Section 11(1) in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
(1)If the Electoral Registration Officer on his own motion or on the application made to him is satis tied after such inquiry as he thinks fit, that any entry in a electoral roll -(a)is erroneous or defective in any particular,(b)should be transposed to the electoral roll of an other constituency on the ground that the person concerned has exchanged his land; or(c)should be deleted on the ground that the person concerned is not entitled to be registered in the roll;(d)should be deleted on the ground that the person concerned is dead or is not entitled to be registered in the roll, he shall subject to such general or special directions, if any, given by the Project Authority in this behalf amend, transpose or delete the entry :Provided that before taking any action under this rule on the ground that the person concerned is not entitled to be registered in the electoral roll of that constituency, the Electoral Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to be taken in relation to him.
