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State of Haryana - Section

Section 89 in Haryana Municipal Corporation Election Rules, 1994

89. Custody of record of election enquiry.

- After an election petition has been disposed of, the Tribunal shall forward all papers relating thereto to the District Judge within whose jurisdiction the Tribunal was situated.[Form-A] [Substituted by Haryana Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).][See rules 4(4)(i)]
Application for inclusion of name, correctionof any entry or transposing of name in another ward in theelectoral roll
ToThe Revising Authority,Municipal Corporation___________WardNo. ____________OrDeputy Commissioner_______________, Space for pasting one recent passport sizePhotograph (3.5 Cm X 3.5 Cm) showing Frontal view of full facewithin this box
I request that my name be included, corrected ortransposed in the electoral roll for the above MunicipalCorporation. My Particulars in support of my claim for Inclusion,correction or transposing in the electoral rolls are given below:
Applicant's details Name Surname (if any)
   
*Father'sMother's NameHusband's Name Surname (if any)
   
1. That my name ismentioned at Sr. No_______________,Part No. __________of____________ Legislative Assembly Constituency but has not beenincluded in the electoral rolls of Municipal Constituency whichmay now be included in the ward No. _______________2. That my name hasbeen included at Sr. No _______________Part No. _____________of____________Legislative Assembly Constituency and included myname in the electoral roll of Ward No. _______________ ofMunicipal Corporation.3. That the entry inelectoral roll _______________ be corrected as ____________ onthe ground that _______________.4. That my name beentered in ward No. __________________ instead of Ward No.____________.5. Entry of my particular in the electoral rollof Legislative Assembly Constituency are mentioned as_____________ but in the electoral roll of Municipal Corporationhave been mentioned as ____________ and request to correct as_______________________
6. DeclarationI hereby declare that the facts and particulars mentionedabove are true to the best of my Knowledge and belief.
Place:Date:Signature or thumbimpression of the claimantComplete Address of the applicant_________________________________________________________________________________Mobile No. ___________________________
Note : - Any person who makes a statement or declaration which is false and which he either knows or believes to be false or does not believe to be true, is punishable under section 8C of the Haryana Municipal Corporation Act, 1994 (16 of 1994).*Strike out the inappropriate alternative.
Detail of action taken(To be filled by Revising Authority ofMunicipal Corporation or the Deputy Commissioner as case may be)
The application of Shri/Smt/Km._______ for inclusion of name/correction of any entry or transposing of any name in another ward in the electoral roll in Form-A has been accepted */rejected*.Detailed reasons for acceptance or rejection under or in pursuance of rule 4 of the Haryana Municipal Corporation Election Rules, 1994.______________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________
Place:Date: Signature of Revising Authority (Seal of the Revising Authority)
*Strike out the inappropriate alternativeRemarks of Field Level Officer e.g. BLO. Designated Officer, Supervisory OfficerReceived the application in Form A from Shri/Shrimati/Kumari________________Address_________________________________________________________and entered at Sr. no. __________________________________of the entry register.Date and time fixed for hearing ___________________Sign and Designation(Receipt for office use)Obtained the information about the date and time fixed for the hearing of claim/objection.Date:Signature and thumb impression of the applicantReceipt of application and information about the date of hearing(for application)An application has been received in Form A from Sh./Smt./Kumari ________________who is resident of Municipal Corporation ___________________The hearing in the applicant will be done by the Revising Authority at his office situated at ________________ on _____________at ______________. He/She is directed to appear for hearing alongwith necessary documents/information.DateSignature of the officer receiving the application onBehalf of the Revising Authority (Address _______________________)[Form-B] [Substituted by Haryana Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).][See rules 4(i)]
Application for objecting inclusion or seekingdeletion of name in electoral roll
ToThe Revising Authority,Municipal Corporation ________________Ward No. _______________OrDeputy Commissioner__________________. Space for Pasting one recent Passport sizePhotograph (3.5 Cm X 3.5 Cm) showing Frontal view of full facewithin this box
Sir,I object to the proposed inclusionof the name of the undermentioned person in the electoral rollfor the above Municipal Corporation. Particulars in support of myobjection are given below:I submit that the entry relating to myself/the person namedbelow is required to be deleted for the reasons stated hereunder:
Application's details Name Surname (if any)
   
*Father's/Mother's Name/Husband's Name Surname (if any)
   
1. That the name ofSh./Smt./Miss ________________ is mentioned at Sr. No._________________ of Ward No. _______________ in the electoralrolls of Municipal Corporation, but the area in which the saidperson is residing does not fall in the limit of the MunicipalCorporation.2. That the name of Sh./Smt./Miss _______________ is includedin Ward No. __________________ instead of Ward No._________________.
3. DeclarationI hereby declare that the facts and particularsmentioned above are true to the best of my Knowledge and belief.
Place:Date:Signature or thumbimpression of the claimantComplete Address of the applicant___________________________________________________________________________Mobile No._________________________
Note:- Any person who makes a statement or declaration which is false and which he either knows or believes to be false or does not believe to be true, is punishable under section 8C of the Haryana Municipal Corporation Act, 1994 (16 of 1994)*Strike out the inappropriate alternative
Detail of action taken(To be filled by Revising Authority ofMunicipal Corporation)
The application of Shri/Smt/Km. ______ objecting to inclusion/seeking deletion of name of Shri/Smt./Km_________ in the electoral roll in Form-B has been accepted/rejected.Detailed reasons for acceptance or rejection under or in pursuance of rule 4 of the Haryana Municipal Corporation Election Rules, 1994:______________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________
Place:Date: Signature of Revising Authority (Seal of the Revising Authority)
During continuous updating after final publication of electoral roll.*Strike out the inappropriate alternativeRemarks of Field Level Officer e.g. BLO, Designated Officer, Supervisory OfficerReceived an application in Form B from Sh./Smt./Kumari________________Address__________________ and entered at Sr. no ________________ of the entry register.Date and time fixed for hearing___________________Sign and Designation(Receipt for office use)Obtained the information about the date and time fixed for the hearing of claim/objection.Signature and thumb impression of the applicantDated:Receipt of application and information about the date of hearing(for application)An application has been received in Form B from Sh./Smt./Kumari ____________who is resident of Municipal Corporation _____________The hearing in the applicant will be done by the Revising Authority at his office situated at _______________________ on __________________at ___________He/She us directed to appear for hearing alongwith necessary documents/information.Date:Signature of the officer receiving the application on Behalf of the Revising Authority(Address __________________)[***] [Omitted 'Form- C and D' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
[Form-C] [Form A Substituted by Haryana Notification No. S.O. 65/H.A. 16/1994/Section 32/2012, dated 31.8.2012.][See rules 9(3)(a), 14 and 15]{|
Application for correction to particularsentered in electoral roll
ToThe Revising Authority/DeputyCommissioner__________________,Municipal Corporation___________Ward No. ____________Sir SPACE FOR PASTING ONE RECENT PASSPORT SIZEPHOTOGRAPH (3.5 cm X 3.5 cm) SHOWING FRONTAL VIEW OF FULL FACEWITHIN THIS BOX
I request that entry relating to myself appearing in theelectoral roll the above be included in the electoral roll forthe above Municipal Corporation is not correct and it should becorrected. Correct particulars in support of my request are givenbelow:
I. Applicant's details Name Surname (if any)
   
Part Number of electoral roll Serial number in that Part  
Age on 1st January ______ Years Months Sex:Male/Female
Date of Birth, if known: Day Month Year
Place of Birth: Village/Town
District State
*Father'sMother's NameHusband's Name Surname (if any)
   
II. Particulars of place of ordinary residence (fulladdress)
House/Door number:
Street/Area/Locality/Mohalla/Road:
Town.Village:
Post office Pin Code            
Tehsil/Taluka/Mandal/Thana:
District:
III. Details of elector's Photo Identity Card (if issued,,in this or some other Municipality)
Elector's Photo Identity CardNumber:
Name of MunicipalCouncil/Committee:
IV. Detail of entries to be corrected:
*Myname/*Age/*Father's/Mother's/Husband's name/*Sex/*Address may becorrected in term of inFormation provided in this Form above.
Place:Date:Signature or thump impression of the elector
Note:-Any person who makes a statement or declaration which is false and which he either knows or believes to be false or does not believe to be true, is punishable under section 8C of the Haryana Municipal Corporation Act, 1994 (16 of 1994).*Strike out the inappropriate alternative
Detail of action taken(To be filled by Revising Authority ofMunicipal Corporation)
The application of Shri/Smt/Km._______for correction of entry in the electoral roll in Form-C has been accepted */rejected*.Detailed reasons for acceptance or rejection under or in pursuance of rule 10 of the Haryana Municipal Corporation Election Rules, 1994.
Place:Date: Signature of Revising Authority (Seal of the Revising Authority)
During continuous updating after final publication of electoral roll.*Strike out the inappropriate alternative____________________________________________________________________________________Remarks of Field Level Officer (e.g. Block Level Officer, Designated Officer, Supervisory Officer)____________________________________________________________________________________Receipt of applicationReceived the application in Form-A of Shri/Shrimati/Kumari________________Address__________________Date:___________________Signature of the officer receiving theapplication on behalf of the Revising Authority.(Address_______________________________________________________).[Form-D] [Form A Substituted by Haryana Notification No. S.O. 65/H.A. 16/1994/Section 32/2012, dated 31.8.2012.][See rule 14 and 15]
Application for transposition of entry inelectoral roll
ToThe DeputyCommissioner___________________________________________,Sir SPACE FOR PASTING ONE RECENT PASSPORT SIZEPHOTOGRAPH (3.5 cm X 3.5 cm) SHOWING FRONTAL VIEW OF FULL FACEWITHIN THIS BOX
I request that entry in the electoral roll for the MunicipalCorporation ____ Ward _____ relating to myself/person named belowshould be transposed to the relevant part of the roll in thisMunicipal Corporation. Particulars of the entry to transposed aregiven below:
I. Details of person whose entry is to be transposed: Name Surname (if any)
   
  Part number of electoral roll inwhich his/her name is included: His/her serial number in that part: Elector's Photo Identity Card number(if issued)
*Father'sMother's NameHusband's Name Surname (if any)
   
II. Particulars of present place of ordinary residence(full address)
House/Door number:
Street/Area/Locality/Mohalla/Road:
Town.Village:
Post office Pin Code            
Tehsil/Taluka/Mandal/Thana:
District:
III. Period of continuous residence at the above address onthe date of application Years: Months:
IV. Part number to which the entry has to be transposed (ifknown)
V. Details of applicant: Name Surname (if any)
   
Part number of electoral roll inwhich his/her name is included: His/her serial number in thatPart: Elector's Photo Identity Cardnumber (if issued)
Note:-Any personwho makes a statement or declaration which is false and which heeither knows or believes to be false or does not believe to betrue, is punishable under section 8C of the Haryana MunicipalCorporation Act,, 1994 (16 of 1994)
VI. Declaration
I hereby declare that thefacts and particulars mentioned above are true to the best of myknowledge and belief.Place:Date:Signature or thump impression of the elector
Detail of action taken(To be filled by Deputy Commissioner of thedistrict)
The application of Shri/Smt/Km.____________________ for transposition of entry relating to himself/herself/Shri/Smt./Km.__________________ in the electoral roll in Form-D has been accepted/rejected.Detailed reasons for acceptance or rejection under or in pursuance of rule 13 of the Haryana Municipal Corporation Election Rules, 1994.
Place:Date: Signature of Deputy Commissioner (Seal of the Deputy Commissioner)
*Strike out the inappropriate alternativeRemarks of Field Level Officer (e.g. Block Level Officer, Designated Officer, Supervisory Officer)____________________________________________________________________________________Receipt of applicationReceived the application in Form-A of Shri/Shrimati/Kumari________________Address__________________Date:___________________Signature of the officer receiving theapplication on behalf of the Deputy Commissioner.(Address_______________________________________________________)."To be filled in by the applicant______________________________________|}Form 1-A[see rule 4 (4) (ii)] [Substituted '[See rule 9(5)]' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]Register of claims for RegistrationMunicipal area of the Corporation _____________________ Ward No. _______Tehsil _______________District ______________
Serial No. Ward in which registration is claimed Name, Father's name and occupation of claimant Date of presentation of claim, authority to whom it ispresented with initials of such authority Date of decision with note as to presence of parties Decision----------AdmittedRejected Signature of Revising Authority Signature of Official by whom effect was given to the decisionof the Revising Authority and date
1 2 3 4 5 6 7 8 9
                 
Form 1-B[see rule 4 (4) (ii)] [Substituted '[See rule 9(5)]' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]Register of Objections to RegistrationCorporation __________________ Ward No.Tehsil ____________________District ___________________
S. No. Ward Persons objected to be registered Date of presentation of objection, authority towhom it is presented with initials of such authority Name of process-server by whom duplicate sent tobe served on person objected to and date
Under name with No. of roll Name and description and No. of objector on roll
1 2 3 4 5 6 7
 
Abstract of process-server's report and date Date of decision with note as to presence of parties Decision---------------AdmittedRejected Signature of Revising Authority Signature of official by whom effect was given to the decisionof the Revising Authority and date
8 9 10 11 12 13
 
Form 1[See rule 24(2)]Nomination PaperElection to the CorporationI nominate as a candidate for election to the Corporation fromWard No. __________________Candidate's name ________________His postal address _________________His name is entered at Serial No. ______________in Ward No. ____________ of the electoral roll for the _______________________Corporation.My name is____________________ and it is entered at Serial No. _________ in Ward No. ____________ of the electoral roll for the _______________ Corporation.Date ________________________(Signature of proposer)I, the above-mentioned candidate, assent to this nomination and hereby declare :-
(a)that I have completed _____________ years of age;
(b)that I am set up at this selection by the ______________ party;
(c)that the symbols I have chosen are in order of preference
(i)____________________ (ii) ___________________ and (iii) ________
[I further declare that I am member of the _____________ Caste which is a Schedule Caste/Backward Class of the State of ____________ in relation to ___________ (area) in that State and for which the seat has been so reserved.] [Score out this paragraph, if not applicable.][I further declare that I am a woman candidate for which the seat has been so reserved.] [Score out this paragraph, if not applicable.]Signature of CandidateVerification by MagistrateThe above declaration is solemnly affirmed before me by __________ who is personally known to me or who has been identified to my satisfaction by ____________Place :_____________Date : _____________Signature of verifying authority with full designation(To be filled in by the Returning Officer)Serial No. of nomination paper ______________This nomination was delivered to me at any office at _______ (hour) on ___ (date).Returning Officer.Decision of Returning Officer accepting or rejecting the nomination paper.I have examined this nomination paper in accordance with rule 27 of the Haryana Municipal Corporation Election Rules, 1994, and decide as follows :-Date :----------------Returning Officer.The symbol assigned to candidate is ______________________Date : ______________________Returning Officer.Receipt for Nomination paper and Notice of scrutiny.(To be handed over to the person presenting the nomination paper)S. No. of nomination paper _______________The nomination paper of _______________ Candidate for election to Corporation ___________ from Ward No. __________ was delivered to me at my office at ________ (hour) on ___________ (date) by the candidate proposer. All nomination papers will be taken up for scrutiny at (hour) on ____________ (date) at _________
(Place).
DateReturning Officer.Form 2[See rule 40(2)]Appointment of Polling AgentElection to the Municipal Corporation of _________ from Ward No. ___________I, _______ a candidate at the above election do hereby appoint ____ of _________ as a polling agent to attend polling station No. _______ at/place fixed for the poll _______ at ____Place _________________Date __________________Signature of candidateI agree to act as such polling agent.Place ___________________Date ___________________Signature of Polling AgentDeclaration of polling agent to be signed before Presiding Officer.I hereby declare in that the above election I will not do any thing forbidden by the Haryana Municipal Corporation Election Rules, 1994.Date : ______________Signature of Polling Agent.Signed before me.Date : _____________Presiding Officer."Form 2A[See rule 40A]Appointment of Election AgentElection of Member of Municipal Corporation ____________ from the _____ *Ward.ToThe Returning Officer_______________________________________________________________I ____________ a candidate at the above election do hereby appoint Sh.________________ (Name and Address) as my election agent Form this day at the above election.Place _______Date _________Signature of CandidateI accept the above appointment.Place _________Date __________Signature of Election Agent* - Appropriate particular of the election to be indicated here.Form 2B[See rule 40B (2)]Appointment of Counting AgentElection of Member to the Corporation of _______________ from the __________ * Ward.ToThe Returning Officer/Presiding Officer,__________________________________________________________________________________________I ____________ a candidate/ the election agent of _____________ who is a candidate at the above election hereby appoint the following persons as my his counting agents to attend the counting of votes at _____________.
Name of the Counting Agent Address of the Counting Agent
1  
2  
3  
4  
5  
6  
etc.  
Place ___________Date ____________Signature of Candidate/ Election Agent**
We agree to act as such Counting Agents.  
1  
2  
3  
4  
5  
6  
etc.  
Place __________Date ___________Signature of the Counting AgentsDeclaration of the Counting Agents(To be signed before the Returning Officer/Presiding Officer)We hereby declare that at the above election, we shall not do anything forbidden under sub-sections (1) and (2) of section 23 of the Haryana Municipal Corporation Act, 1994 (16 of 1994), which we have read/has been over read to us.