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Union of India - Section

Section 35 in The Registration Of Electors Rules, 1960

35. Use of old Forms

.-If, at any time, during a period of six months from the date on which any amendment to a form for making any claim, objection or other application to the registration officer under these rules takes effect, a person makes, such claim, objection or, as the case may be, other application in the Form as it stood before such amendment, the registration officer shall deal with such claim, objection or other application and he may, for this purpose, require such person, by notice in writing, to furnish such additional information (being the information which would have been furnished if the amended Forms had been used) within such reasonable time as may be specified in the notice.FORM 1(See rule 7)Statement As To Place Of Ordinary Residence By A Person Holding A Declared OfficeFull name ...............................................[Father's/Mother's/Husband's name] [Substituted by S.O. 303(E), dated 8-5-1993.] ................................Age.........................................years.Office held .................................................I hereby declare that I am a citizen of India and that but for my holding the above-mentioned office, I would have been ordinarily resident at (full postal address)..........................I further declare that my wife (name) ..................aged..........years, ordinarily resides with me [and is a citizen of India] [Substituted by S.O. 2315, dated 21.9.1961].This cancels any previous statement as to place of ordinary residence made by me.Place...............Date................Signature...........[FORM 2] [Substituted by S.O. 3667, dated 12.10.1964](See rule 7)Statement As To Place Of Ordinary Residence By A Member Of The Armed ForcesI hereby declare that I am a citizen of India and that but for my service in the Armed Forces I would have been ordinarily resident at-House No.....................................................Street/Mohalla..............................................Locality......................................................Town/Village...................................................Post Office....................................................Police Station.................................................Tehsil/Taluka...................................................District.........................................................State............................................................My full name..................................................Service No...........................Rank.................................Service/Corps/Regiment...............................................Name and address of record office..............................................Age last birthday.....................................................years.[I further declare that my wife..................age..............years, ordinarily resides with me and is a citizen of India.] [Delete if not applicable]This cancels any previous statement as to ordinary place of residence made by me.Date...................
(Signature).....................
Record OfficeVerified and found correctFolio No..............
(Signature).............
Place.................
(Designation).............
Date...............Officer-in-charge, Records.(For Use In The Election Office)Statement received on the .. .. ..199 .Registered in the electoral roll for the..............Assembly Constituency (No...). Service voters' part, at S. No..............Date................................[Electoral Registration Officer] [Omitted by S.O. 3874, dated 15.12.1966.].][FORM 2-A] [Inserted by S.O. 4371, dated 21-12-1964](See rule 7)Statement as to place of Ordinary Residence by a member of an armed police force of a State, who is serving outside that StateI hereby declare that I am a citizen of India and that but for my service outside the State in the Armed Force mentioned below, I would have been ordinarily resident at :-House No.....................................................Street/Mohalla..............................................Locality......................................................Town/Village...................................................Post Office....................................................Police Station.................................................Tehsil/Taluka...................................................District.........................................................State............................................................My full name............................ Rank ....................Buckle No..............................................................Name of armed police force.........................................Name and address of the officer of the Commandant.......................Age last birthday.....................................................years.[I further declare that my wife..................age..............years, ordinary reside with me and is a citizen of India.] [Delete if not applicable]This cancels any previous statement as to ordinary place of residence made by me.Date...................
(Signature)............
Commandant's Office     Verified and found correct
Folio No..............................     (Signature)........................
Place..................................     (Designation).....................
Date....................................     Commandant.
(For use in the election office)Statement received on the.......Registered in the electoral roll for the..............Assembly Constituency (No...). Service voters' part, at S. No..................Date...................................[Electoral Registration Officer] [Substituted by S.O. 3874, dated 15-12-1966.].]FORM 3(See rule 7)Statement As To Place Of Ordinary Residence By A Person Employed Under The Government Of India In A Post Outside IndiaFull name....................................................[Father's/Mother's/Husband's name] [Substituted by S.O. 303(E), dated 8.5.1993.]..........................Age....................................years.Description of post held outside India...........................I hereby declare that I am a citizen of India and that but for my being employed under the Government of India in the above-mentioned post, I would have been ordinarily resident at (full postal address).....................I further declare that my wife (name) ......................aged................years, ordinarily resides with me [and is a citizen of India]. [Inserted by S.O. 2315, dated 21.9.1961]This cancels any previous statement as to place of ordinary residence made by me.Place..............Date...............Signature.........Verified Signature.............Designation of the Head of Office.....Place................Date.................(For use in the Election Office)Statement received on the.....................Registered in the electoral roll for the.............................Assembly Constituency (No...................). Service voters' part, at S. No..................Date.......................[Electoral Registration Officer] [Substituted by S.O. 3874, dated 15-12-1966].FORM 4(See rule 8)Letter Of RequestPlace.......................Date.........................ToThe occupant of..............................Sir/Madam,The preparation of the electoral roll for the Assembly Constituency in which you are residing has been taken in hand. It will greatly facilitate my work if you will kindly complete the statement below after reading the attached instructions and hand it over to my assistant who will call for it.Electoral Registration Officer of the..................................Assembly Constituency.StatementNames and particulars of adult citizens ordinarily residing in the above premises
Name of citizen Particulars as to[Father or Mother or Husband] [Substituted by S.O. 303(E), dated 8-5-1993.] [Age on 1st January/April, 20.........] [Substituted by S.O. 409(E), dated 6-6-1989.]
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Signature...........Date............Instructions