13. [ Electoral Roll. [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
(1)[Unless the Election Commission by Order published in the Gazette directs otherwise] [Inserted vide Orissa Act No. 6 of 2002 Orissa Gazette Extraordinary No. 566 dated 26.4.2002.] all persons registered by virtue of the Representation of the People Act, 43 of 1950 in so much of the electoral roll for any Assembly Constituency for the time being in force a relates to the Municipal area shall be entitled to cast their votes at an election to the Municipality and the said portion of the roll shall be deemed to be the electoral roil of the Municipal area.(2)So much of the electoral roll of the Municipal area as relates to the area comprised within a Ward thereof shall be embodied in a register shall be deemed to be the electoral roll for the Ward for the purpose of the Act.(3)The manner of splitting up of the electoral of roll for the purpose of preparation of the aforesaid register, the manner of the revision of such register from time to time and the officer or authority whom such splitting up or revision is to be carried out shall be as may be prescribed.](4)[ Nothing in this section shall debar the Election Commission to adopt, or provide, for, any other mode for preparation of electoral rolls for the purpose of elections to Municipalities.] [Inserted vide Orissa Act No. 19 of 1995 w.e.f. 19.10.1995.]
