The Central Government, after consulting the Election Commission of India has notified Registration of Electors (Amendment) Rules, 2022 to amend the Registration of Electors Rules, 1960.
Key points:
- A new Rule 26 A has been inserted which provides Merger and integration of list of amendments. The rule provides that the list of amendments prepared with reference to the qualifying dates shall be merged and integrated with the last finally published roll and published as draft roll, before every election and bye-election and shall be put in public domain with reference to the qualifying date, proximate to the said election, as the Election Commission may direct.
- A new Rule 26B has been inserted for providing Aadhaar number. Rule 26B provides that every person whose name is listed in the roll may intimate his Aadhaar number to the registration officer in Form 6B.