Section 17 in Himachal Pradesh Municipal Election Rules, 2015
17. Condition of registration.
- Every person who is,-(a)not less than eighteen years of age on the qualifying date, and(b)ordinarily resident in a ward, shall be entitled to be registered in the electoral roll for that ward:Provided that a person shall be entitled to be registered in the electoral rolls for only one ward of the municipality.Explanation. - For the purpose of this rule,-(i)a person shall not be deemed to be "ordinarily resident" in a ward on the ground only that he owns, or is in possession of dwelling house therein; and(ii)a person absenting himself temporarily from his place of ordinary residence shall not, by reason thereof, cease to be ordinarily resident therein.
