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State of Haryana - Section
Section 9 in Haryana Municipal Corporation Election Rules, 1994
9. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***]| 9. Manner of making and lodging claims and objections.- (1) Every claim shall be -(a) in Form 'A';(b) signed by the person desiring his name to be included in the roll; and(c) countersigned by another person whose name is already included in the roll of the ward in which the claimant desires his name to be included.(2) Every objection to the inclusion of name in the roll shall be -(a) in Form B (in duplicate);(b) preferred only by a person whose name is already included in that roll; and(c) countersigned by another person whose name is already included in the roll in which the name objected to appears.(3) Every objection to a particular or particulars in an entry in the roll shall be -(a) in Form C; and(b) preferred only by a person to whom that entry relates.(4) Every claim or objection shall be addressed to the Revising Authority and shall be presented, or be sent by registered post to him.(5) The Revising Authority shall maintain a register of claims in Form 1-A and register of objections in Form 1-B, entering therein the particulars of every claim or objection, as the case may be, as and when it is received.(6) Any claim or objection, which is not lodged within the period, or in the Form and manner herein specified or is lodged by a person not entitled to lodge the same, shall be rejected.(7) If an objection or claim is presented by a person to a Revising Authority who is not authorised to receive it, such Revising Authority shall at once return it to the person presenting it for presentation to the appropriate Revising Authority.(8) Where a claim or objection is not disposed of under sub-rule (6) or sub-rule (7) and the period prescribed for the presentation of claims and objections has expired, the Revising Authority shall forthwith post at his office a list of all claims and objections received together with a notice showing the date on which and the place at which such claims and objections will be heard. One copy of the objection shall be served on the person regarding whom it is made. |