Section 24 in Himachal Pradesh Municipal Election Rules, 2015
24. Disposal of claims and objections.
(1)On the date, time and place fixed under the provisions of rule 22, the revising authority shall hear and decide within ten days the claims and objections under the provisions of these rules, and shall record his decision in the registers in forms 7,8 and 9, as the case may be.(2)Copy of the order relating to the objection shall be given on payment of Rs. 25/- to the claimant against proper receipt.(3)Any person aggrieved by an order passed under the provisions of sub-rule (1), may, within seven days from the date of order, file an appeal to Electoral Registration Officer, who shall decide the same within seven days.(4)If it appears to the Electoral Registration Officer that due to inadvertence or error during the preparation of draft electoral rolls, names of electors have been left-out of the electoral roll or the names of dead persons or persons who ceased to be or are not ordinarily resident in the ward or part thereof have been included in the electoral roll or certain voters have been shown in the wrong ward or polling station and that remedial action is required to be taken under this sub-rule, shall, within three days from the date of publication of draft electoral roll, -(a)prepare a list of such electors containing names and other particulars and submit the proposal on the same day to the Commission to seek permission to carry out the correction wherever required;(b)after getting permission from the Commission, exhibit on the notice board of his office a copy of the list together with a notice as to the date(s) and place (s) at which the matter of inclusion of the names in electoral roll or deletion of the names from the electoral roll shall be considered; and(c)after considering any verbal or written objection that may be preferred, decide whether all or any of the names may be included in or deleted from the electoral roll.
