(1)Any person aggrieved by such publication, may file his objections before the Election Authority within seven days of such publication, for addition, deletion or modification of any name.(2)The Election Authority, after going through the objections, and after obtaining any further information from any source, as it may deem appropriate, and after giving personal hearing to the objector or petitioner or to any other person, if it feels necessary, shall pass orders with regard to the objections.(3)In the light of the orders passed, under sub-rule (2) if the electoral roll requires any modification, the Election Authority, after incorporating such modification, shall publish the final electoral roll, not less than seven days before the date of election, notified under sub-rule (2) of rule 11, and such electoral roll shall be deemed to be final and conclusive list of electors.
