Section 10 in The Rajasthan Municipalities Registration of Electors Order, 1974
10. Form for claims and objections.
(1)Every claim for inclusion of name of an individual shall be:-(a)in Form 3;(b)signed by the person desiring his name to be included in the roll; and(c)[ 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.](2)Every claim for inclusion of names of members of the family shall be:-(a)in Form 4;(b)signed by each member of the family desiring their names to be included in the roll; and(c)[ 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.](3)Every objection to the inclusion of a name in the roll shall be:-(a)in Form 5;(b)Preferred by a person whose name is already included in electoral roll of any ward of the municipality; and(c)[ 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.](4)Every objection to a particular or particulars in an entry in roll shall be:-(a)in Form 6; and(b)preferred only by the person to whom that entry relates.
