Section 15A in Haryana Municipal Corporation Election Rules, 1994
15A. [ Identity cards for electors in notified constituencies. [Added by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.]
- With a view to prevent impersonation of electors and facilitating their identification at the time of poll, the State Election Commission may, by notification in the Official Gazette, direct that the Voter's Identity Card issued by the Election Commission of India shall be adopted for the Municipal Corporation elections in the State and the provisions of rules, instructions and orders made in this regard by the Election Commission of India, subject to such modification as may be issued by the State Election Commission, shall be applicable for production by the electors at the time of poll of Municipal Corporation Election.]
