Section 22 in Himachal Pradesh Municipal Election Rules, 2015
22. Manner of lodging of claims and objections.
(1)A claim or objection shall be addressed to the revising authority specified in the notice referred to in rule 21 and shall be presented to it personally or sent by registered post. Every claim for inclusion of name, objection to the inclusion of the name or objection to the particulars in any entry in the electoral roll shall be in forms 4,5 or 6, as the case may be.(2)A claim shall be signed by the person desiring his name to be included in the electoral roll and countersigned by another person whose name is already included in the electoral roll in which the claimant desires his name to be included and shall, unless sent by post, be presented by claimant himself or by a person authorized by him in writing in this behalf.(3)No person shall prefer an objection to the inclusion of any name in the Electoral roll, unless his name is already included in that electoral roll of the municipality.(4)The revising authority shall maintain a register of claims, in form-7, a register of objections to the inclusion of names in form-8, and a register of objections to the particulars in any entry in form-9, and shall enter therein the time of receipt, particulars of every claim or objection, as the case may be.(5)Any claim or objection, which is not lodged within the specified period or in the manner herein specified, shall be rejected and the decision shall be recorded in the register prepared in forms 7,8 and 9, as the case may be.
