------------------------------------
Total
---------------------------------------------------------------------------
--------------------------------------------------------------------
1. Ins. by Notifn. No. S.O.
958(E), dated the 17th November, 1989.
----------------------------------------------------------------------
II. Total number of valid
votes recorded on postal ballot papers for
candidates and of rejected
postal ballot papers......................
--------------------------------------------------------------------
Grand Total
-------------------------------------------------------------------------
Place..........
Date..........
Returning Officer.]
--------------------------------------------------------------------------
1[FORM 21
(See rule 11(1)]
(For use in General Election when seat is uncontested
Declaration of
the result of Election
under sub-section (2)*/sub-
section (3)*
of section 53 of the Representation of the People Act,
1951.
Election to the!....................................
In pursuance of the
provisions contained in
sub-section
(2)*/sub-section (3)*
of section 53 of the Representation of the
People Act, 1951, read with sub-rule (1) of rule 11
of the Conduct of
Elections Rules, 1961, I
declare that-
.....................(Name) 2[sponsored by................
..................(Address) (name of the recognised/registered
political party)]
has been
duly elected to fill the seat in that House from the above
constituency.
Place...........
Signature...............
Date............ Returning
Officer.]
-------------------------------------------------------------------
*Score out, if
inappropriate.
!Here insert one of the
following alternatives as may be appropriate:-
(1) House
of the People from the.............Parliamentary
constituency in the
State/Union territory
of......................................................
(2) Legislative Assembly of the
State/Union territory
of......................from
the........................Assembly
constituency.
(3) Metropolitan Council of the Union territory
of Delhi from
the......................Metropolitan
Council constituency.
---------------------------------------------------------------------
1. Ins. by Notifn. No.
S.O. 4542, dated the 20th December, 1968
(w.e.f. 1-1-1969).
2. Ins. by Notifn. No.
S.O. 565(E), dated the 4th August,
1984.
----------------------------------------------------------------------
Form 21A
[See rule 11(1)]
(For use in General Election when seat is uncontested)
Declaration of
the result of
Election under sub-section
(2)*/sub-section (3)*
of section 53 of the Representation of the
People Act, 1951.
Election to
the!............................
In pursuance of the
provisions contained in
sub-section
(2)*/sub-section(3)* of
section 53 of the Representation of the People
Act, 1951,
read with sub-rule (1) of rule 11 of
the Conduct of
Elections Rules, 1961, I
declare that-
.................(Name) 1[sponsored by............. (name of the
..............(Address) recognised/registered political party)]
.................(Name) 1[Sponsored by .............(name of the
..............(Address) recognised/registered political party)]
has been/have
been duly elected to fill the
seat(s) in that House
of..................**........................member(s) retiring
on.......................(date, month and year) on the expiration of
their term of office.
Place......... Signature
Date......... Returning
Officer.
----------------------------------------------------------------------------
*Score out, if
inappropriate.
!Here insert one of the following
alternatives as may be appropriate:-
(1) Council
of States by the elected members of
the Legislative
Assembly
of..................................(State).
(2) Council
of States by
the members of the
electoral college
of....................................(Union
territory).
(3) Legislative Council
of...................................(State)
by the members of the
Legislative Assembly.
(4) Legislative Council
of.................................(State)
from the
................(Local
Authorities'/Graduates'/Teachers')
constituency
**Fill up the number of
members retiring.
------------------------------------------------------------------------
1. Ins. by Notifn.
No. S.O. 565(E), dated the 4th August, 1984.
----------------------------------------------------------------------
Form 21 B
[See rule 11(1)]
(For use in Election to fill
a casual vacancy when seat is uncontested)
Declaration of
the result of
Election under sub-section
(2)*/sub-section (3)*
of section 53 of the Representation of the
People Act, 1951.
Election to
the!...........................................
In pursuance of the
provisions contained in
sub-section
(2)*/sub-section(3)* of
section 53 of the Representation of the People
Act, 1951,
read with sub-rule (1) of rule 11 of
the Conduct of
Elections Rules, 1961, I
declare that-
...............(Name)
..............(Address) 1[sponsored by...........(name of
the
recognised/ registered
political party)] has been/have been duly
elected to fill the vacancy
caused in that House by the
*resignation
of...........................................
*death
of...................................................
*election
of..............................having been declared void.
*having become
*seat
of....................----------------------------- vacant.
*having been declared
Place............. Signature..............
Date.............. Returning Officer.
-------------------------------------------------------------------------
*Score out, if
inappropriate.
!Here insert one of the following
alternatives as may be appropriate:-
(1) House
of the People from the..........................
Parliamentary constituency in the State/Union territory
of..........................
(2) Legislative Assembly of the
State/Union territory
of................. from the..................Assembly
constituency.
(3) Metropolitan Council of Delhi from the
.....................Metropolitan
Council constituency.
(4) Council
of States by the elected members of
the Legislative
Assembly.........(State).
(5) Council
of States by
the members of the
electoral college
of...........(Union
territory).
(6) Legislative
Council of............(State) by the members of the
Legislative Assembly.
(7) Legislative Council of..........(State)
from the..........(Local
Authorities'/Graduates'/Teachers')
constituency.
-----------------------------------------------------------------------
1. Ins. by Notifn. No.
S.O. 565(E), dated the 4th
August, 1984.
-------------------------------------------------------------------- Form 21C
(See rule 64)
(For use in General Election when seat is contested)
Declaration of
the result of
Election under section 66
of the
Representation of the People
Act, 1951.
*Election to
the House of
the People from
the.................................................. Parliamentary
constituency in..........................................(State/Union
territory).
------------------------------------------------------------------------
*Election to the Legislative Assembly of.......................
(State/Union territory)
from.................Assembly constituency.
------------------------------------------------------------------------
*Election to
the Metropolitan Council of Delhi
from....................Metropolitan
Council constituency.
In pursuance of the
provisions contained in section
66 of the
Representation of
the People Act, 1951, read with
rule 64 of the
Conduct of Elections Rules,
1961, I declare that-
.........(Name)
......(Address) 1[sponsored
by.............(name of the recognised
/registered political party)] has been duly elected to
fill the seat
in that House from the above
constituency.
Place... Signature
...............
Date.......... Returning Officer.
----------------------------------------------------------------------
*Score out, if
inappropriate.
----------------------------------------------------------------------
1. Ins. by Notifn. No.S.O.
565(E), dated the 4th August, 1984.
----------------------------------------------------------------------
Form 21D
(See rule 64)
(For use in Election to fill
a casual vacancy when seat is contested)
Declaration of
the result of
Election under section 66
of the
Representation of the People
Act, 1951.
*Election to
the House of
the People from
the.............................. Parliamentary constituency
in..................................................................
(State/Union territory).
-----------------------------------------------------------------------
*Election to the Legislative Assembly
of.............................
(State/Union territory)
from................Assembly
constituency.
------------------------------------------------------------------------
*Election to
the Metropolitan Council of Delhi
from......................Metropolitan Council
constituency. In
pursuance of
the provisions contained
in section 66
of the
Representation of
the People Act, 1951, read with
rule 64 of the
Conduct of Elections Rules,
1961, I declare that-
..........(Name)
.......(Address) 1[sponsored
by................................(name
of the recognised/registered political party)] has been duly elected
to fill the vacancy caused
in that House by the
*resignation of ..........................................
*death of.................................................
*election of..........................having been declared
void.
---------------
having become
*seat of..............................
---------------
having been declared vacant.
Place.......... Signature ...........
Date............ Returning Officer.
---------------------------------------------------------------------
*Score out, if
inappropriate.
-----------------------------------------------------------------------
1. Ins. by Notifn. No.S.O.
565(E), dated the 4th August, 1984.
----------------------------------------------------------------------
1[Form 21E]
(See rule 64)
Return of Election
Election to
the................from the.......constituency.
Return of Election
-----------------------------------------------------------------------
2[Serial Name of candidate Party affiliation
Number of
No.
votes polled.]
-----------------------------------------------------------------------
-----------------------------------------------------------------------
------------------------------------------------------------------------
------------------------------------------------------------------------
------------------------------------------------------------------------
-----------------------------------------------------------------------
3[Total number of electors................................]
Total number of valid votes polled.........................
Total number of rejected votes.............................
Total number of tendered votes.............................
I declare that-
........................................................(Name)
of....................................................
(Address)
has been duly elected to
fill the seat.
Place ..................
Date ................... Returning Officer.
-------------------------------------------------------------------------
1. Renumbered by Notifn.
No. S.O. 4542, dated the 20th December,
1968 (w.e.f. 1-1-1969).
2. Subs. by Notifn. No.
S.O. 565(E), dated the 4th August,
1984.
3. Ins., ibid.
----------------------------------------------------------------------
_files/image001.gif)
FORM 22
(See rule 66)
Certificate of Election
I, Returning Officer for
the.......................................Parliamentary/Assembly
constituency in the State
of....................................hereby
certify that I
have on
the
............................................day
of....................
19........................declared Shri........................
of.......................1[sponsored by..............................
(name of the recognised/registered
political party)] to have been duly
elected by
the said constituency 2[in the General
Election/Bye-election] to
be a member of the
House of the
People/Legislative Assembly and that in token thereof I
have granted
to him this certificate of
election.
Place .........
Date ..........
..............................
Returning Officer,
for the..........................Parliamentary
Assembly constituency.
SEAL
-----------------------------------------------------------------------
1. Ins. by Notifn. No.
S. O. 961(E), dated the 29th
December,
1986.
2. Ins. by Notifn. No.
S. O. 565(E), dated the 4th August, 1984.
----------------------------------------------------------------------
1[FORM 23
[See rule 84(1)(a)]
(For use in Biennial Election when seat is contested)
Declaration of
the result of
Election under section 66
of the
Representation of the People
Act, 1951.
Election to
the*.....................................
In pursuance of the provisions contained in section 66 of
the
Representation of
the People Act, 1951, read with clause
(a) of
sub-rule (1)
of rule 84 of the Conduct of Elections Rules, 1961, I
declare that-
..........(Name) 2[sponsored by............. (name of the
......(Address) recognised/registered political party)]
..........(Name) 2[sponsored by .............(name of the
.......(Address) recognised/registered political party)]
**has been/**have been, duly
elected to fill the seat(s) in that House
of a ..................
.................................!member(s)
retiring
on........................................................
(date, month and year) on
the expiration of their term of office.
Place........ Signature
Date.........
Returning Officer.]
------------------------------------------------------------------------
*Here insert one of the
following alternatives as may be appropriate:-
(1) Council
of States by the elected members of
the Legislative
Assembly
of........................(State).
(2) Council
of States by
the members of the
electoral college
of.................. (Union territory).
(3) Legislative Council of.................. (State) by the members
of the Legislative Assembly.
(4) Legislative Council
of....................(State)
from
the.................. (Local
Authorities'/Graduates'/Teachers')
constituency.
**Score out, if inappropriate.
!Fill up the number of
members retiring.
----------------------------------------------------------------------
1. Ins. by Notifn. No.
S. O. 4542, dated the 20th December, 1968
(w.e.f. 1-1-1969).
2. Ins. by Notifn.
No. S. O. 565(E), dated the 4th
August,
1984.
----------------------------------------------------------------------
FORM 23A
[See rule 84(1)(a)]
(For use in Election to fill
a casual vacancy when seat is contested)
Declaration of
the result of
Election under section 66
of the
Representation of the People
Act, 1951.
Election to
the!...........................................
In pursuance of the
provisions contained in section
66 of the
Representation of
the People Act, 1951, read with clause
(a) of
sub-rule (1)
of rule 84 of the Conduct of Elections Rules, 1961, I
declare that-
...........(Name)
........(Address) 1[sponsored by.............(name
of the
recognised/registered political party)] has been duly elected to
fill
the vacancy caused in that
House by the
*resignation
of.................................................
--------------
*death
of.......................................................
---------
*election
of.....................................having been declared
void.
------------
*having become
*seat
of..........................---------------- vacant
*having been declared
Place.........
Signature..............
Date.......... Returning
Officer.
------------------------------------------------------------------------
!Here insert one of the following
alternatives as may be appropriate:-
(1) Council
of States by the elected members of
the Legislative
Assembly of
.........(State).
(2) Council
of States by
the members of
the electrol college
of...........(Union
territory).
(3) Legislative Council
of...........(State) by the members of the
Legislative Assembly.
(4) Legislative Council
of.............(State) from
the................(Local
Authorities'/Graduates'/Teachers')
constituency.
*Score out, if
inappropriate.]
-------------------------------------------------------------------------
1. Ins. by Notifn. No.
S.O. 565(E), dated the 4th August,
1984.
----------------------------------------------------------------------
1[FORM 23B]
2[See rule 84(1)(b)]
Return of Election
Election to the Council of
States.
--------------------------------------------------------------------------
Election to
the Legislative Council
by Members of
Assembly/................................... constituency.
The result of the poll and
of the transfer of votes is as follows:-
Number of valid
votes......................................
Number of members to be
elected............................
Quota (number
of votes sufficient
to secure the election
of a
candidate)................................................
-------------------------------------------------------------------------
Names of First
Count Second Count Third Count
candidates
------------------------------------------------------
Votes polled
Trans- Result Trans- Result
by each
fer of fer of
candidate
----------------------------------------------------------------------
Non-transferable papers
--------------------------------------------------------------------
Loss due to fractions
---------------------------------------------------------------------
Total
---------------------------------------------------------------------
---------------------------------------------------------------------
Fourth
Count Name
of elected candidates
--------------- and order of
election
Transfer Result
of
----------------------------------------------------------------------
Non-transferable papers
------------------------------------------------------------------
Loss due to fraction
------------------------------------------------------------------
Total
------------------------------------------------------------------
I declare that
(1) (Name)..........................
(Address)...........................
3[Sponsored by...........(name of
the recognised/registered
political party)]
(2) (Name)..................
(Address)...................
etc............................has/have
been duly elected.
(Signature)
Returning Officer.
Dated the.............day of...........19
----------------------------------------------------------------------
1. Renumbered by Notifn.
No.S.O. 4542, dated the
20th December,
1968 (w.e.f. 1-1-1969).
2. Subs., ibid.
3. Ins. by Notifn. No.
S. O. 961(E), dated the 29th December,
1986.
--------------------------------------------------------------------
FORM 24
(See rule 85)
Certificate of Election
I, Returning
Officer for the
election to
the.....................Council of States/Legislative Council by the
elected members of the ....................
.................Legislative Assembly..........................
......................Local Authorities'/Graduates'/Teachers'
constituency/members of
the
.........................
Legislative
Assembly hereby certify
that I have on
the................................day
of..................................19................. declared
Shri.....................................1[sponsored
by......................................... (name of the
recognised/registered political party)] to have been duly
elected to
be a member of the Council of States/Legislative Council and
that in
token thereof I have granted
to him this certificate of election.
Place.....................
Date..................... ...................
Returning Officer.
for the election to the Council of
States/
Legislative
Council.
SEAL
-------------------------------------------------------------------
1. Ins. by Notifn. No.
S. O. 961(E), dated the 29th
December, 1986.
--------------------------------------------------------------------
1[FORM 25
(See rule 94A)
Affidavit
I, ........................,the
petitioner in the
accompanying
election petition
calling in question the election of
Shri/Shrimati......................(respondent
No.....................
in the said petition) make
solemn affirmation/oath and say-
(a) that the statements made in
paragraphs.......................of
the accompanying election petition about
the commission of
the
corrupt practice of*...................and the
particulars of such
corrupt practice mentioned in
paragraphs.....................of the
same petition and in
paragraphs.....................................of the
Schedule
annexed thereto are true to
my knowledge;
(b) that the statements made
in paragraphs....................of the
said petition
about the commission
of the corrupt practice
of*.................................. and the particulars of such
corrupt practice given in
paragraphs..........................................................
.....of the said
petition and in
paragraphs.......................................of the
Schedule
annexed thereto are true to
my information;
(c)
(d)
etc.
Signature of deponent.
Solemnly affirmed/sworn by
Shri/Shrimati.............at.....this.............day
of..................19 .
Before me,
Magistrate of the first class/Notary/
Commissioner of Oaths.]
-------------------------------------------------------------------------
*Here specify the name of
the corrupt practice.
--------------------------------------------------------------------------
1. Added by Notifin.
No. S.O. 597(E), dated the 27th February,
1962.
------------------------------------------------------------------------
SCHEDULE
(See rule 83)
1[Illustration of the procedure as to the counting of votes
at an
election on the single transferable vote system when
more than one
seat is to be filled.]
Assume that
there are seven
members to be
elected, sixteen
candidates, and one hundred
and forty electors.
The valid ballot papers are arranged in separate
parcels according
to the first preference recorded for each candidate, and the papers
in each parcel counted.-
Let it be assumed that the
result is as follows:-
A . . . . . . . . . . . . .
. . . . . . .12
B . . . . . . . . . . . . .
. . . . . . . 8
C . . . . . . . . . . . . .
. . . . . . . 6
D . . . . . . . . . . . . .
. . . . . . . 9
E . . . . . . . . . . . . .
. . . . . . .10
F . . . . . . . . . . . . .
. . . . . . . 7
G . . . . . . . . . . . . .
. . . . . . . 4
H . . . . . . . . . . . . .
. . . . . . .19
I . . . . . . . . . . . . .
. . . . . . .13
J . . . . . . . . . . . . .
. . . . . . . 5
K . . . . . . . . . . . . .
. . . . . . .14
L . . . . . . . . . . . . .
. . . . . . . 8
M . . . . . . . . . . . . .
. . . . . . .10
N . . . . . . . . . . . . .
. . . . . . . 6
O . . . . . . . . . . . . .
. . . . . . . 4
P . . . . . . . . . . . . .
. . . . . . . 5
----------
Total 140
----------
Each valid ballot paper is deemed to be of the
value of one hundred
and the
values of the votes obtained by the respective candidates
are as shown in the first
column of the result sheet.
The values of all papers are added together and
the total 14,000 is
divided by eight (i.e. the number which exceeds by one the number
of vacancies to be filled)
and 1,751 (i.e. quotient 1,750
increased
by one) is the number
sufficient to secure the return of a
member
and is called the quota.
The operation may be shown
thus:-
Quota x 14,000/8
+1-1,750+1=1,751
The candidate
H, the value of whose votes
exceeds the quota, is
declared elected.
As the value of the papers in H's parcel exceeds the quota,
his
surplus must be transferred. His surplus is 149, i.e., 1,900 less
1,751.
The surplus arises from
original votes, and therefore, the whole, of
H's papers
are divided into sub-parcels according to
the next
preferences recorded
thereon, a separate parcel of
the exhausted
papers being
also made. Let it be assumed
that the result is as
follows:-
Papers
B is marked as next available preference on . . . . . . . 7
D is marked as next available preference on . . . . . . . 4
E is marked as next available preference on . . . . . . . 4
F is marked as next available preference on . . . . . . . 3
Total of the unexhausted papers....18
No. of exhausted papers......1
Total of papers....19
--------------------------------------------------------------------
1. Subs. by Notifn. No.S.O.
3662, dated the 12th October, 1964.
---------------------------------------------------------------------
The values of the papers in the sub-parcels are as follows:-
B . . . . . . . . . . . . . . . . . . . . . . . . . . . 700
D . . . . . . . . . . . . . . . . . . . . . . . . . . . 400
E . . . . . . . . . . . . . . . .. . . . . . . . . . .400
F . . . . . . . . . . . . . . . . . . . . . . . . . . . 300
--------------
Total values of unexhausted papers 1,800
Value of exhausted papers 100
--------------
Total value 1,900
--------------
The value of the unexhausted
papers is 1,800 and is greater than the
surplus. This surplus is, therefore, transferred as
follows:-
All the unexhausted papers are transferred, but
at a reduced value,
which is
ascertained by dividing the surplus by the
number of
unexhausted papers.
The reduced value of all the papers, when added
together, with the
addition of
any value lost
as the result of
the neglect of
fractions, equals the surplus. In this case the new value of each
paper transferred is
149 (the surplus)
------------------
18 (the number of unexhausted papers)
the residue of the value of
each paper (100-8=92), being required by
H for the purpose of
constituting his quota, i.e., one exhausted
paper value (100) plus the
value (1,656) of 18 unexhausted papers.
These values of the sub-parcels transferred are:-
B=56 (i.e., seven papers at the value of 8);
D=32 (i.e., four papers at the value of 8);
E=32 (i.e., four papers at the value of 8);
F=24 (i.e., three papers at the value of 8).
These operations can be
shown on a transfer sheet as follows:
Transfer Sheet
Value of surplus (H's) to be
transferred . . .
. . . . 149
Number of papers in H's
parcel . . . . . . .
. . . .19
Value of each paper in
parcel . . . . . . .
. . . .100
Number of unexhausted papers
. ..
. . . . .
. . .....18
Value of unexhausted papers
. .
. . . . .
. . ....1,800
New value of each paper
transferred....................
Surplus 149
__________________________ .......................________ = 8
number of unexhausted papers.......................... 18
----------------------------------------------------------------------
Names of candidates
marked Number of Value of sub-
as the next available papers to be parcels to be
preference transferred transferred
-----------------------------------------------------------------------
B. . . . . . . . . . . . . . 7 56
D. . . . . . . . . . . . . . 4 32
E. . . . . . . . . . . . . . 4 32
F. . . . . . . . . . . . . . 3 24
------ ------
Total
18 144
------
------
Number of exhausted papers..................1 ..
Loss of value owing to
neglect of fractions .. 5
--------
Total
19 149
--------
The values of the sub-parcels are added to the
values of the votes
already credited to the candidates B,D,E and F. This operation is
shown on the result sheet.
There being no further surplus the candidate
lowest on the poll has
now to be excluded. G and O both have 400.
The Returning Officer casts
lots and G is chosen to be excluded.
Being original votes, G's
papers are transferred at the value of 100
each. A
who was marked as next preference on two papers receives
200, while
D and E were each next preference on
one paper and
receiving 100 each. O now being lowest is next excluded and his
400
is similarly transferred to I, B and K, I receiving 200 and B and K
100 each.
This leaves J and P lowest with 500 each and J is
chosen by lot for
exclusion first.
His papers are transferred at the value
of 100
each to A, B, D and I, the three
first named receiving 100 each, and
I who had the next
preference on two papers receiving 200.
P is
then excluded and his papers are transferred to
E, L and K, the two
first named receiving 100 each, and K, who had the
next preference
on three papers, receiving
300.
K now exceeds the quota and
is declared elected.
Prior to further exclusion,
K's surplus of 49 has to be distributed.
The sub-parcel
last transferred to K consisted
of 3 votes
transferred at the value of 100 each. This sub-parcel is examined;
there are
no exhausted papers
and B, F, and I
are each next
preference on one paper and
one paper is transferred to each of them
at a reduced value
determined by dividing the surplus (49) by
the
number of unexhausted papers (3), B, F and I
accordingly receive 16
each.
-------------------------------------------------------------------
The process of exclusion is now proceeded with.
C and N have 600 each, and C is chosen by lot for exclusion first.
He has 6 original votes; B,
D and E are each next preference on two
papers, and
each receives 200.
N is then excluded, A is
next
preference on 3 of his
papers, and receives 300; F,I and L are
each
next preference on one paper
and receives 100 each.
This brings A and I above the quota and they are
declared elected.
Their surplus
have now to be distributed and I's surplus which is
the larger, 65, is dealt
with first.
The last
sub-parcel transferred to I consisted
of one paper
transferred at the value of
100, D is next preference on this paper,
and receives the whole
surplus of 65.
A's surplus
of 49 is then dealt
with. The last
sub-parcel
transferred to him consisted
of 3 papers transferred at the value of
100 each.
B was next preference two of these papers and E on one,
and the
papers are transferred accordingly. The
value to be
transferred is 16 per paper, i.e., the surplus (49),
divided by the
number of the unexhausted
(3). B accordingly receives 32 and E
16.
No other candidate having
reached the quota,
the process of
exclusions is proceeded with, and F who is now lowest
with 840, is
excluded.
His seven original votes are transferred first
B, D and E are next
preference on three, two and two papers, respectively,
and receive
respectively 300, 200 and
200.
The transferred
votes are next transferred in the order
of their
transfers to F.
The 3 votes received at the value of eight each at
the distribution of H's
surplus are transferred at the same value to
L who was next preference on
all 3 papers.
The vote
valued at sixteen received by F at the
distribution K's
surplus, goes
at the same value to M, who was next
preference on
that paper.
The vote transferred at the value of
100 on the
exclusion of N is then transferred at the same value
to D, who thus
received a total of 300.
No continuing candidate
having reached the surplus, N, who is
now
lowest with 1016 is
excluded.
His ten
original votes are transferred first.
B and D are first
preference on
three papers each and E and L on two each. B and D
accordingly receive 300
each, and E and L 200 each. This brings
B,D
and E above the quota and they are declared
elected. The requisite
number of candidates having now been elected, the
election is at an
end, and
it is unnecessary to proceed to
the transfer of
M's
transferred votes.
Full details are shown in
the result sheet.
-------------------------------------------------------------------
Value of votes:14,000 Result sheet Quota=14000+1=1751/8
---------------------------------------------------------------------
Name of Value of Distri- Result Distribution
candidates votes at
bution of votes of
first of
H.S G and O
count
surplus
--------------------------------------------------------------------
1 2
3 4 5
-------------------------------------------------------------------
A 1200
... 1200 +200
B 800
+56 856 +100
C 600
... 600 ...
D 900
+32 932 +100
E 1000
+32 1032 +100
F 700
+24 724 ...
G 400
... 400 -400
H 1900
-149 1751 ...
I 1300 ... 1300 +200
J 500
... 500 ...
K 1400
... 1400 +100
L 800
... 800 ...
M 1000
... 1000 ...
N 600
... 600 ...
O 400
... 400 -400
P 500
... 500 ...
---------------------------------------------------------------
Loss of value +5 5 ...
by neglect
of fraction
---------------------------------------------------------------
Total 14000 ...
14000 ...
---------------------------------------------------------------
-----------------------------------------------------------------
Result Distribution Result
Distribution
of votes of of K's
J and P surplus
-----------------------------------------------------------------
6 7 8
9
-----------------------------------------------------------------
1400 +100 1500
....
956 +100 1056 +16
600 ... 600 ...
1032 +100 1132
...
1132 +100 1232
...
724 ... 724 +16
... ... ... ...
1751 ... 1751
...
1500 +200 1700
+16
-500 500 ...
...
1500 +300 1800
-49
800 +100 900 ...
1000 ... 1000
...
600 ... 600 ...
... ... ...
...
-500 500 ...
...
-----------------------------------------------------------------
5 ... 5
+1
-------------------------------------------------------------------
14000 ... 14000
...
-------------------------------------------------------------------
-------------------------------------------------------------------
Result Distribution Result
Distribution
of votes of surplus
of C and N of I and A
-------------------------------------------------------------------
10 11
12 13
-------------------------------------------------------------------
1500 +300 1800
+49
1072 +200 1272
+32
600 -600 ...
...
1132 +200 1332
+65
1232 +200 1432
+16
740 +100
840 ...
... ... ...
...
1751 ... 1751
...
1716 +100 1816
-65
... ... ...
...
1751 ... 1751
...
900 +100 1000
...
1000 ... 1000
...
600 -600 ...
...
... .... ....
....
... .... ....
....
-------------------------------------------------------------------
6 .... 6
+1
-------------------------------------------------------------------
14000 .... 14000
....
-------------------------------------------------------------------
-------------------------------------------------------------------
Result Distribution Result
Distribution
of F's
votes of M's
votes
-------------------------------------------------------------------
14 15
16 17
-------------------------------------------------------------------
1751 .... 1751
....
1304 +300 1604
+300
.... .... ....
....
1397 +300 1697
+300
1448 +200 1648
+200
840 -840 ....
....
.... .... ....
....
1751 .... 1751
....
1751 .... 1751
....
.... .... ....
....
1751 .... 1751
....
1000 +24 1024
+200
1000 +16 1016
1000
.... .... ....
....
.... .... .... ....
.... .... ....
....
-------------------------------------------------------------------
7 .... 7 ....
-------------------------------------------------------------------
14000 .... 14000
....
-------------------------------------------------------------------
-------------------------------------------------------------------
Result Result of Election
-------------------------------------------------------------------
18 19
-------------------------------------------------------------------
1751 Elected
1904 Elected
.... Not Elected
1997 Elected
1848 Elected
.... Not Elected
.... Not Elected
1751 Elected
1751 Elected
... Not Elected
1751 Elected
1224 Not Elected
+16 Not Elected
.... Not Elected
.... Not Elected
.... Not Elected
------------------------------------------------
7
------------------------------------------------
14000
-------------------------------------------------