Section 3 in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961
3. List of Pradhans.
(1)The Returning Officer shall cause to be prepared a list of the Pradhans of Gaon Sabhas of the Block entitled to vote at the election under the third proviso to sub-section (2) of section 4 of the Act and shall have a copy of such list hung for a period of six days at the Block headquarters and at the headquarter of the Tahsil or each of the Tahsils in which the Block lies. The list shall be open to inspection free of charge.(2)Advance limitation of the date on which the list is proposed to be hung and of the date by which and the place at which claims and objection can be filed shall be sent to the office of each Gaon Panchayat in the Block.(3)Any person may within six days after the date of hanging of the list under sub-rule (1) file before the Returning Officer a claim for the inclusion of his name in the list or an objection to the inclusion of any name in the list or to any particulars entered in the list. The Returning Officer as soon as may be after filing of the claim or objection but in any case before the date fixed for the making of nominations decide the claim or objection and make necessary consequential changes in the list:Provided that the name of any person entered in the list shall not be removed without affording him an opportunity of meeting the objections filed to the inclusion of his name:[Provided further that if the date of issue of notice under rule 4 is subsequent to the date of hanging list of Pradhans under sub-rule (1), the Returning Officer shall include in the list the names of all those Pradhans, if any, who may have been declared elected between the date of hanging of the list and the date of issue of notice and shall likewise delete from the list the name of each such Pradhan, if any, as has during the aforesaid period, died or resigned or has been removed from office or has become ineligible for partaking in the election by reason of a Pradhan having been elected at a general election held in 1961 or has otherwise ceased to be a Pradhan:] [ Numbered as such by Notification No., ZP-266/IX-A-8-AZP-61, dated May 17, 1961][Provided also that no deletion of any name otherwise than on the ground of death shall be made under the preceding proviso without, according to the person concerned an opportunity to show cause why his name be not deleted and the addition of any name under that proviso be subject to the result of any objection which may be made by any person within four days of the communication by the Returning Officer to the office of Gaon Panchayat concerned of the fact of addition:] [ Numbered as such by Notification No., ZP-266/IX-A-8-AZP-61, dated May 17, 1961][Provided lastly that if the Returning Officer discovered that there were errors in the preparation of the list under sub-rule (1) which remained unrectified even after the decision of claims and objections afresh under this rule and if notice of election has already been issued under rule 4, cancel that notice too and send information of cancellation in the manner provided in that rule for issue of notice.] [ Numbered as such by Notification No., ZP-266/IX-A-8-AZP-61, dated May 17, 1961](4)The list as amended under sub-rule (3) shall be final for the purpose of the election:Provided that the non-issue of notice of election under rule 4 to a person whose name is later on included in the list as a result of a decision of the claim or the issue of such notice to a person whose name is later on deleted from the list as a result of a decision of an objection shall have no effect on the election proceedings or the result of election.(5)The Returning Officer may at any time correct any clerecal, printing or typing error in the list.(6)All references hereinafter to a Pradhan of a Gaon Sabha shall mean a Pradhan whose name is entered in the list prepared under rule 3.
