- [(1) The list of voters of the municipal council shall be prepared subject to the superintendence, direction and control of the State Election Commission:Provided that the electoral roll of the Karnataka Legislative Assembly for the time being in force for such part of the municipal area as is included in any ward may be adopted for the purpose of preparation of list of voters of the municipal council for such ward:Provided further that the list of voters for such ward of the municipal council shall not include any amendment, transposition, inclusion or deletion of entry made after the last date for making nomination for the election to such ward and before completion of such election.] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.](2)The officer designated by the [State Election Commission] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] in this behalf in respect of a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall maintain a list of voters for each [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of such [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].Explanation. - For the purpose of this section, "electoral roll" shall mean an electoral roll prepared under the provisions of the Representation of the People Act, 1950 (Central Act XLIII of 1950), for the time being in force.(3)Every person whose name is in the list of voters referred to in subsection (1) shall, unless disqualified under any law for the time being in force, be qualified to vote, at the election of a member for the [ward] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] to which such list pertains.(4)In every [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], a voter shall have as many votes as there are councillors to be elected from that [ward] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], but no voter shall at any election give more than one vote to any one candidate.
