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

Eligibility

·         Must be a Citizen of India.

·         Must have attained 18 years of age as on 1st January of that year.

·         Must be an ordinary resident of the area where he/she wishes to enrol his/her name.

Procedure

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

·         During the door-to-door campaign by the authorised Government 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 appropriate form from the concerned Electoral Registration Officer of the locality or Polling Station, 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.

The forms may be downloaded from the following links

Form -4 -- Application For new Registration of Electors at the time of Enumeration (house to house verification) when the enumerator finds the house repeatedly locked.

Form -6 --Application for inclusion of name.

Form -7 --Application for objecting inclusion of name in or seeking deletion of name from Electoral Rolls.

Form -8 --Application for correction of particulars entered in Electoral Rolls.

Form -8 A -- Application for transposition of entry in Electoral Rolls.

The forms have to be submitted physically to the ERO concerned. They cannot be submitted online.

Concerned Authority

The Electoral Registration Officer (ERO) of the concerned Assembly Constituency.

Concerned Authority

·         Proof showing age/citizenship.

·         If shifted from other places, necessary proof of earlier entry in the voters' list.

Fee

No fee is charged for the service.

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