Section 15 in Arunachal Pradesh Municipal Election Rules, 2011
15. Inclusion of names in electoral roll finally published.
(1)Any person, whose name is not included in the electoral roll, shall make an application in Form-2 (in duplicate) to the Municipal Electoral Registration Officer for inclusion of his name in that electoral roll, and such application shall be accompanied by a fee of Rs. 50/- to be paid in cash against receipt :Provided that after the publication of the election programme under Rule 22 such an application shall be made not later than five days before the last date for the filing of nomination papers.(2)The Municipal Electoral Registration Officer shall immediately on receipt of application under sub-rule (1) paste one copy thereof in some conspicuous place at his office and invite objections thereto to be filed within a period of 4 days from the date of such passing.(3)The Municipal Electoral Registration Officer shall, as soon as may be, after the expiry of the period as specified in the notice under sub-rule (2), consider the objections, if any, received by him and shall, if satisfied that the applicant is entitled to be registered in the electoral roll, direct such name to be included therein accordingly:Provided that if the applicant whose name is ordered to be included is already registered in the electoral roll of any other ward such a name shall be deleted from that electoral roll.(4)Where an application made under sub-rule (1) is rejected, an appeal shall lie, within a period of ten days from the date of rejection of the application for the inclusion of name or deletion of name to the State Election Commission and the appeal shall be accompanied by a fee of Rs. 100/- to be paid in cash against receipt. The State Election Commission shall decide the appeal within 10 days after giving opportunity to the party concerned of being heard and the order passed on such appeal shall be final.
