Section 15 in The Rajasthan Municipalities Registration of Electors Order, 1974
15. Final publication of roll.
(1)The Electoral Registration Officer shall thereafter-(a)prepare a list of amendments to carry out his decisions under clauses 12, 13 and 14 to correct any clerical or printing errors or other inaccuracies subsequently dis covered in the roll; and(b)published the roll together with the list of amendments, by making a complete copy thereof available for inspection and displaying a notice in Form 7 at his office and may also publish it in the office of the concerned Municipality.(2)On such publication, the roll together with the list of amendments shall be the electoral roll of the ward.(3)Where the roll (hereafter in this sub-clause referred to as the basic roll), together with the list of amendments, becomes the electoral roll for a ward under sub-clause (2), the Electoral Registration Officer may, for the convenience of all concerned integrate, subject to any general or special directions issued by the [State Election Commission] [Substituted by Notification of 1994.] in this behalf, the list into the basic roll by including the names of electors in the list together with all particulars relating to such electors in the relevant parts of the basic roll itself, so however that no change shall be made in the process of such integration in the name of any elector or in any particulars relating to any elector as given in the list of amendments.
