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State of Haryana - Section
Section 12C in Haryana Panchayati Raj Election Rules, 1994
12C. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]
***]| 12C. Manner for making application for inclusion of name in the voters list.- (1) An application under rule 12A or 12B shall be made in duplicate in one of the Forms 1A, 1B, 1C or 1D, as may be appropriate and shall be accompanied by a fee of five rupees:Provided that such application shall be addressed to the District Election Officer (Panchayat) and presented to him at any time not later than four days from the date of publication of the election programme excluding the date of publication.(2) The fee specified in sub-rule (1) shall be, -(a) paid by means of non-judicial stamps; or(b) deposited in a Government treasury or authorized bank (authorized for collecting Government receipts) in favour of the District Election Officer (Panchayats) concerned; or(c) paid in cash against proper receipt to the District Election Officer (Panchayats) concerned or to any other officer authorized by him in this behalf; and shall not be refundable.(3) Where the fee is deposited under clause (b) of sub-rule (2), the applicant shall enclose with the application, a Government treasury receipt and where the fee is paid in cash under clause (c) of the said sub-rule, the applicant shall enclose with the application, the proper receipt issued by the District Election Officer (Panchayat) or the Officer authorized by him in this behalf to receive the fee in cash, in proof of the fee having been deposited or paid in cash by him.(4) The District Election Officer (Panchayats) shall, immediately, on receipt of such application, direct that one copy thereof be pasted in some conspicuous place of the concerned Gram Panchayat, Panchayat Samiti and Zila Panshad concerned, and in his office together with a notice inviting objections to such applications within a period of four-days from the date of such pasting.(5) The District Election Officer (Panchayats) shall, after the expiry of the period specified in sub-rule (4), consider the objections, if any, received by him and shall, if satisfied that the applicant is entitled to be registered in the voters list, direct his name to be included therein before the last date for making nomination for election to that ward:Provided that if the applicant is registered in the voters list of any other ward of other district, the District Election Officer (Panchayats) shall inform the District Election Officer (Panchayats) concerned and the later shall, on receipt of such information, strike off the name of the applicant from that voters list.] |