Section 17A in The Rajasthan Municipalities Registration of Electors Order, 1974
17A. Deletion of entries in Rolls.
- If the Electoral Registration Officer for wards in a Municipality on application made to him in duplicate in Form 5 or on his own motion, is satisfied after such enquiry as he thinks fit, that any entry in an electoral roll of the ward should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward or the person concerned is already enrolled in the current voters list of any ward of a panchayat or is otherwise not entitled to be registered in that roll, the Electoral Registration Officer shall delete the entry :Provided that before talking any action under his clause 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 except in the case of deletion of name of dead person.
