Section 27 in West Bengal Trade Unions Rules, 1998
27. Procedure for correction of entries and inclusion of names in electoral roll
.-(1) Every application for lodging claims and objections under rule 17 shall be made in duplicate, in such one of the Forms 0, 01, Q2 as may be appropriate.(2)Every such application shall be presented to the Returning Officer, either personally or through his authorised representative, within 10 days from the date of publication of the draft electoral roll under rule 15. 28.
