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State of Haryana - Section
Section 15 in Haryana Municipal Corporation Election Rules, 1994
15. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***.]| 15. Manner of making application for inclusion of name in roll.- (1) An application under rules 13 or 14 shall be made to the Deputy Commissioner in duplicate in such one of the Forms A, B, C or D as may be appropriate and shall be accompanied by a fee of ten rupees :Provided that such application shall be addressed to the Deputy Commissioner and presented to him at any time not later than four days from the date of publication of the election programme under rule 21 excluding the date of publication.(2) The fee specified in sub-rule (1) shall be -(a) paid by means of non-judicial stamps; or(b) deposited in a treasury or the State Bank of India in favour of the Deputy Commissioner; or(c) paid in cash against proper printed receipt to the Deputy Commissioner in this behalf; and shall not be refundable.(3) Where the fee is deposited under clause (b) of sub-rule (2), the applicant shall enclose with the application a treasury receipt and where the fee is paid in cash under clause (c) of sub-rule (2), the applicant shall enclose with the application, the proper printed receipt issued by the Deputy Commissioner in this behalf in proof of the fee having been deposited or paid in cash by him.(4) The Deputy Commissioner shall immediately on receipt of such application, direct that one copy thereof be pasted in some conspicuous place in this office together with a notice inviting objections to such application within a period of four days from the date of such pasting.(5) The Deputy Commissioner shall, after the expiry of the period specified in sub-rule (4), consider the objections, if any received by him and shall, if satisfied that the applicant is entitled to be registered in the roll, direct his name to be included therein before the last date for making nomination for election to that ward :Provided that if the applicant is registered in the roll of any other ward, the Deputy Commissioner shall inForm the Revising Authority concerned of that other ward and the latter shall on receipt of such inFormation strike off the name of the applicant from that roll. |