Section 8 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
8. Claims and objections.
(1)Any person who is qualified under the provisions of the Representation of the People Act, 1950 and the Orissa Municipal Act, 1950 to be enlisted as voter, shall be eligible to be registered in the electoral roll of the Municipality and the name of any person who is disqualified under the provisions of the said Acts to be so enlisted shall he liable for removal from the electoral roil of the Municipality. The name of a voter shall be registered in the electoral roll of the ward to which he belongs.(2)Any person who claims to be entitled to be registered as an elector and whose name is not entered or is entered in an incorrect place or manner or with incorrect particulars on the preliminary electoral roll and any person whose name is on the roll, and who objects to the inclusion of his own name or the name of any other person, whose name is on the electoral roll may prefer a claim or an objection to the Election Officer. Such claims or objections shall be sent in Form III or Form IV as the case may be, to the Election Officer so as to reach him within six days from the date of publication of the preliminary electoral roll at the Municipal office.(3)Claims and objections may be presented in person or sent by post or by messenger.(4)Claims, and objections received after the said period shall be rejected.(5)The Election Officer or any other officer whom he may authorise on his behalf shall on the application of any person, supply him forms free of cost for preferring claims and objections.
