Section 6 in The Orissa Grama Panchayats Election Rules, 1965
6.
(1)No person shall be eligible to be registered in the electoral roll for more than one ward in any Grama.(2)Any person who is qualified under the provisions of the Representation of the People Act, 1950 or the Orissa Grama Panchayats Act, 1964 to be registered as a voter in any Grama, shall be eligible to be registered in the electoral roll of a ward and the name of a person who is disqualified under the provisions of the said Acts shall be liable for removal from the electoral roll of the said ward.(3)Any person who claims to be entitled to be registered as an elector and whose name is not entered in or entered in an incorrect place or manner or with incorrect particulars in the preliminary electoral roll and any person whose name is on the roll and objects to the inclusion of his name or the name of any other person in the electoral roll may prefer a claim in Form No. 16 or an objection in Form No. 17 to the Electoral Registration Officer for consideration and necessary corrections.(4)Claims or objections, if any, shall be presented either in person or be sent by post.(5)Claims and objections received after the date specified in Sub-rule (5) of Rule 5 shall not be considered.
