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State of Rajasthan - Act

The Rajasthan Municipalities Registration of Electors Order, 1974

RAJASTHAN
India

The Rajasthan Municipalities Registration of Electors Order, 1974

Rule THE-RAJASTHAN-MUNICIPALITIES-REGISTRATION-OF-ELECTORS-ORDER-1974 of 1974

Published on 12 June 1974
Commenced on 12 June 1974
[This is the version of this document from 12 June 1974.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Municipalities Registration of Electors Order, 1974Published vide Notification No. F. 1 (2)(1) M/Elec./74/2230 dated 12-6-1974Election DepartmentIn exercise of the powers conferred under Section 297 read with Sections 16 and 21 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby makes the Rajasthan Municipalities Registration of Electors Order regarding preparation, revision and special revision of electoral rolls, namely:-

1. Short title and commencement.

(1)This Order may be called the Rajasthan Municipalities Registration of Electors [(Amendment) order, 1994.] [Substituted by Notification of 1994.]

(2)[ It shall come into force at once.] [Substituted by Notification of 1994.]

2. Repeal.

- On this Order coming into force, the previous order issued in this behalf under the laws and enactments shall stand repealed.

3. Definitions.

- In this Order unless the subject or context otherwise requires,-

(i)'Act' means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);

(ii)'Form' means a form appended to this Order, and includes a translation thereof in the language in which the electoral roll is prepared;

(iii)'Electoral Registration Officer' means the Electoral Registration Officer of Wards in a Municipality appointed under section 20 of the Act;

(iiia)[ 'Revenue Appellate Authority' means officer appointed with that designation under the provisions of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956).] [Inserted by Notification dated 25-8-1999, published in Rajasthan Gazette, Part 6(ka)Extraordinary, dated 2-9-1999, page 105.]

(iv)'Roll' means the electoral roll for a Ward of a Municipality;

(v)'Section' means a section of the Act;

(vi)Words and expression used but not defined in this Order shall have the meaning assigned to them in the Act.

4. Form and language of roll.

- The roll for each Ward of a Municipality shall be prepared in Hindi in Devnagri Script and in such form as the [State Election Commission] [Substituted by Notification of 1994.] may direct.

5. Preparation of roll in parts.

(1)The roll shall be divided into convenient parts which shall be numbered consecutively.

(2)The number of names included in any part of the roll shall not ordinarily exceed two thousand.

(3)The names of electors in each part of the roll shall be numbered so far as practicable, consecutively with a separate series of numbers beginning with the number one.

6. Information to be supplied by occupants of dwelling houses.

- The Electoral Registration Officer may, for the purpose of preparing the roll, send letters of request inForm 1 to the occupants of dwelling houses in the ward or any part thereof, and every person receiving any such letter shall furnish the information called for therein to the best of his ability.

7. Access to certain registers.

- For the purpose of preparing any roll or deciding any claim or objection to a roll any Electoral Registration Officer and any person employed by him shall have access to any register of births and deaths and to the admission register of any educational institution and such register to give to the said officer or person such information and such extracts from the said register as he may require.

8. Publication of roil in draft.

(1)As soon as the roll for a Ward of a Municipality is ready, the Electoral Registration Officer shall publish it in draft by making a copy thereof available for inspection.-

(a)at his office, and

(b)at the office of the Municipality concerned and by displaying a notice in Form 2 at the aforesaid places and at two conspicuous places in each ward.

(2)The Electoral Registration Officer may also give such further publicity to the notice in Form 2 as he may consider necessary.

9. Period for lodging claims and objections.

(1)Every claim for the inclusion of-

(a)a name of an individual.

(b)names of all the family members, if whole family is left from enrollment,

in the roll and every objection to an entry therein shall be lodged within a period of [10] [Substituted by Notification of 1994.] days from the date of publication of the roll in draft under clause 8 or such shorter period as may be fixed by the [State Election Commission] [Substituted by Notification of 1994.] in this behalf :Provided that the State Government may by an order extend the period in respect of the Ward as a whole or in respect of any part thereof.

10. Form for claims and objections.

(1)Every claim for inclusion of name of an individual shall be:-

(a)in Form 3;

(b)signed by the person desiring his name to be included in the roll; and

(c)[ x x x] [Deleted by Notification No. F.8(GA) ()/Rules/ISG/95/Part II/2770, dated 27-7-1995 G.S.R. 55, Published in Rajasthan Gazette, Part IV(C), dated 26-8-1995.]

(2)Every claim for inclusion of names of members of the family shall be:-

(a)in Form 4;

(b)signed by each member of the family desiring their names to be included in the roll; and

(c)[ x x x] [Deleted by Notification No. F.8(GA) ()/Rules/ISG/95/Part II/2770, dated 27-7-1995 G.S.R. 55, Published in Rajasthan Gazette, Part IV(C), dated 26-8-1995.]

(3)Every objection to the inclusion of a name in the roll shall be:-

(a)in Form 5;

(b)Preferred by a person whose name is already included in electoral roll of any ward of the municipality; and

(c)[ x x x] [Deleted by Notification No. F.8(GA) ()/Rules/ISG/95/Part II/2770, dated 27-7-1995 G.S.R. 55, Published in Rajasthan Gazette, Part IV(C), dated 26-8-1995.]

(4)Every objection to a particular or particulars in an entry in roll shall be:-

(a)in Form 6; and

(b)preferred only by the person to whom that entry relates.

11. Manner of lodging claims and objections.

- Every claim or objection shall-

(a)either be presented to the Electoral Registration Officer; or

(b)be sent by post to the Electoral Registration Officer.

12. Inquiry into claims and objections.

- The Electoral Registration Officer before deciding whether or not to allow the claim or objection cause to be served :-(a)in the case of claim of an individual, a notice on the claimant;(b)in the case of claim of all family members, a notice on any of the family members preferably head of the family;(c)in the case of an objection a notice on the objector and on the person to the inclusion of whose name the objection relates; and(d)in the case of an objection to a particular or particulars in an entry, to the objector :Provided that it shall not be necessary to serve any such notice where the Electoral Registration Officer on being satisfied as to the validity of the claim or objection decides to allow it without further inquiry :Provided further that a list containing the names and addresses of the persons applying for inclusion of their names shall be exhibited on the notice board of the office of the Electoral Registration Officer for 3 clear days before making an order on the claim.

(2)A notice under sub-clause (1) be given either personally or by registered post or by affixing it to the person's residence or last known residence within the Ward.

(3)The Electoral Registration Office, specified in the notice in Form 2 shall hold a summary inquiry into every claim or objection and the orders passed by him shall be final.

(4)The Electoral Registration Officer shall also correct any clerical or printing errors which he may discover in the roll.

13. Inclusion of names inadvertently omitted.

- If it appears to the Electoral Registration Officer that owing to inadvertence or error during preparation, the names of any electors have been left out of the roll and that remedial action should be taken under this clause, the Electoral Registration Officer shall-

(a)prepare a list of the names and other details of such electors;

(b)exhibit on the notice board of his office a copy of the list together with a notice as to the time and place at which the inclusion of these names in the roll will be considered, and also publish the list and the notice in such other manner as he may think fit; and

(c)after considering any verbal or written objections that may be preferred, decide whether all or any of the names should be included in the roll.

14. Deletion of names of dead electors and of persons who cease to be or are not, ordinarily residents.

- If it appears to the Electoral Registration Officer during preparation of he roll that owing to inadvertence or error or otherwise, the names of dead persons or of persons who cease to be, or are not. ordinarily residents in the ward have been included in the roll and that remedial action should be taken under this clause, the Electoral Registration Officer shall-

(a)prepare a list of the names and other details of such electors;

(b)exhibit on the notice board of his office a copy of the list together with a notice as to the time and place at which the question of deletion of these names from the roll will be considered, and also publish the list and the notice in such other manner as he may think fit; and

(c)after considering any verbal or written objections that may be preferred, decide whether all or any of the names should be deleted from the roll :

Provided that before taking any action under this clause in respect of any person on the ground that he has ceased to be, or is not, ordinarily resident in the ward, the Electoral Registration Officer shall make every endeavour to give him a reasonable opportunity to show cause why the action should not be taken in relation to him.

15. Final publication of roll.

(1)The Electoral Registration Officer shall thereafter-

(a)prepare a list of amendments to carry out his decisions under clauses 12, 13 and 14 to correct any clerical or printing errors or other inaccuracies subsequently dis covered in the roll; and

(b)published the roll together with the list of amendments, by making a complete copy thereof available for inspection and displaying a notice in Form 7 at his office and may also publish it in the office of the concerned Municipality.

(2)On such publication, the roll together with the list of amendments shall be the electoral roll of the ward.

(3)Where the roll (hereafter in this sub-clause referred to as the basic roll), together with the list of amendments, becomes the electoral roll for a ward under sub-clause (2), the Electoral Registration Officer may, for the convenience of all concerned integrate, subject to any general or special directions issued by the [State Election Commission] [Substituted by Notification of 1994.] in this behalf, the list into the basic roll by including the names of electors in the list together with all particulars relating to such electors in the relevant parts of the basic roll itself, so however that no change shall be made in the process of such integration in the name of any elector or in any particulars relating to any elector as given in the list of amendments.

16. Revision of rolls.

(1)The roll for every ward shall be revised [X X X] [Deleted by Notification No. F.8(GA) ()/Rules/ISG/95/Part II/2770, dated 27-7-1995 G.S.R. 55, Published in Rajasthan Gazette, Part IV(C), dated 26-8-1995.] either intensively or summarily or partly intensively and partly summarily, as the [state Election Commission] [Substituted by Notification of 1994.] may direct.

(2)Where the roll or any part thereof is to be revised intensively, it shall be prepared afresh and clauses 4 to 15 shall apply in relation to such revision as they apply in relation to the first preparation of a roll.

(3)When the roll or any part thereof is to be revised summarily, the Electoral Registration Officer shall cause to be prepared a list of amendments to the relevant parts of the roll on the basis of such information as may be readily available and publish the roll together with the list of amendments in draft; and the provisions of clauses 7 to 15 shall apply in relation to such revision as they apply in relation to the first preparation of a roll.

(4)Where at any time between the publication in draft of the revised roll under sub-clause (2) or of the roll and list of amendments under sub-clause (3) and the final publication of the same under clause 15, any names have been directed to be included in the roll for the time being in force under clause 17, the Electoral Registration Officer shall cause the names to be included also in the revised roll unless there is, in his opinion any valid objection to such inclusion.

17. Correction of entries and inclusion of names in Rolls.

(1)Any person may apply in writing to the Electoral Registration Officer for inclusion or his name in the roll or for correction therein of any error or defect in the entry relating to him.

(2)The Electoral Registration Officer shall, after making such inquiry as he considers necessary if satisfied that the applicant is entitled to be registered in the roll or that the error or the defect in the entry should be corrected, directed the name of the applicant to be included therein, or as the case may be, the entry to be amended.

(3)A list of persons applying under sub-clause (1) shall be exhibited on the notice board of the office of the Electoral Registration Officer for a period of 3 clear days before making an order and no order shall be made under this clause after the last date of filing nominations and before completion of that election.

17A. Deletion of entries in Rolls.

- If the Electoral Registration Officer for wards in a Municipality on application made to him in duplicate in Form 5 or on his own motion, is satisfied after such enquiry as he thinks fit, that any entry in an electoral roll of the ward should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward or the person concerned is already enrolled in the current voters list of any ward of a panchayat or is otherwise not entitled to be registered in that roll, the Electoral Registration Officer shall delete the entry :Provided that before talking any action under his clause the Electoral Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him except in the case of deletion of name of dead person.

17B. Appeals from orders deciding claims and objections.

(1)An appeal shall lie from any decision of Electoral Registration Officer under clauses 12, 13 and 14 to the Collector of the district concerned:Provided that an appeal shall not lie where the person desiring to appeal has not availed himself of his right to be heard by, or to make representation to the Registration Officer on the matter which is the subject of appeal.

(2)Every appeal under sub-clause (1) shall be-

(a)in the form of a memorandum signed by the appellant, and

(b)presented to the Collector within a period of fifteen days from the date of announcement of the decision or sent to that officer by registered post so as to reach him within that period.

(3)The presentation of an appeal under this clause shall not have the effect of staying or postponing any action to be taken by the Registration Officer under clause 15.

(4)Every decision of the Collector shall be final, but in so far as it reverses or modifies a decision of the Registration Officer it shall take effect only from the date of the decision in appeal.

(5)The Registration Officer shall cause such amendments to be made in the roll as may be necessary to give effect to the decision of the appellate officer under this clause.

(6)For the purpose of sub-clause (1), an appeal shall be deemed to have been presented to the Collector of the district concerned, when the memorandum of appeal is delivered by, or on behalf of the appellant to the Collector himself or to any other officer appointed by him in this behalf.

17C. Appeals from orders under clauses 17 and 17A.

(1)An appeal shall lie to Revenue Authority concerned from any Order of the Electoral Registration Officer under clauses 17 and 17A.

(2)Every appeal shall be-

(a)in the form of a memorandum signed by the appellant;

(b)accompanied by a copy of the order appealed from and a receipt in proof of the fee of one rupee having been deposited in the office of the District Election Officer concerned;

(c)presented within a period of fifteen days from the date of the order appealed from or sent by registered post so as to reach him within that period.

18. Transportation of entries form one ward to another.

- Notwithstanding anything contained in clause 17, if the Electoral Registration Officer on application made to him or on his own motion is satisfied, after such inquiry as he thinks fit, that any entry in the roll of a ward should transposed to the roll of another ward of a Municipality for the reason that there has been an error in inclusion of any entry at the time of preparation of revision of roll, the Electoral Registration Officer shall transpose the entry in the roll of the correct ward by affixing a copy of his order on the notice board and also at a conspicuous place in each of the affected wards and give such further publicity to the order as he may consider fit.

19. Custody and preservation of Rolls.

- After the roll for a ward has been finally published the following papers shall be kept in the off ice of the Electoral Registration Officer until the final publication of the next electoral roll:-

(i)One complete copy of the Electoral Roll duly authenticated by the Electoral Registration Officer;

(ii)All applications in regard to the preparation of Draft Electoral Roll;

(iii)All manuscript parts prepared by the enumeration agencies and used for compiling the Draft Electoral Roll;

(iv)All claims and objections to the Draft Electoral Roll;

(v)All decisions passed on the claims and objections.

Form 1[See Clause 6]Letter of requestPlace........Date.........To,

The occupant of.............

Ward No....

Sir/MadamThe preparation of the electoral roll for the Ward No.......... in which you are residing has been taken in hand. It will greatly facilitate my work if you will kindly complete the statement below after reading the attached instructions and hand it over to my assistant who will call for it.Electoral Registration Officer. ..................Municipality.StatementNames and particulars of adult citizens ordinarily residing in the above premises.

Name of citizen.	Particulars as to father or husband.	Age on 1st January, 19......
1.2.3.4.5.etc.

Signature :Date:House No.Gali/MohallaInstructions

1. Enter the names of all persons who have completed 18 years of age on or before the 1st April of this year and who are ordinarily residing in the premises.

2. Only the names of these who are citizens of India should be entered.

3. Enter against Serial No. 1 in the first column, the name of the head or other senior member of the family, provided he or she has the qualifications mentioned in paragraph 1 and 2 above.

4. "Ordinarily residing" does not mean that the person should be actually in the house when you are filling in the form. The persons who normally live in the house should be included even though they may be temporarily absent e.g. on a journey or on business or in hospital. On the other hand, a guest or visitor, who normally lives else where but happens to be in the house at the time should not be included.

5. All ordinary residents of the house should be included whether they are members of the family or not.

6. In the case of every male citizen, enter in the second column the name of his father preceded by the words "son of'.

7. In the case of every female citizen, enter in the second column:-

(i)the name of the husband preceded by the words "wife of' if she be married;

(ii)the name of the late husband preceded by the words "widow of' if she be a widow; and

(iii)the name of the father preceded by the words "daughter of', if she be unmarried.

8. In the third column enter the age of the citizen as accurately as possible, giving only the number of complete years and ignoring the months.

Form 2[See Clause 8]Notice of Publication of Draft Electoral RollTo,The Electors of all Wards/Ward No...............of.......Municipality.[Notice is hereby given that the Electoral Roll has been prepared in accordance with the Rajasthan Municipalities Registration of Electors Order, 1974 with reference to 1st day of April ................ as the qualifying date and a copy thereof is available for inspection at my office and at the office of the Municipality concerned during office hours.] [Strike out whichever is not applicable.]or[Notice is hereby given that the existing Electoral Roll revised with reference to 1st day of April................. as the qualifying date in accordance with the Rajasthan Municipalities Registration of Electors Order, 1974 is available for inspection at my office and at the office of the Municipality concerned during office hours.] [Strike out whichever is not applicable.]Those who have attained the age of 18 years or more on 1st day of April , may file the claim for the inclusion of their names in the above roll, similarly if here is any objection to the inclusion of name or any objection to particulars entry it shall be made on or before in form number 3, 4, 5 and 6 as may be appropriate.Every such claim or objection shall be presented in my office or sent by post to the address given below so as to reach me not later than the aforesaid date.

Date...........	Electoral Registration Officer.
	(Address) ..................

[Form 3] [Substituted by Notification No. F. 8(Ga) () Rules/D/L/B/14/3973-Rajasthan Gazette Extra Ordinary, pt. 1(B), dated 20.8.2014, p.239][See clause 10(1)]

Application for inclusion of name of an individual in electoral roll
To,The Electoral Registration Officer.............. Municipal Board/Municipal Council/Municipal CorporationSir,I request that my name be including in electoral roll for the Part No. of ward No. .................. of aboveMunicipality, Particulars in support of my claim for inclusion in the electoral are given below:-	Space For Pasting OneRecent Passport SizePhotograph (3.5 Cm X 3.5 Cm)Showing Frontal View Of FullFaceWithin This Box

I. Applicant's details	Name	Surname (if any)

Age as on 1st January (write year) …......	Year		Months
Date of birth, if known:	Day:	Month:	Year:
Sex* (male/female/others):
Father's/ Mother's/ Name Husband's (Strike out theinappropriate alternative)	Name	Surname (if any)
II. Particulars of place of present ordinary Residende(Full Address)
House/Door number:
Street/Area/Locality/Mohalla/Road:
Town/Village:
Tehsil :
District:	Pin code
Mobile (if any)	Email (if any):
Name of Assembly constituency	Part No. of Assembly constituency
III. Details of member(s) of applicant's family alreadyincluded in the current electoral roll of the constituency: )
Sr. No.	Name	Relationship with applicant	Serial No. of Voter List

* If Kinner/sex changer do not want to mention their gender as male/female, then they write their gender as others.* Please enclose a passport size photograph with the application form.

IV. Declaration
I hereby declare that to the best of my knowledge and belief:-
(i) I am a citizen of India;
(ii) I am ordinarily resident at the address given in para IIabove since ................ (date, month, year);
(iii) I am eligible for the registration of electoral roll ofabove ward of the Municipality:
(iv) I have not applied for the inclusion of my name in theelectoral roll for any other ward of any municipality; and
(v) *My name has not already been included in the electoralroll of this ward or any other ward of any Municipality;
or
* My name may have been included in the electoral roll forward number …......... serial number in voterlist.........in which I was ordinarily resident earlier at theaddress mentioned below and if so, I request that the same may bedeleted from that electoral roll.
Place:Date:	Signature or thumb impression of the applicant

Remarks of Field Level Officers (e.g, Investigation Officer,DesignatedOfficer, Supervisory Officer)

To be filled by Electoral Registration Officer of the constituency

The Application of Shri/Smt./Kumari .............. for inclusion of name in the electoral roll in from 3 has been accepted/rejected*.Detailed reason for acceptance or rejection [under clause 12 of the Order] ......................................

Place:Date :

Signature of Electoral Registration Officer(Sealof the Electoral Registration Officer)

[This page should be thick enough so that it docs not get mutilated /damaged in postal transit]

Intimation of action taken

(Section-II of the page is to bp filled by ElectoralRegistration Officer of the constituency and to be posted to theapplicant on the address as given by the applicant in section-1)

Applicant name & postal address-

Postage Stamp to be affixed by the Electoral RegistrationAuthority at the time of dispatch

(a)accepted and the name of Shri/Shrimati/Kumari ............................ has been registered at serial number ............... in Part number of.................. Ward number................of Municipality..............

(b)rejected for the reason.....................

Place ...............Date ................

Electoral Registration Officer(Address).........................................................

..............................................................................................................................................................................................................................................................................................................................................................................................................................................................................(Perforation for detachment) .......................................................................................................................................................................................................................................................................................................................................................................................................................(To be filled in by the applicant)Receipt for applicationReceived the application in Form-3 of Shri/Shrimati/Kumari .........................Address....................................................Date.Signature of the officer receiving the application on behalf of the Electoral Registration Officer (Address)...........................................* Strike out the inappropriate alternative.[Form 4] [Substituted by Notification No. F. 8(Ga) () Rules/D/L/B/14/3973-Rajasthan Gazette Extra Ordinary, pt. 1(B), dated 20.8.2014, p.239][See Clause 10(2)]Application for inclusion of name of family members in electoral rollToThe Electoral Registration Officer................Municipal Board/Municipal Council/Municipal CorporationSir,We request that our names be included in electoral roll for the Part number........... of ward number ................. of above Municipality. Particulars in supportof our claim for inclusion in the electoral roll are given below:-

Sr. No.	Name	Father/Husband/Mother's Name	Sex*	Age on last 1st January	House No. & Name of Colony	Space For Pasting One Recent Passport SizePhotograph (3.5 Cm X 3.5 Cm) Showing Frontal View Of Full FaceWithin This Box
Year	Month
1	2	3	4	5	6	7	8

We hereby declare that to the best of our knowledge and belief: -

(i)We are citizen of India;

(ii)We are ordinarily resident at the address given in column number 7 of above table since.................(date, month, year);

(iii)We are eligible for the registration of electoral roll of above ward of the Municipality;

(iv)We have not applied for the inclusion of our name in the electoral roll for any other ward of any Municipalities: and

(v)**Our name has not already been included in the electoral roll of this ward or any other ward of any Municipality;

or**Our names are presently includes in the electoral roll for the Municipality/Panchayat Circle as under:-

Name of Municipality/Pachayat Circle wherepresently our name is includes.	Name of Voter	Father/Husband/Mother's Name	Ward No.	Part No. of electoral roll	Sr. No. of electoral roll
1	2	3	4	7	8

Full name of Applicants	Signature or Thumb Impression
(1) ...............	(Head Of Family)	(1).................
(2) ...............	...............
(3) ...............	...............
(4) ...............	...............
(5) ...............Etc.	...............

* If Kinner /sex changer do not want to mention their gender as male/female, then they write gender as others.* Please enclose a passport size photograph with the application form.Note. - Any person who makes the 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 Sec. 15 of the Rajasthan Municipalities Act, 2009.Details of action taken on Application

Remarks of Field Level Officers (e.g, Investigation Officer,DesignatedOfficer, Supervisory Officer)

To be filled by Electoral Registration Officer of the constituency

The application of Shri/Snit./Kumari .................. for inclusion of name in theelectoral roll in Form-4 has been accepted/rejected.Detailed reason for acceptance or rejection [under clause 12 of the Order].................

Place:Date :

Signature of Electoral Registration Officer(Sealof the Electoral Registration Officer)

[This page should be thick enough so that it docs not get mutilated /damaged in postal transit]

Intimation of action taken

(Section-II of the page is to bp filled by ElectoralRegistration Officer of the constituency and to be posted to theapplicant on the address as given by the applicant in section-1)

Applicant name & postal address-

Postage Stamp to be affixed by the Electoral RegistrationAuthority at the time of dispatch

.........................................................................................................................................Second Fold ....................................................................................................................................................Section-IIThe application in Form-3 of inclusion of name in voter list-

(a)accepted and the name of Shri/Shrimati/Kumari ............................ 1. ......................... 2. ......................... 3. ......................... 4. ......................... has been registered at serial number ............... in Part number of.................. Ward number................of Municipality..............

(b)rejected for the reason.....................

Place......................... Date..........................Electoral Registration Officer ................(Address) .......................................................................................................................................................................................................................... (Perforation for detachment) ............................................................................................................................................................(To be filled in by the applicant)Receipt for applicationReceived the application in Form-4 of Shri/Shrimati/Kumari ......................... Address ....................................................Date. ...............Signature of the officer receiving the application on behalf of the Electoral Registration Officer (Address)...........................................**Strike out the inappropriate alternative.[Form 5] [Substituted by Notification No. F. 8(Ga) () Rules/D/L/B/14/3973-Rajasthan Gazette Extra Ordinary, pt. 1(B), dated 20.8.2014, p.239][See clause 10(3)]

Application for objecting inclusion of namein electoral roll

To,The Electoral Registration Officer,................... MunicipalBoard/Municipal Council/Municipal Corporation

Sir,

I object to the proposed inclusion of the name of the undermentioned person in the electoral roll for the part number........ of ward number ............... of .............Municipality

I.	Details of person inclusion of whose name is objected to:	Name	Mother's/Father's/Husband's name

		Part No.	Ward No.	Serial number of voter list:
II.	Details of objector	Name	Mother's/Father's/Husband's name

Sex * (Male/Female/Others)	Part No.	Ward No.	Serial number of Voter list:
Particulars of place of ordinary residence
House/ Door number:
Street/ Area/Locality/Mohalla/Road:
Town/ Village:
Post Office :	Pin Code :
Tehsil:	Mobile No. (if any)
District	Email (if any)
III. Reason (s) for objection:

* If Kinner'/sex changer do not want to mention their gender as male/female, then they write their gender as others.

IV. Declaration
I hereby declare that the facts and particulars mentionedabove are true to the best of my knowledge and belief.
Place:Date:	Signature or thumb impression of the applicant

Remarks of Field Level Officers (e.g, Investigation Officer,DesignatedOfficer, Supervisory Officer)

To be filled by Electoral Registration Officer of the constituency

The application of Shri/Smt./Kumari .................. objecting to for inclusion of name of Shri/Smt./Kumari ......... in the electoral roll in From has been accepted*/rejected*.Detailed reason for *acceptance/*rejection [under clause 12 of the Order].................

Place:Date :

Signature of Electoral Registration Officer (Sealof the Electoral Registration Officer)

[This page should be thick enough so that it does not get mutilated /damaged in postal transit]

Intimation of action taken

(Section-II of the page is to be filled by ElectoralRegistration Officer of the constituency and to be posted to theapplicant on the address as given by the applicant in section-I)

........................................................................................................................ First Fold ...............................................................................................................Section-I

Applicant name & postal address-

Postage Stamp to be affixed by the Electoral RegistrationAuthority at the time of dispatch

(a)accepted and the name of Shri/Shrimati/Kumari ..................... from voter list of part number ............... ward number ...................of Municipality..............

(b)rejected for the reason.....................

Place:Date :

Electoral Registration Officer (Address) ............

* Strike out the inappropriate alternative................................................................................................................... (Perforation for detachment) ...................................................................................................................(To be filled in by the applicant)Receipt for applicationReceived the application in Form-5 of Shri/Shrimati/Kumari .........................

Address. ...............Date :

Signature of the officer receiving theapplication on behalf of the ElectoralRegistration Officer(Address)...........................................

[Form 6] [Substituted by Notification No. F. 8(Ga) () Rules/D/L/B/14/3973-Rajasthan Gazette Extra Ordinary, pt. 1(B), dated 20.8.2014, p.239][See clause 10(4)]

Application for correction in particularentered electoral roll
To,The Electoral Registration Officer.............. Municipal Board/Municipal Council/MunicipalCorporationSir,I request that entry relating to myselfappearing in the electoral roll at serial number for Part No ofward no of above Municipalityis not correct. Correct particularin support of my request are given below: -	Space For Pasting OneRecent Passport SizePhotograph (3.5 Cm X 3.5 Cm)Showing Frontal View Of FullFaceWithin This Box

I. Applicant's details	Name	Surname (if any)
Age as on 1st January................ (writeyear)	Years:	Months:
Date of birth, if known:	Day:	Month:	Year:
Sex* (male/female/others):
Father’s/ Mother's/ Name Husband's(Strike out the inappropriate alternative)	Name	Surname (if any)

II. Particulars of place of present ordinary Residende (full Address)
House/Door number:
Street/Area/Locality/Mohalla/Road:
Town/Village
Tehsil:
Panchayat Samiti:
District:	Pin code
Mobile (if any)	Email (if any):
Name of Assembly constituency	Part No. of Assembly Constituency

III. Details of incorrect entry :
IV. Details of correct entry :
Place :Date :	Signature or thumb impression of the elector

Note. - Any person who makes the 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 15 of the Rajasthan Municipalities Act, 2009.*If Kinner/Sex changer do not want to mention their gender as male/female, then they write their gender as others.*Please enclose a passport size Photograph if correction to be made in photo of the elector.Details of action taken on Application

Remarks of Field Level Officers (e.g, Investigation Officer,DesignatedOfficer, Supervisory Officer)

To be filled by Electoral Registration Officer of the constituency

(i)The application of Shri/Snit./Kumari .................. for correction to particulars entered in electoral roll in From 6 has been accepted*/rejected*.

(ii)Detailed reason for acceptance or rejection [under clause 12 of the Order].................

Place:
Date:	Signature of Electrol Registration officer	(Seal of the Electrol Registration Officer)

[This page should be thick enough so that it docs not get mutilated /damaged in postal transit]

Intimation of action taken

(Section-II of the page is to be filled by ElectoralRegistration Officer of the constituency and to be posted to theapplicant on the address as given by the applicant in section-1)

........................................................................................................................... First Fold ...................................................................................................................................................Section-I

Applicant name & postal address-

Postage Stamp to be affixed by the Electoral RegistrationAuthority at the time of dispatch

................................................................................................................................ Second Fold ..................................................................................................................................................Section-IIThe application in Form-6 has been-

(a)accepted and the entry of serial number .......... of part number ............ of Ward number ............... of Municipal Board/Municipal council/Municipal Corporation ......... has been notified accordingly.

(b)rejected for the reason.....................

Date........................Electoral Registration Officer(Address) ....................................................................................................................................................................................................................................................................... (Perforation for detachment) ............................................................................................................................................(To be filled in by the applicant)Receipt for applicationReceived the application in Form-6 of Shri/Shrimati/Kumari .........................Address....................................................Date.Signature of the officer receiving the application on behalf of the Electoral Registration Officer (Address)...........................................* Strike out the inappropriate alternative.Form 7[See Clause 15]Notice of Final Publication of Electoral RollsIt is hereby notified for public information that the lists of amendments to the draft electoral rolls of the .................... Municipal Council/Board (Ward No. ....... to .......) have been prepared in accordance with the Rajasthan Municipalities Registration of Electors Orders, 1974 and a copy of the said rolls together with the said lists of amendments have been published and will be available for inspection at............Electoral Registration Officer.Place.........Date..........

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