Section 4 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
4. Preparation of voter list.
(1)The Tehsildar of the area shall prepare list of Water Users who are [land owners and their spouses] [Substituted 'land owners' by Notification No. G.S.R. 74, dated 2.8.2018 (w.e.f. 22.10.2002).] and renew it every year during the month of January on the basis of record and land rights and sent it to the Project Authority as well as to the Water Users' Association concerned by 31' of January. On the basis of the list so prepared the Electoral Registration Officer shall prepare or cause to be prepared territorial constituency wise members list consisting of those [land owners and their spouses] [Substituted 'land holders' by Notification No. G.S.R. 74, dated 2.8.2018 (w.e.f. 22.10.2002).] who have been shown as adults in the list prepared by the Tehsildar of the area.(2)The list prepared under sub rule (1) shall be displayed on the notice board of the office of the Project Authority concerned Gram panchayat and Water Users' Association along with a notice inviting objections and fixing date and time by which objection shall be entertained.
