Section 4 in The Pepsu Representation on Sikh Gurdwaras Board (Preparation of Electoral Rolls) Rules, 1959
4. Preparation and publication of electoral roll. -
(1)The Electoral Registration Officer shall in such manner as the Commissioner, Gurdwara Elections, may direct, prepare an electoral roll for each constituency which shall contain the names of the persons specified in clauses (v) and (vi) of sub-section (2) of section 148-B of the Act, who are resident in the constituency or have otherwise opted for that constituency in accordance with the provisions of sub-rule (2).(2)In cases where a person entitled to be an elector in pursuance of sub-section (2) of section 148-B of the Act is resident in more than one constituency or is not resident in the extended territories, he shall within 6 days of the publication of these rules in the Official Gazette, intimate to the Electoral Registration Officer his option as regards the Contituency in the electoral roll of which his name may be included :Provided that if no such option is received within the aforesaid period, the Electoral Registration Officer shall include his name in the electoral roll of such constituency as be may think proper.(3)Immediately after the electoral roll of a constituency is ready the Electoral Registration Officer shall publish the same at the offices of the District Magistrate, Sub-Divisional Officer, Tehsildars and Naib-Tehsildars, having jurisdiction in the constituency, and at the offices of the local bodies in the constituency.
