For every constituency there shall be an electoral roll which shall be prepared in accordance with the provisions of this Act under the superintendence, direction and control of the Election Commission. 1. Ins. by Act 1 of 1989, s. 2 (w.e.f. 15-3-1989). 2. Subs. by Act 47 of 1966, s. 7, for section 13D (w.e.f. 14-12-1966). 3. Subs. by Act 2 of 1956, s. 10, for the heading “REGISTRATION OF PARLIAMENTARY ELECTORS” (w.e.f. 1-8-2022). 4. Certain words omitted by Act 103 of 1956, s. 65 (w.e.f. 1-1-1957). 5. Subs. by Act 2 of 1956, s. 11, for section 14 (w.e.f. 1-3-1956). 6. Subs. by Act 49 of 2021, s. 2, for “the 1st day of January” (w.e.f.1-8-2022). 7. Ins. by Act 21 of 1989, s. 3 (w.e.f. 28-3-1989). 11