Section 53 in The Coimbatore City Municipal Corporation Act, 1981
53. Electoral roll for divisions and qualifications for inclusion therein.
- [(1) The electoral roll of the corporation shall be the same as the electoral roll of the Tamil Nadu Legislative Assembly prepared and revised in accordance with the provisions of law for the time being in force in the corporation and shall be deemed to be the list of voters of the corporation tor the purposes of this Act and that no amendment, transposition or deletion of any entry, in the electoral roll of the Tamil Nadu Legislative Assembly made after the last date for making nominations for election in the corporation and before the notification of the result of such election, shall form part of the list of voters for such election, for the purpose of this section.] [Sub-section (1) of section 53 was substituted by Tamil Nadu Municipal Corporation (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).](2)A person shall be disqualified for registration in an electoral roll if(a)is not a citizen of India; or(b)is of unsound mind and stand so declared by a competent Court; or(c)is for the time being disqualified from voting under the provisions of section 84 or any law relating to corrupt practices and other offences in connection with elections;(3)No person shall be entitled to be registered in the electoral roll for more than one division or in the electoral roll for any division in more than one place.(4)No person registered in the electoral roll for a division shall be entitled to be registered in the electoral roll for any territorial division or ward, as the case may be, of any City (other than the City of Coimbatore), municipality or panchayat.Explanation. - For the purpose of this sub-section, the expressions city, municipality and panchayat shall have the meanings respectively assigned to them in the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) and in the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act XV of 1971) or in any other law for the time being in force, the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act was repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).].(5)Subject to the provisions of sub-sections (1) to (4) every person who(a)is not less, than eighteen years of age on the qualifying date; and(b)is ordinarily resident in the city,shall be entitled to be registered in the electoral roll for any one of the divisions referred to in section 51.Explanation. - For the purposes of this section, qualifying date in relation to the preparation or revision of an electoral roll under this Act, means the first day of January of the year in which it is so prepared or revised.(6)(a)A person shall riot be deemed to be ordinarily resident in the city on the ground only that he owns, or is in possession of, a dwelling house therein.(b)A person absenting himself temporarily from his place of ordinary residence shall not by reason thereof cease to be ordinarily resident therein.(c)A person who is a patient in any establishment maintained wholly or mainly for the reception and treatment of persons suffering from mental illness or mental defectiveness, or who is detained in prison or other legal custody at any place shall not by reason thereof be deemed to be ordinarily resident therein.(d)If in any case a question arises as to whether a person is ordinarily resident in the city, at any relevant time the question shall be determined by [the Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001.] in accordance with such rules as may be prescribed.
