Section 66 in The Orissa Municipal Corporation Act, 2003
66. Disqualification for registration in an electoral roll.
(1)A person shall be disqualified for registration in an electoral roll if he -(a)is not a citizen of India; or(b)is of unsound mind and stands so declared by the competent Court; or(c)is for the time being, disqualified from voting under the provisions of this Act or any law relating to corrupt practices and other offences in connection with elections.(2)The name of any person who becomes so disqualified after registration in an electoral roll, shall forthwith be struck off the electoral roll in which it is included :Provided that the name of any person struck off the electoral roll of the Corporation by reason of disqualification under clause (c) of Sub-section (1) shall forthwith be reinstated in that roll if such disqualification is, during the period such roll is in force, removed under any law authorizing such removal.(3)No person shall be entitled to be registered in the electoral roll for more than one ward.(4)No person shall be entitled to be registered in the electoral roll of more than one Corporation or in any Municipality in addition to the Corporation.(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 date specified by the Election Commission; and(b)is ordinarily resident in a city;shall be entitled to be registered in the electoral roll for any one of the ward of the Corporation in which such person ordinarily resides.(6)A person shall be deemed to be ordinarily resident in a city, if he generally, resides in that city for not less than one hundred and eighty five days in a period of twelve months preceding the date so specified by the Election Commission :Provided that no person shall be deemed to be ordinarily resident in the city-(i)on the grounds only that he owns, or is in possession of a dwelling house or a hut therein; or(ii)by reason of the fact that he is a patient in any establishment maintained wholly or mainly for the reception and treatment of persons suffering from diseases or is detained in prison or other legal custody at any place.Explanation. - A person shall be deemed to reside in any dwelling house or hut which or some portion of which he sometimes uses as a sleeping apartment uninterruptedly and shall not be deemed to reside in any dwelling house or hut merely because he is absent from it or has elsewhere another house or hut in which he resides, if there is liberty of, or if there is no abandonment of intention of returning to it at any time.
