Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH MUNICIPALITIES AND NAGAR PANCHAYATS (PREPARATION AND PUBLICATION OF ELECTORAL ROLLS) RULES, 2001 CONTENTS 1. Short Tile, extent and commencement 2. Definitions 3. Preparation of Electoral Roll 4. Form and Language of the roll 5. Publication of copies of electoral rolls 6. Procedure for lodging claims and objections ANDHRA PRADESH MUNICIPALITIES AND NAGAR PANCHAYATS (PREPARATION AND PUBLICATION OF ELECTORAL ROLLS) RULES, 2001 In exercise of the powers conferred by sub-section (1) of Section 326 read with Section 11 of the Andhra Pradesh Municipalities Act, 1965 read with Andhra Pradesh Municipal Laws (Fourth Amendment) Act, 2001 (Act No.34 of 2001) and in supersession of the Andhra Pradesh Municipalities and Nagar Panchayats (Registration of Electors) Rules, 1994 issued in G.O. Ms. No.625, M.A., dated 14th December, 1994, the Governor of Andhra Pradesh hereby makes the following rules for Preparation and Publication of Electoral Rolls in Municipalities and Nagar Panchayats in the State. 1. Short Tile, extent and commencement :- (1) These rules may be called the Andhra Pradesh Municipalities and Nagar Panchayats (Preparation and Publication of Electoral Rolls) Rules, 2001. (2) These rules shall apply to all the Municipalities and Nagar Panchayats in the State. (3) These rules shall come into force from the date of publication in Andhra Pradesh Gazetee. 2. Definitions :- In these rules, unless the context otherwise requires- (a) "Election Commission" means the State Election Commission constituted under Articles 243-K read with Article 243-ZA of the Constitution of India; (b) "Roll" means the electoral roll for the Municipality/Nagar Panchayats; (c) "Section" means a section of the Act; (d) words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Andhra Pradesh Municipalities Act, 1965. 3. Preparation of Electoral Roll :- The Electoral Roll for the Municipality/Nagar Panchayat shall be such part or parts of the current electoral roll of the Andhra Pradesh Legislative Assembly Constituencies, prepared and published under the Representation of the People Act, 1950, as relates to the Municipality/Nagar Panchayat, which shall be prepared by such person authorised by the State Election Commissioner, on such date as may be specified by the Election Commission, and any amendments issued to the said electoral roll of the Assembly Constituencies, thereafter, as they relate to the Municipality/Nagar Panchayat, upto the date of election notification, shall be carried out therein. 4. Form and Language of the roll :- (1) The roll shall be prepared in such form as the Election Commission may direct. (2) The roll shall be prepared in such language or languages in which the roll or rolls of the Andhra Pradesh Legislative Assembly Constituencies, which forms part of Municipality/Nagar Panchayat area are prepared. 5. Publication of copies of electoral rolls :- (1) As soon as the roll is prepared in accordance with these rules, the same shall be divided into as many lists as there are ward as per the delimitation of wards by the person authorised under Rule 3 and sufficient number of copies shall be taken and shall be published along with notice in Form-I for inspection by the general public; (a) on the notice board of the Municipal/Nagar Panchayat Office concerned; (b) on the notice board of the office of the person authorised under Rule 3; (c) on the notice board of the office of the concerned Mandal Revenue Officer; (d) on the notice board of the office of the concerned Revenue Divisional Officer; (e) supply free of cost one copy of each separate list of the roll to every political party for which a symbol has been exclusively reserved by the Election Commission; (2) Upon such publication under this rule, the roll shall be the electoral roll of the Municipality/Nagar Panchayat and shall remain in force till a fresh electoral roll is prepared and published. 6. Procedure for lodging claims and objections :- All omissions of names in any part of the roll or objections to any entry in the roll, at any point of time after its publication under Rule 5, shall be settled only after a suitable amendment to the relevant entry in the Electoral Roll of the Legislative Assembly Constituency is made based on which the Municipality/Nagar Panchayat electoral roll was prepared. Anybody wishing to prefer a claim for inclusion or deletion of any name in the roll or any objection in respect of any entry in the roll so published, shall submit a proper claim or objection under the provisions of the Registration of Electors Rules, 1960 made under the Representation o f People Act, 1950 to the Electoral Registration Officer of the concerned Legislative Assembly Constituency. Subject to the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965 and based on the orders of the Electoral Registration Officer of the Assembly Constituency on such claims and objections, the person authorised by the State Election Commissioner shall carry out consequential amendments in the Electoral Roll of the Municipality/Nagar Panchayat upto and date of election notification. In case of any clerical or printing error or both, or when the entries deviate from the particulars of the Assembly Electoral Roll, the person authorised by the State Election Commissioner may cause such errors rectified, so as to bring it in conformity with the particulars of the Assembly Electoral Roll concerned. However, the person authorised by the State Election Commissioner, shall not resort to suo motu revision of the rolls by way of deletions or additions or modifications.