Section 14 in The Rajasthan Municipalities Registration of Electors Order, 1974
14. Deletion of names of dead electors and of persons who cease to be or are not, ordinarily residents.
- If it appears to the Electoral Registration Officer during preparation of he roll that owing to inadvertence or error or otherwise, the names of dead persons or of persons who cease to be, or are not. ordinarily residents in the ward have been included in 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 question of deletion of these names from 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 deleted from the roll :Provided that before taking any action under this clause in respect of any person on the ground that he has ceased to be, or is not, ordinarily resident in the ward, the Electoral Registration Officer shall make every endeavour to give him a reasonable opportunity to show cause why the action should not be taken in relation to him.
