(10)[In so far as provision is not made by this Act or the rules, the State Election Commission] [Substituted by U.P. Act No. 21 of 1995.] may, by order, make provisions in respect of the following matters concerning the electoral roll, namely, -(a)the date on which the electoral roll prepared under this Act shall come into force and its period of operation;(b)the correction of any existing entry in the electoral roll on the application of the elector concerned;(c)the correction of clerical or printing errors in electoral roll;(d)the inclusion in the electoral roll of the name of any person -(i)whose name is included in the Assembly electoral roll for the area relatable to the territorial constituency but is not included in the electoral roll for that territorial constituency or whose name has been wrongly included in the electoral roll for some other territorial constituency, or(ii)whose name is not so included in the Assembly electoral roll but who is otherwise qualified to be registered in the electoral roll for the territorial constituency?(e)the custody and preservation of the electoral roll;(f)fees payable on applications for inclusion or exclusion of names;(g)generally all matters relating to the preparations and publications of the electoral roll.
