Section 10 in The Bodoland Autonomous Council Act, 1993
10. Electoral Rolls.
(1)So much of the electoral roll for any Assembly constituency in force on the last date of nomination for the General Council election as relates to the area comprised within a constituency, as defined in Clause (b) of Section 2 shall, subject to the provisions of this Act and the rules made thereunder, be the electoral roll for the election of members of the General Council from that constituency.(2)Persons whose names are included in the electoral roll of the relevant Assembly constituency in force on the last date of nomination for General Council election pertaining to the area shall be the electorate for the election of members of the General Council.(3)The Commission shall, at the time and in the manner prescribed, cause to be published the electoral roll in respect of constituency.(4)All powers relating to preparation of the electoral rolls in accordance with the provisions of sub-section (1) for the conduct of elections to the General Council shall vest in the Commission.
