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State of Haryana - Section
Section 6 in Haryana Municipal Corporation Election Rules, 1994
6. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***]| 6. Qualifications for registration in roll.- (1) Subject to the provisions of rule 5, every person who is not less than 18 years of age on the qualifying date and is ordinary resident in a ward shall be entitled to be registered in the roll for that ward.(2) A person shall not be deemed to be ordinarily resident in a ward merely on the ground that he owns or is in possession of dwelling house therein. A person absenting himself temporarily from his ordinarily residence shall not by reason thereof cease to be ordinarily resident therein.(3) No person shall be entitled to be registered in the roll for more than one ward and no person shall be registered in the roll for any ward more than once.(4) A member of Parliament or of the Legislature of a State shall not during the term of his office cease to be ordinarily resident in the constituency in the electoral roll on which he is registered as an elector at the time of his election as such member, by reason of his absence from that constituency in connection with his duties as such member.(5) If in any case a question arises as to where, a person ordinarily resides at any relevant time, the question shall be determined with reference to all the facts of the case. |