Section 14 in Arunachal Pradesh Municipal Election Rules, 2011
14. Correction of entries in Electoral Rolls.
- If the Municipal Electoral Registration Officer on an application in Form-4 or in Form-16 made to him, or on his own motion, is satisfied, after such inquiry as he thinks fit, that any entry in the electoral roll-(a)is erroneous or defective in any particular;(b)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident or is otherwise not entitled to be registered in that electoral roll, he shall amend or delete the entry :Provided that before taking any action on any ground under clause (a) or clause (b) that the person concerned has ceased to be ordinarily resident or that he/she is otherwise not entitled to be registered in the electoral roll the Municipal 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 :Provided further that an application under this rule at any time after the publication of the election programme under rule 22 shall be made to the Municipal Electoral Registration Officer not later than five days before the last date fixed for the filing of nomination papers.
