Section 12(5) in Haryana Panchayati Raj Election Rules, 1994
(5)Where at any time, between the publication of draft of the revised voters list under sub-rule (3) read with [sub-rule (3) of rule 8] [Substituted 'rule 9' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] or of the voters list and the list of amendments under sub-rule (4) and the final publication of the same under [sub-rule 4 (ix) of rule 8] [Substituted ' rule 10-A' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).], any names have been decided to be included in the voters list for the time being in force under rule 12-B, the District Election Officer (Panchayat) shall cause the name to be included also in the revised voters list unless there is, in his opinion, any valid objection to such inclusion.]
