Section 16 in The Rajasthan Municipalities Registration of Electors Order, 1974
16. Revision of rolls.
(1)The roll for every ward shall be revised [X X X] [Deleted by Notification No. F.8(GA) ()/Rules/ISG/95/Part II/2770, dated 27-7-1995 G.S.R. 55, Published in Rajasthan Gazette, Part IV(C), dated 26-8-1995.] either intensively or summarily or partly intensively and partly summarily, as the [state Election Commission] [Substituted by Notification of 1994.] may direct.(2)Where the roll or any part thereof is to be revised intensively, it shall be prepared afresh and clauses 4 to 15 shall apply in relation to such revision as they apply in relation to the first preparation of a roll.(3)When the roll or any part thereof is to be revised summarily, the Electoral Registration Officer shall cause to be prepared a list of amendments to the relevant parts of the roll on the basis of such information as may be readily available and publish the roll together with the list of amendments in draft; and the provisions of clauses 7 to 15 shall apply in relation to such revision as they apply in relation to the first preparation of a roll.(4)Where at any time between the publication in draft of the revised roll under sub-clause (2) or of the roll and list of amendments under sub-clause (3) and the final publication of the same under clause 15, any names have been directed to be included in the roll for the time being in force under clause 17, the Electoral Registration Officer shall cause the names to be included also in the revised roll unless there is, in his opinion any valid objection to such inclusion.
