(1)The Residents' Assembly shall consist of all the residents of Auroville who are for the time being entered in the register of residents maintained under this section.(2)The Secretary to the Governing board shall maintain the register of residents in such manner as may be prescribed and all the persons who are residents of Auroville and who are of the age of eighteen years and above are entitled to have their names entered in the register on an application made to the Secretary in such form as may be prescribed.(3)All the names of residents' which have been included in the register maintained by the Administrator under section 5 of the Auroville (Emergency Provisions) Act, 1980 (59 of 1980.) immediately before the appointed day, shall be deemed to have been included in the register maintained under this section.
