Apply
for Inclusion of name in the Electoral Rolls: Meghalaya
For
every constituency, there is a voters' list. Article 326 of the Constitution,
and Sec. 19 of the R. P. Act, 1950 stipulate that the minimum age for
registration of a voter is 18 years.
A
person who is not a citizen of India cannot be registered as a voter. Article
326 of the Constitution, read with Sec. 16 of R. P. Act, 1950 clarify the
point.
You
have to submit a filled-in Form-6 to the ERO of the Assembly Constituency.
Electoral Roll
