(2)The said electoral roll shall,-(a)unless otherwise directed by the State Election Commission, for reasons to be recorded in writing, be revised by the Electoral Registration Officer in the prescribed manner with reference to the qualifying date-(i)before each ordinary election to a Municipality; and(ii)before each bye-election to fill a casual vacancy in a Council;(b)be revised in any year in the prescribed manner with reference to the qualifying date if such revision has been directed by the State Election Commission:Provided that if the electoral roll is not revised as aforesaid, the validity of continued operation of the said electoral roll shall not thereby be affected.
