Section 82 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

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State of Odisha - Section

Section 82 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

82. Rules repealed.

(1)The Orissa Municipal (Chairman and Councillors) Election Rules, 1950, "Rule for Election of Vice-Chairman of the Municipalities, 1951 and the Constitution of the Notified Area Councils (with both Nominated and Elected Members) Rules, 1959" are hereby repealed.

(2)Notwithstanding anything contained in these rules, the elections held, nomination made, orders issued and action taken in pursuance of the provisions of the rules referred to in Sub-rules (1) and (2) shall continue to have in force so far as they are not in consistent with the provisions of the Orissa Municipal Act, 1950.[Form I] [Substituted vide O.G.E. No. 39 dated 9.1.2008.](See Rule 4)Preliminary Electoral RollDistrict......................................Municipality/N.A.C.............Subdivision...................................Ward No.............

Serial No.	House No.	Name of elector with father's or husband's name	Age	Gender	Bhaga No./ Electoral Roll Sl. No. of AssemblyConstituency
1	2	3	4	5	6

[Form II] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.][See Rule 7]Notice to file claims and objectionsThe preliminary Electoral Roll of voters of Ward No of the Municipality/NAC/Corporation has been duly published for general information:-Any person who claims to be entered in this roll and who is not entered in it or is entered in an incorrect place, or with incorrect particulars may put in a claim to the Election Officer to have his name entered or the rolls corrected.Any person whose name is on this register and who objects to the correctness of the entry or to the inclusion of his own name or the name of any other person whose name is on the roll may prefer an objection to the Election Officer.Claims shall be preferred in Form No. III and objection in Form IV. Copies of the Forms will be supplied free of cost by the Election Officer on application.Claims and objections may be presented in person or sent by post or by messenger. They shall in all cases reach the Election Officer at ............ (give address in details here) before the termination of office hours on the.........Presentation in person or delivery by messenger shall be during the office hours only.Claims and objections which are not preferred in proper Form or are not received by the date and time aforesaid will be rejected.All claims and objections received in time and in proper Form will be heard by Election Officer on...........at...........(place).Election Officer ................Date..........[Form-III] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.][See Rule 8 (2)]Notice to claim for correction of Registry of RegistrationToThe Election Office of.............Municipality/N. A.C./Corporation.Sir,I hereby give notice that I claim to have my name corrected/entered in the register of the electoral roll for the Ward No of................Municipality/N.A.C./Corporation as follows:-

Name in full of claimant and father's orhusband's name also number on the preliminary roll.	Address, Holding No. Mahala, Ward No.	Age.
(1)	(2)	(3)

I declare that I am ordinary resident (within the meaning of Sections 19 and 20 of the Representation of People Act, (1950) of Holding No..........in ... Mahala ..........Ward No. of....... Municipality/NAC/Corporation.Yours faithfully.Signature of claimant.Form - IV[See Rule 8 (2)]Notice of objection to be RegistrationToThe Election Officer ................Municipality/N. A.C./Corporation.Sir,I hereby give notice that I object to the name of the person/my name mentioned and described below being retained in the electoral roll for the electoral Ward No................of..............Municipality/N.A.C./Corporation.

Name of person objected to	Election Ward and number in preliminary roll	Nature of objection
(1)	(2)	(3)

Date...............Address-Holding No................Mahala................Ward No.............and number in the preliminary Poll.Yours faithfully,Signature of ObjectorForm-V[See Rule 10]List of Claims and Objections

(a)The following persons have put in claims to be registered as electors (or to have the registry of their names corrected) in the roll of electoral Ward No.......... of..........Municipality/ N.A.C./Corporation.

Municipality	Electoral Ward	Name of claimant and number, if any in thepreliminary roll	Father's or husband's name	Address	Age
(1)	(2)	(3)	(4)	(5)	(6)

(b)The following objections have been received regarding entries in electoral roll for the electoral Ward No.............of...........Municipality/N.A.C./Corporation.

Municipality	Electoral Ward	Name of objector and number of roll	Name of persons objected to and number on roll
(1)	(2)	(3)	(4)

(c)The following corrections have been made by the Election Officer of his own motion in the roll for the electoral Ward No.....of.........Municipality/N.A.C./Corporation.

Municipality	Electoral Ward	Name and number of roll	Name of correction
(1)	(2)	(3)	(4)

The above claims and objections will be heard and the above corrections considered by Election Officer on....................at.......Election Officer..........................Form - VI[See Rule 21 (3) (a)]Notice for application for RegistrationNotice is hereby given that the person named in column (1) below has applied for the inclusion of his name in the electoral roll for the Ward No...........The application will be heard by me at..........at........A.M./P.M. on the.........20.....

Name of applicant	Father's or husband's name	Address	Age
(1)	(2)	(3)	(4)

Form-VII[See Rule 21 (3) (c)]Application for RegistrationToThe Election Officer of.............Municipality/N. A. C./CorporationSirAs I am duly qualified to be entered in the electoral roll of the Electoral Ward No.........of........Municipality/N.A.C./Corporation, I hereby apply that my name may be entered in the electoral roll of the Ward No as.........follows :

Name of applicant and applicant's father orhusband	Address, Holding No. Mahala and Ward No.	Age
(1)	(2)	(3)

I declare that I.......................have attained the age of (18) years and that my name is not entered in any other electoral ward of this Municipality/N.A.C./Corporation.Yours Faithfully,SignatureForm-VIII[See Rule 25 (1)]Nomination Paper

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State of Odisha - Section

Section 82 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

82. Rules repealed.