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State of West Bengal - Section
Section 31 in The Howrah Municipal Corporation Act, 1980
31. to 34.
[* * * * * * *]| Sections 31 to 34 omitted by W.B. Act 36 of 1994. The sections were as under :-"31. Disqualification for registration in electoral roll.- (1) A person shall be disqualified for registration in the electoral roll if he -(a) is not a citizen of India, or(b) is of unsound mind and stands so declared by a competent court, or(c) is for the time being disqualified from voting under the provisions of this Act or any other law relating to corrupt practices and other offences in connection with elections.(2) The name of any person who becomes so disqualified after registration shall forthwith be struck off the electoral roll:Provided that the name of any person struck off by reason of a disqualification under clause (c) of sub-section (1) shall forthwith be restored if such disqualification is. during the period such roll is in force, removed under any law authorising such removal.32. Bar of registration of more than once.- No person shall be entitled to be registered in the electoral roll for more than one constituency or more than once in the electoral roll of any constituency.33. Authority for preparation and revision of electoral roll.- (1) The State Government shall, by notification, and on such terms and conditions as it thinks fit, appoint an election authority and such number of assistant election authorities as may be necessary for the preparation, publication, revision, correction and maintenance of the electoral roll and for holding of elections under this Act.(2) The election authority may appoint such staff for such period and on such pay as the Slate Government may sanction.(3) The salary of the election authority, the assistant election authorities and the staff appointed under sub-section (2) and all other expenses relating to the establishment of such authority or authorities shall be paid out of the Municipal Fund.34. Conditions for registration.- Subject to other provisions of this Act. every person, who -(a) is not less than eighteen years of age on the qualifying date, and(b) is ordinarily resident in Howrah, shall be entitled to be registered in the electoral roll of Howrah.Explanation.- For the purposes of this Chapter, the expression "qualifying date", in relation to the preparation or revision of an electoral roll, shall mean the first day of such month of the year in which it is so prepared or revised as may be specified by the State Government by notification or, where the electoral roll for election of members to the West Bengal Legislative Assembly is adopted under the proviso to section 30 as the electoral roll for election of Councillors to the Corporation, the qualifying date on the basis of which the electoral roll for election of members to the West Bengal Legislative Assembly was prepared, as the case may be." |