Whereas, the draft of the
Karnataka Municipal Corporations (Election) (Amendment) Rules, 1995, was
published as required by sub-section, (3) of Section 421 of the Karnataka Municipal
Corporations Act, 1976 (Karnataka Act 14 of 1977), in Notification No. HUD 240
MLR 95, dated. 3rd August, 1995 in Part IV, Section 2-C(i) of the Karnataka
Gazette, Extraordinary, dated 4th August, 1995 inviting objections and
suggestions from all the persons likely to be affected: thereby within thirty
days from the date of its publication in the Official Gazette. And Whereas, the said Gazette
was made available to the public on 4th August, 1995. And whereas, no objections and
suggestions were received. Now therefore, in exercise of
the powers conferred by Section 421 of the Karnataka Municipal Corporations
Act, 1976 (Karnataka Act 14 of 1977), the Government of Karnataka hereby make
the following rules, namely. (1) These rules, may be called the Karnataka Municipal Corporations
(Election) (Amendment) Rules, 1995. (2) They shall come into force on the date of their publication in the
Official Gazette. In Rule 2 of the Karnataka
Municipal Corporations. (Election) Rules, 1979 (hereinafter referred to as the
said Rules). (1) for clause (b), the following shall be substituted, namely "(b) "Commissioner" means. (i) in the case of the Corporation of the City of Bangalore, the
Commissioner appointed under Section 14 of the Act and includes a person
appointed to act as Commissioner under Section 16; (ii) in the case of other Corporations, the Deputy Commissioner of the
concerned Revenue District." (2) Clause (d) shall be renumbered as clause (i) and before the clause (i)
as so renumbered the following clauses shall be inserted, namely. "(d) "Presiding
Officer" means any person appointed under Rule 7 as Presiding Officer and
includes any Polling Officer performing any of the function of a Presiding
Officer under Rule 9; (e) "Public holiday"
means any day which is a public holiday for the purposes of Section 25 of the
Negotiable Instruments Act, 1881 (Central Act 26 of 1881); (f) "Qualified
Candidate" or "Candidate Qualified to be chosen" shall mean a
candidate, who is qualified to be chosen in an election held under the
provisions of the Act and the rules made thereunder; (g) "Reserved Seat"
means a seat reserved for Scheduled Castes, Scheduled Tribes, Backward Classes
and Women under Section 7; (h) "Returning Officer"
means any person appointed under Rule 4 as Returning Officer and includes an
Assistant Returning Officer performing any of the functions of a Returning
Officer." Chapter I-A and Rules 2-A to
2-Z of the said rules shall be omitted. Rule 3 of the said rules shall
be renumbered as Rule 3-A and before the Rule 3-A as so renumbered, the
following rule shall be inserted, namely. "3. Conduct of Election. (1) Election to the Corporation shall be conducted under the
superintendence, direction and control of the State Election Commission. (2) Subject to the superintendence, direction and control of the State
Election Commission, the Commissioner shall co-ordinate and supervise all work
in connection with the conduct of election to the Corporation. The Commissioner
shall also perform such other functions pertaining to the said elections as may
be entrusted to him by the State Election Commission." In Rule 4 of the said rules,
in sub-rule
(i).- (i) first proviso shall be omitted; (ii) in the second proviso. (a) for the words "Provided further", the word
"Provided" shall be substituted; (b) for the words "division" or "divisions", the words
"ward" or "wards" shall respectively be substituted. In Rule 6 of the said Rules. (i) for the word "division", the word "ward" shall be
substituted; (ii) for the word "Government", the words "State Election
Commission" shall be substituted. For Rule 10 of the said rules,
the following shall be substituted, namely. "10. Notification of Election. (1) The Commissioner shall with the approval of the State Election
Commission notify in Form 1 the intended election referred to in Section 24. (2) The Commissioner shall in such Notification appoint. (i) the last date for making nominations which shall be the seventh day
after the date of publication of Notification or if that day is a public
holiday, the next succeeding day which is not a public holiday; (ii) the date for the scrutiny of nominations, which shall be the day
immediately following the last date for making nominations, or if that day is a
public holiday, the next succeeding day which is not a public holiday; (iii) the last day for the withdrawal of candidatures, which shall be the
second day after the date for the scrutiny of nominations or, if that day is a
public holiday the next succeeding day which is not a public holiday; (iv) the date on which the poll shall, if necessary, be taken which shall be
a date not earlier than tenth day after the last day for the withdrawal of
candidatures and the hours during which the poll shall be taken, the total
period of which on any allotted day shall not be less than eight hours; and (v) the date before which the election shall be completed. (3) (a) On the issue of the notification under sub-rule (1) the Returning
Officer shall given a public notice of fee intended election in Form 1-A by
displaying it on the notice board in his office and in the office of Corporation
and at such other places as he deems necessary, inviting nominations for such
election. (b) In the said
notice, the Returning Officer shall specify among other things the last date
for receipt of nominations, the place at which nominations are to be delivered,
date of scrutiny of nominations, last date for withdrawal of candidature, date
or dates on which a poll shall, if necessary, be taken and the hours of poll
and the date before which elections shall be completed which shall conform to
the dates notified in that behalf by the Commissioner under sub-rule (2)." In Rule 12 of the said rules. (1) in sub-rule (1). (a) for the word "division", the word "ward" shall be
substituted; and (b) the following proviso shall be inserted, namely. "Provided that no
nomination paper shall be delivered to the Returning Officer on a day which is
a public holiday." (2) in sub-rule (2). (a) for the word "division", the word "ward" shall be
substituted; and (b) for the words "or Scheduled Tribes", the words "Scheduled
Tribes or Backward Classes" shall be substituted; (c) for the words "Caste or Tribe" in the two places where they
occur, the words "class, caste or tribe" shall be substituted; (d) for the words "Scheduled Caste or, as the case may be, Scheduled
Tribes", the words "Backward Class, Scheduled Caste or Scheduled
Tribe" shall be substituted. (3) after sub-rule (2), the following sub-rule shall be inserted, namely. "(2-A) On the presentation of a nomination paper, the Returning
Officer shall satisfy himself that the names and electoral roll numbers of the
candidate and his proposer as entered in the nomination paper are the same as
those entered in the electoral roll: Provided that no misnomer or
inaccurate description or clerical, technical or printing error in regard to
the name of the candidate or his proposer or any other person, or in regard to
any place mentioned in the electoral roll or the nomination paper and no
clerical, technical or printing error in regard to the electoral roll numbers
of any such person in the electoral roll or the nomination paper shall affect
the full operation of the electoral roll or nomination paper with respect to
such person or place in any case where the description in regard to the name of
the person or place is such as to be understood and the Returning Officer shall
permit any such misnomer or inaccurate description or clerical, technical or
printing error to be corrected and where necessary direct that any such
misnomer, inaccurate description/clerical/technical or printing error in the
electoral roll or in the nomination paper shall be overlooked." (4) in sub-rule (4). (a) for the word "division" in the two places where it occurs, the
word "ward" shall be substituted; (b) for the words "Scheduled Caste", the words "Backward
Class or a Scheduled Caste" shall be substituted; (c) for the words "two hundred" and "one hundred", the
words "one thousand" and "four hundred" shall respectively
be substituted. (5) after sub-rule (4), the following sub-rule shall be inserted, namely. "(5) Any sum required to be
deposited under sub-rule (4) shall not be deemed to have been deposited in that
sub-rule unless at the time of delivery of nomination paper under sub-rule (1)
the candidate has either deposited or caused to be deposited that sum with the
Returning Officer in cash or enclosed with the nomination paper a receipt
showing that the said sum has been deposited by him or in his behalf in the
Government treasury." In Rule 14 of the said rules. (1) after sub-rule (2), the following sub-rule shall be inserted, namely. "(2-A) Nothing contained in clause (b) or (c) of sub-rule (2) shall
be deemed to authorise the rejection of nomination of any candidate on the
ground of any irregularity in respect of nomination paper, if the candidate has
been duly nominated by means of another nomination paper in respect of which no
irregularity has been committed." (2) after sub-rule (6), the following sub-rule shall be inserted, namely. "(7) For the purpose of this
rule, a certified copy of an entry in the electoral roll for the time being in
force of a Ward shall be conclusive evidence of the fact that the person
referred to in that entry is an elector for that ward." In Rule 16 of the said rules,
in sub-rule (1), in the proviso, for the word "Government", the words
"State Election Commission" shall be substituted. For Rules 17 and 18 of the
said rules, the following rules shall be substituted, namely. "17. Recognition of political parties. Every political party
recognised by the Election Commission of India as a National Party or as a
State Party in the State of Karnataka under the Election Symbols (Reservation
and Allotment) Order, 1968, shall be the recognised political party for the
purpose of election to Corporation. 17-A. Publication of a list of recognised Political Parties and Symbols. For the purpose of these rules
the State Election Commission shall publish by notification a list of
recognised political parties and symbol reserved to each such recognised
political party and a list of free symbols. 18. Allotment of symbols. (1) A candidate set up by a recognised Political Party in the election shall
choose, and shall be allotted, symbol reserved for that party and no other symbol. (2) A reserved symbol shall not be chosen by or allotted to any candidate
other than a candidate set up by a recognised political party. (3) Any candidate other than the candidate set up by a recognised Political
Party in the election shall choose and shall be allotted in accordance with the
rules hereinafter provided, one of the symbols specified as free symbols: Provided that in the case of a
candidate set up by an unrecognised political party in the election shall be
allotted the free symbol chosen by such candidates and no one else and in case
candidate set up by two of more unrecognised political parties choose the same
free symbol, the Returning Officer shall decide by lot to which of those
candidates set up by such unrecognised political parties that free symbol shall
be allotted and allot that free symbol to the candidate to whom the lot falls
and to no one else. The remaining free symbols shall be allotted to other
candidates. Explanation. the purpose of
this rule, the expression "unrecognised political party" means a
political party registered as a party in the State of Karnataka under the
Election Symbols (Reservation and Allotment) Order, 1968, and which is not a
recognised political party within the meaning of the said order. (4) Where a free symbol other than the one chosen by a candidate set up by
an unrecognised political party has been chosen by only one candidate at the
election, the Returning Officer shall allot that symbol to that candidate and
to no one else. (5) Where the same free symbol other than the one chosen by a candidate set
up by any unrecognised political party is chosen by more than one candidate. (a) the Returning Officer shall decide by lot to which of those candidates
that free symbol shall be allotted and shall allot it to the candidate, to whom
the lot falls and to no one else; (b) where there are more number of candidates than the number of free
symbols specified, the Returning Officer shall allot any other symbol in his
discretion to the remaining candidates. Explanation. the purpose of these
rules a candidate shall be deemed to be set up by a political party, if and
only if. (a) the candidate has made a declaration to that effect in his nomination
paper; and (b) a notice in writing to that effect has been delivered to the Returning
Officer before 3 O'clock in the afternoon on the last date for withdrawal of
candidature; and (c) the said notice is signed by the President or the Secretary or any other
office bearer of the party and the President, Secretary or such other office
bearer is authorised by the party to send such notice and the name and specimen
signature of the President, the Secretary or such other office-bearer are
communicated in advance to the Returning Officer of the ward and to the State
Election Commission. In the case of a National Party the authorisation may be
made by the President of the party's unit at the state level or any other
office bearer of such unit who is empowered by it." In Rule 19 of the said rules,
in sub-rule (2), after the words "contesting candidates", the words
"and specimen of the picture of the symbol allotted" shall be
inserted. In Rule 20 of the said rules,
after sub-rule (2) the following sub-rule shall be inserted, namely. "(3) In the event of such a
revocation or death of an election agent the candidate may at any time before
the election is over make a fresh appointment in the manner specified in
sub-rule (1)." In Rule 21 of the said rules,
in sub-rule (5), after the words "such revocation", the words
"or death of an election agent" shall be inserted. For Rules 22 and 23 of the
said rules, the following rules shall be substituted, namely. "22. Attendance of a contesting
candidate or his election agent at polling stations and performance by him of
the functions of a polling agent or counting agent. (1) At every election where a poll is taken, each contesting candidate
"at such election and his election agent shall have a right to be present
at any polling station provided under. Rule 6, for the taking of the poll. (2) A contesting candidate or his election agent may himself do any act or
thing which any polling agent or the counting agent of such contesting
candidate if appointed, would have been authorised by or under these rules to
do, or may assist any polling agent or the counting agent of such contesting
candidates in doing any such act or thing. 22-A. Non-attendance of Polling or Counting Agents. Where any act or thing is
required or authorised by or under these rules to be done in the presence of
the polling or counting agents, the non-attendance of any such agent or agents
at the time and place appointed for the said purpose shall not, if the act or
thing is otherwise duly done invalidate the act or thing done. 23. Death of candidate before the poll. If a candidate set up by a
recognised political party. (a) dies at any time after 11 a.m. on the last date for making nominations
and his nomination is found valid on scrutiny under Rule 14; or (b) whose nomination has been found valid on scrutiny under Rule 14 and who
has not withdrawn his candidature under Rule 15, dies and in either case, a
report of his death is received at any time before the publication of the list
of contesting candidates under Rule 19; or (c) dies as a contesting candidate and a report of his death is received
before the commencement of the poll, the Returning Officer shall, upon being
satisfied about the fact of the death of the candidate, by order, countermand
the poll and report the fact to the State Election Commission and all
proceedings with reference to the election shall be commenced afresh in all
respects as if for a new election: Provided that no order for
countermanding a poll should be made in a case referred to in clause (a) except
after the scrutiny of all the nominations including the nomination of the
deceased candidate: Provided further that no
further nomination shall be necessary in the case of a person who was a
contesting candidate at the time of the countermanding of the poll: Provided also that no person
who has given a notice of withdrawal of his candidature under sub-rule (1) of
Rule 15 before the countermanding of the poll shall be ineligible for being
nominated as a candidate for the election after such countermanding." In Rule 24 of the said rules. (1) in sub-rule (2), for the word and figures "Form 12", the
words, letter and figures "Form 12 or Form 12-A as may be
appropriate" shall be substituted. (2) in sub-rule (3) (a) for the word "division" in the two places where it occurs, the
word "ward" shall be substituted', (b) for the word and figures "Form 12", the words, letter and
figures "Form 12 or Form 12-A as may be appropriate" shall be
substituted', (c) after the words "Commissioner shall, the, words "with the
approval of the State Election Commission" shall be inserted, (3) sub-rule (4) shall be omitted. Rule 25 of the said rules
shall be omitted. In Rule 26 of the said rules. (1) in sub-rule (2). (a) after the words "to the Commissioner", the words "and the
State Election Commission" shall be inserted; (b) for the words "approval of the Commissioner", the words
"approval of the State Election Commission" shall be substituted; (c) for the word "division", the word "ward" shall be
substituted. (2) "after sub-rule (2), the following sub-rule shall be inserted,
namely. "(3) In every such case as
aforesaid, the Returning Officer shall notify in such manner as the State
Election Commission may direct the date, place and hours of polling fixed under
sub-rule (2)." After Rule 26 of the said
rules, the following shall be inserted, namely. "26-A. Procedure on adjournment of poll. (1) If the poll at any polling station is adjourned under Rule 26 the
provisions of Rules 53, 54, 56 and 57 shall, as far as practicable apply as if
the poll was closed at the hour fixed in that behalf under Rule 10. (2) When an adjourned poll is recommended under sub-rule (2) of Rule 26, the
electors who have already voted at the poll so adjourned shall not be allowed to vote again. (3) The Returning Officer shall provide the Presiding Officer of the polling
station at which such adjourned poll is held, with the sealed packet containing
the marked copy of the electoral roll and a new ballot box. (4) The Presiding Officer shall open the sealed packet in the presence of
the polling agents present and use the marked copy of the electoral roll for
marking the names of the electors to whom the ballot papers are issued at the
adjourned poll, without however recording therein the serial number thereof. (5) The provisions of Rules 29 to 35 and 44 to 57 shall apply in relation to
the conduct of an adjourned poll as they apply in relation to the poll before
it was so adjourned. 26-B. Adjournment of poll or countermanding of election on the ground of
booth capturing. (1) If at any election. (a) booth capturing has taken place at a polling station or at a place fixed
for the poll (hereinafter in this rule referred to as a 'place') in such a
manner that the result of the poll at that polling station or place cannot be
ascertained; or (b) booth capturing takes place in any place for counting of votes in such a
manner that the result, of the counting at the place cannot be ascertained; the Returning
Officer shall forthwith report the matter to the State Election Commission and
the Commissioner. (2) The State Election Commission shall, on receipt of a report from the
Returning Officer under sub-rule (1) and after taking all material
circumstances into account, either. (a) declare that the poll at that polling station or place be void/appoint a
day, and fix the hours, for taking fresh poll at that polling station or place
and notify the date so appointed and hours so fixed in such manner as it may
deem fit; or (b) if satisfied that in view of the large number of polling stations or
places involved in booth capturing, the result of the election is likely to be
affected, or that booth capturing had affected counting of votes in such a
manner as to affect the result of the election, countermand the election in
that ward. Explanation. For the purpose of this rule "booth capturing" includes, among
other things, all or any of the following activities, namely. (a) seizure of polling station or a place fixed for the poll by any person
or persons, making polling authorities surrender the ballot papers or voting
machines and doing of any other act which affects the orderly conduct of
elections; (b) taking possession of a polling station of a place fixed for the polling
by any person or persons and allowing only his or their own supporters to
exercise their right to vote and prevent others from voting; (c) threatening any elector and preventing him from going to the polling
station or a place fixed for the poll to cast his vote; (d) seizure of a place for counting of votes by any person or persons,
making the counting authorities surrender the ballot papers or voting machines
and the doing of anything which affects the orderly counting of votes; (e) doing by any person in the service of Government, of all or any of the
aforesaid activities or aiding or conniving at, any such activity in the
furtherance of the prospects of the election of a candidate." In Rule 27 of the said rules. (1) in sub-rule (1), for clause (c), the following shall be substituted,
namely. "(c) the Returning Officer
shall forthwith report the matter to the State Election Commission." (2) in sub-rule (2). (a) for the word "Commissioner", the words "State Election
Commission" shall be substituted) (b) for the word "division", the word "ward" shall be
substituted. In Rule 29 of the said rules
for sub-rule (1), the following rule shall be substituted, namely. "(1) Every ballot paper shall
have a counterfoil attached thereto and the said ballot paper and the
counterfoil shall be in such form and particulars therein shall be in the
language or languages as the State Election Commission may direct." In Rule 30 of the said rules,
for the words "the Election Commission of India for purposes of election
to a Legislative Assembly or to Parliament", the words "the State
Election Commission" shall be substituted. In Rule 32 of the said rules,
in clause (c), after the words "by the Commissioner", the words
"and the State Election Commission" shall be inserted. In Rule 41 of the said rules; (1) in sub-rule (2), the word "Stipendiary" shall be omitted. (2) in sub-rules (4) and (5), the words "may attest" shall be
inserted at the end. In Rule 48 of the said rules. (1) in sub-rule (1), for the words "Returning Officer", the words
"State Election Commission" shall be substituted. (2) in sub-rule (2). (a) after clause (a), the following clause shall be inserted, namely. "(aa) obtain the signature or thumb impression of the elector on
the said counterfoil;" (b) after clause (b), the following proviso shall be inserted, namely. "Provided that no ballot
paper shall be delivered to an elector unless he has put his signature or thumb
impression on the counterfoil of that ballot paper." (3) after sub-rule (2), the following sub-rule shall be inserted, namely. "(2-A) It shall not be necessary for any Presiding Officer or any
Polling Officer or any other officer to attest the thumb impression of the
elector on the counterfoil." In Rule 50 of the said rules,
in sub-rule (1), for the words "twenty-one", the word
"eighteen" shall be substituted. Rule 56 of the said rules
shall be renumbered as sub-rule (1), and (1) in sub-rule, as so renumbered, after clause (c), the following clauses
shall be inserted, namely. "(d) any other ballot papers
not issued to the voters; (e) the ballot papers cancelled
for violation of voting procedure under Rule 48; (f) any other cancelled ballot
papers; (g) the cover containing the
tendered ballot papers and the list in Form 19; (h) the list of challenged votes;
and (i) any other papers directed by
the State Election Commission to be kept in a sealed packet." (2) after sub-rule (1), as so renumbered, the following sub-rule shall be
inserted, namely. "(2) Each such packet shall
be sealed with the seal of the Presiding Officer and with seal either of the
candidate or of his election agent or of his Polling Agent who may be present
at the polling station and may desire to affix his seal thereon." In Rule 58 of the said rules
for sub-rule (1), the following shall be substituted, namely. "(1) A contesting candidate
or his election agent may appoint not more than one counting agent in respect
of each counting table at the place or at each of the places fixed for counting
to be present as his agents at the time of counting of votes of the ward in
which he is a candidate/' In Rule 60 of the said rules,
in sub-rule (1), in clause (b), for the word "Commissioner", the
words "State Election Commission" shall be substituted. In Rule 62 of the said rules. (1) in sub-rule (5), for the word "division", the word
"ward" shall be substituted. (2) in sub-rule (8), after clause (a), the following clause shall be
inserted, namely. "(aa) if no vote is recorded thereon; or" (3) in sub-rule (12), for the word "division", the word
"ward" shall be substituted. In Rule 64 of the said rules. (1) in sub-rule (1). (i) for the word "Commissioner", the words "State Election
Commission" shall be substituted; - (ii) for the word "division", the word "ward" shall be
substituted. (2) in sub-rule (7), for the word "division", the word
"ward" shall be substituted. In Rule 66 of the said rules,
in sub-rule (2), for the words "if such", the words "After
such" shall be substituted. In Rule 68 of the said rules,
for clauses (a), (b) and (c), the following clauses shall be substituted,
namely. "(a) declare in Form 24 the
candidate to whom the largest number of valid votes has been given to be
elected and send signed copies thereof to the Government, the State Election
Commission and the Commissioner; (b) complete and certify the
Returns of Election in Form 25 and send signed copies thereof to the
Government, State Election Commission and the Commissioner". In Rule 82 of the said rules,
in sub-rule (1), for the word "Commissioner", the words "State
Election Commission" shall be substituted. In Rule 83 of the said rules,
in sub-rule (2), for the word "Government", the words "State
Election Commission" shall be substituted. In Rule 84 of the said rules. (1) for the word "Government" in the two places where it occurs,
the words "State Election Commission" shall be substituted; (2) in clause (a), for the words "placed at the disposal of the
Commissioner", the words "destroyed in such manner as the State
Election Commission may direct" shall be substituted; (3) in clause (b), in the proviso, for the words "approval of the
Commissioner", the words "approval of the State Election
Commission" shall be substituted. In Rule 85 of the said rules. (1) in sub-rule (4). (a) the words starting with "or in the case of election" and
ending with the words "number of valid votes so polled" shall be
omitted; (b) in the proviso, for the words "Scheduled Castes", the words
"Backward Classes, Scheduled Castes" shall be substituted; (2) in sub-rule (5), for the word "division", the word
"ward" shall be substituted. After Rule 86 of the said
rules, the following rule shall be inserted, namely. "86-A. Report of casual vacancy in a Corporation. When a casual vacancy occurs
in the office of a Councillor, the Commissioner shall give notice of such
vacancy within seven days from the date of its occurrence, to the State
Election Commission. The State Election Commission shall thereupon take action
in the manner provided in these rules for the election of a Councillor in such
vacancy". Rules 87, 88 and 89, of the
said rules shall be omitted. For Rule 90 of the said rules,
the following shall be substituted, namely. "90. Manner of Serving the
order of requisition of premises, vehicles, etc. An order of requisition under
Section 468-A shall be served. (a) where the person to whom such order is addressed is a corporation or
firm, in the manner provided for, the service of summons in Rule 2 of Order
XXIX or. Rule 3 of Order XXX, as the case may be, in the First Schedule to the
Code of Civil Procedure, 1908 (Act V of 1908); and (b) where the person to whom such order is addressed is an individual. (i) personally by delivering or tendering the order; or (ii) by registered post; or (iii) if the person cannot be found, by leaving an authentic copy of the order
with any adult member of his family or by affixing such copy to some
conspicuous part of the premises in which he is known to have last resided or
carried on business or personally worked for gain". In the said rules, except Chapters
III and IV, for the expression "division" and "divisions",
wherever they occur, the expressions "ward" and "wards"
shall respectively be substituted. Forms A to T of the said rules
shall be omitted, For Forms 1 to 26 of the said
rules, the following shall respectively be substituted, namely. "FORM 1 FORM 1-A FORM 2 FORM 3 FORM 4 FORM 5 FORM 6 FORM 7 FORM 8 FORM 9 FORM 10 FORM 11 FORM 12 FORM 12-A FORM 13 FORM 14 FORM 15 FORM 16 FORM 16-A FORM 16-B FORM 16-C FORM 17 FORM 18 FORM 19 FORM 20 FORM 21 FORM 22 FORM 23 FORM 24 FORM 25 FORM 26KARNATAKA
MUNICIPAL CORPORATIONS (ELECTION) (AMENDMENT) RULES, 1995
PREAMBLE