Section 21 in Tamil Nadu Panchayats (Elections) Rules, 1995
21. Procedure for lodging claims and objections.
- All omissions of names in any part of the roll or objections to any entry in the roll, at any point of time after its publication under rule 20 shall be settled by first getting amended suitably the relevant portion of the electoral roll of the Tamil Nadu Legislative Assembly Constituency based on which the Panchayat roll was prepared. Anybody wishing to raise a claim for inclusion of any name in the roll or any objection in respect of any entry in the roll so published, shall submit a proper claim or objection under the provisions of the Registration of Electors Rules, 1960 to the Electoral Registration Officer of the concerned Legislative Assembly Constituency. Subject to the provisions in section 30 of the Act and based on the orders of the Electoral Registration Officer of the Assembly Constituency on such claims and objections, the Panchayat Electoral Registration Officer shall amend the relevant portion of the Panchayat Electoral Roll, incorporating the changes by issuing an amendment to the relevant part of the Panchayat Electoral Roll. In case of any clerical or printing error or both and when the entries deviate from the particulars of Assembly Roll, the Panchayat Electoral Registration Officer may cause such errors, omissions and commissions rectified so as to bring it in conformity with the particulars of the Assembly Roll concerned. In other words, the Panchayat Electoral Registration Officer will not resort to suo motu revision of the rolls byway of deletions or additions or modifications.
