Section 5 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
5. Claims and objection.
- (l) Any person, whose name is not entered in electoral roll or is entered at an incorrect place or in an incorrect manner or with incorrect particulars or any person whose name is entered in the roll and who objects to the inclusion of his own name or the name of any other person in that roll, may prefer a claim or objection personally or by sending it by post to the Electoral Registration office. All objections or claims shall be received within the period prescribed under Sub-rule (2) of rule 4 and no claim or objection received after that time shall be entertained.(2)Even claim shall be in Form-I and shall be signed by the person desiring his name to be included in the electoral roll.(3)Every objection to the inclusion of name in the electoral roll shall be in Form-II and preferred by the person whose name is already included in the electoral roll of any territorial constituency of Water Users' Association concerned.(4)Every Objection to a particulars or particulars of entry in the electoral roll shall be in Form-Ill and shall only be preferred by the person to whom such entry relates.(5)A claim or objection may be accompanied by the documents on which the claimant or objector relies.(6)No claim or objection shall be entertained unless a copy of such claim or objection has been left in the office of the Tehsildar concerned.
