Section 8 in The Rajasthan Agricultural Produce Markets Rules, 1963
8. Voters List.
- [(i) dyDVj ;k mlds }kjk bl fufeRr izkf/kd`r dksbZ vf/kdkjh [Notification No. F. 7(18) Agriculture/Gr-2/2005, dated 26.9.2005-Rajasthan Gazette Extraordinary Part IV-C(1), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39](ftls blesa blds i'pkr~ ",slk vf/kdkjh" ds :i esa fufnZ"V fd;k x;k gS)] fu;e 5 ds mi & fu;e (1) (d) vkSj (1) ([k) esa fufnZ"V d`"kd fuokZpu&{ks=ksa] O;kikfj;ksa vkSj nykyksa ds fuokZpu&{ks=ks vkSj rqykbZdkjksa] ekidksa] losZ{kdksa] Hkk.Mkxkjikyksa vkSj vU; O;fDr;ksa ds fuokZpu&{ks=ksa esa er nsus ds fy, vfgZr ernkrkvksa dh i`Fkd&i`Fkd lwfp;ka rS;kj djok;sxkA ,slh izR;sd lwph ml rkjh[k ls] ftldksa e.Mh lfefr dh vof/k lekIr gksus okyh gS] de ls de 2 ekl iwoZ iquZjhf{kr dh tk;sxhA dyDVj ;k ,slk vf/kdkjh bl iz;kstu ds fy, e.Mh lfefr ls O;kikfj;ksa vkSj nykyksa ds fuokZpu&{ks=ksa vkSj rqykbZdkjksa] ekidksa] losZ{kdksa] Hk.Mkxkjikyksa vkSj vU; O;fDr;ksa ds fuokZpu&{ks=ksa esa er nsus ds fy, vfgZr leLr O;fDr;ksa ds uke e.Mh jftLV~j ls rS;kj djus vkSj mldks Hkstus dh vis{kk djsxkA og] e.Mh {ks= ds Hkhrj dh laLFkkvksa ls d`"kd fuokZpu&{ks=ksa ds v/khu er nsus ds fy, vfgZr O;fDr;ksa ds uke mls lwfpr djus dh Hkh vis{kk djsxkA](ii)[ Every list of voters prepared under sub-rule (i) shall show the serial number of the voters, his or her full name, [age] [Notification No. F. 10(2)/Gr. V/67, dated 30.7.1968-Rajasthan Gazette Extraordinary Part IV-C, dated 31.7.19638, page 382.], his/her fathers or husbands name, his or her residence and the nature of his or her qualification.](iii)Every such list shall be published provisionally in such manner as the Collector or such person may deem fit.(iv)When publishing the list provisionally, the Collector or such person shall fix a date not later than one month from the date of publication of the list before which any application for the inclusion, exclusion or correction of any entry shall reach him. The Collector or such person or any other officer appointed by the Collector for the purpose shall hear and decide any applications and objections received before the date so fixed and the decisions of the Collector or such person or the other officer relating to such application or objection shall be final.(v)The Collector or such person shall cause the lists to be amended in accordance with the orders passed under sub-rule (iv) and shall cause them to be republished finally in such manner as he may deem fit.(vi)If, after the final publication of the list of voters under sub-rule (v) the Collector on application or otherwise is satisfied after such inquiry as he deems fit, that any entry or entries in the list is or are erroneous or defective in any particular, the Collector may cause a list of amendments to be prepared thereupon the provisions of sub-rules (ii) to (v) shall apply in the case of such list in like manner as they apply in the case of the list of voters.(vii)Copies of such final lists including the final lists of amendments shall be made available for inspection and sale in whole or in part in the office of the Collector or such person.(viii)The final list as also the final lists of amendments republished under sub-rule (v) shall remain in force and continue in operation as the list of voters for the purpose of any bye-election.
