(1)Any person aggrieved by such publication may file objection petition before the Election Authority within seven days of such publication, for addition, deletion or modification of any name.(2)The Election Authority, after going through the objection petition, and after obtaining any further information from any source, as it may deem fit and after giving personal hearing to the objector or petitioner or to any other person, if it feels necessary, shall pass orders on the objection petition.(3)In the light of the orders passed, under sub-rule (2), if the electoral roll requires any modification, the Election Authority, after incorporating such modification, shall publish the final electoral roll not less than seven days from the date of election notified under sub-rule (2) of rule 15 and such electoral roll shall be final and conclusive list of electors for election.
