Section 11 in The City of Nagpur Corporation Act, 1948
11. [* * *]
[12. Preparation of municipal election roll. - (1) The Assembly roll for the time being in force, on such date as the State Election Commissioner may, by general or special order notify, shall be divided by the State Election Commissioner into different sections corresponding to the different wards in the City; and a printed copy of each section of the roll so divided and authenticated by the State Election Commissioner or authorised officer, as the case may be, shall be the draft ward roll for each ward. The draft ward roll shall be published in such manner as may, in the opinion of the Commissioner or an officer authorised by him, shall be the ward roll for each ward.][12A. * * *][12AA. * * *][13. Enrolment in Municipal Electoral Roll. - Every person whose name is included in any ward roll shall be deemed to be enrolled in the municipal electoral roll.][13A. Person qualified to vote. - Every person whose name is in [* * *] a final and roll shall be deemed to be entitled to vote at the ward election and every person whose name is not in the said roll shall be deemed to be not entitled to vote.][13B. The voting at an election shall be by ballot or by electronic voting machine and no votes shall be received by proxy].[14. Qualifications of candidates. - (1) Subject to the provisions of this Act [a person who [is not less than twenty-one years of age on the last date fixed for making the nomination for any general election or by-election and] is enrolled in the municipal electoral roll as a voter for a ward] shall be qualified to be a Councillor, and to be elected either from such ward or from any other ward.(2)Any person who ceases to be a Councillor shall, if qualified under sub-section (1), be eligible for re-election as such.]
