Section 25 in Himachal Pradesh Municipal Election Rules, 2015
25. Final publication of electoral roll.
(1)The revising authority shall, immediately after disposal of all the claims or objections presented by it, forward the same alongwith the register of such claims or objections and the orders passed by it thereon to the Electoral Registration Officer , who shall correct the electoral roll in accordance with such orders or the orders passed on appeal by him under sub-rule (3) of rule 24 and corrections consequential to sub-rule(4) of rule 24, as the case may be, and shall publish the final electoral roll, on a date fixed by the Commission by making a complete copy thereof available for inspection and display a notice thereof in form- I7 in his office and also in the offices of the municipality and the Tehsil concerned. The finally published electoral roll shall be uploaded on the official website.(2)On such publication, the amended electoral roll shall be the electoral roll of the ward or part thereof and shall come into force from the date of its publication under this rule.(3)The Electoral Registration Officer shall thereafter subject to such general or special directions as may be given by the Commission, supply, free of cost, one copy of the roll, as finally published, to every political party for which a symbol has been exclusively reserved by the Election Commission of India.
