Section 12 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
12. Duration of Voters' list.
(1)The Voters' list referred to in sub-rule (4) of Rule 10 shall remain in force until it is revised.(2)Every such list shall be revised and brought up-to-date whenever a bye-election or general election is due to take place or whenever any change in the limits of a constituency of Market Committee takes place, the provision of Rules 8, 9 and 10 shall apply to such revision.(3)[ Every voters list shall be revised with reference to the first day of January, of the year in, which the election is scheduled.(4)Notwithstanding anything contained in a forgoing sub-rules it shall not be necessary to revise such list before a bye-election. If it is held within one year from the date of preparation of the first list :Provided that the State Government may, for sufficient reasons revise the list before bye-election.] [Inserted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.]
