Section 14 in The M.P. Panchayat Nirvachan Niyam, 1995
14. Duration of voters' list and its revision.
(1)The voters' list referred lo in sub-rule (4) of Rule 12 shall remain in force until revised in accordance with sub-rule (2) or sub-rule (3).(2)Every such list shall be liable lo revision by reference to the first day of January of the year in which it is so revised-(i)before each general election to the Panchayats, or as the case may be;(ii)before each bye election to fill a seat in a Panchayat.(3)Notwithstanding anything contained in sub-rule (2) it shall not be necessary to revise such list before a bye-election, if such bye-election is held during the calendar year in relation to the first day of January whereof the list has been originally prepared ;Provided that the Commission may for reasons considered sufficient by it direct revision of such list before holding a bye-election.(4)Notwithstanding anything contained in the foregoing provisions, the validity or continued operation of the voters' list referred to in sub-rule (4) of Rule 12 shall not in any way be affected by non-revision of any such list under sub-rule (2) or when so directed by the Commission under proviso to sub-rule (3).
