Section 130 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
130. Electoral roll for every constituency.
(1)There shall be an electoral roll for every territorial constituency for election to the District Council of an Autonomous District electoral rolls.(2)Subject to the provisions of Rule 129, the electoral rolls for the areas comprise within an Autonomous District for the purpose of elections to the Mizoram Legislative Assembly prepared in accordance with the provisions of the Representation of the People Act, 1950 (XLIII of 1950) and the rolls issued thereunder from time to time shall be deemed to be the electoral rolls for the corresponding areas of that Autonomous District for the purpose of election to the District Council of the said Autonomous District:Provided that the name of any person who becomes disqualified for voting under the provision to sub-rule (1) of Rule 129 shall be forthwith struck off the roll in which it is included;Provided further that if the disqualification for voting under the provision to Rule 129 (1) included by any person whose name has by reason thereof been struck off the electoral roll under the foregoing proviso, be removed during the period the said electoral roll is in force, the name of such person shall forthwith be reinstated in that electoral roll;Provided further that the names of those who were eligible and qualified to be voters but not included in the last electoral roll and also names of those who thereafter become qualified under Rule 129 and those qualified voters who shifted their ordinary place of resident from one constituency to other constituency within the same District Council area, may be included in the electoral roll for the respective constituency for election to the District council.(3)The Returning Officer shall make correction, reinstatement of inclusion, as the case may be, referred to in the proviso to sub-rule (2) or shall cause such correction, reinstatement or inclusion to be made, in all copies of the electoral roll which will remain in his custody and possession for the purpose of election to the District Council. But before such correction, reinstatement or inclusion is made, the Returning Officer or any other Officer authorised by him in writing in this behalf shall make a list of such persons whose names are to be struck off reinstatement or inclusion in the electoral roll, as the case may be, and cause it to hung up in the Court of the Deputy Commissioner or Sub-Divisional Officer, as the case may be, or in such other place or places as the Returning Officer may direct. Any person entered in the list may lodge with the Returning Officer an objection against his name being struck off the electoral roll or a claim against the name of a person admitted within a period of fifteen days from the date on which the list is hung up Returning Officer or any officer Officer authorised by him in this behalf shall summarily dispose of such objection or claim petitions within a period not exceeding two weeks from the date of submission of the petitions.Every correction, reinstatement or inclusion, so made or cause to be made in an electoral roll shall be initialled and dated by the Officer who makes the correction, reinstatement or inclusion.(4)The electoral roll of a constituency of the Mizoram Legislative Assembly or so much of it as relates to the areas comprised within a constituency of the District Council of an Autonomous District shall, as and where corrected under sub-rule (3), be deemed to be the electoral roll for such constituency of the District Council and shall remain under Section 24 of the Representation of the People Act, 1950 (XLIII of 1950) in force for the same period as an Assembly Electoral roll.
