Section 13 in The M.P. Municipal Corporation Act, 1956
13. Disqualification fur voters.
- Sub-sections (1) and (1-a), [(1) A person shall be disqualified for registration in the electoral roll if he-(a)is not citizen of India; or(b)is of unsound mind and stands so declared by a competent Court; or(c)is convicted of an offence under the Protection of Civil Rights Act. 1955 (No. 22 of 1955), unless a period of five years or such lesser period as the State Government may allow in any particular case, has elapsed since his conviction; or(d)is for the time being disqualified from voting under the provision of any law relating to corrupt practices and other offences in connection with election.(1-a) The name of any person who becomes so disqualified after registration shall forthwith be struck off the electoral roll in which it is included :Provided that the name of any person struck off the electoral roll by reason of a disqualification under clause (d) of sub-section (1) shall forthwith be reinstated in that roll if such disqualification is, during the period such roll is in force removed under any law authorising such removal.] [Substituted for sub-section (1) by M.P. Act No. 11 of 1978.](2)[ If the State Election Commission or an authority appointed by it, on an application made to it or on its own motion, is satisfied after such enquiry as it thinks fit that any entry in the electoral roll of the Corporation-(a)is erroneous or defective in any particulars;(b)should be transposed to another place in the roll; or(c)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward or is otherwise not entitled to be registered in that roll,it shall amend, transpose or delete the entry :Provided that before taking any Action on the ground that the person concerned has ceased to be ordinarily resident, in the ward or that he is otherwise not entitled to be registered in the electoral roll of that ward, the State Election Commission or the authority, as the case may be, shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.Explanation. - The expression 'ordinarily resident' shall have the same meaning as is assigned to it in clause (b) of Section 12.] [Substituted by M.P. Act No. 16 of 1994.]
