Section 6 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
6. Disposal of claims and objection.
(1)The Electoral Registration Officer before deciding whether or not to allow the claim or objection cause notice to be served -(a)In the case of a claim on the claimant;(b)In the case of an objector to a particular or particulars in an entry the objector and on the person to the inclusion of whose name the objection relates;(c)In the case of an objection to a particulars or particulars the objector; and(d)In all cases to the concerned Tehsildar who shall tile his report within 15 days of the receipt of the notice :Provided that any claim or objection which is not lodged within period, or in the Form and manner as prescribed, shall be rejected :Provided Further that it shall not be necessary to serve any such notice where the Electoral Registration Officer on being satisfied as to the validity of the claim or objection and decides to allow it without further inquiry :Provided further also that a list containing the names and addresses of the persons applying for inclusion of their names shall be exhibited on the notice board of the office of the Electoral Registration Officer, Project Authority, Water Users' Association and Gram Panchayat, for 3 clear days before making an order on the claim.(2)A notice under sub rule (1) shall be given either personally or by registered post or by affixing it to the persons' residence or last known residency with in the constituency or left in the office of the Tehsildar in case of clause (d) of sub-rule (1).(3)The Electoral Registration Officer shall hold a summary inquiry into every claim or objection in respect of which notice has been given under sub-rule (1) and shall consider the report of the Tehsildar, if any, and record his decision thereon.(4)At the hearing, the claimant or as the case may be the objector and the person objected to and any other person who, in the opinion of the Electoral Registration Officer is likely to be of assistance to him, shall be entitled to appear and be heard.(5)The Electoral Registration Officer may in his discretion :(a)require any claimant, objector or person objected to, to appear in person before him.(b)require that the evidence tendered by any person shall be given on oath and administer an oath for the purpose or may require the evidence be tendered by filing affidavit duly attested.(6)No person shall be represented by any legal practitioner in any proceeding under this rule. The Electoral Registration Officer shall also correct any clerical or printing errors which he may discover in the roll.
