Section 28(2) in The Representation Of The People Act, 1950
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the determination of ordinary residence under sub-section (7) of section 20;(aa)the particulars to be entered in the electoral rolls;(b)the preliminary publication of electoral rolls ***;(c)the manner in which and the time within which claims and objections as to entries in electoral rolls may be preferred;***(e)the manner in which notices of claims or objections shall be published;(f)the place, date and time at which claims or objections shall be heard and the manner in which claims or objections shall be heard and disposed of;(g)the final publication of electoral rolls;(h)the revision and correction of electoral rolls and inclusion of names therein;(hh)the procedure for proper verification of facts for amending, transposing or deleting any entry in the electoral rolls, under section 22;(hhh)the procedure for proper verification of facts for inclusion of or striking off, names in the electoral rolls, under sub-section (2) of section 23;”.(i)any other matter required to be prescribed by this Act.
