Section 13A in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
13A. [ Deletion of entries in the voters list in certain cases. [Inserted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.]
(1)If the Registration Officer on an application made to him or on his own motion, is satisfied after such inquiry as he thinks fit, that the name of any person in the voters' list finds place in any other Market Committee, the Registration Officer shall, subject to such general or special direction, if any, as may be given by the Managing Director in this behalf, delete the entry :Provided that before taking any action in this behalf, the Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.(2)No deletion of any entry shall be made under sub-rule (1) after the last date fixed for making nomination in the notice issued under Rule 26 for the election in that Market Committee within which that constituency comprised and before the completion of that election.(3)The Registration Officer shall record in writing the reasons of his decision to delete an entry under sub-rule (1) and shall make available, on demand a copy of such decision to the person concerned free of charge forthwith.(4)Any person aggrieved by the decision of the Registration Officer under sub-rule (1) may prefer an appeal to the District Election Officer within seven days of such decision.(5)The District Election Officer, after giving the appellant an opportunity of hearing and making such enquiry as he deems fit, shall pass suitable order on the appeal and the decision of the District Election Officer shall be final.]
