Section 13 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
13. Custody and preservation of rolls.
(1)After the roll for a constituency has been finally published the following papers shall be kept in the office of the Electoral Registration Officer until the completion of the next intensive revision of that roll -(i)One complete copy of the electoral roll duly authenticated by the Electoral Registration Officer.(ii)All application in regard to the preparation of draft electoral roll;(iii)All manuscript copied prepared by the enumerating agencies and used for compiling that draft electoral roll;(iv)All claims and objections to the draft electoral roll;(v)All decisions passed on the claims and objections;(vi)Papers relating to appeals under rule 12; and(vii)Applications under rule 11.(2)One complete copy of the roll for each constituency duly authenticated by the Electoral Registration Officer shall also be kept in the office of the Project Authority until the completion of the next intensive revision of that roll.(3)The papers referred to in sub-rule (1) shall, on expire of the period specified by the Project Authority, be disposed of in such manner as the Project Authority may direct.(4)Copies of electoral rolls, until disposal under sub-rule (3) shall be made available for sale to public at such price fixed by the Project Authority.
