Section 31 in The West Bengal Panchayat Elections Act, 2003
31. Preparation of electoral roll.
- Subject to the provisions of section 4 of the West Bengal State Election Commission Act, 1994, the Panchayat Electoral Registration Officer shall prepare and revise an electoral roll for each Block within his jurisdiction:Provided that an electoral roll shall consist of Parts relating to the Gram Panchayat constituencies delimited for the last general elections, and such Parts shall be assigned consecutive serial numbers:Provided further that there shall be one electoral roll in any area for elections from Gram Panchayat, Panchayat Samiti and Zilla Parishad or Siliguri Mahakuma Parishad constituencies:Provided also that the names of electors in each Part of the electoral roll shall be arranged according to mahalla, para or house number unless the District Panchayat Election Officer, subject to any general or special order by the Commission, determines in respect of any Part that the alphabetical order is more convenient or that the names shall be arranged partly in one way and partly in another.
