Section 21(2) in The Representation Of The People Act, 1950
(2)The said electoral roll—(a)shall, unless otherwise directed by the Election Commission for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date—(i)before each general election to the House of the People or to the Legislative Assembly of a State; and(ii)before each bye-election to fill a casual vacancy in a seat allotted to the constituency; and(b)shall be revised in any year in the prescribed manner by reference to the qualifying date if such revision has been directed by the Election Commission:Provided that if the electoral roll is not revised as aforesaid, the validity or continued operation of the said electoral roll shall not thereby be affected.
