(1)The electoral roll of the Rajasthan Legislative Assembly prepared under the provisions of the Representation of the People Act, 1950, for such part of the constituency of the Assembly as is included in the Gramdan village shall be deemed to be the register of members of the Gram Sabha for such Gramdan village, till a register is prepared in accordance with sub-section(2). The register shall also include names of the persons who have donated their lands by way of Gramdan but who are not residing in the Gramdan village.(2)Within three months of the formation of the Executive Committee under section 15, the register mentioned in sub-section (1) shall be revised by the Executive Committee and brought up- to-date and thereafter it shall be revised in every subsequent year in the prescribed manner;Provided that if for any reason the register is not so revised, the validity or continued operation of the register shall not thereby be affected.(3)The Executive Committee, on application made to it for the correction of an existing entry in the register, shall, if it is satisfied after such enquiry as it thinks fit, that the entry relates to the applicant and is erroneous or defective in any particular, amend the entry accordingly.(4)Any person whose name is not included in the aforesaid register may apply to the Executive Committee for the inclusion of his name in the register, and the Executive Committee shall, if satisfied that the applicant is entitled to be registered, include his name therein.(5)Every person whose name is in the register of members shall be qualified to vote at a meeting of the Gram Sabha, provided he is not deemed to be of unsound mind by the Gram Sabha.(6)The register of members shall be conclusive evidence for determining under this section whether any person is qualified or is not qualified to vote at any meeting of the Gram Sabha.
