Section 23 in The Bihar Panchayat Election Rules, 2006
23. Amendment in the Electoral Roll.
- Under the direction, control and supervision of the State Election Commission, the District Election Officer may, on a written application made within the time limit specified in Rule 22 or suo motu, remove any defect in the electoral roll prepared under Rule 21 and published under Rule 22 and the electoral roll shall be amended accordingly.
