Section 36 in Siliguri Municipal Corporation Act, 1990
36. Preparation, revision and correction of electoral roll.
(1)The electoral roll for Siliguri shall be prepared by the election authority in the prescribed manner by reference to the qualifying date and shall come into force immediately upon its final publication in accordance with the rules made by the State Government:Provided that the electoral roll for the time being in force for the election of members to the West Bengal Legislative Assembly so far as it relates to the area of the city of Siliguri may be adopted as the electoral roll for the Corporation.(2)The electoral roll shall be prepared separately for each constituency, there being several parts for different areas within each constituency.(3)The electoral roll shall, unless otherwise directed by the State Government for reasons to be recorded in writing, be revised-(i)before each general election to the Corporation, and(ii)before each bye-election to fill a casual vacancy.(4)If the election authority, on an application made to it or of its own motion, is satisfied after such enquiry as it thinks fit that any entry in the electoral roll is or has been erroneous or defective in any particular, the election authority shall, subject to such general or special directions, if any, as may be given by the State Government in this behalf, correct the entry. *(5)Save as otherwise provided in this Act, every person whose name is included in such part of the electoral roll for the time being in force for the election of members to the West Bengal Legislative Assembly as relates to the area comprised within a ward of the Corporation shall, so long as such roll remains in force, be entitled to vote at an election for the ward where his name is so included:Provided that no such person shall vote at an election of Councilors, if he-(a)has been adjudged by a competent court to be of unsound mind, or(b)has voluntarily acquired the citizenship of a foreign State, or(c)has been convicted of an offence under Chapter IXA of the Indian Penal Code punishable with imprisonment, or has been found in a proceeding by the Court to have committed a corrupt practice within the meaning of this Act (45 of 1860).
