Section 28 in West Bengal Trade Unions Rules, 1998
28. Final publication of electoral roll.
(1)The Returning Officer shall, after correction of entries in the electoral roll,-(a)prepare a list of amendments to carry outhis decision under rules 21, 22, 24, 25 and 26 and correct any clerical or printing error or inaccuracy subsequently discovered in the electoral roll ;(b)Publish the electoral roll, together with the list of amendments, by making a complete copy thereof available for inspection at his office and displaying a copy thereof on his office notice board and at such places of industrial establishment or industrial establishments, as the case may be, of a class of industry m a local area as he may deem fit and proper ; and(c)supply, free of cost, a copy of the electoral roll, finally published with the list of amendments, if any, to every contesting union and the management.(2)On such publication of the electoral roll together with the list of amendments, it shall be the electoral roll for election.
