Section 3(3) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961
(3)Any person may within six days after the date of hanging of the list under sub-rule (1) file before the Returning Officer a claim for the inclusion of his name in the list or an objection to the inclusion of any name in the list or to any particulars entered in the list. The Returning Officer as soon as may be after filing of the claim or objection but in any case before the date fixed for the making of nominations decide the claim or objection and make necessary consequential changes in the list:Provided that the name of any person entered in the list shall not be removed without affording him an opportunity of meeting the objections filed to the inclusion of his name:[Provided further that if the date of issue of notice under rule 4 is subsequent to the date of hanging list of Pradhans under sub-rule (1), the Returning Officer shall include in the list the names of all those Pradhans, if any, who may have been declared elected between the date of hanging of the list and the date of issue of notice and shall likewise delete from the list the name of each such Pradhan, if any, as has during the aforesaid period, died or resigned or has been removed from office or has become ineligible for partaking in the election by reason of a Pradhan having been elected at a general election held in 1961 or has otherwise ceased to be a Pradhan:] [ Numbered as such by Notification No., ZP-266/IX-A-8-AZP-61, dated May 17, 1961][Provided also that no deletion of any name otherwise than on the ground of death shall be made under the preceding proviso without, according to the person concerned an opportunity to show cause why his name be not deleted and the addition of any name under that proviso be subject to the result of any objection which may be made by any person within four days of the communication by the Returning Officer to the office of Gaon Panchayat concerned of the fact of addition:] [ Numbered as such by Notification No., ZP-266/IX-A-8-AZP-61, dated May 17, 1961][Provided lastly that if the Returning Officer discovered that there were errors in the preparation of the list under sub-rule (1) which remained unrectified even after the decision of claims and objections afresh under this rule and if notice of election has already been issued under rule 4, cancel that notice too and send information of cancellation in the manner provided in that rule for issue of notice.] [ Numbered as such by Notification No., ZP-266/IX-A-8-AZP-61, dated May 17, 1961]
