Section 12 in Greater Hyderabad Municipal Corporation Act, 1955
12. [ Preparation, revision and publication of electoral roll for Corporation.] [Section 12 substituted with marginal heading by Act No.20 of 1978.]
- [(1) The [*] [Substituted by Act No.22 of 1990.] electoral roll for the Corporation shall be prepared 59[by the person authorised by the State Election Commissioner] in such manner by reference to such qualifying date as may be prescribed and the electoral roll for the Corporation shall come into force immediately [upon its publication] [Substituted by Act No.34 of 2001.] in accordance with the rules made by the Government in this behalf. The [*] [The words 'draft of the' omitted by Act No.34 of 2001.] electoral roll for the Corporation shall consist of such part of the electoral roll for the Assembly constituency published under the Representation of the People Act, 1950 (Central Act 43 of 1950.) as revised or amended under the said Act, upto the qualifying date, [as relates to the City or any portion therof:] [Substituted by Act No.13 of 2008.][Provided that any amendment, transposition or deletion of any entries in the electoral roll, or any inclusion of names in the electoral roll of the Assembly Constituencies concerned, made by the Electoral Registration Officer under section 22 or section 23, as the case may be, of the Representation of the People Act, 1950, (Central Act 43 of 1950.) upto the date of election notification, for any election held under this Act, shall be carried out in the electoral roll of the Corporation and any such names included shall be added to the part relating to the concerned ward.] [Proviso inserted by Act No.34 of 2001.][Explanation. [Substituted by Act No.22 of 1990.] - Where in the case of any Assembly Constituency there is no distinct part of the electoral roll relating to the [City] all persons whose names are entered in such roll under the registration area comprising the [City] [Substituted by Act No.13 of 2008.] and whose addresses as entered are situated in the [City] [Substituted by Act No.13 of 2008.] shall be entitled to be included in the electoral roll for the Corporation prepared for the purposes of this Act.]](2)[ The electrol roll for a Corporation,-(a)shall be prepared and published in the prescribed manner by reference to the qualifying date,-(i)before each ordinary election;and(ii)before each casual election to fill a casual vacancy in the office of the [Member of the Corporation];and(b)shall be prepared and published in any year,in the prescribed manner, by reference to the qualifying date, if so directed by the State Election Commission:Provided that if the electoral roll is not prepared and published as aforesaid, the validity, or continued operation of the said electoral roll, shall not thereby be affected.] [Substituted by Act No.34 of 2001.][***] [Existing sub-section (3) of section 12 omitted by Act No.34 of 2001.](3)[] [Section 12 - existing sub-sections (4) to (8) renumbered as sub-sections (3) to (7) by Act No.34 of 2001.] [The electoral roll] [Substituted for 'the final electoral roll' by Act No.34 of 2001.] published under sub-section (1) or the electoral roll republished under sub-section (8) shall be the electoral roll for the Corporation and shall remain in force till a fresh electoral roll for the Corporation is published under this section.(4)The electoral roll for the Corporation shall be divided into as many lists as there are divisions.(5)Every person whose name appears in the list of the electoral roll relating to a division shall, subject to the other provisions of this Act, be entitled to vote at any election which takes place in that division while the electoral roll remains in force and no person whose name does not appear in such list of the electoral roll shall vote at any such election.(6)No person shall vote at an election under this Act in more than one division or more than once in the same division and if he does so, all his votes shall be invalid.(7)Where, after the electoral roll for the Corporation or any alteration thereto has been published under this Act, the Corporation is divided into divisions for the first time or any division of the Corporation is altered or the limits of the Corporation are varied, the electoral authority shall, as soon as may be, after such division or alteration or variation, as the case may be, in order to give effect to the division of the Corporation into divisions or to the alteration of the division or to the variation of the limits, as the case may be, authorize a rearrangement and republication of the electoral roll for the Corporation or any list of such roll, in such manner as it may direct.[Explanation. - In this section, the expression 'Assembly Constituency' shall mean a constituency provided by law for the purpose of elections to the *Telangana Legislative Assembly.] [Explanation to sub-section (7) of section 12 added by Act No.34 of 2001.](9)[ [***] [Sub-section (9) omitted by Act No.34 of 2001.]
