Section 3(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)For each ward of a Municipal Committee there shall be electoral roll which shall be prepared in the manner specified in rules 4 to 18 by the Municipal Electoral Registration Officer under the superintendence, direction and control of the State Election Commission :Provided that the preparation of revision of electoral rolls, as the case may be shall be taken up as and when so directed by the State Election Commission and before holding of elections or bye elections, as the case may be, to the Municipalities :Provided further that nothing in this rule shall prevent the use of the relevant part of the current electoral rolls for the elections under these rules.
