(2)The electoral roll prepared or adopted, as the case may be, under subsection (1) shall -(a)Unless otherwise directed by the Election Commission for reasons to be recorded in writing, be revised in the manner prescribed by rules by reference to the qualifying date before each bye-election to fill a casual vacancy in a seat allotted to the ward; and(b)Be revised in any year in the manner prescribed by rules by reference to the qualifying date if such revision has been directed by the Election Commission.Provided that if the electoral roll is not revised as aforesaid, the validity or continued operation of the said electoral roll shall not thereby be affected.
