District Boards (Election of Chairman) Rules, 1955

The District Boards (Election of Chairman) Rules, 1955

Published vide Notification No. F. 1 (n)(v)(2)/LSG/54, dated November 23, 1955, published in Rajasthan Gazette, Part 4-C, Ordinary, dated 21-1-1956

RJ854

In exercise of the powers conferred by Section 34 and 176 (2) of the Rajasthan District Boards Act, 1954 (No. II of 1954), the Government of Rajasthan, is hereby pleased to make the following rules: -

1. These rules shall be called the District Boards (Election of Chairman) Rules, 1955.
2. They shall come into force the day they are published in the Rajasthan Rajpatra and shall extend to the whole of Rajasthan.
3. For the purpose of electing a Chairman under sections 34 and 35 of the Rajasthan District Boards Act, a meeting of the Board shall be held at the office of the Board at 1 P.M. on a date fixed by the State Government by notification in the Gazette.
4. A stipendiary civil judicial officer previously appointed by the Government in this behalf shall act as Chairman of a meeting held under the provisions of these rules but he shall not have a right of vote or a casting vote.
5. The following procedure shall be observed at a meeting held under the provision of this rule: -

(a) If only one duly qualified candidate is proposed and seconded he shall be declared elected.

(b) If only two duly qualified candidates are proposed and seconded, the candidate who obtains the greater number of votes shall be declared elected.

(c) If more than two duly qualified candidates are proposed and seconded, the names of the two candidates who obtain the greatest number of votes shall again be put to the vote and the candidate who then obtain the greater number of votes shall be declared elected.

(d) Every member who desires to vote shall write the name of the candidate for whom he wishes to vote upon a blank voting paper and shall also sign his own name, thereon and the voting paper shall form part of the minutes of the proceedings.

(e) In case of an equality of votes the Chairman shall decide the question by drawing lots.

6. If by 5 p.m. on the date of a meeting held under the provision of this rule a chairman has not been elected, the meeting shall stand adjourned.
7. If a meeting is adjourned under the provisions of rule 4 the adjourned meeting shall be held at 1p.m. at the office of the board on the seventh day after the adjournment.
8. If by 5 p.m. on the date of an adjourned meeting held under the provision of rule 5, a Chairman has not been elected, the Chairman of the meeting shall send the minutes of the meeting and of the adjourned meeting to the District Magistrate concerned who shall send them to the State Government and the State Government shall nominate a Chairman for the Board either from amongst those persons whose names were duly proposed for Chairmanship in the board's meeting or any other member of the Board.