Section 14 in Himachal Pradesh Municipal Election Rules, 2015
14. [Electoral] [See Notification dated 9.11.2015 of the Commission appointing Deputy Commissioners as Electoral Registration Officers in Part-V of this book.] roll for every ward.
(1)For each ward or polling station of a municipality, there shall be a electoral roll which shall be prepared in the manner specified under rules 15 to 28 by the [Electoral] [The Commission vide Notification dated 23.11.2017 has appointed SDO(C) as Electoral Registration Officer in place of Deputy Commissioner.] Registration Officer under the superintendence, direction and control of the Commission:Provided that nothing in this rule shall prevent the use of the relevant part of the current electoral rolls of the Assembly constituency for the preparation of draft rolls for the elections under these rules:Provided further that the State Election Commission may in its own discretion, use data base of the Election Commission of India for the preparation of the draft electoral rolls for the elections under these rules.(2)The electoral rolls shall be prepared in hindi devnagari script in such form and through such process as may be directed by the Commission.
