Section 24 in The Bihar Municipal Election Rules, 2007
24. The Revising Authority.
- May of his own motion, order the correction of any clerical error or incomplete entry in the roll as published, which he is satisfied, should be made, and may likewise order to be expunged from the roll any incomplete entry which cannot be so corrected or the name of any person-(a)whose qualification as entered in the roll is not sufficient to entitle him to be registered, or(b)who is incapacitated from voting by reason of the disqualification or disability imposed by or under the provisions of the Act; or(c)who is proved to him to be dead; or(d)who has been entered in more than one place on the roll of the same ward, provided that(i)before passing an order under clause (a) or (b), the Revising Authority shall, if this can conveniently be done, give an opportunity to any person concerned to be heard; and(ii)before passing an order under clause (d) the Revising Authority shall issue a notice upon the person whose name has been entered more than once on the roll of the same ward, informing that he may select, within such time as may be specified in the notice, the entry to be retained.
