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State of Haryana - Section

Section 81 in Haryana Panchayati Raj Election Rules, 1994

81. Repeal.

- The Haryana Gram Panchayat Election Rules, 1971 are hereby repealed:Provided that anything done or any action taken under the rule so repeated, shall be deemed to have been done or taken under the corresponding provisions of these rules to the extent it is not inconsistent with these rules.Form 1(See rule 8)List of VotersName of District ....... Block ....... Name of village ........ Ward No. .......
Serial No. House No. if any Name of Voter Father's/Husband's Name Male/Female Age
(1) (2) (3) (4) (5) (6)
           
[Form-1A [Substituted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).][rule 8 and 12B]
Application for inclusion of name, correction of any entry or transposing of name in another ward in the list of voters
{|
To Space ForPasting OneRecent PassportSizePhotograph(3.5 cm x 3.5 cm)ShowingFrontal View ofFull Face Within This Box
The District Electoral Officer/ _____________________
Gram Panchayat_________, Ward No. _________________
Block _______________,Panchayat Samiti ___________________, Ward No. ______________,
Zila Parishad_________, WardNo________
Or
Deputy Commissioner-cum-District Election Officer (P)
|-| Sir,I request that my name be included, corrected or transposed in the list of voters for the Gram Panchayat/Panchayat Samiti/Zila Parishad __________Ward No.______. My particulars in support of my claim for inclusion, correction or transposing in the electoral rolls are given below:|-|
I. Applicant's details Name Surname (if any)
 
*Father'sMother'sNameHusband's Name Surname (if any)
   
|-| I. That my name has been mentioned at Serial No.___, Part No.____ of _____________ Legislative Assembly Constituency, but has not been included in the list of voters of Gram Panchayat/Panchayat Samiti/Zila Parishad, which may be included in Ward No.____of Gram Panchayat/Panchayat Samiti/Zila Parishad_____________________________________.II. That my name bearing Sr. No. ______ Part No. ______of _______________Legislative Assembly Constituency has wrongly been included in Ward No. ______ of Gram Panchayat/Panchayat Samiti/Zila Parishad ______, which may be included in Ward No. ______ of Gram Panchayat/Panchayat Samiti/Zila Parishad.III. That the entry i.e _____________________________________ made in the list of voters of Gram Panchayat/ Panchayat Samiti/Zila Parishad __________________________________________ Ward No. ______ be corrected as _______________________________________________________________on the ground that _______________________________________________.IV. That my particulars in the electoral roll of Legislative Assembly Constituency have been mentioned_____________________________________, but in the list of voters of Gram Panchayat/Panchayat Samiti/Zila parishad have been mentioned as __________which may be corrected as_____________________.|-| V. DeclarationI hereby declare that the facts and particulars mentioned above are true to the best of my knowledge and belief.|-|
Place :Date : Signature or thumb impression of the claimantComplete Address of the applicant____________________________________________________________________________________Mobile No.____________________________
|}Note :Any person who makes a statement or declaration which is false and which he either knows or believes to be false or does not believe to be true, is punishable under section 171 of the Haryana Panchayati Raj Act, 1994.* Strike out the inappropriate alternative.
Detail of action taken(To be filled by the District Electoral Officer or the Deputy Commissioner-cum-District Election Officer (P) as the case may be
The application of Shri/Smt/Km._________________________________ for the inclusion of name, correction of his/her entry or transposing of his/her name in another ward in the list of voters in Form 1A has been accepted*/rejected*.Detailed reasons for acceptance or rejection
Place :Date : Signature of District Electoral Officer or D.C.-cum-DEO(P) (Seal of the District Electoral Officer or D.C.-cum-DEO(P)
*Strike out the inappropriate alternative.Remarks of Field Level Officer (e.g. BLO, Designated Officer, Supervisory Officer)Received an application in Form 1A from Sh./Smt./Kumari___________________________Address__________________________________________________________________ ___________________________________ and entered at sr. no. _________of the entry register.Date and time fixed for hearing..................Date ...................Signature of the officer receiving the application on Behalf of the District Electoral Officer or D.C.-cum-D.E.O. (P) (Address____________________________________)(Receipt for office use)Obtained the information about the date and time fixed for hearing of claim/objection.Date:____________Signature and Thumb Impression of the applicantReceipt of application and information about the date of hearing (for applicant)An application has been received in Form 1-A from Sh./Smt./Kumari________________________ who is resident of village _______________________________________