Section 30(2) in The Punjab State Election Commission Act, 1994
(2)The electoral roll for each constituency,(a)shall unless otherwise directed by the Election Commission for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date -(i)before each general election to a Panchayat or a Municipality; and(ii)before each bye-election to fill a casual vacancy in a Panchayat or a Municipality; and(b)may be revised in any year in the prescribed manner by reference to the qualifying date if such revision has been directed by the Election Commission :Provided that if the electoral roll is not revised as aforesaid, the validity or continued operation of the electoral roll shall not be affected.
