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State of Haryana - Section
Section 9A in Haryana Panchayati Raj Election Rules, 1994
9A. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]
***]| 9A. [ Manner of making and lodging claims and objections. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- (1) Every claim shall be,-(a) in Form 1A;(b) signed by the person desiring his name to be included in the voter's list; and(c) countersigned by another person whose name is already included in the voter's list of the ward in which the claimant desires his name to be included.(2) Every objection to the inclusion of name of a person in the voter's list shall be,-(a) in Form 1B ;(b) preferred only by a person whose name is already included in the voter's list; and(c) countersigned by another person whose name is already included in the voters list in which the name objected to appear.(3) Every objection to a particular or particulars in an entry in the voters list shall be,-(a) in Form 1C ;(b) preferred only by a person to whom that entry relates.(4) Every claim or objection shall be addressed to the District Electoral Officer and shall be presented or be sent by registered post to him.(5) The District Electoral Officer shall maintain a register of claims in form 1E and register of objections in form 1F entering therein the particulars of every claim or objection, as the case may be, as and when it is received-(6) Any claim or objection which is not lodged within the period or in the form and manner herein specified or if lodged by a person not entitled to lodge the same, shall be rejected.(7) If an objection or claim is presented by a person to the District Electoral Officer, who is not authorized to receive it. such District Electoral Officer shall at once return it to the person presenting it for presentation to the District Electoral Officer concerned.(8) Where a claim or objection is not disposed of under sub-rule (6) or sub-rule (7) and the period prescribed for the presentation of claim and objections has expired, the District Electoral Officer shall forthwith paste at his office a list of all claims and objections received together with notice showing the date on which and the place at which such claims and objections shall be heard. One copy of the objection shall be served to a person regarding whom it is made.] |