Section 13 in The Rajasthan Municipalities Registration of Electors Order, 1974
13. Inclusion of names inadvertently omitted.
- If it appears to the Electoral Registration Officer that owing to inadvertence or error during preparation, the names of any electors have been left out of the roll and that remedial action should be taken under this clause, the Electoral Registration Officer shall-(a)prepare a list of the names and other details of such electors;(b)exhibit on the notice board of his office a copy of the list together with a notice as to the time and place at which the inclusion of these names in the roll will be considered, and also publish the list and the notice in such other manner as he may think fit; and(c)after considering any verbal or written objections that may be preferred, decide whether all or any of the names should be included in the roll.
