Section 41 in Uttar Pradesh Municipal Corporation Act, 1959
41. Other matters relating to electors and electoral rolls.
- [In so far as provision with respect to any of the following matters is not made by this Act or the rules made thereunder, the State Election Commission may] [Substituted by U.P. Act 26 of 1995, S.14 (w.e.f. 30-05-1994).] by order make provisions in respect of the following matters concerning the electoral rolls, namely(a)the date on which the electoral rolls first prepared and subsequently prepared under this Act shall come into force and their period of operation; .(b)the correction of any existing entry in the electoral rolls on the application of the elector concerned;(c)the correction of clerical or printing errors in the electoral rolls;(d)correction of electoral rolls in case of large omissions of names therefrom in respect of any area;(e)the inclusion in the electoral rolls of the name of any person(i)whose name is included in the Assembly Rolls for the area relatable to the ward but is not included in the electoral roll of the ward or whose name has been wrongly included in the electoral roll of some other ward, or(ii)whose name is not included in the Assembly Rolls and who is otherwise qualified to be registered in the electoral roll of the ward,(f)exclusion of the names of persons who are disqualified for registration;(g)the maintenance of the record of persons disqualified for voting;(h)fees payable on application for inclusion and exclusion of names;(i)[* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).](j)custody and preservation of the electoral rolls; and(k)generally for all matters relating to the preparation and publication of the electoral rolls.Voting
