Section 8 in Punjab State Veterinary Council Rules, 1997
8. Publication of Final Electoral Rolls. [(Section 37 and Section 65(2)(b)].
(1)After the claims and objections, if any, are disposed of under rules 7, the Registrar shall prepare a list of amendments to be carried out and also amendments to carry out any clerical or printing error and other inaccuracies in the rolls subsequently discovered or brought to his notice.(2)The Registrar shall publish the rolls together with the list of amendments referred to in sub-rule (1) by making a complete copy thereof available for inspection by displaying at the office of the Punjab Council and on other places as specified in rule 5.(3)On such publication, the rolls together with the list of amendments shall be the electoral rolls of persons who may elect the members of the Punjab Council under clause (a) of sub-section (1) of Section 32.(4)A copy of the roll together with the list of amendments published under sub-rule (2) shall be sent by the Registrar to the State Government.
