The U.P. Antarim Zila Parishad (By-Election of Upadhyaksh) Rules, 1958
Published vide Notification No. 2915-B-I/IX-A-72-B/58, dated, 30th October, 1958; published in U.P. Gazette, Part III, dated 8th November, 1958.
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RULES
1. - As soon as may be after there is a vacancy in the office of Upadhyaksh, there shall be held an election in the manner laid down in these rules to fill the vacancy. 2. - A meeting of the Parishad of which at least 14 days' notice shall be given to the members by the Adhyaksh, shall be held at the office of the Parishad at 1 p. m. on a date, to be fixed by the Adhyaksh. The Adhyaksh shall preside over the meeting but he shall not have a right of vote until there is an equality of votes in which case he shall have the right of a casting vote. 3. - The quorum necessary for the transaction of business at such a meeting shall be one-half of the total number of members of the Parishad for the time being. 4. - If only one duly qualified candidate is proposed and seconded he shall be deemed to be elected. If two but not more than, two duly qualified candidates are propose and seconded, the candidate who obtains the greatest number of votes shall be deemed to be elected. If more than two duly qualified candidates are proposed and seconded, the names of the two cadidates who obtain the greatest number of votes shall again be put to the vote and the candidate who then obtains the greater number of votes shall be elected. 5. - Every member who desires to vote shall write the name of the candidate for whom he wishes to vote upon a blank paper and shall also sign his own name thereon, and the voting papers shall from part of the minutes of the proceedings. 6. - If by 5 p.m. on the date of a meeting held under the preceding rules an Upadhyaksh has not been elected the meeting shall stand adjournded. The adjourned meeting shall then be held at 1 p.m. at the office of the Board on the seventh day after the adjournment and the procedure shall be the same as in the preceding meeting. 7. - If by 5 p.m. on the date of an adjourned meeting an Upadhyaksh has not been elected, the election shall be held in a subsequent meeeting or meetings and the procedure shall be the same as laid down in the preceding rules.
