| Contents |
|
| Sections |
Particulars |
| Title |
Presidential and Vice-Presidential Elections Act, 1952 |
| Part I |
Preliminary |
| 1. |
Short title |
| 2. |
Definitions |
| Part II |
Conduct of Presidential and Vice-Presidential Elections |
| 3. |
Returning Officer and his assistants |
| 4. |
Appointment of dates for nominations, etc |
| 5. |
Public notice of election |
| 5A. |
Nomination of candidates |
| 5B. |
Presentation of nomination papers and requirements for a valid nomination |
| 5C. |
Deposit |
| 5D. |
Notice of nominations and the time and place for their scrutiny |
| 5E. |
Scrutiny of nominations |
| 6. |
Withdrawal of candidature |
| 7. |
Death of candidate before poll |
| 8. |
Procedure in contested and uncontested elections |
| 9. |
Manner of voting at elections |
| 10. |
Counting of votes |
| 11. |
Declaration of results |
| 12. |
Report of the result |
| Part III |
Disputes Regarding Elections |
| 13. |
Definitions |
| 14. |
Authority to try election petitions |
| 14A. |
Presentation of petition |
| 15. |
Form of petitions, etc., and procedure |
| 16. |
Relief that may be claimed by the petitioner |
| 17. |
Orders of the Supreme Court |
| 18. |
Grounds for declaring the election of a returned candidate to be void |
| 19. |
Grounds for which a candidate other than the returned candidate may he declared to have been elected |
| 20. |
Transmission of orders to the Central Government and its publication |
| Part IV |
Miscellaneous |
| 20A. |
Return or forfeiture of candidate's deposit |
| 21. |
Power to make rules |
| 22. |
Maintenance of secrecy of voting |
| 23. |
Jurisdiction of civil courts barred |
|
The Presidential and Vice-Presidential Elections Rules, 1974. |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Interpretation |
| Chapter II |
Nomination of Candidates |
| 3. |
Public notice of intended election |
| 4. |
Nomination paper |
| 5. |
Notice of withdrawal of candidature |
| 6. |
Preparation and publication of the list of contesting candidates |
| Chapter III |
The Poll |
| 7. |
Fixing place and time of polling for Presidential election |
| 8. |
Fixing place and time of polling for Vice-Presidential election |
| 9. |
Presiding and polling officers |
| 10. |
Design and form of ballot papers |
| 11. |
Ballot boxes |
| 12. |
Procedure before the commencement of poll |
| 13. |
Admission to the place of polling |
| 14. |
Procedure for giving ballot papers |
| 15. |
Supply of fresh ballot paper in certain circumstances |
| 16. |
Return of unused ballot papers by electors |
| 17. |
Manner of recording votes |
| 18. |
Maintenance of secrecy of voting by electors within place of polling and voting procedure |
| 19. |
Recording of votes of illiterate or disabled elector |
| 20. |
Account of ballot papers |
| 21. |
Sealing up of ballot boxes and papers after the close of poll |
| 22. |
Transfer of ballot papers from ballot boxes in certain cases |
| 23. |
Despatch and custody of ballot boxes and papers |
| 24. |
Adjournment of poll in emergencies |
| 25. |
Fresh poll in case of destruction, etc., of ballot boxes |
| 26. |
Voting by electors under preventive detention |
| Chapter IV |
Counting of Votes and Declatation of Result |
| 27. |
Place and time for counting of votes |
| 28. |
Admission to the place fixed for counting |
| 29. |
Maintenance of secrecy of voting |
| 30. |
Statement showing the number of votes of each elector at the Presidential election |
| 31. |
Ballot papers when invalid |
| 32. |
Procedure upon opening each ballot box |
| 33. |
Determination of result |
| 34. |
Recounting |
| 35. |
Declaration of result |
| Chapter V |
Miscellenous |
| 36. |
Custody of ballot boxes and election papers |
| 37. |
Production and inspection of election papers |
| 38. |
Disposal of election papers |
| 39. |
Copies of return of election |
| 40. |
List of electors |
| 41. |
Repeal |
| Form 1 |
Public Notice of Election to the office of *president/*vice-president of India |
| Form 2 |
Nomination Paper Election to the office of the president of India |
|
Particulars of the proposers and their signatures |
|
Particulars of the seconders and their signatures |
| Form 3 |
Nomination Paper Election to the office of the vice-president of India |
|
Particulars of the proposers and their signatures |
|
Particulars of the seconders and their signatures |
| Form 4 |
Notice of withdrawl |
| Form 5 |
Election to the office of president/vice-president of India |
| Form 6 |
[See rule 20] |
| Part I |
Ballot Paper Account |
| Part II |
Result of Counting |
| The Schedule |
Instructions for the determination of Result |
