Section 12 in Haryana Municipal Corporation Election Rules, 1994
12. Revision of roll.
(1)The roll shall unless otherwise directed by State election Commissioner, be revised in the prescribed manner before each general election to a Corporation and for any ward before bye-election to fill a casual vacancy in such a ward:Provided that if for any reason the electoral roll is not revised the validity or continued operation of the existing electoral roll shall not thereby be affected.(2)The roll for every ward shall be revised under sub-rule (1) either intensively or summarily or partly intensively and partly summarily as the State Election Commissioner may direct.(3)Where the roll or any part thereof is to be revised intensively it shall be prepared a afresh and [rule 4] [Substituted 'Rules 4 to 11' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).] shall apply in relation to such revision as they apply in relation to the first preparation of a roll.(4)When the roll or any part thereof is to be revised summarily, the Deputy Commissioner shall cause to be prepared a list of amendments to the relevant parts of the roll on the basis of such inFormation as may be readily available and publish the roll together with the list of amendments in draft, and the provisions of [rule 4] [Substituted 'Rules 7 to 11' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).] shall apply in relation to such revision as they apply in relation to the first preparation of a roll.(5)Where at any time, between the publication of draft of the revised roll under sub-rule (3) read with [rule 4 (3)] [Substituted 'Rules 7' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).] or of the roll and the list of amendments under sub-rule (4) and the final publication of the same under [rule 4 (4) (ix)] [Substituted 'Rules 11' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).], any names have been decided to be included in the roll for the time being in force under rule 14, the Deputy Commissioner shall cause the names to be included also in the revised roll unless there is in his opinion any valid objection to such inclusion.
