Andhra Pradesh Municipal Corporations (Preparation and Publication of Electoral Rolls) Rules, 2001
Published vide Notification No. G.O.Ms.No.515 MA & UD Elecs.I, MA, dated.15.10.2001
Last Updated 29th July, 2019 [ap369]
(a) "Election Commission" means the State Election Commission constituted under Article 243-K read with Article 243 ZA of the Constitution of India;
(b) "Roll" means the electoral roll of the Corporation;
(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 Hyderabad Municipal Corporations Act, 1955.
3. Preparation of Electoral Rolls. - The Electoral Roll for the Corporation 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 Corporation, which shall be prepared by such person authorized by the State Election Commissioner, or 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 Corporation, 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 Corporation area are specified. 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 wards as per the delimitation of wards by the person authorized under rule 3 and sufficient number of copies hall 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 Ward office concerned;
(b) on the notice board of the office of the person authorized 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 Corporation and shall remain in force till a fresh electoral roll is prepared and published. 6. Procedure for lodging claim 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 Corporation 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 of the People Act, 1950 to the Electoral Registration Officer of the concerned Legislative Assembly Constituency. Subject to the provisions of Section 12 of the Hyderabad Municipal Corporations Act, 1955 and based on the orders of the Electoral Registration Officer of the Assembly Constituency on such claims and objections, the person authorized by the State Election Commissioner shall carry out consequential amendments in the Electoral Roll of the Corporation upto the 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 authorized by the State Election Commissioner may cause such errors rectified, so as to bring it inconformity with the particulars of the Assembly Electoral roll concerned. However, the person authorized by the State Election Commissioner, shall not resort to suo motu revision of the rolls by way of deletions or additions or modifications.Form - I
Notice of Publication of Electoral Roll
[See Rule 5]
Notice is hereby given that the electoral roll of the Corporation has been prepared ward-wise as per delimitation of wards in accordance with the Andhra Pradesh Municipal Corporation [Preparation and Publication of Electoral rolls] Rules, 2001 by adopting the existing entries in the relevant part of the Electoral Roll of Legislative Assembly constituency prepared under the Representation of the People Act, 1950. The same is kept open for inspection by general public. 2. Any person who wishes to lodge any claim for including his/her name in the roll or any objection to the inclusion of a name or any objection to the particulars in any entry in the said roll, shall first get such claim or objection settled with reference to the corresponding entry in the Electoral roll of the Assembly Constituencies by lodging suitable claim or objection under the provisions of the Representation of the People Act, 1950 and the Registration of Electoral Rules, 1960 made there-under, before the Electoral Registration Officer of the concerned Assembly Constituency. 3. All orders of inclusion, deletion or corrections issued on the basis of these claims and objections by the said Electoral Registration Officer till the date of the election notification will be duly incorporated in the electoral roll of the Corporation.