Section 54 in The Coimbatore City Municipal Corporation Act, 1981
54. Preparation and publication of electoral rolls, etc.
(1)[Any officer of the Government the corporation authorized in the behalf by the State Election Commission, in consultation with the Government] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act. 1994 (Tamil Nadu Act 26 of 1994).] shall, for the purposes of this Act, prepare and publish in such manner and at such times as the Government may direct, the electoral roll for each of the divisions of the council; [x x x] [The words 'as determined under section 51' was omitted by Tamil Nadu Act 27 of 1990] or the alterations to such roll, as the case may be.Explanation. - The power conferred by this sub-section, on the person so authorized shall include the power to omit, in the manner and at the same time aforesaid, from the electoral roll for any such division published under this subsection, the name of any person who is dead or who incurs any of the disqualifications specified in sub-section (2) of section 53 [or who is disqualified to be included in such part of the electoral roll for any territorial constituency of the Tamil Nadu Legislative Assembly as relates to that division.] [Inserted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).]:Provided that the name of any person omitted from the electoral roll for the division by reason of a disqualification under clause (c) of sub-section (2) of section 53 shall forthwith be reinstated in that roll if such disqualification is, during the period such roll is in force, removed under any law authorizing such removal.[(1-A) To assist the person authorised under sub-section (1) the State Election Commission may employ such persons as it thinks fit.] [Inserted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).](2)Where after the electoral rolls for the divisions of the council or any alterations to such rolls have been published under sub-section (1), the boundaries of any such divisions are altered, the person authorized under that sub-section shall, in order to give effect to such alteration of boundaries, re-arrange and re-publish in such manner as the State Election Commission may direct the electoral rolls for each of the divisions concerned.(3)[x x x](4)The electoral roll for any division published under sub-section (1), as revised by any alterations thereto subsequently published under that sub-section or under sub-section (2), shall remain in force until the publication under subsection (1) of a fresh electoral roll for that division.(5)Every person whose name appears in the electoral roll for any division as so revised shall, so long as such roll remains in force, be entitled, subject to the provisions of this Act, to vote at an election for such division and no person whose name does not appear in such roll shall vote at such an election.(6)No civil Court shall have jurisdiction -(a)to entertain or adjudicate upon any question whether any person is or is not entitled to be registered in an electoral roll for the divisions referred to in section 51, or(b)to question the legality of any action by any authority under section 53 or under this section.(7)If any person makes in connection with -(a)the preparation, revision or correction of an electoral roll, or(b)the inclusion or exclusion of any entry in or from an electoral roll,a statement or declaration in writing which is false and which he either knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
