Section 5 in The Pepsu Representation on Sikh Gurdwaras Board (Preparation of Electoral Rolls) Rules, 1959
5. Applications for inclusion, exclusion and transposition, of Names from electoral rolls and final publication thereof.
(1)When an electoral roll has been published under the provisions of rule 4, -(a)any person who is entitled to be registered in the electoral roll of a constituency may apply for the inclusion of his name, if his name is not already included therein;(b)any person whose name is included in the electoral roll of a constituency -(i)may apply for transposing the entry relating to his name to the electoral roll of any other constituency or to any other place in the same constituency;(ii)may object to the inclusion of the name of any other parson in the electoral roll relating to that constituency on the ground that the latter does not fulfil any of the requirements of section 148-B of the Act.(2)Each application under sub-rule (1) shall be addresse to the Deputy Commissioner concerned and shall be delivered to him or to such officer as may be authorised by him in this behalf, personally or through an authorised agent, within six days of the publication of the electoral roll.(3)The Deputy Commissioner on receipt of the applications preferred under sub-rule (1) shall, after such enquiry as be may think fit, pass such orders as he may think proper :Provided that be shall not decide the objection against the person, the inclusion of whose name has been objected to, without giving him an opportunity of being heard.(4)The order of the Deputy Commissioner passed under sub-rule (3) shall be final and he shall convey the same to the Electoral Registration Officer immediately.(5)The Electoral Registration Officer shall make necessary changes in the relevant electoral roll in accordance with the orders received by him under sub-rule (4).(6)The electoral roll so amended shall be the final electoral roll of the constituency and shall be published by the Electoral Registration Officer at the places at which the preliminary electoral roll was published :Provided that the Commissioner, Gurdwara Elections, may, at any time, order the correction of any clerical error, that may come to his notice, in the electoral roll.
