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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(6) in Chandigarh Panchayat Election Rules, 1994

(6)The Punjab Panchayat Samitis and Zila Parishads (Chairman and Vice- Chairman) Rules, 1961; as applicable in the Union Territory of Chandigarh :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form I[See Rule 6(1)(a)]Claim application for inclusion of name in the electoral rollToThe Electoral Registration Officer. ____________________________Sir,I request that my name be included in the electoral roll for the Gram Sabha/Constituency ___________________relating to______________My name (in full)____________________________My Father's/Mother's/Husband's name________________________Particulars of my place of residence are :-Village________________Post Office_____________________ Police Station/ Tehsil_______________District________________I hereby declare that to the best of my knowledge and belief :-
(i)I am a citizen of India;
(ii)My age on the first day of January/last was______________years and_________months;
(iii)I am ordinarily resident at the address given above ;
(iv)I have not applied for the inclusion of my name in the electoral roll for any other Gram Sabha area/Constituency.
(v)My name has not been included in the electoral roll for this or any other Gram Sabha/Constituency.
Signature or thumb impression of Claimant.The application in Form I of Shri/Shrimati/Kumari______________ Address__________________ has been :-
(a)Accepted and his/her name has been included in the Electoral roll,- vide Serial No._______________
(b)Rejected for the reason_______________
Electoral Registration OfficerDate______________ (Address)______
(Perforation)Receipt of Application
Received the application in Form 1 from Shri/Shrimati/Kumari______________ Address_____________________Electoral Registration Officer or Officer nominated by him.Dated ________________ (Address)____________________Form II[See rule 6(1) (b)]Objection to inclusion of nameToThe Electoral Registration Officer. ____________________________Sir,I object to the inclusion of the name of___________Serial No.______in the electoral roll of Gram Sabha/__________ of the election for the following reason(s) :-_______________________________________________________________ ______________________________________________________________I hereby declare that the facts mentioned above are true to the best of my knowledge and belief.I am elector for this Gram Sabha and my particulars in the electoral roll for this Sabha are as follow :-Name in full_____________________________________ Sex_____________ Father's/Husband's/Mother's name _____________________________________ Serial No.______________ Part No.___________________(Signature/Thumb impression)Date _____________ Full Postal Address__________________Intimation of action takenThe objections in Form-II lodged by Shri/Shrimati/Kumari_________________ Address________________________________ has been :-
(a)accepted and the name of Shri/Shrimati/Kumari_______ as appearing at Serial No._________ in Gram Sabha/Constituency ____________has been deleted.
(b)rejected for the reason_____________________________________
Electoral Registration Officer,Dated___________________ Address__________________
(Perforation)Receipt of Application
Received the application in Form-II from Shri/Shrimati/Kumari_____________ Address_________________Electoral Registration Officer,Dated___________________ Address__________________*To be filled in by the applicantFORM III[See rule 6(1)(c)]ToThe Electoral Registration Officer ____________________________Sir,I submit that the entry relating to myself which appears at Serial No. ___________ in Gram Sabha/Constituency_____________ of the electoral rolls as_______ is not correct. It shall be corrected to read as follows :-"_______________________________________________________________Place______________ Signature of Thumb impression of the elector.Date_______________Intimation or Action TakenThe objection in Form III lodged by Shri/Shrimati/Kumari_________________ address__________________ has been
(a)accepted and the relevant entry has been corrected to read as follows :-
(b)rejected for the reason
Dated_____________ Electoral Registration Officer
(Address)___________________
Receipt of applicationReceived the application in Form III from Shri/Shrimati/Kumari_____________ Address______________Electoral Registration Officer
(Address)________________
Form IV(See Rule 7)Public Notice of ElectionNotice is hereby given that :-