Section 13 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
13. List of Voters.
(1)The electoral roll of the Maharashtra Legislative Assembly [(excluding the last part thereof as is referred to in sub-rule (2) of rule 5 of the Registration of Electors Rules, 1960 made under the Representation of the People Act, 1950)] [This portion was inserted by Maharashtra 22 of 1962, Section 3.] prepared under the provisions of the Representation of the People Act, 1950, and in force such day as the [State Election Commission] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1994, Section 38(1).] may by general or special order notify in this behalf for such part of the constituency of the Assembly as is included in an electoral division, shall be the list of voters, for such electoral division.(1A)[ Notwithstanding anything in this Act, or in any other law for the time being in force, in respect of a presiding authority who by reason of his office is provided with residential accommodation or house-rent in lieu thereof by or under the provisions of this Act and who ceases to be ordinary resident during his term of office in any electoral divisions in the District by reason of his absence therefrom in connection with his duties as such authority, but is ordinarily resident in any place outside the District of the Zilla Parishad in respect of which he is such authority and in consequence where of his name is not in the list of voters for any electrol division, in the District then, in such case the [State Election Commission] [Sub-section (1A) was inserted by Maharashtra 34 of 1966, Section 2.] shall amend the list of voters so as to enable such presiding authority to be registered in the electoral division which but for holding such office he would have been ordinarily resident. The manner in which the list of voters shall be amended for the purposes aforesaid and all matters supplementary, consequential and incidental thereto shall be as are provided by rules made in this behalf.] [This portion was substituted for the portion beginning with the words 'on such date' and ending with the word and figure 'section 9' by Maharashtra 21 of 1994, Section 36(1)(a).](2)The office designated by the [State Election Commission] [These words were substituted for the word 'Collector' of Maharashtra 21 of 1994, Section 38(3).] in this behalf shall maintain a list voters of each electoral division.
