MANUAL OF ELECTION LAW
VOLUME II
PART I
STATUTORY
RULES AND ORDERS
1. The Registration
of Electors Rules, 1960.
2. The Conduct of
Elections Rules, 1961.
3. Application of
Registration of Electors Rules, 1960 to the
State of Sikkim.
4. The Conduct of
Parliamentary Elections (Sikkim) Rules, 1977.
5. The Conduct of
Assembly Elections (Sikkim) Rules, 1979.
6. The Election
Symbols (Reservation and Allotment) Order, 1968.
7. Lists of
political parties and symbols in relation to elections in
all parliamentary and assembly constituencies other than
assembly
constituencies in the State of Jammu and Kashmir.-These
lists are
being published separately by the Election Commission.
8. List of symbols
in relation to elections in an assembly, local
authorities' or panchayats' constituencies in the State of
Jammu and
Kashmir.-The list is being published separately by the
Election
Commission.
PART II
STATUTORY ORDERS
1. The Delimitation of Council Constituencies Orders.
2. Authorities specified under section 8A to accept petitions about
corrupt practices.
3. Officers before whom a
candidate for election to fill a seat
in
the Legislative Assembly of
a Union territory shall make and subscribe
oath or affirmation.
4. Officers before whom a
candidate for election to fill a seat
in
the Metropolitan Council of Delhi shall make and subscribe oath
or
affirmation.
PART I
STATUTORY
RULES AND ORDERS
1THE REGISTRATION OF ELECTORS RULES, 1960
PART I
Preliminary
1. Short title and commencement.-(1) These Rules may be
called the
Registration of Electors
Rules, 1960.
(2) They shall come into
force on the 1st day of January, 1961.
2. Definitions and
interpretation.-(1) In these Rules,
unless
the context otherwise
requires,-
(a) "Act" means the Representation
of the People Act, 1950 (43 of
1950);
(b) "declared office" means an office
declared by the President to be
an office to which the
provisions of sub-section (4) of
section 20
apply;
2[(c) "Form" means
a Form appended to these Rules and in respect of
any constituency, includes a
translation thereof in the language or
any of the languages in
which the electoral roll for that constituency
is prepared;]
(d) "registration
officer" means the electoral registration officer of
a constituency and includes
an assistant electoral registration
officer thereof;
(e) "roll" means
the electoral roll for a constituency;
(f) "section"
means a section of the Act;
3 [ * * *
* *
(2) The
General Clauses Act, 1897 (10 of 1897), shall apply for the
interpretation of these Rules as it applies for the
interpretation of
an Act of Parliament.
PART II
Electoral rolls for Assembly Constituencies
3. Meaning of constituency.-In
this Part "constituency"
means an
Assembly constituency.
4. Form and languages of roll.-The roll for each constituency shall
be prepared in such form and in such language or
languages as the
Election Commission may direct.
_________________________________________________________________
1. Published with the Ministry of Law Notifn. No.
S.O. 2750, dated
the 10th November, 1960,
Gazette of India, Extraordinary, Part II,
Section 3(ii), page 633.
2. Subs. by Notifn. No.
S.O. 3874, dated the 15th
December, 1966.
3. Cl. (g) omitted, ibid.
_________________________________________________________________
5. Preparation
of roll in parts.-(1) The roll shall be divided into
convenient parts which shall
be numbered consecutively.
(2) The last part of the roll shall contain the
names of every person
having a
service qualification and of his wife, if any,
who are
entitled to
be included in that roll by virtue of a
statement made
under rule 7.
(3) The names of any person
holding a declared office and of his wife,
if any, who are entitled to
be included in the roll by virtue
of a
statement made under rule 7
shall be included in the part of the roll,
pertaining to
the locality in which they
would, according to that
statement, have been
ordinarily resident.
(4) The
number of names included in any part of the roll shall
not
ordinarily exceed two
thousand.
6. Order of names.-(1) The names of electors
in each part of the roll
shall be
arranged according to
house number, unless
the chief
electoral officer,
subject to any general or special
instructions
issued by the Election Commission, determines in
respect of any part
that the alphabetical order is more convenient or
that the names shall
be arranged partly in one
way and partly in the other.
(2) The names of electors in each part of the
roll shall be numbered,
so far as practicable,
consecutively with a separate series of numbers
beginning with the number
one.
7. Statement under section 20.-(1) Every person who holds a
declared
office or has a service qualification and desires
to be registered in
the roll for the
constituency in which, but for holding such office or
having such
qualification, he would have been
ordinarily resident,
shall submit
to the 1[registration officer of the
constituency], a
statement in
such one of the 1[Forms 1, 2, 2A and 3]
as may be
appropriate.
(2) Every statement submitted under sub-rule (1)
shall be verified in
the manner specified in the
Form.
(3) Every
such statement shall cease to be
valid when the person
making it
ceases to hold a declared office or, as the case may
be,
have a service
qualification.
8. Information to be supplied by occupants of dwelling-houses.-The
registration officer may,
for the purpose of preparing the roll, send
letters of request in Form 4
to the occupants of dwelling-houses in
the constituency or any part
thereof; and every person receiving any
such letter shall furnish the
information called for therein to the
best of his ability.
9. Access to certain registers.-For the purpose of preparing any
roll
or deciding any claim or
objection to a roll, any registration officer
and any
person employed by him shall have access to any register of
births and
deaths and to the admission register of
any educational
institution, and it shall be
the duty of every person incharge of any
such register to give to the said officer or
person such information
and such
extracts from the
said register as
he may require.
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 3874, dated the 15th December,
1966.
----------------------------------------------------------------------
10. Publication of
roll in draft.-As soon as the roll
for a
constituency is
ready, the registration officer shall publish it in
draft by making a copy
thereof available for inspection and displaying
a notice in Form 5-
(a) at his office, if it is
within the constituency, and
(b) at such place in the constituency as may be
specified by him for
the purpose, if his office
is outside the constituency.
11. Further
publicity to the roll
and notice.-The registration
officer shall also-
(a) make
a copy of each separate part of the roll, together with
a
copy of the notice in Form 5 available for
inspection at a specified
place accessible to the public and in or near the
area to which that
part relates;
(b) give
such further publicity to the
notice in Form 5 as he may
consider necessary; and
(c) supply free of cost two copies of each
separate part of the roll
to every political party
1[for which a symbol has been exclusively
reserved in the State] by
the Election Commission.
2[12. Period for lodging claims and
objections.-Every claim for the
inclusion of
a name in the roll and every objection
to an entry
therein shall be lodged within a period of thirty
days from the date
of publication of the roll in
draft under rule 10, or such shorter
period of not less than fifteen days as may be
fixed by the Election
Commission in this behalf:
Provided that
the Election Commission may, by
notification in the
Official Gazette, extend the period in respect of the
constituency as
a whole or in respect of any
part thereof.]
13. Form for claims and objections.-(1) Every
claim shall be-
(a) in Form 6; 3[and]
(b) signed by the person
desiring his name to be included in the roll;
4***
4* * * *
*
(2) Every objection to the
inclusion of a name in the roll shall be-
(a) in Form 7; 3[and]
(b) preferred only by a person whose name is
already included in that
roll; 4***
4* *
* * *
(3) Every objection to a particular or
particulars in an entry in the
roll shall be-
(a) in Form 8; and
(b) preferred
only by the
person to whom
that entry relates.
----------------------------------------------------------------------
1. Subs. by Notifn.
No. S.O. 2791, dated the 24th November,
1961, for "to which a
symbol has been allotted".
2. Subs. by Notifn. No S.
O. 35(E), dated the 21st January,
1977,
for rule 12.
3. Ins. by Notifn.
No. S.O. 817(E), dated the 25th October,
1993.
4. The word "and" and clause (c) omitted, ibid.
----------------------------------------------------------------------
14. Manner
of lodging claims and objections.-Every claim or objection
shall-
(a) either be presented to the registration
officer or to such other
officer as may be designated
by him in this behalf; or
(b) be sent by 1*** post to
the registration officer.
15. Procedure
of designated officers.-(1) Every officer designated
under rule 14 shall-
(a) maintain
in duplicate a list of claims in Form 9, a
list of
objections to
the inclusion of
names in Form 10 and a
list of
objections to particulars in
Form 11; and
(b) keep exhibited one copy
of each such list on a notice board in
his office.
(2) Where
a claim or objection is presented to him, he shall, after
complying with the requirements of sub-rule (1),
forward it with such
remarks, if any, as he
considers proper to the registration officer.
16. Procedure of registration officer.-The
registration officer also
shall-
(a) maintain
in duplicate the three lists in
Forms 9, 10 and 11,
entering thereon
the particulars of every claim or objection as and
when it is received by him whether directly under
rule 14 or on being
forwarded under rule
15; and
(b) keep exhibited one copy
of each such list on a notice board in
his office.
17. Rejection
of certain claims
and objections.-Any claim
or
objection which
is not lodged within the period, or in the form and
manner, herein
specified, shall be rejected
by the registration
officer.
18. Acceptance
of claims and objections without
inquiry.-If the
registration officer is satisfied as to the validity of
any claim or
objection, he may allow it
without further inquiry after the expiry of
one week from the date on
which it is entered in the list exhibited by
him under clause (b) of rule
16:
Provided that
where before any such claim or objection has been
allowed, a
demand for inquiry
has been made in writing
to the
registration officer
by any person, it shall not be allowed
without
further inquiry.
----------------------------------------------------------------------
1. The word "registered" omitted by Notifn. No.
S.O. 3661, dated
the 12th October, 1964.
----------------------------------------------------------------------
19. Notice of hearing claims and objections.-(1) Where
a claim or
objection is
not disposed of
under rule 17
or rule 18,
the
registration officer shall-
(a) specify in the list exhibited by him under
clause (b) of rule 16,
the date, time and place of
hearing of the claim or objection; and
(b) give notice of the
hearing-
(i) in the case of a claim
to the claimant in Form 12;
(ii) in
the case of an objection to the inclusion of a name, to the
objector in Form 13 and to
the person objected to in Form 14; and
(iii) in the case of an
objection to a particular or particulars in an
entry, to the objector in
Form 15.
(2) A
notice under this rule may be
given either personally or by
registered post or by affixing it to the person's
residence or last
known residence within the
constituency.
20. Inquiry into claims and objections.-(1) The
registration officer
shall hold a summary inquiry into every claim or
objection in respect
of which notice has been given under rule 19 and shall record
his
decision thereon.
(2) At the hearing, the claimant or, as the case
may be, the objector
and the person objected to
and any other person who, in the opinion of
the registration officer, is likely to be of
assistance to him, shall
be entitled to appear and be
heard.
(3) The registration officer
may in his discretion-
(a) require any claimant,
objector or person objected to, to appear in
person before him;
(b) require that the
evidence tendered by any person shall be given on
oath and administer an oath
for the purpose.
21. Inclusion of names inadvertently
omitted.-1[(1)] If it appears to
the registration officer that owing 2***
to inadvertence or error
during preparation, the names of any electors have been left out of
the roll and that remedial
action should be taken under this rule, the
registration officer shall-
(a) prepare a list of the
names and other details of such electors;
(b) exhibit
on the notice board of his
office a copy of the
list
together with a notice as to
the time and place at which the inclusion
of these names in the roll
will be considered, and also publish
the
list and the notice in such
other manner as he may think fit; and
(c) after
considering any verbal or written objections that may
be
preferred, decide whether all or any of the names
should be included
in the roll.
3[(2) If
any statements under
rule 7 are
received after the
publication of
the roll in draft under
rule 10, the registration
officer shall
direct the inclusion of the names of
the electors
covered by
the statements in the
appropriate parts of the
roll.]
----------------------------------------------------------------------
1. Rule 21 renumbered as sub-rule (1) of that rule and sub-rule (2)
ins. by Notifn.
No. S.O. 3661, dated the 12th October, 1964.
2. Certain words omitted, ibid.
3. Ins. ,ibid.
----------------------------------------------------------------------
1[21A. Deletion of
names.-If it appears to the registration officer
at any time before the final
publication of the roll that owing to
inadvertence or
error or otherwise, the names of dead persons or of
persons who have ceased to
be, or are not, ordinarily residents in the
constituency or
of persons who are otherwise not entitled
to be
registered in
that roll, have been included in
the roll and that
remedial action
should be taken under this
rule, the registration
officer, shall-
(a) prepare a list of the
names and other details of such electors;
(b) exhibit
on the notice board of his
office a copy of the
list
together with a notice as to the time and place at
which the question
of deletion of these names from the roll will be considered, and
also
publish the list and the notice in such other manner
as he may think
fit; and
(c) after
considering any verbal or written objections that may
be
preferred, decide
whether all or any of the names should be deleted
from the roll:
Provided that before taking any action under this
rule in respect of
any person
on the ground that he has ceased
to be,
or is not,
ordinarily resident in the constituency, or is otherwise
not entitled
to be registered in that
roll, the registration officer
shall make
every endeavor to give him a reasonable
opportunity to show cause why
the action proposed should
not be taken in relation to him.]
22. Final
publication of roll.-(1) The registration officer shall
thereafter-
(a) prepare
a list of amendments to carry
out his decisions under
rules 18,
20, 2[21 and 21A] and to correct any clerical or printing
errors or
other inaccuracies subsequently
discovered in the roll;
3***
(b) publish the roll, together with the list of
amendments, by making
a complete copy thereof available for inspection and displaying
a
notice in Form 16 at his
office; 4[and]
4[(c) subject to such
general or special directions as may be given by
the Election Commission supply, free of cost,
two copies of the roll,
as finally published, with
the list of amendments, if any, to
every
political party
for which a symbol has been exclusively reserved by
the Election Commission.]
(2) On such publication, the
roll together with the list of amendments
shall be the electoral roll
of the constituency.
5[(3) Where
the roll (hereafter in this sub-rule referred to as the
basic roll),
together with the list
of amendments, becomes
the
electoral roll for a
constituency under sub-rule (2), the registration
officer may, for the convenience of all concerned,
integrate, subject
to any general or special
directions issued by the Election Commission
in this behalf, the
list into the basic roll by
6[incorporating
inclusion of names,
amendment, transposition or deletion of entries in
the relevant
parts of the basic roll itself],
so however that no
change shall be made in the
process of such integration in the name of
any elector or in any particulars relating to
any elector as given in
the list of amendments.]
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 814(E), dated the 3rd
September,
1987, for rule 21A.
2. Subs. by Notifn. No.
S.O. 1519, dated the 25th April,
1968.
3. The word "and" omitted by Notifn. No. S.O.
233(E), dated the
31st March, 1984.
4. Ins., ibid.
5. Ins. by Notifn. No.
S.O. 1033, dated the 12th March,
1970.
6. Subs. by Notifn. No.
S.O. 814(E), dated the 3rd
September,
1987, for certain words.
----------------------------------------------------------------------
23. Appeals from orders deciding claims and
objections.-(1) An appeal
shall lie from any decision
of the registration officer under rule 20,
1[rule 21 or rule 21A] to such officer of
Government as the Election
Commission may
designate in this behalf (hereinafter referred to as
the appellate officer):
Provided that
an appeal shall not lie where the person desiring to
appeal has not availed
himself of his right to be heard by, or to make
representations to,
the registration officer on the matter which is
the subject of appeal.
(2) Every appeal under
sub-rule (1) shall be-
(a) in the form of a memorandum
signed by the appellant, and
(b) presented to the
appellate officer within a period of fifteen days
from the date of announcement of the decision or
sent to that officer
by registered post so as to
reach him within that period.
(3) The presentation of an appeal under this
rule shall not have the
effect of
staying or postponing
any action to be taken
by the
registration officer under
rule 22.
(4) Every decision of the appellate officer
shall be final, but in so
far as it reverses or modifies
a decision of the registration officer,
shall take effect only from
the date of the decision in appeal.
(5) The registration officer
shall cause such amendments to be made in
the roll
as may be necessary to give effect to the decisions of the
appellate officer under this
rule.
24. Special provision for preparation of rolls
on redelimitation of
constituencies.-(1) If any
constituency is delimited a new in
accordance with law and it
is necessary urgently to prepare the roll
for such constituency, the
Election Commission may direct that it
shall be prepared-
(a) by
putting together the
rolls of such
of the existing
constituencies or
parts thereof as are comprised within the new
constituency; and
(b) by
making appropriate alterations
in the
arrangement, serial
numbering and headings of
the rolls so compiled.
(2) The roll so prepared
shall be published in the manner specified in
rule 22 and shall, on such publication, be the
electoral roll for the
new constituency.
25. 2[Revision of rolls].-(1) The roll for every
constituency shall
be revised under sub-section (2) of section 21 either
intensively or
summarily or partly intensively and partly summarily,
as the Election
Commission may direct.
(2) Where the roll or any
part thereof is to be revised intensively in
any year, it shall be
prepared afresh and rules 4 to 23 shall apply in
relation to
such revision as they apply in
relation to the first
preparation of a roll.
(3) When
the roll or any part thereof is to be revised summarily in
any year, the registration officer shall cause
to be prepared a list
of amendments to the relevant parts of the roll on the basis of such
information as may be readily available and publish the
roll together
with the list of amendments in draft; and the provisions of rules 9
to 23 shall apply
in relation to such revision as
they apply in
relation to the first
preparation of a roll.
(4) Where at any time between the publication in
draft of the revised
roll under
sub-rule (2) or of the roll and list of amendments under
sub-rule (3) and the final publication of the same
under rule 22, any
names have been directed to
be included in the roll for the time being
in force under section 23,
the registration officer shall cause
the
names to be included also in the revised roll
unless there is, in his
opinion, any valid objection
to such inclusion.
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 1519, dated the 25th April, 1968.
2. Subs. by Notifn. No. S.O.
814(E), dated the 3rd September,
1987, for the marginal
heading "Annual revision of rolls".
______________________________________________________________
26. 1[Correction of entries and inclusion
of names in electoral
rolls].- 2[(1) Every application under section 22 or
sub-section (1)
of section 23 shall be made in duplicate in such one of the
Forms 6,
8, 8A and 8B as may be
appropriate 3***]:
4[Provided that
the statements in Forms 2, 2A
and 3, from persons
having service
qualifications, received after the final publication of
the electoral
roll shall be deemed to be the applications under
sections 22 and 23 3***]
4[(1A) Every such application as is referred to in
sub-rule (1) shall
be presented to the
registration officer in such manner
as the
Election Commission may
direct.]
5* *
* * *
3* *
* * *
(3) The
6*** registration officer shall, immediately on receipt
of
such application, direct that one copy
thereof be posted in
some
conspicuous place
in his office together with a notice
inviting
objections to such application within a period of seven
days from the
date of such posting.
7[(4) The
registration officer shall, as
soon as may be after the
expiry of
the period specified
in sub-rule (3),
consider the
application and objections
thereto, if any, received by him and shall,
if satisfied, direct the
inclusion, deletion, correction
or
transposition of entries in the roll, as may be
necessary: Provided
that when an application is rejected by the
registration officer, he
shall record
in writing a brief statement of
his reasons for such
rejections.]
27. Appeals from 8*** under rule 26.-9[(1) Every
appeal under section
24 shall be-
(a) in the form of a
memorandum signed by the 10[appellant];
(b) accompanied by a copy of the order appealed
from and]11 12[a fee
of five rupees] to be-
(i) paid by means of
non-judicial stamps; or
(ii) deposited in a Government treasury or the
Reserve Bank of India
in favour of the chief
electoral officer; or
(iii) paid
in such other manner as may be directed by the Election
Commission; and]
13[(c) presented
to the chief electoral officer within a
period of
fifteen days
from the date of the order
appealed from or sent
by
registered post so as to
reach him within that period:]
4[Provided that the chief electoral officer may condone
the delay in
the presentation of the appeal to him, if he is satisfied that
the
appellant had sufficient cause for not presenting it
within the time
prescribed.]
14[(1A) Where the fee is
deposited under clause (b) (ii) of sub-rule
(1), the appellant shall
enclose with the memorandum of appeal a
Government treasury receipt
in proof of the fee having been
deposited.]
15[(2) For the purposes of
sub-rule (1), an appeal shall be deemed to
have been presented to the
chief electoral officer, when the
memorandum of appeal is
delivered by, or on behalf of, the appellant
to the chief electoral
officer himself or to any other officer
appointed by him in this
behalf.]
_______________________________________________________________
1. Subs. by Notifn.
No. S.O. 2315, dated the 21st September,
1961, for
the marginal heading "Inclusion of names
in electoral
rolls".
2. Subs. by Notifn. No.
S.O. 3874, dated the 15th December,
1966,
for sub-rule (1).
3. Certain words and sub-rules (2) and (2A) omitted by Notifn. No.
S.O. 537(E), dated the 22nd July, 1992.
4. Ins. by Notifn.
No. S.O. 814(E), dated the 3rd September,
1987.
5. Sub-rule (1B) omitted by Notifn.
No. S.O. 817(E), dated, 25th
October, 1993.
6. Certain words omitted by Notifn. No. S.O. 3874, dated the 15th
December, 1966.
7. Subs. by Notifn No. S.
O. 814(E), dated the 3rd September,
1987, for sub-rule (4).
8. The words "rejecting applications" omitted by
Notifn. No. S.O.
3874, dated the 15th
December, 1966.
9. Subs. by Notifn.
No. S.O. 2315, dated the 21st September,
1961, for sub-rule (1).
10. Subs.
by Notifn. No. S.O.
814(E), dated the 3rd September,
1987, for
"applicant".
11. Subs.
by Notifn. No. S.O.
370, dated the 25th January, 1968,
for certain words.
12. Subs.
by Notifn. No. S.O.
814(E), dated the 3rd September,
1987, for "a fee of one
rupee".
13. Subs.
by Notifn. No.
S.O. 3874, dated the 15th
December,
1966, for cl. (c).
14. Ins.
by Notifn. No. S.O.
370, dated the 25th January, 1968.
15. Subs.
by Notifn. No.
S.O. 3874, dated the 15th
December, 1966, for sub-rule
(2).
----------------------------------------------------------------------
28. Identity cards for electors in notified
constituencies 1***.-(1)
The Election Commission may, with a view to
preventing impersonation
of electors and facilitating
their identification at the time of poll,
by notification in the Official Gazette of the State, direct that
the
provision of this rule shall apply to 2[any such
constituency or part
thereof] as may be specified
in the notification.
(2) The registration officer for such notified
constituency shall, as
soon as
may be, after the issue of the notification under sub-rule
(1), arrange
for the issue to every elector of an
identity card
prepared in accordance with
the provisions of this rule.
(3) The identity card shall-
(a) be prepared in
duplicate;
(b) contain the name, age,
residence and such other particulars of the
elector as may be specified
by the Election Commission;
(c) have
affixed to it a photograph of
the elector which shall be
taken at the expense of the
Government; and
(d) bear the facsimile
signature of the registration officer:
Provided that if the elector refuses or evades to
have his photograph
taken, or
cannot be found
at his residence
by the official
photographer in
spite of repeated attempts, no
such identity card
shall be
prepared for the elector and a note of such
refusal or
evasion or
that the elector could not be found at his residence in
spite of
repeated attempts shall be made
in the copy of the
roll
maintained by the
registration officer.
(4) One copy of the identity card prepared under
sub-rule(3) shall be
retained by
the registration officer and the
other copy shall be
delivered to the elector to be kept by him for
production at the time
of poll.
3[PART III
Electoral rolls for Parliamentary constituencies in the Union
territory of Delhi
29. Rolls for the Parliamentary constituencies
in the Union territory
of Delhi.- The provisions
of Part II shall apply in relation
to
Parliamentary constituencies in the Union territory of
Delhi as they
apply in relation to
Assembly constituencies.]
PART IV
Electoral rolls for Council constituencies
30. Rolls
for local authorities' constituencies.- (1) The roll for
every local
authorities' constituency shall
be prepared and
maintained in
such form, manner and language
or languages as the
Election Commission may
direct.
(2) The provisions of 4[rule 26 except sub-rules
(3) and (4) thereof
and rule
27] shall apply
in relation to
local authorities'
constituencies as they apply
in relation to assembly constituencies:
Provided that an application
for the inclusion of a name shall be made
in Form 17:
5[Provided further that where an application referred
to in sub-rule
(1) of rule 26 is received by the electoral
registration officer, he
shall refer
such application to the chief executive officer, of the
local authority
concerned and on receipt of information in relation
thereto from the chief executive officer, the
electoral registration
officer shall act in accordance with clause (d) of
sub-section (2) of
section 27.]
----------------------------------------------------------------------
1. Certain words omitted by Notifn. No. S.O. 1505, dated the 21st
April, 1969.
2. Subs., ibid., for certain
words.
3. Subs. by Notifn. No.
S.O. 2577, dated the 6th September,
1963,
for Part III.
4. Subs. by Notifn. No.
S.O. 3661, dated the 12th October,
1964,
for "rules 26 and
27".
5. Subs. by Notifn. No.
S.O. 814 (E), dated the 3rd September,
1987, for the second
proviso.
----------------------------------------------------------------------
31. Rolls for graduates' and teachers'
constituencies.-(1) The roll
for every graduates' or
teachers' constituency shall be prepared in
such form, manner and
language, or languages as the Election
Commission may direct.
(2) The
roll shall be divided into convenient parts which shall
be
numbered consecutively.
(3) For
the purpose of preparing the roll the registration officers
shall, on or before the 1st 1[October], issue a
pubic notice calling
upon every person entitled to be registered in
that roll to send to,
or deliver at his
office before the 7th day of 1[November]
next
following an
application in Form 18 or Form 19, as the case may be,
for inclusion of his name:
2[Provided that
for the purpose of preparing the roll for the first
time for the Legislative Council of the State of
Madhya Pradesh, the
references to
the 1st October and the 7th day of November shall be
construed as references to the 31st December, 1966 and
the 7th day of
February, 1967,
respectively.]
(4) The
said notice shall be published in two
newspapers having
circulation in the constituency and republished in them once on
or
about the 15th 1[October]
and again on or about the 25th 1[October]:
2[Provided that
in relation to the preparation of the roll for the
first time for the
Legislative Council of the State of Madhya Pradesh,
the references
to the 15th October and the
25th October shall be
construed as
references to the 15th January and 25th January, 1967,
respectively.]
3[(4A) The provisions of sub-rule (3) and sub-rule
(4) shall apply in
relation to
revision of the roll for every graduates' or teachers'
constituency under sub-section (2) (a) (ii) of section 21
of the Act
as they apply in relation to the preparation of such roll
subject to
the modification that
references to the 1st October and the 7th day of
November in sub-rule (3) and references to the 15th
October and 25th
October in sub-rule (4) shall be construed
respectively as references
to such dates, as may be specified by the Election
Commission in
relation to each such
revision.]
(5) The provisions of rules
10 to 27 except clause (c) of sub-rule (1)
and clause (c) of sub-rule (2) of rule 13 shall
apply in relation to
graduates' and
teahers' constituencies as they apply in relation to
assembly constituencies:
Provided that
a claim or an application for the inclusion of a name
shall be made in Form 18 or
Form 19 as may be appropriate.
4* *
* * *
----------------------------------------------------------------------
1. Subs. by Notifn.
No. S.O. 2315, dated the 21st September,
1961.
2. Ins. by Notifn. No.S.O.
3963, dated the 24th December, 1966.
3. Ins. by Notifn. No.
S.O. 1127, dated the 1st April,
1967.
4. Second proviso omitted by Notifn. No. S.O. 814(E), dated the
3rd September, 1987.
----------------------------------------------------------------------
PART V
Preservation and disposal of Electoral Rolls
32. Custody
and preservation of rolls and
connected papers.- (1)
After the
roll for a constituency has been
finally published, the
following papers
shall be kept in the office of
the registration
officer or at such other place as the chief
electoral officer may by
order specify until the
expiration of one year after the completion of
the next intensive revision
of that roll:-
(a) one complete copy of the
roll;
(b) statements submitted to
the chief electoral officer under rule 7;
(c) statements submitted to
the registration officer under rule 8;
(d) register of enumeration
forms;
(e) applications in regard
to the preparation of the roll;
(f) manuscript
parts prepared by enumerating agencies and used for
compiling the roll;
(g) papers relating to
claims and objections;
(h) papers relating to
appeals under rule 23; and
(i) applications under
sections 22 and 23.
(2) One
complete copy of
the roll for
each constituency duly
authenticated by the registration officer shall also be
kept in such
place as the chief
electoral officer may
specify 1[as permanent
board].
33. Inspection of electoral rolls and connected
papers.-Every person
shall have
the right to inspect the election papers referred to
in
rule 32 and to get attested copies thereof on
payment of such fee as
may be fixed by the chief
electoral officer.
34. Disposal of electoral rolls and connected
papers.-(1) The papers
referred to
in rule 32 shall, on the expiry of the period specified
therein, and subject to such
general or special directions, if any, as
may be given by the Election
Commission in this behalf, be disposed of
in such manner as the chief
electoral officer may direct.
(2) Copies of the electoral
roll for any constituency in excess of the
number required
for deposit under rule 32 and for any
other public
purpose shall
be disposed of at such time and in such manner as the
Election Commission may direct and until such
disposal shall be made
available for sale to the
public.
2[PART VI
Miscellaneous
35. Use of old Forms.-If, at any time, during a
period of six months
from the date on which any amendment to a form
for making any claim,
objection or other
application to the registration officer under these
rules takes effect, a person makes, such claim,
objection or, as the
case may
be, other application in the Form as it stood before such
amendment, the
registration officer shall deal
with such claim,
objection or other application and he may, for this
purpose, require
such person,
by notice in
writing, to furnish
such additional
information (being the information which would have been
furnished if
the amended Forms had been
used) within such reasonable time as may be
specified in the notice.]
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 814(E), dated the 3rd
September,
1987, for certain words.
2. Ins. by Notifn. No.
S.O. 1128(E), dated the 29th
December,
1987.
----------------------------------------------------------------------
FORM 1
(See rule 7)
Statement as
to place of Ordinary Residence
by a Person holding a
Declared Office
Full name .............
1[Father's/Mother's/Husband's
name} .............
Age.........................................years.
Office held
....................................
I hereby declare that I am a citizen of India and that
but for my
holding the
above-mentioned office, I
would have been ordinarily
resident at
(full postal address)......................
I further declare that my wife (name) ..............aged......years,
ordinarily resides with me
2[and is a citizen of India].
This cancels any previous statement as to place
of ordinary residence
made by me.
Place...............
Date................ Signature...........
____________________________________________________________________
1. Subs. by Notifn. No.
S. O. 303(E), dated the 8th May,
1993,
for certain words.
2. Ins. by Notifn. No.
S. O. 2315, dated the 21st September,
1961.
----------------------------------------------------------------------
1[FORM 2
(See rule 7)
Statement as to place of Ordinary Residence by a member of the
Armed Forces
I hereby declare that I am a citizen of India and that
but for my
service in the Armed Forces
I would have been ordinarily resident at-
House
No.....................
Street/Mohalla..............
Locality.....................
Town/Village..................
Post
Office...................
Police Station.................
Tehsil/Taluka..................
District.......................
State.........................
My full
name..................
Service
No.................
Rank................
Service/Corps/Regiment.....................
Name and address of record
office.......................
Age last
birthday...........................years.
*I further declare that
my wife .......... age........years,
ordinarily resides with me
and is a citizen of India.
This cancels any previous statement as to
ordinary place of residence
made by me.
Date..............199 . ..............
(Signature)
-----------------------------------------------------------------
Record Office
Verified and found correct
Folio No........... (Signature)......
Place............
(Designation).....
Date........ Officer-in-charge,
Records.
---------------------------------------------------------------------
(For use in the Election Office)
Statement received on the .. ..
..199 .
Registered in
the electoral roll
for the..........Assembly
Constituency (No...). Service voters' part, at S. No.......
Date.............199 . ……………………………………………
2[Electoral Registration Officer].]
----------------------------------------------------------------------
*Delete if not applicable.
----------------------------------------------------------------------
1. Subs. by Notifn.
No. S. O. 3667, dated the 12th
October,
1964, for Form 2.
2. Subs. by Notifn. No.
S.O. 3874, dated the 15th December,
1966,
for "Chief Electoral
Officer."
---------------------------------------------------------
1[FORM 2A
(See rule 7)
Statement as to place of Ordinary Residence by a member of an
armed police force of a State, who is serving outside that State
I hereby declare that I am a citizen of India and that
but for my
service outside the State in
the armed police force mentioned below, I
would have been ordinarily
resident at:-
House
No.....................
Street/Mohalla..............
Locality.....................
Town/Village..................
Post
Office...................
Police
Station.................
Tehsil/Taluka..................
District.......................
State.........................
My full name..................
Rank................
Buckle No.............
Name of armed police
force.....................
Name and address of the
officer of the Commandant ..........
Age last
birthday...........................years.
*I further declare that
my wife .......... age........years,
ordinarily resides with me
and is a citizen of India.
This cancels any previous statement as to
ordinary place of residence
made by me.
Date..........199 .
..............
(Signature).
--------------------------------------------------------------
*Delete if not applicable.
Commandant's Office Verified and found
correct
Folio No............
(Signature)............
Place............
(Designation).........
Date.............. Commandant.
____________________________________________________________
(For use in the Election Office)
Statement received on the............199 .
Registered in
the electoral roll
for the..........Assembly
Constituency (No...). Service voters' part, at S. No.......
Date.............199 .
………………………………………………………….
2[Electoral Registration Officer].]
----------------------------------------------------------------------
1. Ins. by Notifn. No.
S.O. 4371, dated the 21st
December, 1964.
2. Subs. by Notifn. No.
S. O. 3874, dated the 15th December,
1966, for "Chief
Electoral Officer".
----------------------------------------------------------------------
FORM 3
(See rule 7)
Statement as to place of
Ordinary Residence by a person employed under
the Government of India in a
post outside India
Full name..................
1[Father's/Mother's/Husband's
name]----------------------
Age....................................years.
Description of post
held outside
India.......................
I hereby declare that I am a citizen of India and that
but for my
being employed
under the Government of India in the
above-mentioned
post, I would have been ordinarily resident at
(full postal address)
......................................................................
......................................................................
I further
declare that my
wife (name)
.......................aged..................years,
ordinarily resides
with me 2[and is a citizen
of India].
This cancels any previous statement as to place
of ordinary residence
made by me.
Place............... Signature....
Date..............
Verified
Signature..........
Designation of the
Head of Office.....
Place................
Date.................
----------------------------------------------------------------------
(For use in the Election Office)
Statement received on
the......................199 .
Registered in the
electoral roll for
the.............................................................
.......................Assembly Constituency (No...................).
Service voters' part, at
S.No..................
Date............
3[Electoral Registration Officer].
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 303(E), dated the 8th May, 1993,
for certain words.
2. Ins. by Notifn. No.
S.O. 2315, dated the 21st September,
1961.
3. Subs. by Notifn. No.
S.O. 3874, dated the 15th
December,
1966, for "Chief
Electoral Officer".
FORM 4
(See rule 8)
Letter of request
Place.......................
Date.........................
To
The occupant of............................................
.................................
Sir/Madam,
The preparation of the
electoral roll for the Assembly Constituency in
which you
are residing has been taken in hand. It
will greatly
facilitate my
work if you will kindly complete the
statement below
after reading
the attached instructions and hand it
over to my
assistant who will call for
it.
Electoral Registration Officer of the...............
Assembly Constituency.
STATEMENT
Names and
particulars of adult citizens ordinarily residing in
the
above premises
--------------------------------------------------------------
Name of Particulars
1[Father or 2[Age on 1st
citizen as to mother or
January/April,
husband] 19....]
----------------------------------------------------------------------
1.
2.
3.
4.
5.
6.
7.
etc.
Signature.....
Date.........
---------------------------------------------------------------------
INSTRUCTIONS
1. Enter the names of all
persons who have completed 2[18 years
of
age on
or before the 1st of January/April] of this year and who are
ordinarily residing in the
premises.
2. Only the names
of these who are citizens of
India should be
entered.
3. Enter against Serial No.
1 in the first column, the name of
the
head or other senior member of the family,
provided he or she has the
qualifications mentioned in
paragraphs 1 and 2 above.
4. "Ordinarily
residing" does not mean
that the person should be
actually in the house when you are filling in the
form. The persons
who normally live in the
house should be included even though they may
be temporarily absent, e.g.,
on a journey or on business
or in
hospital. On the other hand, a guest or visitor, who
normally lives
elsewhere but
happens to be in the house at the time should not be
included.
5. All ordinary residents
of the house should be included,
whether
they are members of the family or not. But do not enter the name of
any person who is a member
of the Armed Forces of India or is employed
under the Government of India in a post outside
India or the name of
such person's wife if she
ordinarily resides with him.
6. In the case of every male citizen, enter in the second column
the
name of his father preceded
by the words "son of".
7. In the case of every female citizen, enter in the second column-
(i) the name of the husband
preceded by the words "wife of", if she be
married;
(ii) the name of the late
husband preceded by the words "widow of", if
she be a widow; and
(iii) the name of the
1[Father or Mother] preceded by the words
"daughter of", if
she be unmarried.
8. In the third column, enter the age of the citizen as accurately
as
possible, giving
only the number of complete years and ignoring the
months.
2[Note: For preparation/revision of rolls in 1989,
omit "January" and
retain "April". For preparation/revision of rolls in any other year,
omit "April" and
retain "January"].
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S. O. 303(E), dated the 8th May,
1993,
for certain words.
2. Subs. by S. O.
409(E), dated the 6th June, 1989.
----------------------------------------------------------------------
1[FORM 5
(See rule 10)
Notice of publication of electoral roll in draft
To
The Electors of
the...........constituency.
Notice is
hereby given that the electoral roll has been prepared in
accordance with the Registration of Electors Rules,
1960, and a copy
thereof is
available for inspection at my office,
and
at......................during
office hours.
The qualifying
date for the
preparation of the
electoral roll
is.........................
If, with
reference to the above said qualifying date, there be
any
claim for the inclusion of a name in the roll or
any objection to the
inclusion of
name or any objection to particulars in any entry, it
should be lodged on or before
the..........................19............................, in
Form
6, 7 or 8 as may be
appropriate.
Every such claim or objection should either be
presented in my office
or to................. or
sent by post to the address given below so
as to reach me not later
than the aforesaid date.
...............................
Electoral Registration Officer,
(Address)..............................]
Date...............
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 814(E), dated the 3rd September,
1987, for Form No. 5.
----------------------------------------------------------------------
1[FORM 6
[See rules 13(1) and 26]
Application for inclusion of name in electoral roll
To
The Electoral Registration
Officer,
.............Assembly/Parliamentary*
Constituency.
Sir,
I request that my name be
included in the electoral roll for the above
Constituency. Particulars in support of my claim for
inclusion in the
electoral roll are given
below:-
______________________________________________________________
1. Applicant's 1.
Title$ 2. First and 3. Last
details middle name name
______________________________________________________________
______________________________________________________________
4. Age on 1st
January,....# 5. Years 6. Months
7. Sex (male/female)
______________________________________________________________
Date of birth, if
known: 8. Day 9. Month 10. Year
______________________________________________________________
Place of birth: 11. Vilalge/Town
12.
District 13. State
______________________________________________________________
II. (a) Details of 14. Title$ 15. First and 16. Last
relation of applicant middle name
name
(Father/Mother/Husband)
______________________________________________________________
(b) Relationship with applicant. Father/Mother/Husband
______________________________________________________________
III. Particulars of place of
ordinary residence (Full address):
______________________________________________________________
17. House/Door number
______________________________________________________________
18. Street/Mohalla/Road/Gali
______________________________________________________________
19. Area/Locality
______________________________________________________________
20. Town/Village
______________________________________________________________
21. Post Office
22. Pin Code:
______________________________________________________________
23. Police Station
______________________________________________________________
24. Tehsil/Taluka@
______________________________________________________________
25. Block/Mandal (for
Village)@
______________________________________________________________
26. District
______________________________________________________________
IV. Periiod of
continuous 27. Years 28. Months
residence at the above
mentioned address on the date
of application
______________________________________________________________
V. Details of Local Body and Ward in which the place of ordinary
residence at III above is included:
----------------------------------------------------------------------
29. a)
Notified Area Committee/Municipality/
Municipal Corporation/Cantonment
Board (for urban area) etc:
Or b) Gram Panchayat
(for rural area)
---------------------------------------------------------------------
30 Ward number of the above Local Body
$ Sh/Smt/Km/Dr. etc.
# Please give the year
i.e. 1999, 2000, etc.
@ May not be
applicable in Metropolitan Areas
*in case of Union
territories having no Legislative Assembly and the
State of Jammu and Kashmir
----------------------------------------------------------------------
1. Subs. by Notifn.
No. S. O. 207(E), dated the 31st
March,
1999.
----------------------------------------------------------------------
VI. Reference
in support of claim, if any [Details of member(s) of
applicants' family
included in the current
electoral roll of
the
Constituency]:
----------------------------------------------------------------------
Name(s)
Relationship Part number
of Serial
with applicant# the roll of number
the Consti- in that
tuency Part
----------------------------------------------------------------------
1.
----------------------------------------------------------------------
2.
----------------------------------------------------------------------
3.
----------------------------------------------------------------------
VII. Details of Elector's Photo Identity Card,
if issued, in this or
any other Constituency.
----------------------------------------------------------------------
31. Elector's Photo Identity 32.
Date of issue
Card Number:
______________________________________________________________
33. Constituency
(Assembly/!Parliamentary Constituency) Name
______________________________________________________________
VIII. Declaration
I hereby declare that-(i) I
am a citizen of India; (ii) I have not
applied for
the inclusion of my name in the electoral roll for any
other Constituency; (iii) (a)* My name has
not been previously
included in
the electoral roll
for this or
in any other
Assembly/Parliamentary! Constituency; or (b)* I was an
ordinary
resident earlier
at the address mentioned below
and my name is
included/might have
been included in
the relevant Part
of the
electoral roll for:
----------------------------------------------------------------------
34. Assembly/Parliamentary! Constituency (a)
Number (b) Name
----------------------------------------------------------------------
35. State/Union
territory 36. Part number 37.
Serial number
----------------------------------------------------------------------
Particulars of previous place of residence (full address):
----------------------------------------------------------------------
38. House/Door Number
______________________________________________________________
39. Street/Mohalla/Road/Gali
______________________________________________________________
40. Area/Locality
______________________________________________________________
41. Town/Village
______________________________________________________________
42. Post Office 43. Pin Code
______________________________________________________________
44. Police Station
______________________________________________________________
45. Tehsil/Taluka
______________________________________________________________
46. Block/Mandal
______________________________________________________________
47. District
______________________________________________________________
I request that my name, so
included/if so included may be deleted from
that electoral roll.
(iv) The facts and
particulars mentioned above are true to the best of
my knowledge and belief.
Place:
Date:
Signature or thumb
impression
of claimant
______________________________________________________________
I am submitting the application to the Electoral Registration
Officer
through
(i) Sh/Smt/Km (full name and
address) Or (ii) in person*/or
(iii) by Post*
Signature or thumb
impression
of claimant
Signature or thumb impression of the
person submitting the application.
______________________________________________________________
Note-Any person
who makes a statement or declaration which is false
and which he either knows or believes to be
false or does not believe
to be true is punishable
under section 31 of the Representation of the
People Act, 1950.
______________________________________________________________
* Strike out the
inappropriate alternative
!In case of Union territories having no
Legislative Assembly and the
State of Jammu and Kashmir
# Father/Mother/Husband
______________________________________________________________
For use
of registration officer or other officer designated by
him
______________________________________________________________
Details of
acknowledgment particulars
indicated in Form 9 (To
be
filled by Officer receiving
the application)
______________________________________________________________
Details of
acknowledgment receipt issued
to the applicant
______________________________________________________________
Receipt number:
Signature of officer
---------------------------------- receiving the application
Date of receipt:
______________________________________________________________
Remarks, if any, of the
Officer receiving the application:
______________________________________________________________
Application received by:
______________________________________________________________
Name of Officer
______________________________________________________________
Designation*
______________________________________________________________
Personal identity number:
(as allotted by the District Election
Officer/Electoral Registration Officer
for the purpose of revision of rolls)
______________________________________________________________
Designated location identity Serial Date of
(where the application has number of the the
list
been received) Form in the
(Form 9)
list (Form 9)
______________________________________________________________
______________________________________________________________
Place:
Date: Signature of Officer
receiving the application
*Electoral Registration
Officer/Assistant Electoral Registration
Officer/Designated
Officer/Supporting Staff of Designated Officer
______________________________________________________________
Details of action taken
(To be filled
by electoral registration officer
of
the constituency)
______________________________________________________________
Revision identity
Constituency number and name
______________________________________________________________
______________________________________________________________
The application
of Shri/Smt/Km.............for inclusion of name in
the electoral roll in Form 6
has been accepted*/rejected*
______________________________________________________________
*Accepted:
______________________________________________________________
a)* Under rule 18*/rule 20* Serial number In Part
and name of the elector allotted
number
is included in the
electoral roll of
the Constituency finally
published on.............
after Intensive*/Summary*/
Special* Revision
______________________________________________________________
or b)* Under sub-rule (4) of rule
26! and name of the elector
is included in the
electoral roll of the
Constituency
_____________________________________________________________
*Rejected:
______________________________________________________________
*Rejected, under rule 17*/
rule 20*/ rule 26(4)*
______________________________________________________________
Detailed reasons
for *acceptance [under
rule 18*/20*/26(4)*] or
*rejection [under rule
17*/20*/26(4)*]:
______________________________________________________________
______________________________________________________________
Place:
Date: (Seal of Electoral
Registration Officer)
Signature of Electoral Registration Officer
---------------------------------------------------------------------
!During continuous updating
*Strike out the inappropriate alternative
______________________________________________________________
1[FORM 7
[See rule 13(2)]
Application for objection to inclusion of name in
electoral roll
To
The Electoral Registration Officer,
......Assembly/!Parliamentary
Constituency.
Sir,
I object to the inclusion of the name of the undermentioned person
in
the electoral roll for the
above Constituency. Particulars in
support
of my objection are given
below:
----------------------------------------------------------------------
I. Details of 1. Title$ 2. First and 3.
Last Name
person
middle name
objected to:
----------------------------------------------------------------------
4. Part number of electoral 5. His/her serial
roll in which his/her name number in that part
is included
----------------------------------------------------------------------
II. a) Details of 6. Title$ 7. First and 8.
Last
objector middle name name
----------------------------------------------------------------------
9. Sex 10.
Part number of 11. His/her
(male/female)
electoral roll in serial
number
whch objector's name in that part
is included
----------------------------------------------------------------------
b) Details of 12.
Title$ 13. First and 14. Last
relation of middle name name
objector
(Father/Mother/
Husband)
----------------------------------------------------------------------
c) Relationship with
objector: Father/Mother/Husband
______________________________________________________________
III. Particulars of objector's place
ordinary residence (Full
address):
______________________________________________________________
15. House/Door number
______________________________________________________________
16. Street/Mohalla/Road/Gali
______________________________________________________________
17. Area/Locality
______________________________________________________________
18. Town/Village
______________________________________________________________
19. Post Office 20. Pin
code
______________________________________________________________
21. Police Station
______________________________________________________________
22. Tehsil/Taluka@
______________________________________________________________
23. Block/Mandal (for Village)@
______________________________________________________________
24. District
______________________________________________________________
!In case of Union
territories having no Legislative Assembly and the
State of Jammu and Kashmir.
$Sh/Smt/Km/Dr. etc.
@ May not be applicable in
Metropolitan Areas.
--------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 207(E), dated the 31st March,
1999.
______________________________________________________________
IV. Details of objector's Photo Identity Card,
if issued, in this or
any other Constituency
______________________________________________________________
25. Electors' Photo Identity Card number: 26.
Date of issue
______________________________________________________________
27. Constituency (Assembly/!Parliamentary
Constituency) name:
______________________________________________________________
V. Reason(s) for objection:
____________________________________________________________
VI. Declaration
I hereby declare that the
facts and particulars mentioned above are
true to the best of my
knowledge and belief.
Place
Date
Signature or thumb impression of objector
______________________________________________________________
I am submitting the application
to the Electoral Registration
Officer through
(i) Sh/Smt/Km (full name and address) Or (ii) in person*/or
(iii) by Post*
Signature or thumb impression
of objector
Signature or
thumb impression of
the person submitting the
application.
----------------------------------------------------------------------
Note-Any person
who makes a statement or declaration which is false
and which he either knows or believes to be
false or does not believe
to be true is punishable
under section 31 of the Representation of the
People Act, 1950.
----------------------------------------------------------------------
+In case of Union territories having no
Legislative Assembly and the
State of
Jammu and Kashmir.
* Strike out the
inappropriate alternative.
----------------------------------------------------------------------
For use
of registration officer or other officer designated by him
----------------------------------------------------------------------
Details of
acknowledgment particulars
indicated in Form 10 (To be
filled by Officer receiving
the application)
----------------------------------------------------------------------
Details of acknowledgment
receipt issued to the applicant.
----------------------------------------------------------------------
Receipt number: Signature of officer
receiving the application
--------------------------------------
Date of receipt:
----------------------------------------------------------------------
Remarks, if any, of the Officer receiving the application
______________________________________________________________
Application received by:
______________________________________________________________
Name of Officer:
______________________________________________________________
Designation*:
______________________________________________________________
Personal identity number:
(as allotted by the District
Election Officer/Electoral Registration
Officer for the purpose of
revision of rolls)
----------------------------------------------------------------------
Designated location
identity Serial Date of
(where the application
has number of the the list
been received) Form in the (Form 10)
list (Form 10)
______________________________________________________________
Place:
Date: Signature of Officer
receiving the
application
*Electoral Registration
Officer/ Assistant Electoral Registration
Officer/Designated
Officer/Supporting Staff of Designated Officer
______________________________________________________________
Details of action taken
(To be filled
by electoral registration officer
of the constituency)
______________________________________________________________
Revision identity Constituency number and name
______________________________________________________________
______________________________________________________________
The application of
Shri/Smt/Km.............objecting to inclusion of
name of
Shri/Smt/Km........................ in
the electoral roll in
Form 7 has been
accepted*/rejected*
______________________________________________________________
*Accepted:
----------------------------------------------------------------------
a)* Under rule 18*/ rule
20* Serial number In part
and name of the person of entry number
objected to is deleted deleted
from the electoral roll of
the Constituency finally
published on.............
after Intensive*/Summary*/
Special* Revision
----------------------------------------------------------------------
or b)* Under sub-rule (4) of
rule
26! and name of the person
objected to is deleted from
the electoral roll of the
Constituency
---------------------------------------------------------------------
*Rejected:
______________________________________________________________
*Rejected, under rule 17*/ rule 20*/ rule 26(4)*
______________________________________________________________
Detailed reasons
for *acceptance [under
rule 18*/20*/26(4)*] or
*rejection [under rule
17*/20*/26(4)*]:
______________________________________________________________
_____________________________________________________________
Place:
Date: (Seal of
Electoral
Registration Officer)
Signature of Electoral Registration Officer
!During continuous updating.
*Strike out the
inappropriate alternative.
______________________________________________________________
1[FORM 8
[See rules 13(3) and 26]
Application for objection to
particulars entered in electoral roll
To
The Electoral Registration
Officer,
............Assembly/Parliamentary+
Constituency.
Sir,
I request that entry
relating to myself appearing in the electoral
roll for the above
Constituency is not correct and it should be
corrected. Correct particulars in support of my request
are given
below:-
----------------------------------------------------------------------
I. Details of 1. Title$
2. First and 3. Last
applicant middle name name
---------------------------------------------------------------------
_____________________________________________________________
4. Part number of electoral roll 5. Serial number in
that part
______________________________________________________________
6. Age on 1st January,....#
7. Years 8.
Months
9. Sex (male/female)
______________________________________________________________
Date of birth, if
known: 10. Day 11. Month
12. Year
______________________________________________________________
Place of birth: 13. Village/Town
14. District 15. State
----------------------------------------------------------------------
II. (a) Details of 16. Title$ 17.
First and
relation of middle name
applicant
18.Last name
(Father/Mother/
Husband)
______________________________________________________________
(b) Relationship with
applicant. Father/Mother/Husband
______________________________________________________________
III. Particulars of place of
ordinary residence (Full address):
______________________________________________________________
19. House/Door number
______________________________________________________________
20.
Street/Mohalla/Road/Gali:
______________________________________________________________
21. Area/Locality
______________________________________________________________
22. Town/Village
______________________________________________________________
23. Post Office 24. Pin Code:
______________________________________________________________
25. Police Station
______________________________________________________________
26. Tehsil/Taluka@
______________________________________________________________
27. Block/Mandal (for
Village)@
______________________________________________________________
28. District
______________________________________________________________
----------------------------------------------------------------------
+In case of Union
territories having no Legislative Assembly and the
State of Jammu and Kashmir.
$ Sh/Smt/Km/Dr. etc.
# Please give the year
i.e. 1999, 2000, etc.
@ May not be applicable in
Metropolitan Areas.
--------------------------------------------------------------------
1. Subs. by Notifn. No.
S.O. 207(E), dated the 31st March,
1999.
______________________________________________________________
IV. Details of Electors' Photo Identity Card,
(if issued, in this or
some other Constituency)
______________________________________________________________
29. Electors' Photo
Identity 30. Date of issue
Card Number:
______________________________________________________________
31. Constituency (Assembly/ Name
Parliamentary! Constituency)
Number
______________________________________________________________
V. Details of entries to be
corrected
32. *My
name/*Age/*Father's/Mother's/Husband's
name/*Relation/
*Sex/*Address/*Electors
Photo Identity Card number may be corrected in
terms of information
provided in this Form above.
Place:
Date:
Signature or thumb impression
of elector
----------------------------------------------------------------------
I am submitting the application to the Electoral Registration
Officer
through
(i) Sh/Smt/Km (full name and
address)Or (ii) in person*/or
(iii) by Post*
Signature or thumb impression
of elector
Signature or thumb impression of the
person submitting the application.
----------------------------------------------------------------------
Note-Any person who makes a
statement or declaration which is false
and which he either knows or
believes to be false or does not believe
to be true is punishable
under section 31 of the Representation of the
People Act, 1950.
______________________________________________________________
+In case of Union territories having no
Legislative Assembly and the
State of
Jammu and Kashmir.
* Strike out the
inappropriate alternative.
______________________________________________________________
For use
of registration officer or other officer designated by
him
______________________________________________________________
Details of acknowledgment particulars indicated in Form 11
(To be filled by Officer receiving the application)
______________________________________________________________
Details of acknowledgment receipt issued to the applicant
______________________________________________________________
Receipt number: Signature of officer
receiving the application
__________________________________
Date of receipt:
______________________________________________________________
Remarks, if any, of the Officer receiving the application:
______________________________________________________________
Application received by:
______________________________________________________________
Name of Officer:
____________________________________________________________
Designation*
______________________________________________________________
Personal identity number:
(as allotted by the District Election
Officer/Electoral Registration
Officer for the purpose of
revision of rolls)
______________________________________________________________
Designated location
identity Serial Date of
(where the application
has number of the list
been received) the Form in (Form 11)
the list
(Form 11)
--------------------------------------------------------------
--------------------------------------------------------------
Place:
Date: Signature of Officer
receiving the application
*Electoral Registration
Officer/ Assistant Electoral Registration
Officer/Designated
Officer/Supporting Staff of Designated Officer
______________________________________________________________
Details of action taken
(To be filled
by electoral registration officer
of
the constituency)
______________________________________________________________
Revision identity Constituency number and name
______________________________________________________________
______________________________________________________________
The application of
Shri/Smt/Km.............for correction of entry in
the electoral roll in Form 8
has been accepted*/ rejected*
______________________________________________________________
*Accepted:
----------------------------------------------------------------------
a)* Under rule 18*/ rule
20* Serial number In part
and entry of the elector is
corrected in the electoral of
entry corrected number
roll of the Constituency
finally
published on …… after Intensive*/
Summary*/Special*Revision
____________________________________________________________
or b)* Under sub-rule (4) of rule
26+ and name of the person
objected to is deleted from the
electoral roll of the Constituency.
__________________________________________________________
*Rejected:
______________________________________________________________
*Rejected under rule 17*/
rule 20*/ rule 26(4)*
______________________________________________________________
Detailed reasons for
*acceptance [under rule 18*/20*/26(4)]* or
*rejection [under rule
17*/20*/26(4)*]:
______________________________________________________________
______________________________________________________________
Place:
Date: (Seal of the Electoral
Registration Officer)
Signature of Electoral Registration Officer
+During continuous updating.
*Strike out the
inappropriate
alternative.
______________________________________________________________
1[FORM 8A
(See rule 26)
Application for transposition of entry in electoral roll
To
The Electoral Registration Officer,
............Assembly/+Parliamentary Constituency.
Sir,
I request that the entry in
the electoral roll for the above mentioned
Constituency relating to
*Myself/*person named below should be
transposed to the relevant
part of the roll in this Constituency.
Particulars of the entry to
be transposed are given below:
----------------------------------------------------------------------
I. Details of 1. Title$ 2. First and
3. Last
person whose entry middle name name
is to be transposed
----------------------------------------------------------------------
----------------------------------------------------------------------
4. Part number of 5. His/her serial 6. Electors
electoral roll in
number in that part Photo
Identity
which his/her name Card number
is included
----------------------------------------------------------------------
II. (a) Details of 7. Title$ 8. First and 9. Last
relation of person middle name name
whose entry is to be
transposed
(Father/Mother/Husband)
______________________________________________________________
(b) Relationship with the
person whose entry is to be transposed
Father/Mother/Husband
----------------------------------------------------------------------
III. Full new address
(changed place of residence of the person whose
entry is to be transposed)
--------------------------------------------------------------------
10. House/Door number
______________________________________________________________
11. Street/Mohalla/Road/Gali:
______________________________________________________________
12. Area/Locality
______________________________________________________________
13. Town/Village
______________________________________________________________
14. Post Office 15. Pin
Code:
______________________________________________________________
16. Police Station
______________________________________________________________
17. Tehsil/Taluka@
______________________________________________________________
18. Block/Mandal (for Village)@
______________________________________________________________
19. District
______________________________________________________________
IV. Period of
continuous 20. Years 21. Months
residence at the above
address on the date
of application
----------------------------------------------------------------------
V. Details of Local Body and Ward in which the new place of ordinary
residence at III above is
included:
---------------------------------------------------------------------
22. a)
Notified Area Committee/Municipality/
Municipal Corporation/Cantonment
Board (for urban area) etc:
--------------------------------------------------------------------
Or b) Gram Panchayat (for
rural area)
--------------------------------------------------------------------
23 Ward number of the above
Local Body
----------------------------------------------------------------------
*Strike out the
inappropriate alternative.
$ Sh/Smt/Km/Dr. etc.
@ May not be applicable in
Metropolitan Areas
+In case of Union
territories having no Legislative Assembly and the
State of Jammu and Kashmir.
1. Subs. by Notifn.
No. S. O. 207(E), dated the 31st
March,
1999.
-----------------------------------------------------------------------
VI. Part number to which the entry has to be
transposed (if known):
----------------------------------------------------------------------
VII*Details of 24.Title$ 25. First and 26. Last
applicant middle name name
_____________________________________________________________
_____________________________________________________________
27. Part number of 28. His/her serial 29. Electors
electoral roll in number in that part Photo Identity
which his/her name Card number
is included
_____________________________________________________________
VIII. #(a) Details of 30.
Title$ 31.First and 32.Last
relation of applicant middle name name
(Father/Mother/Husband)
--------------------------------------------------------------------
(b) Relationship with
applicant. Father/Mother/Husband
______________________________________________________________
IX. #Particulars of place of ordinary residence
(Full address):
______________________________________________________________
33. House/Door number
______________________________________________________________
34. Street/Mohalla/Road/Gali:
______________________________________________________________
35. Area/Locality
______________________________________________________________
36. Town/Village
______________________________________________________________
37. Post Office 38. Pin
Code:
______________________________________________________________
39. Police Station
______________________________________________________________
40. Tehsil/Taluka
______________________________________________________________
41. Block/Mandal (for Village)
______________________________________________________________
42. District
______________________________________________________________
X. Declaration
I hereby declare that the
facts and particulars mentioned above are
true to the best of my
knowledge and belief.
Place:
Date:
Signature or thumb impression of applicant
______________________________________________________________
I am submitting the application to the Electoral Registration
Officer
through
(i) Sh/Smt/Km (full name and
address) Or (ii) in person*/or
(iii) by Post*
Signature or thumb impression
of applicant
Signature or thumb impression of the
person submitting the application.
----------------------------------------------------------------------
Note-Any person
who makes a statement of declaration which is false
and which he either knows or believes to be
false or does not believe
to be true, is punishable
under section 31 of the Representation
of
the People Act, 1950.
$ Sh/Smt./Km/Dr. etc.
#Parts: VII,
VIII & IX not to be filled where applicant
seeks
transposition of
his own entry. This is only to
be filled when an
application for transposition is made in respect of
someone else who
is an elector.
* Strike out the
inappropriate alternative
______________________________________________________________
For use
of registration officer or other officer designated by him
______________________________________________________________
Details of acknowledgment
(To be filled by Officer
receiving the application)
______________________________________________________________
Details of acknowledgment
receipt issued to the applicant.
______________________________________________________________
Receipt number: Signature of officer
receiving the application
______________________________________________________________
Date of receipt:
______________________________________________________________
Remarks, if any, of the
Officer receiving the application
______________________________________________________________
Application received by:
______________________________________________________________
Name of Officer:
______________________________________________________________
Designation*:
______________________________________________________________
Place:
Date: Signature of Officer
receiving the application
*Electoral/Registration
Officer/Assistant Electoral Registration Officer
______________________________________________________________
Details of action taken
(To be filled by electoral
registration officer of the constituency)
___________________
___________________________________________
Revision identity Constituency number and
name
---------------------------------------------------------------------
----------------------------------------------------------------------
The application of Shri/Smt/Km.............for
transposition of entry
relating to himself/herself/Shri/Smt/Km...... in the electoral roll
in Form 8A has been
accepted*/rejected*
----------------------------------------------------------------------
*Accepted:
---------------------------------------------------------------------
Under rule
Before transposition After
transposition
26(4) and ---------------------------------------------
relevant entry Serial
Part number Serial In part number
of elector is
number number
transposed in allotted
the electoral
roll of the
Constituency
______________________________________________________________
______________________________________________________________
*Rejected:
______________________________________________________________
Rejected under rule 26(4)*
______________________________________________________________
Detailed reasons for
acceptance or rejection [under rule 26(4)]*
______________________________________________________________
______________________________________________________________
Place:
Date: (Seal of Electoral
Registration Officer)
Signature of Electoral Registration Officer
*Strike out the inappropriate alternative
---------------------------------------------------------------------
1[FORM 8B
(See rule 26)
Application for deletion of entry in electoral roll
To
The Electoral Registration Officer,
.............Assembly/Parliamentary+ Constituency.
Sir,
I submit that the entry
relating to the person named below in the
electoral roll for the above
Constituency is required to be deleted
for the reasons stated
hereunder:
----------------------------------------------------------------------
I. Details of 1. Title$ 2. First and 3.
Last
person whose entry middle name name
is to be deleted
----------------------------------------------------------------------
----------------------------------------------------------------------
4. Part number of 5. His/her serial 6. Electors'
electoral roll in
number in that Part Photo
Identity
which his/her name Card number
is included
---------------------------------------------------------------------
II. (a) Details of 7. Title$ 8. First and 9. Last
relation of person middle name name
whose entry is to be
deleted(Father/
Mother/Husband)
----------------------------------------------------------------------
(b) Relationship with the person whose entry is to be
deleted.
Father/Mother/Husband
----------------------------------------------------------------------
III. Reasons for objection
----------------------------------------------------------------------
a)* Death on 10. Day 11. Month 12.
Year
b)* No longer
ordinary
resident since 13. Day
14. Month 15. Year
c)* Not entitled
to be registered
for the reason
----------------------------------------------------------------------
----------------------------------------------------------------------
IV. (a) Objector's 16. Title$ 17. First and 18.
Last
details: middle name name
----------------------------------------------------------------------
19. Sex
20. Part number of 21. His/her
(male/female)
electoral roll serial
in which number
objector's in that
name is Part
included
----------------------------------------------------------------------
b) Details of 22.
Title$ 23. First and 24. Last
relation of middle name name
objector
(Father/Mother/ Husband)
----------------------------------------------------------------------
(c) Relationship with
objector: Father/Mother/Husband
______________________________________________________________
V. Particulars of place of ordinary residence of objector (Full
address):
______________________________________________________________
25. House/Door number
______________________________________________________________
26. Street/Mohalla/Road/Gali
______________________________________________________________
27. Area/Locality
______________________________________________________________
28. Town/Village
______________________________________________________________
29. Post Office 30. Pin Code
______________________________________________________________
31. Police Station
______________________________________________________________
32. Tehsil/Taluka@
______________________________________________________________
33. Block/Mandal (for Village)@
______________________________________________________________
34. District
_____________________________________________________________
$ Sh./Smt./Km./Dr. etc.
@ May not be applicable in
Metropolitan Areas.
+In case of Union territories having no
Legislative Assembly and the
State of Jammu and Kashmir.
*Strike out the
inappropriate alternative.
----------------------------------------------------------------------
1. Subs. by Notifn.
No. S. O. 207(E), dated the 31st
March,
1999.
----------------------------------------------------------------------
VI. Details of Objector's Photo Identity Card,
if issued, in this or
any other Constituency
----------------------------------------------------------------------
35.Elector's Photo
Identity 36. Date of issue
Card Number:
----------------------------------------------------------------------
37. Constituency
(Assembly/+Parliamentary Constituency)
Name
number;
----------------------------------------------------------------------
VII. Declaration
I hereby declare that the
facts and particulars mentioned above
are
true to the best of my
knowledge and belief.
Place:
Date:
Signature or thumb impression
of objector
----------------------------------------------------------------------
I am submitting the application to the Electoral Registration
Officer
through
(i) Sh./Smt./Km (full name and address) Or (ii) in person*/or
(iii) by Post*
Signature of thumb impression
of objector
Signature or thumb
impression of the
person submitting the
application.
----------------------------------------------------------------------
Note-Any person
who makes a statement or declaration which is false
and which he either knows or believes to be
false or does not believe
to be true, is punishable
under section 31 of the Representation
of
the People Act, 1950.
----------------------------------------------------------------------
+In case of Union
territories having no Legislative Assembly and
the State of Jammu and Kashmir
*Strike out the
inappropriate alternative.
______________________________________________________________
For use of registration
officer or other officer designated
by
him
______________________________________________________________
Details of acknowledgment
(To be filled by Officer receiving the application)
______________________________________________________________
Details of acknowledgment receipt issued to the applicant
______________________________________________________________
Receipt number: Signature of officer
receiving the application
______________________________________________________________
Date of receipt:
______________________________________________________________
Remarks, if any, of the
Officer receiving the application:
______________________________________________________________
Application received by:
______________________________________________________________
Name of Officer:
______________________________________________________________
Designation*:
______________________________________________________________
Place:
Date: Signature of
Officer
receiving the application
*Electoral Registration
Officer/Assistant Electoral Registration Officer
______________________________________________________________
Details of Action Taken
(To be filled
by Electoral Registration Officer
of the Constituency)
______________________________________________________________
Revision identity
Constituency number and name
______________________________________________________________
______________________________________________________________
The application of
*Shri/*Smt./*Km.............for deletion of
entry
relating to
*Shri/*Smt./*Km.
........... in the electoral
roll in
Form 8B has been
accepted*/rejected*
______________________________________________________________
*Accepted:
______________________________________________________________
Under rule
26(4) and
relevant entry Serial number
In part
is deleted in of entry deleted number
the electoral
roll of the
Constituency
______________________________________________________________
*Rejected:
______________________________________________________________
Rejected, under rule 26(4)
______________________________________________________________
Detailed reasons for
acceptance or rejection [under rule
26(4)]
___________________________________________________________
______________________________________________________________
Place:
Date: (Seal of
Electoral
Registration Officer)
Signature of Electoral Registration Officer
*Strike out the inappropriate alternative.
--------------------------------------------------------------------
1[FORM 9
(See
rules 15 and 16)
Designated location
List of applications for
Revision
identity (where
inclusion of names
Identity
applications have
received in Form 6
been received)
---------------------------------------------------------------------
Constituency (Assembly/+Parliamentary
Constituency):
----------------------------------------------------------------------
1. List number@ 2. Period of receipt From
To
of applications date date
(covered in this list)
----------------------------------------------------------------------
3. Place of hearing*
----------------------------------------------------------------------
Sl. Date of Name of Name of
Father/ Place of
No.$ receipt
claimant
Mother/Husband residence
of appli- and (Relationship)#
cation
----------------------------------------------------------------------
1 2 3 4 5
----------------------------------------------------------------------
----------------------------------------------------------------------
----------------------------------------------------------------------
----------------------------------------------------------------------
----------------------------------------------------------------------
Date of hearing* Time of hearing*
----------------------------------------------------------------------
6(a) 6(b)
----------------------------------------------------------------------
----------------------------------------------------------------------
----------------------------------------------------------------------
----------------------------------------------------------------------
Date of exhibiton Date of
at designated exhibi-
location tion at
under rule 15(b) Electoral
Registra-
tion
Officer's
Office
under
rule
16(b)
----------------------------------------------------------------------
+In case of Union territories having no
Legislative Assembly and the
State of Jammu and Kashmir.
@For this revision for this
designated location.
*Place, time
and date of hearing as fixed by electoral registration
officer.
$Running serial number is to be maintained for each
revision for each
designated location.
#Give relationship as
F=Father, M=Mother and H=Husband within brackets
i.e. (F), (M), (H)
----------------------------------------------------------------------
1. Subs. by Notifn.
No. S. O. 207(E), dated the 31st
March,
1999.
----------------------------------------------------------------------
1[FORM 10
(See rules 15 and 16)
Designated location List of applications for Revision
Identity (where objection to inclusion Identity:
applications have of name received in Form 7
been received)
--------------------------------------------------------------------
Constituency (Assembly/Parliamentary!
Constituency):
______________________________________________________________
List number@: 2. Period
of receipt From To
of applications date date
(covered in this list)
_____________________________________________________________
Place of hearing*
______________________________________________________________
Sl.No.$ Date
of Name Particulars of Reasons
of appli-
receipt (in name objected in
cation
full) to brief
of ------------ for
objec- Part Sl. Name objec-
tor No. No. in tion
Full
-----------------------------------------------------------------
1 2 3 4 5 6
7
-----------------------------------------------------------------
-----------------------------------------------------------------
-----------------------------------------------------------------
-----------------------------------------------------------------
Date of hearing* Time of hearing
-----------------------------------------------------------------
8(a)
8(b)
-----------------------------------------------------------------
-----------------------------------------------------------------
-----------------------------------------------------------------
-----------------------------------------------------------------
-----------------------------------------------------------------
Date of exhibition Date of
at designated location exhibi-
under rule 15(b): tion at
Electoral
Registration
Officer's
Office
under
rule
16(b):
-----------------------------------------------------------------
!In case of Union territories having no
Legislative Assembly and
the State of Jammu and
Kashmir.
@For this revision for this
designated location.
*Place, time
and date of
hearing as fixed
by electoral
registration officer.
$Running serial number is to be maintained for each
revision for
each designated location.
--------------------------------------------------------------------
1. Subs. by Notifn. No.
S. O. 207(E), dated the 31st March,
1999.
--------------------------------------------------------------------
1[FORM 11
(See rules 15 and 16)
_____________________________________________________________________
Designated location List
of applications for Revision
identity (where objection
to particulars in identity:
applications have
entries in electoral roll
________________
been received)
received in Form 8
----------------------------------------------------------------------
Constituency (Assembly/Parliamentary!
Constituency):
----------------------------------------------------------------------
1. List number@ 2. Period of receipt From
To
of applications date
date
(covered in this
list)
_____________________________________________________________________
3. Place of hearing*
______________________________________________________________
Serial Date of Name Particulars
of Nature
Number$ receipt (in entry
objected of
of full)
to objec-
appli- of ---------------
tion
cation elector Part Serial
objec-
No. No.
ting
------------------------------------------------------------------
1 2
3 4 5 6
______________________________________________________________
______________________________________________________________
______________________________________________________________
______________________________________________________________
______________________________________________________________
Date of Time of
hearing* hearing*
______________________________________________________________
7(a)
7(b)
______________________________________________________________
Date of exhibition Date of exhibition
at designated at Electoral
location Registration
under rule 15(b): Officer's
Office under rule
16(b):
----------------------------------------------------------------------
!In case of Union territories having no
Legislative Assembly and the
State of Jammu and Kashmir.
@For this revision for this
designated location.
*Place, time
and date of hearing as fixed by electoral registration
officer.
$Running serial number is to be maintained for each
revision for each
designated location.
-----------------------------------------------------------------------
1. Subs. by Notifn.
No. S. O. 207(E), dated the 31st
March,
1999.
______________________________________________________________
FORM 12
[See rule 19(1)(b)(i)]
Notice of hearing of a claim
Duplicate
---------
(Office Copy)
To
(Full name and address of claimant)
Reference:-Claim No.
..........
Take notice
that your claim for the
inclusion of your name in the
electoral roll
will be heard
at................... (place)
at......O'clock on the ..........day of.................19
. You are
directed to
be present at the hearing with such evidence as you/may
like to adduce.
Place.............
Date..............
Electoral Registration Officer.
______________________________________________________________________
FORM 12
[See rule 19(1)(b)(i)]
Notice
of hearing of a claim
Original
________________________
(To be served on the claimant)
To
(Full name and address
of claimant)
Reference:- Claim
No.................
Take notice that your claim
for the inclusion of your name in the
electoral roll will be heard
at............................. (place)
at......... O'clock on
the......................................
day
of..........19 . You are directed to be present at the
hearing with
such evidence as you may
like to adduce.
Place.................................
Date..................................
Electoral Registration Officer.
______________________________________________________________________
Certificate of service of notice
Received notice of the date of hearing
Date................
............
Claimant
Certified that the notice on the claimant has been
duly served by me
this...........day of.......on (name)........
personally/by
affixation on residence.
Place.............
Date..............
...............
Serving Officer.
---------------------------------------------------------------------
N.B.-If this notice is
served by post, attach the receipt here.
---------------------------------------------------------------------
FORM 13
[See rule 19(1)(b)(ii)]
Notice to the objector
Duplicate
_______________
(Office Copy)
To
(Full name
.........................
and address
.........................
of objector)
.........................
Reference:-Objection No. ..........................
Take notice that your
objection to the inclusion of the name of-
..........................
..........................
..........................
will be heard
at................... (place)
at......O'clock on the
..........day
of.................19 . You are directed
to be present
at the hearing with such
evidence as you may like to adduce.
Place............
Date.............
..............................
Electoral Registration Officer.
-------------------------------------------------------------------
FORM 13
[See rule 19(1)(b)(ii)]
Notice to the objector
Original
_______________
(To be served
on the objector)
To
(Full name
.......................
and address
.......................
of objector)
.......................
Reference:-Objection No..........................
Take notice that your objection to the inclusion of the name
of-
................
................
................
will be
heard at...................
(place) at......O'clock on the
..........day of.................19 . You are directed to be present
at the hearing with such
evidence as you may like to adduce.
Place............
Date.............
..............................
Electoral Registration Officer.
-------------------------------------------------------------------
---------------------------------------------------------------------- CERTIFICATE OF SERVICE OF NOTICE
Received notice of the date of hearing
Date........ ...........
Objector
Certified that the notice on the objector has been
duly served by me
this.................day of.........on (name)..........personally/by
affixing on residence.
Place..........
Date............
...........
Serving Officer.
---------------------------------------------------------------------
N.B.- If this notice is
served by post, attach the receipt here.
----------------------------------------------------------------------
FORM 14
[See rule 19(1)(b)(ii)]
1[Notice to
the person in respect of
whom objection has been made]
Duplicate
____________
(Office Copy)
To
(Full name and
address.................................
of person
.............................
objected to)
.................................
Reference:-Objection
No...........................
Take notice that the
objection to the inclusion of your name at Serial
No....................... in
Part........of the electoral
roll
for...................... constituency filed by
(Full name
................................................
and address of
................................................
objector)
................................................
will be
heard
at...........................................(place)
at...........O'clock on the.............day of ...... 19 .
You are
directed to
be present at the hearing with such evidence as you may
like to adduce. The grounds of objection (in brief) are:-
(a)
(b)
(c)
Place.....................
Date......................
.............................
Electoral Registration Officer.
______________________________________________________________
FORM 14
[See rule 19(1)(b)(ii)]
1[Notice to the person in respect of
whom objection has been made]
Original
____________
(To be served on the person objected to)
To
(Full name and address
.................................
of person
.............................
objected to)
.................................
Reference:-Objection No.
....................
Take notice that the
objection to the inclusion of your name at Serial
No....................... in Part........of the electoral roll
for...................... constituency filed by
(Full name and ..........................
address of ..........................
objector) ..........................
will be heard
at................................(place)
at...........O'clock on
the.............day of ...... 19 . You are
directed to be present at
the hearing with such evidence as you may
like to adduce. The grounds of objection (in brief) are:-
(a)
(b)
(c)
Place...................
Date....................
.............................
Electoral Registration Officer.
____________________________________________________________
1. Ins by Notifn.
No. S. O. 814(E), dated the 3rd
September,
1987.
______________________________________________________________
Certificate of service of notice
Received
Notice of the date of hearing
Date...............
..................
Person objected to
Certified that the notice on the person, the entry
relating to whose
name has
been objected to,
has been duly
served by me
this.............. day
of............. on (name).............
personally by affixation on
residence.
Place...............
Date................
...........................
Serving Officer.
----------------------------------------------------------------------
N.B.-If this
notice is served by post,
attach the receipt here.
__________________________________________________________________
FORM 15
[See rule 19(1)(b)(iii)]
Notice of hearing of an objection to particulars in an entry
Duplicate
___________
(Office copy)
To
(Full name
.................................
and
address.................................
of
objector)................................
Reference:-Objection No.
.............
Take notice
that your objection to certain particulars in the entry
relating to
you will be
heard at............. (place)
at...........O'clock on the.............day of ...... 19 .
You are
directed to
be present at the hearing with such evidence as you may
like to adduce.
Place.....................
Date......................
...............................
Electoral Registration Officer.
----------------------------------------------------------------------
FORM 15
[See rule 19(1)(b)(iii)]
Notice of hearing of an objection to particulars in an entry
Original
------------------------------
(To be served on the
objector)
To
(Full name .................................
and address.................................
of objector).................................
Reference:- Objection No. .....................
Take notice
that your objection to certain particulars in the entry
relating to you will be
heard at............. (place)
at...........O'clock on the.............day of ...... 19 .
You are
directed to
be present at the hearing with such evidence as you may
like to adduce.
Place.................
Date..................
..............................
Electoral Registration Officer.
______________________________________________________________
CERTIFICATE OF SERVICE OF NOTICE
Received
notice of the date of hearing
Date............
.................
objector
Certified that the notice on the objector has been
duly served by me
this....................day of............on (name).........
personally/by affixation on
residence.
Place.................
Date..................
......................
Serving Officer.
---------------------------------------------------------------------
N.B.-If this notice is
served by post, attach the receipt here.
--------------------------------------------------------------------
1[FORM 16
[See rule 22(1)]
Notice of final publication of electoral roll
It is hereby notified
for public information that
the list of
amendments to the draft
electoral roll for the........................
constituency has been prepared with reference
to..............as the
qualifying date
and in accordance with the Registration of Electors
Rules, 1960.
A copy of the said roll together with the said list of
amendments has been published and will be available for
inspection at
my office.
............................
Electoral Registration Officer.
Place......................
Date.......................
(Address)........................
......................]
____________________________________________________________
FORM 17
[See rule 30]
Application for inclusion of name in the electoral roll
for a local authorities' constituency
To
The Electoral Registration Officer,
.................
(Local Authorities) Constituency.
Sir,
I am a member of
...............which is a constituent local authority
exercising jurisdiction within the limits
of the.........local
authorities' constituency. I am therefore entitled to be
registered
as an elector in the said
constituency, and request that my name
be
included in the electoral
roll thereof.
My address is:...............................
..............................
..............................
Yours faithfully,
----------------------------------------------------------------------
1. Subs. by Notifn. No.
S. O. 814(E), dated the 3rd
September, 1987, for Form
16.
----------------------------------------------------------------------
1[FORM 18
(See rule 31)
CLAIM
FOR INCLUSION OF NAME IN THE ELECTORAL ROLL FOR A GRADUATE’S CONSTITUENCY
To
The Electoral Registration Officer,
.................
(graduate) Constituency.
Sir,
I request that my
name be registered in the electoral
roll for
the.................(graduate's)
Constituency.
The particulars are:-
Name (in
full).................
Sex.........
Father's/Mother's/Husband's
name (in full) ...............
Qualification .............
Occupation .................
House address (Place of
ordinary residence) .........
House No. .....
Street/Mohalla ..........
Town/Village ..............
Post Office ...........
Police
Station/Tehsil/Taluka/Mouza ...........
District ..............
Age...............
2. *I am a graduate
of
the....................University
having
passed the degree/diploma
examination in the year .......
OR
*I am in possession of a
diploma/certificate in...............which is
a qualification equivalent
to that of a graduate of a University in
India having passed the
examination for the diploma/certificate in the
year.............
3. In support of my claim
as being a graduate/in possession of
the
above
diploma/certificate. I submit
herewith.........
4. **My name has not been included in the electoral roll for this or
any other graduates'
constituency.
OR
**My name
has been included
in the electoral
roll for
the.........................graduates' constituency under the address
given below and I request
that it be deleted from that roll:
..................
..................
5. I declare that
I am a citizen of India and
that all the
particulars given above are
true to the best of my knowledge.
Place.................
Date..................
.................................
Signature of claimant.
----------------------------------------------------------------------
NOTE : Any person who makes a statement or
declaration which is false
and which the either knows
or believes to be false or does not believe
to be true is punishable
under section 31 of the Representation of the
People Act, 1950.
----------------------------------------------------------------------
.......................(Perforation)..........................
Intimation of action taken
The application in Form 18
of Shri/Shrimati/Kumari........ .
address.................................................. ........has
been-
(a) accepted and the name of
Shri/Shrimati/Kumari..................
has been registered at
Serial No.....in Part No....................;
(b) rejected for the
reason..........................
Date.......................
Electoral Registration
Officer.
(Address).................
.........................
..........................
......................(Perforation).........................
Receipt for application
Received the
application in Form
18 from Shri/
Shrimati/Kumari!.....................address!....................
Date...............
Electoral Registration Officer.
(Address)......................
..........................
..........................
_______________________________________________________________
1. Subs. by Notifn. No.
S. O. 814(E), dated the 3rd
September,
1987, for Form 18.
*Strike out the
paragraph not applicable.
**Strike off the
inappropriate alternative.
!To be filled in by the
applicant.
______________________________________________________________
1[FORM 19
[See rule 31]
CLAIM
FOR INCLUSION OF NAME IN THE ELECTORAL ROLL FOR A TEACHER’S CONSTITUENCY
To
The Electoral Registration
Officer,
.............................(Teachers')
Constituency.
Sir,
I request that my
name be registered in the electoral
roll for
the.................. (teachers') Constituency.
The particulars are:-
Name (in
full).................
Sex...........
Father's/Mother's/Husband's
name (in full).............
House address (Place of
ordinary residence):-
House No. .........
Street/Mohalla......
Town/Village
................
Post Office ............
Police
Station/Tehsil/Taluka/Mouza ........
District ...........
Age .................
2. During the last six
years I have been engaged in teaching for
a
total period of more than
three years as follows:-
------------------------------------------------------------------
Name of Educational From (Date) To (Date) Period
Institution
------------------------------------------------------------------
1.
2.
3.
4.
-----------------------------------------------------------------
In support of the above I
submit herewith....................
.............................................................
.............................................................
3. *My name has not been included in the electoral roll for
this or any other teachers'
constituency.
OR
*My name
has been included
in the electoral
roll for
the.............teachers' constituency under the address given below
and I request that it be
deleted from that roll:-
...............................................................
...............................................................
..............................................................
4. I declare that
I am a citizen of India and
that all the
particulars given
above are true to the best
of my
knowledge and
belief.
Place.......................
Date........................
................................
Signature of claimant.
----------------------------------------------------------------------
NOTE:-Any person who makes a statement or declaration
which is false
and which he either knows or believes to be
false or does not believe
to be true is punishable
under section 31 of the Representation of the
People Act, 1950.
.....................(Perforation)............................
Intimation of action taken
The application in Form 19
of Shri/Shrimati/Kumari.........
address....................................................
..........................................has
been-
(a) accepted and the name of
Shri/Shrimati/Kumari..............
.......................... has been registered at Serial
No........................ in Part No..........................
(b) rejected for the
reason...............
Date.............
Electoral Registration Officer.
(Address)....................
.............................
.............................]
....................(Perforation)............................
Receipt for application
Received the
application in Form 19 from Shri/Shrimati/
Kumari**.....................................................
address**....................................................
Date.........................
Electoral Registration
Officer
(Address)...........................
.........................]
____________________________________________________________________
1. Subs. by Notifn. No.
S. O. 814(E), dated the 3rd
September, 1987, for Form
19.
*Strike out the paragraph
not applicable.
**To be filled in by the
applicant.
---------------------------------------------------------------------