Section 9(10) in Uttarakhand Panchayati Raj Act, 2016
(10)As so far as provision not made by this Act or the rules, the State Election Commission may, by order, may make provisions in respect of the following matters concerning the electoral roll, namely,-(a)the date on which the electoral roll prepared under this Act shall come into force and its period of operation;(b)the correction of any existing entry in the electoral roll on the application the elector concerned;(c)the correction of clerical or printing errors in electoral roll;(d)the inclusion of the name of such person in the electoral roll-(i)whose name is included in the Assembly electoral roll for the area related to the territorial constituency but not included in the electoral roll for territorial constituency or whose name has been wrongly included in the electoral roll of other territorial constituency, or(ii)whose name is not so included in the Assembly electoral roll but who is otherwise eligible to be registered in the electoral roll for the territorial constituency;(e)the custody and preservation of the electoral roll;(f)fees payable on application for inclusion or exclusion of names;(g)all matters generally relating to the preparation and publication of the electoral roll.
