Section 12 in The Rajasthan Municipalities Registration of Electors Order, 1974
12. Inquiry into claims and objections.
- The Electoral Registration Officer before deciding whether or not to allow the claim or objection cause to be served :-(a)in the case of claim of an individual, a notice on the claimant;(b)in the case of claim of all family members, a notice on any of the family members preferably head of the family;(c)in the case of an objection a notice on the objector and on the person to the inclusion of whose name the objection relates; and(d)in the case of an objection to a particular or particulars in an entry, to the objector :Provided that it shall not be necessary to serve any such notice where the Electoral Registration Officer on being satisfied as to the validity of the claim or objection decides to allow it without further inquiry :Provided further that a list containing the names and addresses of the persons applying for inclusion of their names shall be exhibited on the notice board of the office of the Electoral Registration Officer for 3 clear days before making an order on the claim.(2)A notice under sub-clause (1) be given either personally or by registered post or by affixing it to the person's residence or last known residence within the Ward.(3)The Electoral Registration Office, specified in the notice in Form 2 shall hold a summary inquiry into every claim or objection and the orders passed by him shall be final.(4)The Electoral Registration Officer shall also correct any clerical or printing errors which he may discover in the roll.
