Section 10 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
10. Revision of rolls.
(1)The roll for every constituency shall be revised either intensively or summarily or partly intensively and partly summarily, as the Project Authority may direct with reference to the qualifying date, i.e. 1st January of the year in which it is so revised.(2)Where the roll is to be revised intensively, it shall be prepared afresh and rule 4 to 8 shall apply in relation to such revision as they apply in relation to the first preparation of a roll.(3)When the roll or any part thereof is to be revised summarily, the Electoral Registration Officer shall cause to be prepared a list of amendments to the roll on the basis of such information as may be readily available and publish the roll together with the list of amendments in draft.(4)Notwithstanding any thing contained in sub-rule (1) the Project Authority may at any time for reasons to be recorded, direct a special revisions of the electoral roll for any constituency or constituencies in such manner as may deem fit:Provided that the electoral roll 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 revisions so directed.
