Section 14 in Haryana Municipal Corporation Election Rules, 1994
14. [ Inclusion, deletion and correction of names in the ward wise electoral roll finally published. [Substituted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
- Any person whose name is not included in the ward wise electoral roll finally published may apply to the Deputy Commissioner for addition/deletion/ correction of his name in the ward wise electoral roll.Provided that the addition/deletion or correction of any name in the ward wise electoral roll of a Municipal Corporation shall only be made, if the name of claimant/applicant exists in the relevant part of assembly electoral roll till the first day of filing nomination papers for the elections of Municipal Corporation.]
