Section 4(1) in Haryana Municipal Corporation Election Rules, 1994
(1)The Deputy Commissioner under the superintendence, direction and control of the State Election Commission, shall cause to distribute the electors of Legislative Assembly constituency or a part thereof of the existing electoral roll prepared by Election Commission of India under the provisions of the Representation of People Act, 1950 (Central Act 43 of I950), for the time being in force, which falls in the relevant ward of the Municipal Corporation, subject to any amendment, deletion or addition or any inclusion of any name by the Election Commission of India.
