Section 16 in Himachal Pradesh Municipal Election Rules, 2015
16. Disqualification for registration in electoral rolls.
(1)A person shall be disqualified for registration in an electoral roll, if he is, -(a)not a citizen of India; or(b)of unsound mind and stands so declared by a competent court; or(c)for the time being disqualified from voting under the laws relating to corrupt practices and other offences in connection with elections to municipalities or Assembly or Parliament; or(d)already registered as elector in any other municipality or Gram Sabha, as the case may be.
