Section 27 in Himachal Pradesh Municipal Election Rules, 2015
27. Correction of entries in electoral rolls.
(1)If at any stage it appears or brought to the notice of the Commission on an application in form-18 that due to inadvertence or error during the preparation of electoral rolls, names of eligible persons have been left-out of the electoral roll or the names of dead persons or persons who ceased to be or are not ordinarily resident in the ward or part thereof have been included in the electoral roll or certain voters have been shown in the wrong ward or polling station and that remedial action is required to be taken under this sub-rule, shall direct the Electoral Registration Officer to.-(a)prepare a list of the name and other particulars of such electors;(b)exhibit on the notice board and official website of his office a copy of the list together with a notice as to the date (s) and place (s) at which the matter of inclusion of the names in electoral roll or deletion of the names from the electoral roll shall be considered; and(c)after considering any verbal or written objection that may be preferred, decide whether all or any of the names may be included in or deleted from the electoral roll :Provided that after the publication of the election programme under rule 35 such an application to the Commission shall be made not later than eight days before the last date for the filing of nomination papers.(2)No amendment, transposition or deletion of any entry shall be made on or after the last date for making nomination till the election process is over.
