Apply for Inclusion of name in the Electoral Rolls: Arunachal Pradesh

Eligibility Criteria

·         Must be a citizen of India.

·         He/she should have attained 18 years of age as on 1st January.

·         He/she must be an ordinary resident of the area where he/she wishes to enroll his/her name.

Concerned Authority

The Electoral Registration Officer of the concerned Assembly Constituency

Procedure

There are two ways of getting one's name registered in the Electoral Roll.

·         During a door-to-door campaign by the authorised Govt. functionaries, which is done once in every 10 years.

·         During annual revision, the date of which is published by the Election Department. In this case the eligible person should obtain the prescribed Forms 6, 7, 8 and 8A, from the concerned Electoral Registration Officer of the locality or Polling Station or from the website, and submit the duly filled-up form to the concerned ERO or Designated Officer. Then the applicant has to present himself on the date of hearing. If everything is in order, the applicant's name is enrolled in the Electoral Roll.

Necessary documents/papers

·         Proof showing age/citizenship

·         If shifted from other places, necessary proof of earlier entry in the voter list

Forms

·         Form-6: Application for inclusion of name

·         Form-7: Application for objecting inclusion for seeking deletion of name in E/Rolls

·         Form-8: Application for correction of particulars entered in E/Rolls

·         Form-8A: Application for transposition of entry in E/Rolls