Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Registration of Electors Rules, 1960 CONTENTS PART 1 :- Preliminary 1. Short title and commencement 2. Definitions and interpretation PART 2 :- Electoral rolls for Assembly Constituencies 3. Meaning of Constituency 4. Form and languages of roll 5. Preparation of roll in parts 6. Order of names 7. Statement under section 20 8. Information to be supplied by occupants of dwelling houses 9. Access to certain registers 10. Publication of roll in draft 11. Further publicity to the roll and notice 12. Period for lodging claims and objections 13. Form for claims and objections 14. Manner of lodging claims and objections 15. Procedure of designated officers 16. Procedure of registration officer 17. Rejection of certain claims and objections 18. Acceptance of claims and objections without inquiry 19. Notice of hearing claims and objection 20. Inquiry into claims and objections 21. Inclusion of names inadvertently omitted 21A. Deletion of names 22. Final publication of roll 23. Appeals from orders deciding claims and objections 24. Special provision for preparation of rolls on redelimitation of constituencies 25. Revision of rolls 26. Correction of entries and inclusion of names in electoral rolls 27. Appeals from orders under rule 26 28. Identity cards for electors in notified constituencies PART 3 :- Electoral rolls for parliamentary constituencies in the Union territory of Delhi. 29. Rolls for the parliamentary constituencies in the Union territory of Delhi PART 4 :- Electoral rolls for Council Constituencies 30. Rolls for local authorities constituencies 31. Rolls for graduates and teachers constituencies PART 5 :- Preservation and disposal of Electoral Rolls 32. custody and preservation of rolls and connected papers 33. Inspection of electoral rolls and connected papers 34. Disposal of electoral rolls and connected papers PART 6 :- Miscellaneous 35. Use of old Forms Registration of Electors Rules, 1960 Registration of Electors Rules, 1960 PART 1 Preliminary 1. Short title and commencement :- (1) These rules may be called the Registration of Electors Rules, 1960. (2) They shall come into force on the 1st day of January, 1961. 2. Definitions and interpretation :- (1) In these rules, unless the context otherwise requires,- (a) "Act" means the Representation of the People Act, 1950 (43 of 1950); (b) "declared office" means an office decclared by the President to be an office to which the provisions of sub-section (4) of section 20 apply; 1[(c) "Form" means a Form appended to these rules and in respect of any constituency, includes a translation thereof in the language or any of the languages in which the electoral roll for that constituency is prepared;] (d) "registration officer" means the electoral registration officer of a constituency and includes an assistant electoral registration officer thereof; (e) "roll" means the electoral roll for a constituency ; (f) "section" means a section of the Act; 2 * * * * * (2) The General Clauses Act, 1897 (10 of 1897), shall apply for the interpretation of these rules as it applies for the interpretation of an Act of Parliament. 1. Subs. by Notifn. No. S.O. 3874, dated the 15th December, 1966. 2. Cl. (g) omitted, by Notifn. No. S.O. 3874, dated the 15th December, 1966. PART 2 Electoral rolls for Assembly Constituencies 3. Meaning of Constituency :- In this Part "constituency" means an Assembly constituency. 4. Form and languages of roll :- The roll for each constituency shall be prepared in such form and in such language or languages as the Election Commission may direct. 5. Preparation of roll in parts :- (1) The roll shall be divided into convenient parts which shall be numbered consecutively. (2) The last part of the roll shall contain the names of every person having a service qualification and of his wife, if any, who are entitled to be included in that roll by virtue of a statement made under rule 7. (3) The names of any person holding a declared office and of his wife, if any who are entitled to be included in the roll by virtue of a statement made under rule 7 shall be included in the part of the roll, pertaining to the locality in which they would, according to that statement, have been ordinarily resident. (4) The number of names included in any part of the roll shall not ordinarily exceed two thousand. 6. Order of names :- (1) The names of electors in each part of the roll shall be arranged according to house number, unless the chief electoral officer, subject to any general or special instructions issued by the Election Commission, determines in respect of any part that the alphabetical order is more convenient or that the name shall be arranged partly in one way and partly in the other. (2) The names of electors in each part of the roll shall be numbered, so far as practicable, consecutively with a separate series of numbers beginning with the number one. 7. Statement under section 20 :- (1) Every person who holds a declared office or has a service qualification and desires to be registered in the roll for the constituency in which, but for holding such office or having such qualification; he would have been ordinarily resident, shall submit to the 1[registration officer of the constituency], a statement in such one of the 1 [Forms 1, 2, 2A and 3] as may be appropriate. (2) Every statement submitted under sub-rule (1) shall be verified in the manner specified in the Form. (3) Every such statement shall cease to be valid when the person making it ceases to hold a declared office or, as the case may be, have a service qualification. 1. Subs. by Notifn. No. S.O. 2791, dated the 24th November, 1961, for "to which a symbol has been allotted". 8. Information to be supplied by occupants of dwelling houses :- The registration officer may, for the purpose of preparing the roll, send letters of request an Form 4 to the occupants of dwelling houses in the constituency or any part thereof; and every person receiving any such letter shall furnish the information called for therein to the best of his ability. 9. Access to certain registers :- For the purpose of preparing any roll or deciding any claim or objection to a roll, any registration officer and any person employed by him shall have access to any register of births and deaths and to the admission register of any educational institution, and it shall be the duty of every person in charge of any such register to give to the said officer or person such information and such extracts from the said register as he may require. 10. Publication of roll in draft :- A s soon as the roll for a constituency is ready, the registration officer shall publish it in draft by making a copy thereof available for inspection and displaying a notice in Form 5- (a) at his office, if it is within the constituency, and (b) at such place in the constituency as may be specified by him for the purpose, if his office is outside the constituency. 11. Further publicity to the roll and notice :- The registration officer shall also- (a) make a copy of each separate part of the roll, together with a copy of the notice in Form 5 available for inspection at a specified place accessible to the public and in or near the area to which that part relates; (b)give such further publicity to the notice in Form 5 as he may consider necessary; and (c) supply free of cost two copies of each separate part of the roll to every political party 1 [for which a symbol has been exclusively reserved in the State] by the Election Commission. 1. Subs. by Notifn. No. S.O. 2791, dated the 24th November, 1961, for "to which a symbol has been allotted". 12. Period for lodging claims and objections :- Every claim for the inclusion of a name in the roll and every objection to an entry therein shall be lodged within a period of thirty days from the date of publication of the roll in draft under rule 10, or such shorter period of not less than fifteen days as may be fixed by the Election Commission in this behalf : Provided that the Election Commission may, by notification in the Official Gazette, extend the period in respect of the constituency as a whole or in respect of any part thereof.] 13. Form for claims and objections :- (1) Every claim shall be- (a) ln Form 6; 1[and] (b) signed by the person desiring his name to be included in the roll;2... 3* * * * * (2) Every objection to the inclusion of a name in the roll shall be- (a) in Form 7; 4[and] (b) preferred only by a person whose name is already included in that roll; 5 (c) countersigned by another person whose name is already included in 6* * * the roll in which the name objected to appears. (3) Every objection to a particular or particulars in an entry in the roll shall be- (a) in Form 8; and (b) preferred only by the person to whom that entry relates. 7 (4) Every application for transposition of an entry from one part to another part of the roll shall be in Form 8A; 1. The word 'and' ins. by Notifn. No. S.O. 817(E). dated the 25th October, 1993. 2. The wold 'and' omitted by Notifn. No. S.O. 817(E). dated the 25th October, 1993. 3. Clause (c) omitted, by Notifn. No. S.O. 817(E). dated the 25th October, 1993. 4. The word 'and' Ins. by Notifn. No. S.O. 817 (E), dated the 25th October, 1993. 5. The word 'and' omitted, ibid. 6. Clause (c) omitted. ibid. 7. INSERTED BY Registration of Electors (Amendment) Rules, 2003 , [NOTIFICATION. No. F. H-11019(9)/03-Leg. II, dt. 18.8.2003 Gaz. of India, Exty., Pt. H-Sec. 3(ii), No. 735, dt. 18.8.2003, p. 12.] 14. Manner of lodging claims and objections :- Every claim or objection shall- (a) either be presented to the registration officer or to such other officer as may be designated by him in this behalf; or (b) be sent by 1 *** post to the registration officer. 1. The word 'registered' omitted by Notifn. No. S.O. 3661. dated the 12th October. 1964. 15. Procedure of designated officers :- (1) Every officer designated under rule 14 shall- (a) maintain in duplicate a list of claims in Form 9, a list of objections to the inclusion of names in Form 10 and a list of objections to particulars in Form II; and (b) keep exhibited one copy of each such list on a notice board in his office. (2) Where a claim or objection is presented to him, he shall, after complying with the requirements of sub-rule (1), forward it with such remarks, if any, as he considers proper to the registration officer. 16. Procedure of registration officer :- The registration officer also shall- (a) maintain in duplicate the three lists in Forms 9, 10 and II, entering thereon the particulars of every claim or objection as and when it is received by him whether directly under rule 14 or on being forwarded under rule 15; and (b) keep exhibited one copy of each such list on a notice board in his office. 17. Rejection of certain claims and objections :- Any claim or objection which is not lodged within the peirod, or in the form and manner, herein specified, shall be rejected by the registration officer. 18. Acceptance of claims and objections without inquiry :- If the registration officer is statisfied as to the validity of any claim or objection, he may allow it without further inquiry after the expiry of one week from the date on which it is entered in the list exhibited by him under clause (b) of rule 16: Provided that where before any such claim or objection has been allowed, a demand for inquiry has been made in writing to the registration officer by any person, it shall not be allowed without further inquiry. 19. Notice of hearing claims and objection :- (1) Where a claim or objection is not disposed of under rule 17 or rule 18, the registration officer shall- (a) specify in the list exhibited by him under clause (b) of rule 16 the date, time and place of hearing of the claim or objection; and (b) give notice of the hearing- (i) in the case of a claim to the claimant in Form 12; (ii) in the case of an objection to the inclusion of a name, to the objector in Form 13 and to the person objected to in Form 14; and (iii) in the case of an objection to a particular or particulars in an entry, to the objector in Form 15. (2) A notice under this rule may be given either personally or by registered post or by affixing it to the person's residence or last known residence within the constituency. 20. Inquiry into claims and objections :- (1) The registration officer shall hold a summary inquiry into every claim or objection in respect of which notice has been given under rule 19 and shall record his decision thereon. (2) At the hearing, the claimant or as the case may be, the objector and the person objected to and any other person who, in the opinion of the registration officer, is likely to be of assistance to him, shall be entitled to appear and be heard. (3) The registration officer may in his discretion- (a) require any claimant, objector or person objected to, to appear in person before him; (b) require that the evidence tendered by any person shall be given on oath and administer an oath for the purpose. 21. Inclusion of names inadvertently omitted :- 1[(1)] If it appears to the registration officer that owing 2* * * to inadvertence or error during preparation, the names of any electors have been left out of the roll and that remedial action should be taken under this rule, the registration officer shall- (a) prepare a list of the names and other details of such electors; (b) exhibit on the notice board of his office a copy of the list together with a notice as to the time and place at which the inclusion of these names in the roll will be considered, and also publish the list and the notice in such other manner as he may think fit; and (c) after considering any verbal or written objections that may be preferred, decide whether all or any of the names should be included in the roll. 3 [(2) If any statements under rule 7 are received after the publication of the roll in draft under rule 10, the registration officer shall direct the inclusion of the names of the electors covered by the statements in the appropriate parts of the roll.] 1. Rule 21 renumbered a.a sub-rule (1) of that rule and sub-rule (2) ins. by Notifn. No. S.O. 3661, dated the 12th October, 1964. 2. Certain words omitted, by Notifn. No. S.O. 3661, dated the 12th October, 1964. 3. Ins. by Notifn. No. S.O. 3661, dated the 12th October, 1964. 21A. Deletion of names :- If it appears to the registration officer at any time before the final publication of the roll that owing to in advertence or error or otherwise, the names of dead persons or of persons who have ceased to be, or are not, ordinarily residents in the constituency or of persons who are otherwise not entitled to be registered in that roll, have been included in the roll and that remedial action should be taken under this rule, the registration officer, shall,- (a) prepare a list of the names and other details of such electors; (b) exhibit on the notice board of his office a copy of the list together with a notice as to the time and place at which the question of deletion of these names from the roll will be considered, and also publish the list and the notice in such other manner as he may think fit; and (c) after considering any verbal or written objections that may be preferred, decide whether all or any of the names should be deleted from the roll: Provided that before taking any action under this rule in respect of any person on the ground that he has ceased to be, or is not, ordinarily resident in the constituency, or is otherwise not entitled to be registered in that roll, the registration officer shall make every endeavour to give him a reasonable opportunity to show cause why the action proposed should not be taken in relation to him.] 22. Final publication of roll :- (1) The registration officer shall thereafter- (a) prepare a list of amendments to carry out his decisions under rules 18, 20, 1[21 and 21A] and to correct any clerical or printing errors or other inaccuracies subsequently discovered in the roll; 2* * * (b) publish the roll, together with the list of amendments, by making a complete copy thereof available for inspection and displaying a notice in Form 16 at his office; 3[and] 4[(c) subject to such general or special directions as may be given by the Election Commission supply, free of cost, two copies of the roll, as finally published, with the list of amendments, if any, to every political party for which a symbol has been exclusively reserved by the Election Commission.] (2) On such publication, the roll together with the list of amendments shall be the electoral roll of the constituency. 5[(3) Where the roll (hereafter in this sub-rule referred to as the basic roll), together with the list of amendments, becomes the electoral roll for a constituency under sub-rule (2), the registration officer may, for the convenience of all concerned, integrate, subject to any general or special directions issued by the Election Commission in this behalf, the list into the basic roll by 6 [incorporating inclusion of names, amendment, transposition or deletion of entries in the relevant parts of the basic roll itself] in the relevant parts of the basic roll itself, so however that no change shall be made in the process of such integration in the name of any elector or in any particulars relating to any elector as given in the list of amendments.] 1. Subs. by Notifn. No. S.O. 1519, dated the 25th April, 1968. 2. The word "and" omitted by Notifn. No. S.O. 233(E), dated the 31st March, 1984. 3. The word "and" ins., by Notifn. No. S .O. 233(E), dated the 31st March, 1984. 4. Cl. (c) ins., ibid. 5. Ing. by Notifn. No. S.O. 1033, dated the 12th March, 1970. 6. Subs. by Notifn. No. S.O. 814(E), dated the 3rd September, 1987, for certain words. 23. Appeals from orders deciding claims and objections :- (1) An appeal shall lie from any decision of the registration officer under rule 20, 1 [rule 21 or rule 21A] to such officer of Government as the Election Commission may designate in this behalf (hereinafter referred to as the appellate officer) : Provided that an appeal shall not lie where the person desiring to appeal has not availed himself of his right to be heard by, or to make representations to, the registration officer on the matter which is the subject of appeal. (2) Every appeal under sub-rule (1) shall be- (a) in the form of a memorandum signed by the appellant, and (b) presented to the appellate officer within a period of fifteen days from the date of announcement of the decision or sent to that officer by registered post so as to reach him within that period. (3) The presentation of an appeal under this rule shall not have the effect of staying or post-poning any action to be taken by the registration officer under rule 22. (4) Every decision of the appellate officer shall be final, but in so far as it reverses or modifies a decision of the registration officer, shall take effect only from the date of the decision in appeal. (5) The registration officer shall cause such amendments to be made in the roll as may be necessary to give effect to the decisions of the appellate officer under this rule. 1. Subs. by Notifn. No. S.O. 1519, dated the 25th April, 1968. 24. Special provision for preparation of rolls on redelimitation of constituencies :- (1) If any constituency is delimited a new in accordance with law and it is necessary urgently to prepare the roll for such constituency, the Election Commission may direct that it shall be prepared- (a) by putting together the rolls of such of the existing constituencies or parts thereof as are comprised within the new constituency; and (b) by making appropriate alterations in the arrangement, serial numbering and headings of the rolls so compiled. (2) The roll so prepared shall be published in the manner specified in rule 22 and shall, on such publication, be the electoral roll for the new constituency. 25. Revision of rolls :- ].- (1) The roll for every constituency shall be revised under sub- section (2) of section 21 either intensively or summarily or partly intensively and partly summarily, as the Election Commission may direct. (2) Where the roll or any part thereof is to be revised intensively in any year, it shall be prepared afresh and rules 4 to 23 shall apply in relation to such revision as they apply in relation to the first preparation of a roll. (3) When the roll or any part thereof is to be revised summarily in any year, the registration officer shall cause to be prepared a list of amendments to the relevant parts of the roll on the basis of such information as may be readily available and publish the roll together with the list of amendments in draft; and the provisions of rules 9 to 23 shall apply in relation to such revision as they apply in relation to the first preparation of a roll. (4) Where at any time between the publication in draft of the revised roll under sub-rule (2) or of the roll and list of amendments under sub-rule (3) and the final publication of the same under rule 22, any names have been directed to be included in the roll for the time being in force under section 23, the registration officer shall cause the names to be included also in the revised roll unless there is, in his opinion, any valid objection to such inclusion. 26. Correction of entries and inclusion of names in electoral rolls :- ].- 1[(1) Every application under section 22 or sub-section (1) of section 23 shall be made in duplicate in such one of the Forms 2["6, 7, 8, 8A and 8B" ] as may be appropriate 3[***.] 4[Provided that the statements in Forms 2. 2A and 3. from persons having service qualifications, received after the final publication of the electoral roll shall be deemed to be the applications under sections 22 and 23. 5[****]. 4[(1A] Every such application as is referred to in sub-rule (1) shall b e presented to the registration officer in such manner as the Election Commission may direct. 7[**********] 8[**********] (3) The 9**** registration officer shall, immediately on receipt of such application, direct that one copy thereof be posted In some conspicuous place in his office together with a notice inviting objections to such application within a period of seven days from the date of such posting. 10 [(4) The registration officer shall as soon as may be after the expiry of the period specified in sub-rule (3). consider the application and objections thereto, if any, received by him and shall, if satisfied, direct the inclusion. deletion, correction or transposition of entries in the roll. as may be necessary: Provided that when an application is rejected by the registration officer, he shall record in writing a brief statement of his reasons for such rejection.] 1. Subs. by Notifn. No. S.O. 3874, dated the 15th December. 1966. for sub-rule (1). 2. SUBSTITUTED FOR THE WORDS "6, 8, 8A and 8B" BY Registration of Electors (Amendment) Rules, 2003. [Noti. No. F. H- 11019(9)/03-Leg. II, dt. 18.8.2003 Gaz. of India, Exty., Pt. II-Sec. 3(ii), No. 735, dt. 18.8.2003, p. 12.] 3. Words 'and shall be accompanied by a fee of ten paise" omitted by S.O. 537(E) dated 22.7.1992. r. 2(a)(i). (c.f.o. 22.7.1992). 4. Ins. by Notifn. No. S.O. 814(E), dated the 3rd September, 1987. 5. Words and figures 'and that no fee shall be deemed to have been prescribed for such applications under section 25' omitted by S.O. 537(E) dated 22.7.1992. r. 2(a)(ii). (c.f.o. 22.7.1992). 7. Sub-rule (1B) omitted by Notifn. No. S.O. 817(E), dated the 25th October, 1993. 8. Sub-rules (2) and (2A) omitted by S.O. 537(E) dated 22.7.1992, r. 2(b). (c.f.o. 22.7.1992). 9. Certain words omitted by Notifn. No. S.O. 3374. dated the 15th December, 1966. 10. Subs. by Notifn. No. S.O. 814(E). dated the 3rd September, 1987 for sub-rule (4). 27. Appeals from orders under rule 26 :- 1[(1) Every appeal under section 24 shall be- (a) in the Form of a memorandum signed by the 2[appellant]; (b) accompanied by a copy of the order appealed from and 3[4[a fee of five rupees] to be- (i) paid by means of non-judicial stamps; or (ii) deposited in a Government treasury or the Reserve Bank of India in favour of the chief electoral officer ; or (iii) paid in such other manner as may be directed by the Election Commission; and] 5[(c) presented to the chief electoral officer within a period of fifteen days from the date of the order appealed from or sent by registered post so as to reach him within that period :] 6[Provided that the chief electoral officer may condone the delay in the presentation of the appeal to him, if he is satisfied that the appellant had sufficient cause for not presenting it within the time prescribed.] 7[(1A) Where the fee is deposited under clause (b) (ii) of sub-rule (1), the appellant shall enclose with the memorandum of appeal a Government treasury receipt in proof of the fee having been deposited.] 8 [(2) For the purposes of sub-rule (1), an appeal shall be deemed to have been presented to the chief electoral officer, when the memorandum of appeal is delivered by, or on behalf of, the appellant to the chief electoral officer himself or to any other officer appointed by him in this behalf.] 1. Subs. by Notifn. No. S.O. 2316, dated the 21st September, 1961, for sub-rule (1). 2. Subs. by Notifn. No. S.O. 814(E), dated the 3rd September, 1987, for "applicant". 3. Subs. by Notifn. No. S.O. 370, dated the 26th January, 1968, for certain words. 4. Subs. by Notifn. No. S.O. 814(E), dated the 3rd September, 1987, for "a fee of one rupee". 5. Subs. by Notifn. No. S.O. 3874, dated the 16th December, 1966, for cl. (c). 6. Ins. by Notifn. No. S.O. 814(E), dated the 3rd September, 1987. 7. Ins. by Notifn. No. S.O. 370; dated the 26th January, 1968. 8. Subs. by Notifn. No. S.O. 3874, dated the 16th December, 1966, for sub-rule (2). 28. Identity cards for electors in notified constituencies :- 1* * *.- (1) The Election Commission may, with a view to preventing impersonation of electors and facilitating their identification at the time of poll, by notification in the Official Gazette of the State, direct that the provision of this rule shall apply t o 2 [any such constituency or part thereof] as may be specified in the notification. (2) The registration officer for such notified constituency shall, as soon as may be, after the issue of the notification under sub-rule (1), arrange for the issue to every elector of an identity card prepared in accordance with the provisions of this rule. (3) The identity card shall- (a) be prepared in duplicate ; (b) contain the name, age, residence and such other particulars of the elector as may be specified by the Election Commission ; (c) have affixed to it a photograph of the elector which shall be taken at the expense of the Government ; and (d) bear the facsimile signature of the registration officer : Provided that if the elector refuses or evades to have his photograph taken, or cannot be found at his residence by the official photographer in spite of repeated attempts, no such identity card shall be prepared for the elector and a note of such refusal or evasion or that the elector could not be found at his residence in spite of repeated attempts shall be made in the copy of the roll maintained by the registration officer. (4) One copy of the identity card prepared under sub-rule (a) shall be retained by the registration officer and the other copy shall be delivered to the elector to be kept by him for production at the time of poll. 1. Certain words omitted by Notifn. No. S.O. 1606, dated the 21st April, 1969. 2. Subs., ibid., for certain words. PART 3 Electoral rolls for parliamentary constituencies in the Union territory of Delhi. 29. Rolls for the parliamentary constituencies in the Union territory of Delhi :- The provisions of Part II shall apply in relation to parliamentary constituencies in the Union territory of Delhi as they apply in relation to assembly constituencies.] PART 4 Electoral rolls for Council Constituencies 30. Rolls for local authorities constituencies :- (1) The roll for every local authorities' constituency shall be prepared and maintained in such form, manner and language or languages as the Election Commission may direct. (2) The provisions of 1[rule 26 except sub-rules (3) and (4) thereof and rule 27] shall apply in relation to local authorities' constituencies as they apply in relation to assembly constituencies : Provided that an application for the inclusion of a name shall be made in Form 17: 2 [Provided further that where an application referred to in sub- rule (1) of rule 26 is received by the electroral registration officer, he shall refer such application to the chief executive officer of the local authority concerned and on receipt of information in relation thereto from the chief executive officer, the electoral registration officer shall act in accordance with clause (d) of sub-section (2) of section 27.] 1. Ins. by Notifn. No. S.O. 3963, dated the 24th December, 1966. 2. Ins. by Notifn. No. S.O. 1127, dated the 1st April, 1967. 31. Rolls for graduates and teachers constituencies :- (1) The roll for every graduates' or teachers' constituency shall be prepared in such form, manner and language, or languages as the Election Commission may direct. (2) The roll shall be divided into convenient parts which shall be numbered consecutively. (3) For the purpose of preparing the roll the registration officers shall, on or before the 1st 1[October], issue a public notice calling upon every person entitled to be registered in that roll to send to, or deliver at his office before the 7th day of 1[November] next following an application in Form 18 or Form 19, as the case may be, for inclusion of his name : 3[Provided that for the purpose of preparing the roll for the first time for the Legislative Council of the State of Madhya Pradesh, the references to the 1st October and the 7th day of November shall be construed as references to the 31st December, 1966 and the 7th day of February, 1967, respectively.] (4) The said notice shall be published in two newspapers having circulation in the constituency and republished in them once on or about the 15th 1[October] and again on or about the 25th 1[October] : 2[Provided that in relation to the preparation of the roll for the first time for the Legislative Council of the State ofMadhya Pradesh, the references to the 15th October and the 25th October shall be construed as references to the 15th January and 25th January, 1967, respectively.] 7[(4A) The provisions of sub-rule (3) and sub-rule (4) shall apply in relation to revision of the roll for every graduates' or teachers' constituency under sub-section (2) (a) (ii) of section 21 of the Act as they apply in relation to the preparation of such roll subject to the modification that references to the 1st October and the 7th day of November in sub-rule (3) and references to the 15th October and 25th October in sub-rule (4) shall be construed respectively as references to such dates, as may be specified by the Election Commission in relation to each such revision.] (5) The provisions of rules 10 to 27 except clause (c) of sub-rule (1) and clause (c) of sub-rule (2) of rule 13 shall apply in relation to graduates' and teachers' constituencies as they apply in relation to assembly constituencies. Provided that a claim or an application for the inclusion of a name shall be made in Form 18 or Form 19 as may be appropriate. 1 * * * * 1. Subs. by Notifn. No. S.O. 2318, dated the 21st September, 1961. 3. Ins. by Notifn. No. S.O. 3963, dated the 24th December, 1966. 7. Ins. by Notifn. No. S.O. 1127, dated the 1st April, 1967. PART 5 Preservation and disposal of Electoral Rolls 32. custody and preservation of rolls and connected papers :- (1) After the roll for a constituency has been finally published, the following papers shall be kept in the office of the registration officer or at such other place as the chief electoral officer may by order specify until the expiration of one year after the completion of the next intensive revision of that roll :- (a) one complete copy of the roll ; (b) statements submitted to the chief electoral officer under rule 7 ; (c) statements submitted to the registration officer under rule 8 ; (d) register of enumeration forms ; (e) applications in regard to the preparation of the roll ; (f) manuscript parts prepared by enumerating agencies and used for compiling the roll; (g) papers relating to claims and objections ; (h) papers relating to appeals under rule 23 ; and (i) applications under sections 22 and 23. (2) One complete copy of the roll for each constituency duly authenticated by the registration officer shall also be kept in such place as the chief electoral officer may specify 1 [as permanent board]. 1. Subs. by Notifn. No. S.O. 814(E), dated the 3rd September, 1987, for certain words. 33. Inspection of electoral rolls and connected papers :- Every person shall have the right to inspect the election papers referred to in rule 32 and to get attested copies thereof on payment of such fee as may be fixed by the chief electoral officer. 34. Disposal of electoral rolls and connected papers :- (1) The papers referred to in rule 32 shall, on the expiry of the period specified therein, and subject to such general or special directions, if any, as may be given by the Election Commission in this behalf, be disposed of in such manner as the chief electoral officer may direct. (2) Copies of the electoral roll for any constituency in excess of the number required for deposit under rule 32 and for any other public purpose shall be disposed of at such time and in such manner as the Election Commission may direct and until such disposal shall be made available for sale to the public. PART 6 Miscellaneous 35. Use of old Forms :- If, at any time, during a period of six months from the date on which any amendment to a form for making any claim, objection or other application to the registration officer under these rules takes effect, a person makes, such claim, objection or, as the case may be, other application in the Form as it stood before such amendment, the registration officer shall deal with such claim, objection or other application and he may, for this purpose, require such person, by notice in writing, to furnish such additional information (being the information which would have been furnished if the amended Forms had been used) within such reasonable time as may be specified in the notice.]