Section 19 in The Rajasthan Municipalities Registration of Electors Order, 1974

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State of Rajasthan - Section

Section 19 in The Rajasthan Municipalities Registration of Electors Order, 1974

19. Custody and preservation of Rolls.

- After the roll for a ward has been finally published the following papers shall be kept in the off ice of the Electoral Registration Officer until the final publication of the next electoral roll:-

(i)One complete copy of the Electoral Roll duly authenticated by the Electoral Registration Officer;

(ii)All applications in regard to the preparation of Draft Electoral Roll;

(iii)All manuscript parts prepared by the enumeration agencies and used for compiling the Draft Electoral Roll;

(iv)All claims and objections to the Draft Electoral Roll;

(v)All decisions passed on the claims and objections.

Form 1[See Clause 6]Letter of requestPlace........Date.........To,

The occupant of.............

Ward No....

Sir/MadamThe preparation of the electoral roll for the Ward No.......... 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. ..................Municipality.StatementNames and particulars of adult citizens ordinarily residing in the above premises.

Name of citizen.	Particulars as to father or husband.	Age on 1st January, 19......
1.2.3.4.5.etc.

Signature :Date:House No.Gali/MohallaInstructions

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State of Rajasthan - Section

Section 19 in The Rajasthan Municipalities Registration of Electors Order, 1974

19. Custody and preservation of Rolls.