Section 24(4) in Himachal Pradesh Municipal Election Rules, 2015
(4)If it appears to the Electoral Registration Officer that due to inadvertence or error during the preparation of draft electoral rolls, names of electors have been left-out of the electoral roll or the names of dead persons or persons who ceased to be or are not ordinarily resident in the ward or part thereof have been included in the electoral roll or certain voters have been shown in the wrong ward or polling station and that remedial action is required to be taken under this sub-rule, shall, within three days from the date of publication of draft electoral roll, -(a)prepare a list of such electors containing names and other particulars and submit the proposal on the same day to the Commission to seek permission to carry out the correction wherever required;(b)after getting permission from the Commission, exhibit on the notice board of his office a copy of the list together with a notice as to the date(s) and place (s) at which the matter of inclusion of the names in electoral roll or deletion of the names from the electoral roll shall be considered; and(c)after considering any verbal or written objection that may be preferred, decide whether all or any of the names may be included in or deleted from the electoral roll.
