Section 11 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
11. Interim alteration.
(1)If the Electoral Registration Officer on his own motion or on the application made to him is satis tied after such inquiry as he thinks fit, that any entry in a electoral roll -(a)is erroneous or defective in any particular,(b)should be transposed to the electoral roll of an other constituency on the ground that the person concerned has exchanged his land; or(c)should be deleted on the ground that the person concerned is not entitled to be registered in the roll;(d)should be deleted on the ground that the person concerned is dead or is not entitled to be registered in the roll, he shall subject to such general or special directions, if any, given by the Project Authority in this behalf amend, transpose or delete the entry :Provided that before taking any action under this rule on the ground that the person concerned is not entitled to be registered in the electoral roll of that constituency, the Electoral Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.(2)Any person whose name is not included in the electoral roll of a constituency, may apply to Electoral Registration Officer for inclusion of his name in that roll and the Aforesaid officer, if satisfied that the applicant is entitled to be registered in such roll direct his name to be included therein.(3)A list of person applying under sub-rule (1) or (2) shall be exhibited on the notice board of the Electoral Registration Officer for a period of three clear days before making an order.(4)No amendment, transposition, or deletion of any entry shall be made under Sub-rule (1) and no direction for the inclusion of a name in the electoral roll shall be given under sub-rule (2) after the issue of the public notice for election under rule 17 and until completion of elections.(5)The Electoral Registration Officer may cause to be corrected any clerical error in the electoral roll at any time.(6)The electoral roll altered in accordance with this rule shall be deemed to be the roll for the time being in force.(7)The application referred to in sub-rule (1) and (2) shall be in form I or II or III as the case may be.
