Section 7 in Gujarat District Planning Committees Rules, 2016
7. Preparation of List of Voters.
(1)For the purpose of holding the election as required under sub-section (2) of section 3 of the Act, the Collector shall call upon District Development Officer of the and the Chief Officer of the concerned Municipality to furnish to him a list of the elected member/Councillors of the District Panchayat and of the concerned Municipality respectively, before the date specified by him in that behalf.(2)The authorities referred to in sub-rule (1) shall furnish full and true information (including disqualification, if any) within seven days from the date of the notice.(3)On receipt of such list, the Collector shall verify and scrutinise the particulars furnished under sub-rule (2) and prepare a provisional list of voters separately for each constituency in Gujarati and every list shall be published on the notice board of the Office of the Collector and respective offices of the District Panchayat and of the Municipalities. Any voter whose name is included in the list of voters may raise any objection in writing as to the omission or error which he finds in the notice and in the list of voters, Collector within three days from the publication of list of voters, and the Collector shall, on verification record, if he finds any omission or error, correct such omissions or error. The decision of the Collector shall be final.(4)After the process under sub-rule (3) is over, the final list of voters on the basis of list preparer sub-rule (3) shall be published by the Election Authority in the like manner in Form I and shall remain in force as the list of voters for the purpose of any bye-election, until it is revised by the Collector in the like manner.
