Section 31 in The Registration Of Electors Rules, 1960
31. Rolls for graduates' and teachers' constituencies
.-(1) The roll for every graduates' or teachers' constituency shall be prepared in such form, manner and language, or languages as the Election Commission may direct.(2)The roll shall be divided into convenient parts which shall be numbered consecutively.(3)For the purpose of preparing the roll the registration officers shall, on or before the 1st [October] [ Substituted by S.O. 2315, dated 21.9.1961.], issue a pubic notice calling upon every person entitled to be registered in that roll to send to, or deliver at his office before the 7th day of [November] [Substituted by S.O. 2315, dated 21.9.1961. ] next following an application in Form 18 or Form 19, as the case may be, for inclusion of his name:Provided that for the purpose of preparing the roll for the first time for the Legislative Council of the State of Madhya Pradesh, the references to the 1st October and the 7th day of November shall be construed as references to the 31st December, 1966 and the 7th day of February, 1967, respectively.(4)The said notice shall be published in two newspapers having circulation in the constituency and republished in them once on or about the 15th [October] [ Substituted by S.O. 2315, dated 21.9.1961.] and again on or about the 25th [October] [ Substituted by S.O. 2315, dated 21.9.1961.]:[Provided that in relation to the preparation of the roll for the first time for the Legislative Council of the State of Madhya Pradesh, the references to the 15th October and the 25th October shall be construed as references to the 15th January and 25th January, 1967, respectively.] [ Inserted by S.O. 3963, dated 24.12.1966.][(4-A) The provisions of sub-rule (3) and sub-rule (4) shall apply in relation to revision of the roll for every graduates' or teachers' constituency under sub-section (2) (a) (ii) of section 21 of the Act as they apply in relation to the preparation of such roll subject to the modification that references to the 1st October and the 7th day of November in sub-rule (3) and references to the 15th October and 25th October in sub-rule (4) shall be construed respectively as references to such dates, as may be specified by the Election Commission in relation to each such revision.] [ Inserted by S.O. 1127, dated 1.4.1967.](5)The provisions of rules 10 to 27 except clause (c) of sub-rule (1) and clause (c) of sub-rule (2) of rule 13 shall apply in relation to graduates' and teachers' constituencies as they apply in relation to assembly constituencies:Provided that a claim or an application for the inclusion of a name shall be made in Form 18 or Form 19 as may be appropriate:[* * *] [ Second proviso omitted by S.O. 814(E), dated 3.9.1987.]
