Section 8(3) in Haryana Panchayati Raj Election Rules, 1994
(3)As soon as the ward wise list of voters of a Gram Panchayat, Panchayat Samiti and Zila Parishad is prepared, the same shall be published as draft together with a notice intimating the date by which claims and objections with regard to the ward wise list of voters may be presented to the District Electoral Officer specified therein. A copy of the ward wise list of voters of each ward of Gram Panchayat, Panchayat Samiti and Zila Parishad along with a notice shall be affixed at the office of the Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, and on the notice boards of the tehsil office and Block Election Office within which the village be and, if the list of voters pertains to a ward of Zila Parishad, on the notice board of the District Election Officer (Panchayat) concerned and at one or two conspicuous place(s) in each village to which the list pertains:Provided that a period for filing claims and objections shall not be less than five days.
