Section 3(6) in The M.P. State Veterinary Council Rules, 1993
(6)Final Publication of the Roll. - (a) The Registrar shall, after disposing of the claims and objections, if any, under Rule 3 (5) prepare a list of amendments to correct his decision under the said rule and to carry out any clerical or printing error and other inaccuracies in the roll subsequently discovered or brought to his notice.(b)The Registrar shall publish the roll together with the list of amendments by making a complete copy thereof available for inspection by and displaying it at the office of the State Council.(c)On such publication, the roll together with the list of amendments shall be the electoral roll of persons who may elect the members of the State Council under Clause (a) of sub-section (1) of Section 32 of the Act.(d)A copy of the roll together with the list of amendments published under sub-rule (b) shall be sent by the Registrar to the State Government
