Section 3 in Gujarat Municipalities (Amendment) Act, 1969
3. Amendment of section 6 of Guj. 34 of 1964.- In section 9 of the principal Act,-
(1)in sub-section (1),-(a)the words "on such date as the State Government may by general or special order notify in this behalf" shall be deleted;(b)for the words "for the purposes of this Act be deemed to be the list of voters for such ward" the words, brackets and figures "subject to any amendment, deletion or addition made under sub-section (3) or any inclusion of any name under sub-section (5), be deemed to be the list of voters for such ward for the purposes of this Act" shall be substituted;(2)after sub-section (3), the following sub-sections and Explanation shall be added, namely:-"(4) Any person who has become entitled to be registered in the relevant part of the electoral roll of the Gujarat Legislative Assembly under the Representation of the People Act, 1950 (XLIII of 1950) after the qualifying date may apply to the designated officer for inclusion of his name in the list.(5)Where the designated officer, after making such inquiry as he may consider necessary, is satisfied, that the applicant is entitled to be so registered in the relevant part of the electoral roll of the Gujarat Legislative Assembly under the Representation of the People Act, 1950, (XLIII of 1950) he shall direct tbs name of the applicant to be included in the list of voters:Provided that no such direction shall be given if the applicant is disqualified to vole under this Act or any other law for the time being in force.(6)No amendment, deletion or addition of any entry in the list of voters shall be made under sub-section (3) and no direction for inclusion of a name in the list of voters for any ward shall be given under sub-section (5) during the period between such date as the State Government may by general or special order notify in this behalf and the date of the completion of any concerned election in that ward.Exploitation.-In this section, the expression "qualifying date" shall have the same meaning as in clause (b) of section 14 of the Representation of the People Act, 1950 (XLIII of 1950)."
