Section 12 in Haryana Panchayati Raj Election Rules, 1994
12. [ Duration of voters list and their revision. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]
(1)The voters list shall unless otherwise directed by the State Election Commissioner, Haryana, be revised in the prescribed manner before each general election to a Panchayati Raj Institution and for any ward or a Gram Panchayat before a bye-election to fill a casual vacancy such a ward or Gram Panchayat, as the case may be :Provided that if for any reason, the voters list is not revised, the validity continued operation of the existing voters list shall not thereby be affected :Provided further that, subject to the other provisions of these rules, the voters list for the ward as in force at the time of the issue of any such direction shall continue to be in force until the completion of the special revision so directed.(2)The voters list for every ward shall be revised under sub-rule (i) either intensively or summarily, as the State Election Commissioner, Haryana may direct.(3)Where the voters list or any part thereof is to be revised, intensively, it shall be prepared afresh and [rule 8] shall apply in relation to such revision as they apply in relation to the first preparation of a voters list.(4)When the voters list or any part thereof is to be revised summarily, the District Election Officer (Panchayats) shall cause to be prepared a list of amendments to the relevant parts of the voters list on the basis of such information as may be readily available and publish the voters list together with the list of amendments in draft and the provisions of [rule 8] [Substituted 'rules 8 to 10-A' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] shall apply in relation to such revisions as they apply in relation to the first preparation of a voters list.(5)Where at any time, between the publication of draft of the revised voters list under sub-rule (3) read with [sub-rule (3) of rule 8] [Substituted 'rule 9' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] or of the voters list and the list of amendments under sub-rule (4) and the final publication of the same under [sub-rule 4 (ix) of rule 8] [Substituted ' rule 10-A' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).], any names have been decided to be included in the voters list for the time being in force under rule 12-B, the District Election Officer (Panchayat) shall cause the name to be included also in the revised voters list unless there is, in his opinion, any valid objection to such inclusion.]
