Section 31 in Siliguri Municipal Corporation Act, 1990
31. Disqualification for registration in electoral roll.
(1)A person shall be disqualified for registration in the electoral roll if he-(a)is not a citizen of India, or(b)is of unsound mind and stands so declared by a competent court, or(c)is for the time being disqualified from voting under the provisions of this Act or any other law relating to corrupt practices and other offences in connection with elections.(2)The name of any person who becomes so disqualified after registration shall forthwith be struck off the electoral roll:Provided that the name of any person struck off by reason of a disqualification under clause (c) of sub-section (1) shall forthwith be restored if such disqualification is, during the period such roll is in force, removed under any law authorizing such removal.
