Section 12(1) in Haryana Panchayati Raj Election Rules, 1994
(1)The voters list shall unless otherwise directed by the State Election Commissioner, Haryana, be revised in the prescribed manner before each general election to a Panchayati Raj Institution and for any ward or a Gram Panchayat before a bye-election to fill a casual vacancy such a ward or Gram Panchayat, as the case may be :Provided that if for any reason, the voters list is not revised, the validity continued operation of the existing voters list shall not thereby be affected :Provided further that, subject to the other provisions of these rules, the voters list for the ward as in force at the time of the issue of any such direction shall continue to be in force until the completion of the special revision so directed.
