Section 19 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
19. Procedure in case of claims and objections.
- All omissions of names in any part of the roll or objections to any entry in the roll, at any point of time after its publication under rule 18, shall be settled first by getting amended suitably the relevant portion of the electoral roll of the Tamil Nadu Legislative Assembly constituency based on which the Town Panchayat or Third Grade Municipality or Municipality or Corporation roll was prepared. Any person wishing to raise a claim for inclusion of any name in the roll or any objection in respect of any entry in the roll so published, shall submit a claim or objection under the provisions of the Registration of Electors Rules, 1960, to the Electoral Registration Officer of the concerned Legislative Assembly Constituency. Subject to the provisions in the relevant section of the Act and based on the orders of the Electoral Registration Officer of the Assembly Constituency on such claims and objections, the Electoral Registration Officer shall amend the relevant portion of the Town Panchayat or Third Grade Municipality or Municipality or Corporation electoral roll, incorporating the changes by issuing an amendment. In case of any clerical or printing error or of both, and when the entries deviate from the particulars of Assembly roll, the concerned Electoral Registration Officer may cause such errors, or omissions or commission rectified so as to bring it in conformity with the particulars of the Assembly roll concerned. The Electoral Registration Officer shall not resort suo motu revision of the rolls by way of deletions or additions or modifications.
