Section 8 in The Orissa Grama Panchayats Election Rules, 1965
8.
(1)The final electoral roll, as published by the Electoral Registration Officer, shall be the conclusive proof of the right of every person included therein to vote.(2)Two copies of the final electoral roll for each ward shall, after duly authenticated by the Electoral Registration Officer, be kept in his office and two copies thereof shall be sent to the Commissioner.(3)The Commissioner, on receipt of copies of the final electoral roll from the Electoral Registration Officer under Sub-rule (2) shall cause to be prepared such number of copies thereof as may be required for conducting elections to the Grama Panchayats and shall supply to the Election Officer at the time of the Election.
