13B. Electoral registration officers.—

(1) The electoral roll 7[8[for each parliamentary constituency in the State of Jammu and Kashmir or in a Union territory not having a Legislative Assembly], each assembly constituency and each Council constituency] shall be prepared and revised by an electoral registration officer who shall be such officer of Government or of a local authority as the Election Commission may, in consultation with the Government of the State in which the constituency is situated, designate or nominate in this behalf.

(2) An electoral registration officer may, subject to any prescribed restrictions, employ such persons as he thinks fit for the preparation and revision of the electoral roll for the constituency. 1. Ins. by Act 20 of 1960, s. 2 (w.e.f. 8-5-1960). 2. Sub-sections

(1) and

(2) omitted by Act 2 of 1956, s. 8 (w.e.f. 1-3-1956). 3. The words and figures “section 6, section 9,” omitted by s. 8, ibid. (w.e.f. 1-3-1956). 4. Ins. by s. 9, ibid. (w.e.f. 1-3-1956). 5. Ins. by Act 47 of 1966, s. 5 (w.e.f. 14-12-1966). 6. The words “other than a Union territory,” omitted by Act 2 of 2004, s. 2 (w.e.f. 29-10-2003). 7. Subs. by Act 103 of 1956, s. 65, for certain words (w.e.f. 1-1-1957). 8. Subs. by Act 47 of 1966, s. 6, for certain words (w.e.f.14-12-1966). 10