(1)The Electoral roll for each ward shall be prepared before each general election in such manner as may be prescribed by rules by reference to the qualifying date and shall come into force immediately upon its final publication in accordance with the rules made for the purpose:Provided that if the Election Commission is satisfied that, instead of preparing a fresh electoral roll of a ward before a the assembly constituency for the time being in force as relates to the ward, it may, by order, for reasons to be specified therein, direct that the electoral roll of the assembly constituency for the time being in force as relates to the ward shall, subject to any rules made for the purpose, be the electoral roll of the ward for the general election.(2)The electoral roll prepared or adopted, as the case may be, under subsection (1) shall -(a)Unless otherwise directed by the Election Commission for reasons to be recorded in writing, be revised in the manner prescribed by rules by reference to the qualifying date before each bye-election to fill a casual vacancy in a seat allotted to the ward; and(b)Be revised in any year in the manner prescribed by rules by reference to the qualifying date if such revision has been directed by the Election Commission.Provided that if the electoral roll is not revised as aforesaid, the validity or continued operation of the said electoral roll shall not thereby be affected.(3)Notwithstanding anything contained in sub-section (2), the Election Commission may, at any time, for reasons to be recorded in writing, direct a special revision of the electoral roll for any ward or part of a ward in such manner as it may think fit.Provided that the electoral roll for the ward as in force at the time of the issue of any such direction shall continue to be in force until the completion of the special revision so directed.Explanation. - In this section, the expression "qualifying date" means such date as the Election Commission may, by order, specify in this behalf.)
