Section 7 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
7. Inclusion of names inadvertently omitted and deletion of names of dead electors and persons who are not entitled to be registered.
- If it appears to the Electoral Registration Officer at any time before the final publication of the roll that owing to inadvertence or error or otherwise the names of any electors have been left out of the roll or the name of dead persons or of persons who are otherwise not entitled to be registered in that roll have been included in the roll and that remedial action should be taken under this rule, the Electoral Registration Officer shall, -(a)prepare a list of the names and other details of such electors;(b)exhibit on the notice board of his office and Water Users' Association a copy of the list together with a notice as to the time and place at which the question of deletion or inclusion of these names as the case may be from the roll will be considered, and also publish The list and the notice in such other manner as he may think fit; and(c)after considering any verbal or written objections that may be preferred, decide whether all or any of the names should be deleted from the roll or included in the roll as the case may be.
