Section 4(4D) in Jammu and Kashmir Panchayati Raj Rules, 1996
(4D)Correction of entries in electoral roll. - If the Electoral Registration Officer for a constituency, on an a application presented to him or on his own motion, is satisfied, after such inquiry as he deems fit, -(i)That any entry in the electoral roll of the constituency of a Panchayat is erroneous or defective ; or(ii)should be transposed to another place in the roll on the ground that the person concerned has changed his place of ordinary residence within the constituency ; or(iii)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the constituency or otherwise not entitled to be registered in the electoral roll ;(iv)that the person has attained qualifying age for being an elector in the Panchayat Constituency, the Electoral Registration Officer shall subject to such directions, if any, given by the Election Authority in this behalf, amend, transpose or delete the entry :Provided that before taking any action on any ground as mentioned above the Electoral Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.
