Section 7 in The Orissa Grama Panchayats Election Rules, 1965
7.
(1)The Electoral Registration Officer shall sit at the place and on the date fixed under Sub-rule (3) of Rule 5 and shall hold a summary enquiry of all the claims and objections.(2)The Electoral Registration Officer shall may make such further inquiry as he may deem fit with regard to a claim or an objection.(3)The Electoral Registration Officer may suo motu remove the names of persons from the Electoral Roll whom he knows or has reason to believe to be dead and may also correct such entries in the electoral roll concerning clerical mistakes.(4)The Electoral Registration Officer shall, after considering the objections or claims, prepare the final electoral roll of the ward in a register in Form No. 1.
