Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 95 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

95. Issue of General or Special direction.

- The State Government may issue such general or special directions, not inconsistent with the provisions of the Ordinance or these rules as may, in its opinion, be necessary for the purpose of giving effect to these rules.Form I[See Rule 3(1)]Name of the Municipal Corporation..............
Proposed ward No. No. of the census block as per the last precedingcensus taken for Constitution of the ward No. of house holder from to of the proposed ward.Census block wise Population of census-block for constitution ofproposed ward S.C. population in respect of each census blockconstituting ward
Male Female Male Female
1 2 3 4 5
         
S.T. population of each census block constitutingward Total population of the ward Total S.C. population of the ward Total S.T. population of the ward Remarks
Male Female Male Female Male Female Male Female
6 7 8 9 10
         
Commissioner.............Municipal CorporationForm II[See Rule 3 (1)]Name of the Municipal Corporation..............
Proposed ward No. Detailed description of the wards (here indicatename of Basti/ Sahi/ Street/ Mahala / Village etc. Boundary of the ward-North, East, South, West Total population of the ward as per the lastpreceding census
Male Female
1 2 3 4 5
         
Total S.C. population of the ward as per the lastpreceding census Total S.T. population of the ward as per the lastpreceding census Total women population of the ward as per thelast preceding census Whether reserved for SC/ST/ BCC women Remarks
Male Female Male Female
6 7 8 9 10 11 12
             
Commissioner............Municipal CorporationForm III[See rule-3(1)]Draft notification showing division of Wards and reservation of seats in the Municipal Corporation.NotificationIn exercise of the powers conferred by Sub-section (1) of Section 60 of the Orissa Municipal Corporation Ordinance, 2003 (Orissa Ordinance No.1 of 2003) read with Sub-rule (1) of rule 3 of the Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats and Conduct of Election) Rules, 2003, notice is hereby given that the................Municipal Corporation in the District of.............shall be divided into.......Wards as specified in Column (2) of the Statement-I below with the description and boundaries of the said Wards against each in Columns (3) and (4) respectively thereof for the purpose of ensuing election of [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] to the same and the Wards as specified in Column (2) of the Statement-II below in which the seats reserved under Section 7 of the said Ordinance, shall be set assigned against each in Column (3) thereof.Any objection or suggestion which may be received from any person interested in respect of the said draft notification on or before the date of expiry of the period of ten days from the date of publication of this notification will be considered. Objections or suggestions received after the said period shall not be taken into consideration.Statement I
Sl. No. Ward No. Description of the Ward Four side boundary of the Ward
1 2 3 4
       
Statement II
Sl. No. Wards determined for reservation Assignment for S.C., S.T., S.C. Women, S.T.Women, Backward Classes of Citizens including their women andother women
1 2 3
     
By order of the Governor(Officer Authorised by Government)Form IV[See Rule 3(5)]Final notification showing division of Wards and reservation of seats in the CorporationsNotificationWhereas the draft notification bearing No dated the was published in Form-III of the Orissa Municipal Corporation Division of City into Wards, Reservation of Seats and Conduct of Election) Rules, 2003 inviting objections and suggestions from all persons interested in respect of the said draft notification showing the division of the area of the Municipal Corporation into Wards and reservation of seats thereof on or before the date of expiry of the period of ten days;And whereas, objections or suggestions received within the period so specified have been duly considered;Now therefore, in exercise of the powers conferred by Sub-section (1) of Section 60 of the Orissa Municipal Corporation Ordinance, 2003 (Orissa Ordinance No.1 of 2003), the Government after consulting the Council of........Municipal Corporation do hereby divide the area of the said Municipal Corporation into Wards as specified in column (2) of the Statement-I below with the description and boundaries of the said Wards against each in column (3) and (4) respectively thereof for the purpose of ensuing election of [Corporators] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] to the same and determine the Wards as specified in column (2) of the Statement-II below in which the seats reserved under Section 7 of the said Ordinance shall be set assigned against each in column (3) thereof.Statement I
Sl. No. Ward No. Description of the Ward Four side boundary of the Ward
1 2 3 4
       
Statement II
Sl. No. Wards determined for reservation Assignment for S.C., S.T., S.C. Women, S.T.Women, Backward Classes of Citizens including their women andother women
1 2 3
     
By order of the Governor(Officer Authorized by the Government.[Form V] [Modified vide O.G.E. No. 38 dated 9.1.2008.](See Rule 5)Preliminary Electoral RollDistrict.......................... Municipal CorporationSubdivision............................ Ward No.......
Serial No. House No. Name of elector with father's or husband's name Age Gender Bhaga No./ Electoral Roll SI. No. of AssemblyConstituency
1 2 3 4 5 6
           
Form VI[See Rules (8) (2)]Notice to file claims and objectionsThe preliminary Electoral Roll of voters of ward No of the Municipal Corporation has been duly published for general informationAny person who is not less than 18 (Eighteen) years of age on the date as may be appointed by the Commission and is not otherwise disqualified to become a voter shall be entitled to have his name entered in this roll.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-VII and objections in Form-VIII. 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 ail 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 VII[See Rule (9) (2)]Notice to claim for correction of Registry RegistrationToThe Election Officer of .............Municipal CorporationSir,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 Municipal Corporation as follows
Name in full of claimant and fathers orhusbands name also number on the preliminary roll Address, Holding No. Mahala, Ward No. Age
     
I declare that I attained the age of 18 (eighteen) years on................and that I am ordinary resident (within the meaning of Sections 19 and 20 of the Representation of the People Act, 1950) of holding No in Mahala Ward No........ of Municipal Corporation.Yours faithfullySignature of claimantForm VIII[See Rule 9(2)]Notice of Objection to RegistrationToThe Election Officer of..........Municipal 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 Municipal Corporation.
Name of person objected to Electoral Ward and number in preliminary roll Nature of objection
1 2 3
     
Date......Address-Holding No................Mahala.......Ward No.........and number in the preliminary roll ......Yours faithfullySignature of objectorForm IX(See Rule 11)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 Municipal Corporation.
Municipal Corporation Electoral Ward Name of claimant & number, if any, on thepreliminary roll Fathers or husbands 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 Municipal Corporation.
Municipal Corporation 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 Municipal Corporation.
Municipal Corporation Electoral Ward Name and Number of Roll Nature 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 OfficerForm X[See Rule 24(1)]Nomination Paper for [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] of municipal corporation (Part-I)I nominate as a candidate for election to the..................Municipal Corporation from Ward No of the said Corporation and details thereof are as under..........