Section 28 in Himachal Pradesh Municipal Election Rules, 2015
28. 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-4 (in duplicate) to the 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 proper receipt :Provided that after the publication of the election programme under rule 35 such application shall be made not later than eight days before the last date for the filing of nomination papers.(2)The Electoral Registration Officer shall immediately on receipt of application under sub-rule (1) affix one copy thereof in some conspicuous place at his office and invite objections thereof to be filed within a period of four days from the date of such affixation.(3)The 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 or part thereof of any other municipality or Gram Sabha such name shall be deleted from that electoral roll.(4)Where an application made under sub-rule (1) is rejected, the person aggrieved may file an appeal, 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 Divisional Commissioner and the appeal shall be accompanied by a fee of Rs. 50/- to be paid in cash against proper receipt. The Divisional Commissioner shall decide the appeal within seven days after giving opportunity of being heard and the order passed on such appeal shall be final.(5)No amendment, transposition or deletion of any entry shall be made on or after the last date for making nomination till the election process is over.
