Section 48 in Chennai City Municipal Corporation Act, 1919
48. [ Publication of electoral rolls, etc. [Substituted by section 27 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936), and further substituted by section 2(5) of the Madras City Municipal, District Municipalities and Local Boards (Amendment) Act, 1938 (Tamil Nadu Act II of 1938).]
- [(1) [Any officer of the State Government or the corporation authorized in this behalf by the State Election Commission, in consultation with the Stale Government] shall, for the purposes of this Act, prepare and publish in such manner and at such times as the State Government may direct, the electoral roll for each of the [two hundred] [Substituted for 'one hundred and fifty-five' of the T.N. Act No. 1 of 2011, w.e.f. 21.12.2010.] divisions referred to in section 45 or the alterations to such roll, as the case may be.][Explanation. [Substituted by Tamil Nadu Act 32 of 1980.] - The power conferred by this sub-section on the person, so authorised shall include the power to omit, in the manner and a t the times from the electoral roll for any such division published under this sub-section, the name of any person who is dead or who incurs any of the disqualifications specified in sub-section (2) of section 47 [or who is disqualified to be included in such part of the electoral roll for any territorial constituency of the Tamil Nadu Legislative Assembly as relates to that division:]Provided that the name of any person omitted from the electoral roll for the territorial division by reason of a disqualification under clause (c) of sub-section (2) of section 47 shall forthwith be reinstated in that roll if such disqualification is, during the period such roll is in force, removed under any law authorising such removal.[(1-A) To assist the person authorised under sub-section (1), the [Tamil Nadu State Election Commission] [Inserted by Tamil Nadu Act 26 of 1994.] may employ such person as it thinks fit.](2)Where after the electoral rolls for the [two hundred] [Substituted for 'one hundred and fifty-five' of the T.N. Act No. 1 of 2011, w.e.f. 21.12.2010.] divisions aforesaid or any alterations to such rolls have been published under subsection (1), the boundaries of any such divisions are altered, the [The person authorised under that sub-section] [Substituted for 'Commissioner' by Tamil Nadu Act 6 of 1968.] shall, in order to give effect lo such alteration of boundaries, rearrange and republish in such manner as [the [Tamil Nadu State Election Commission] [Inserted by Tamil Nadu Act 26 of 1994.] may direct, the electoral rolls for each of the divisions concerned.(2A)Omitted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).(3)The electoral roll for any division [*] [Omitted by section 15(iii) of the Tamil Nadu Act XXIV of 1958.] under sub-section (1), as revised by any alterations thereto, subsequently published under that subsection or under sub-section (2), shall remain in force until the publication under sub-section (1) of a fresh electoral roll for that division [*] [Omitted by section 15(iii) of the Tamil Nadu Act XXIV of 1958.].(4)Every person whose name appears in the electoral roll for any division [*] [Omitted by section 15(iv) Act XXIV of 1958.] as so revised, shall, so long as such roll remains in force, be entitled, subject to the provisions of this Act, to vote at an election for the division [*] [Omitted by section 15(iv) Act XXIV of 1958.] and no person whose name does not appear in such roll shall vote at such an election.
