[22. Correction of entries in electoral rolls.—If the electoral registration officer for a
constituency, on application made to him or on his own motion, is satisfied after such inquiry as he
thinks fit, that any entry in the electoral roll of the constituency—
(a) is erroneous or defective in any particular,
(b) should be transposed to another place in the roll on the ground that the person concerned
has changed his place of ordinary residence within the constituency, or
(c) should be deleted on the ground that the person concerned is dead or has ceased to be
ordinarily resident in the constituency or is otherwise not entitled to be registered in that roll,
the electoral registration officer shall, subject to such general or special directions, if any, as may be
given by the Election Commission in this behalf, amend, transpose or delete the entry 4[after proper
verification of facts in such manner as may be prescribed]:
1. Subs. by Act 2 of 1956, s. 15, for sections 21 to 25 (w.e.f. 1-3-1956).
2. Subs. by Act 47 of 1966, s. 9, for sub-section
(2) (w.e.f. 14-12-1966).
3. Subs. by Act 58 of 1958, s. 9, for section 22 (w.e.f. 30-12-1958).
4. Ins. by Act 36 of 2010, s. 3 (w.e.f. 10-2-2011).
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Provided that before taking any action on any ground under clause
(a) or clause
(b) or any
action under clause
(c) on the ground that the person concerned has ceased to be ordinarily
resident in the constituency or that he is otherwise not entitled to be registered in the electoral roll of
that constituency, the electoral registration officer shall give the person concerned a reasonable
opportunity of being heard in respect of the action proposed to be taken in relation to him 1[after
proper verification of facts in such manner as may be prescribed].
2
