The Presidential and Vice-Presidential Elections Rules, 1974

Contents
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Interpretation
Chapter II	Nomination of Candidates
3.	Public notice of intended election
4.	Nomination paper.- Every nomination paper presented under subsection (1) of section 5B shall be completed in Form 2 or Form 3, as may be appropriate.
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.- Every ballot box used at the poll shall be of a design previously approved by the Election Commission.
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.	Dispatch and custody of ballot boxes and paper
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 Declaration of Results
27.	Place and time for counting of votes
28.	Admission to the place fixed for counting
29.	Maintenance of secrecy of voting.- Before the counting begins, the Returning Officer shall read out the provisions of section 22 to the persons present.
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	Miscellaneous
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.- Copies of the certified return of the election referred to in rule 35 shall be furnished by the Election Commission on payment of a fee of one rupee per copy.
40.	List of electors
41.	Repeal.- The Presidential and Vice-Presidential Elections Rules, 1952, are hereby repealed.
Forms	Form 1
	Form 2
	Form 3
	Form 4
	Form 5
	Form 6
	Form 7
The Schedule	Instructions for the Determination of Result