Section 15 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
15. Final Electoral roll.
(1)The Election Officer shall correct the roll in accordance with his order under Rule 11 [and 11-A] [Inserted vide O.G.E. No. 1106 dated 7.6.2008.], The roll as thus corrected shall be the final electoral roll for the ward and shall be signed by the Election Officer. It shall be published for not less than three days by posting it in his office, in the office of the Municipality and at a conspicuous place in the ward. If it is more convenient, the preliminary roll together with lists of additions and corrections may be published as the final roll.(2)Notwithstanding anything contained in these rules any person may apply to the Election Officer for the correction of an existing entry in the final electoral roll and if the Election Officer is satisfied that the entry relates to the Applicant and is erroneous or defective in any particular he may correct the roll accordingly and publish such correction in the same manner as the final roll.(3)At any given time the final roll as published by the Election Officer read with addition and corrections published as aforesaid upto such time shall be conclusive proof of the title of every person included therein to vote.
