Section 6(1) in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
(1)The Electoral Registration Officer before deciding whether or not to allow the claim or objection cause notice to be served -(a)In the case of a claim on the claimant;(b)In the case of an objector to a particular or particulars in an entry the objector and on the person to the inclusion of whose name the objection relates;(c)In the case of an objection to a particulars or particulars the objector; and(d)In all cases to the concerned Tehsildar who shall tile his report within 15 days of the receipt of the notice :Provided that any claim or objection which is not lodged within period, or in the Form and manner as prescribed, shall be rejected :Provided Further that it shall not be necessary to serve any such notice where the Electoral Registration Officer on being satisfied as to the validity of the claim or objection and decides to allow it without further inquiry :Provided further also that a list containing the names and addresses of the persons applying for inclusion of their names shall be exhibited on the notice board of the office of the Electoral Registration Officer, Project Authority, Water Users' Association and Gram Panchayat, for 3 clear days before making an order on the claim.
