Section 13(5) in The Rajasthan Municipalities (Election) Rules, 1994
(5)For the purpose of this rule an entry in the electoral roll for the time being in force of a ward shall be conclusive evidence of the fact that the person referred to in that entry is an elector for that ward unless it is proved that he is subject to a disqualification mentioned in Section 18 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).] [Inserted by Notification No. F.8(GA)(9) Rules/LSG/95/Part 1½551, dated 27-7-1995, Published Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 7-8-1995, page 615.]
