[10th
May 2022] In exercise of the powers
conferred by section 31 of the Himachal Pradesh Municipal Corporation Act,
1994( Act No. 12 of 1994), the Governor, Himachal Pradesh, in consultation with
the State Election Commission wherever requires, makes the following rules
further to amend the Himachal Pradesh Municipal Corporation Election Rules,
2012 notified vide Notification No. UD-A(3)-7/2011, dated 23-03-2012 and
published in Rajpatra, Himachal Pradesh on 24-03-2012, namely:- (a)
in sub-rule(1)- (i)
for the clause (f), the following shall be
substituted , namely:- "(f)
is already registered as an elector in
any other ward of the same Municipal Corporation or any other Municipal
Corporation or any other municipality or Gram Sabha as the case may be;
or" ; (ii)
after clause(f), the following clause shall
be inserted, namely:- "(g)
is already registered as an elector in
such part of electoral roll of a Legislative Assembly which is not a part of
the concerned Municipal Corporation: Provided that the person
shall not be disqualified for registration, in case he has already applied for
deletion of his name in the electoral roll of such assembly constituency and
submits an acknowledgment/ receipt in this regard.". (b)
for sub rule(2), the following shall be
substituted , namely:- "A person shall be
entitled to be registered in the electoral rolls at one place only.". "Provided that if a
person is registered in the electoral roll of any other ward of the same
Municipal Corporation or any other Municipal Corporation or any Municipality or
Gram Sabha and has not applied for deletion of his name from such electoral
roll, the Electoral Registration Officer shall not include such name in the
electoral roll prepared under these rules: Provided further that if a
person is registered in the electoral roll of any Legislative Constituency of
which the Municipal Corporation is not a part and has not applied for deletion
of his name from such electoral roll, the Electoral Registration Officer shall
not include such name in the electoral roll prepared under these rules.". (See
Rule 20(1) and 27) CLAIM
APPLICATION FOR INCLUSION OF NAME To The Revising
Authority/Deputy Commissioner, ______________________________________ Sir, I request that my name be
included in the electoral roll for the ___________ ward relating
to_______________ Municipal Corporation. My name (in
full)____________________________________________ My father/Mothers/Husband
Name_____________________________ Particulars of my place of
residence are: House
No.________________________________________________ Street/Mohalla/Village__________________Post
Office_______________ I hereby declare that to the
best of my knowledge and belief that:- (i)
I am a citizen of India. (ii)
My age on i.e. date notified by the State
Election Commission under clause (e) of rule 16(1)
was____________years__________months. (iii)
I am an ordinary resident at the address
given above (iv)
I have not applied for the inclusion of my
name in the electoral roll for any other Municipal Corporation ward. (v)
My name has not been included in the
electoral roll for any ward of the above mentioned Corporation or any other
Municipal Corporation constituted under the Himachal Pradesh Municipal
Corporation Act, 1994 or Municipality constituted under the Himachal Pradesh
Municipal Act, 1994 or Gram Sabha constituted under the Himachal Pradesh
Panchayati Raj Act, 1994 as the case may be. OR My name has been included in
the electoral roll for ____________ ward of the above mentioned Municipal
Corporation in part number/polling station _________at Serial number
_________or in____________ Municipal Corporation or Municipality or Gram Sabha
in part number/polling Station ____________at Serial number ___________under
the address mentioned below and I request that the same may be deleted from
therein. (vi)
My name has not been included in the
electoral roll of such part/polling station of a Legislative Assembly, which is
not a part of the above Municipal Corporation. OR My name has been included in
the electoral roll of part number/polling station _______at Serial
number_____of the ________Legislative Assembly Constituency,
District___________ State____________ under the address mentioned below and I
have already applied for deletion of my name therein. A copy of the
acknowledgment/receipt is enclosed herewith. Signature/thumb impression
of claimant (Full postal address) I further declare that the
facts submitted by me herein above are true and I also know that any person who
makes a statement of declaration which is false and which he either knows or
believes to be false or does not believe to be true is punishable in accordance
with the law in force. Place: Signature/thumb impression of claimant Date: I am a voter included in the
electoral roll of the same part in which the claimant has applied for inclusion
viz. part number/polling station_________, Serial number___________. I support
this claim and countersign it. Signature/thumb-impression
of elector Supporting claim (Full postal address) ______________________________________ ______________________________________ ______________________________________Himachal
Pradesh Municipal Corporation Election (Amendment) Rules, 2022
These rules may be called the Himachal Pradesh Municipal Corporation Election
(Amendment) Rules, 2022.
In rule 16 of the Himachal Pradesh Municipal Corporation Election Rules, 2012
(hereinafter referred to as the "said rules"),-
In rule 26 of the said rules, in sub-rule(3), for the proviso, the following
shall be substituted, namely:-
For Form-4, appended to the said rules, the following shall be substituted ,
namely:-
"Form-4