Section 4(2) in The Bihar Swetambar Jain Religious Trusts Rules, 1955
(2)(a)The electoral roll in respect of the election of the members under clause (b) of sub-section (2) of Section 8 shall be prepared in Hindi in Devanagari script by the President on the basis of the Register of trusts maintained by him under Section 34.(b)The electoral roll prepared under clause (a) shall contain the following particulars:-(i)the name of each elector,(ii)the postal address of each elector,(iii)the name of the father or spiritual Guru of each elector, and(iv)the name of the religious trusts of which the elector is a trustee.(c)The electoral roll in respect of election of the members under clause (c) of sub-section (2) of Section 8 shall be prepared in Hindi in Devanagri script by the President. The President shall publish a notice in at least two Hindi newspapers having circulation in the State, specifying the date, which shall not be less than 30 days from the date of publication of the notice, within which applications shall be received for enrolment of members in the electoral roll. No fee shall be charged for such applications and they may be presented in person to the office of the Board or sent by post.(d)The electoral roll shall be hung up at a conspicuous place in the office of the Board and information will be sent to all the registered offices of the trusts under Section 34.(e)Any objection regarding any mistake in the electoral roll may be filed in writing before the President within fifteen days of the date on which the roll is so hung up and if no objection is filed within this period electoral roll shall become final. Any objection filed after this period shall be rejected.(f)The President shall hold a summary enquiry into the objection, if any, filed under clause (c) and shall record his decision which shall be final.The electoral roll shall if necessary, be amended in accordance with the decision of the President and the roll shall thereafter become final.(g)The President shall, as soon as may, send at least two copies of the final electoral roll to the Returning Officer.
