Section 12(4) in Haryana Panchayati Raj Election Rules, 1994
(4)When the voters list or any part thereof is to be revised summarily, the District Election Officer (Panchayats) shall cause to be prepared a list of amendments to the relevant parts of the voters list on the basis of such information as may be readily available and publish the voters list together with the list of amendments in draft and the provisions of [rule 8] [Substituted 'rules 8 to 10-A' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] shall apply in relation to such revisions as they apply in relation to the first preparation of a voters list.
