Section 54 in Goa Co-operative Societies Rules, 2003
54. Particulars to be included in the provisional list of voters.
(1)The provisional list of voters, in the case of individual share holders, shall contain the name, father's or husband's name, surname, if any; with address recorded in the register of members of the society concerned in Form 'H', of every person entitled to be registered as voter with such other particulars as may be necessary to identify him.(2)Where a member of the society concerned is of any one of the categories mentioned in clauses (b), (c) and (d) of sub-section (2) of section 21 of the Act, the society concerned shall call for the names of the representatives of such category of members duly authorised to vote at the election on behalf of the said category of members so as to reach it 150 days prior to the date of expiry of the term of office of the board of directors.(3)While communicating the names of the representatives, the said category of members shall enclose a copy of the resolution of the Firm, managing committee or board of directors of such member wherein the representative is so authorised. The list of voters shall include the names of all such representatives as have been communicated to the society concerned before the date fixed for publication of the provisional list together with the names of the company, firm, body corporate, Co-operative society, public trust, etc. the registration number and address with name of the constituency, if any, to which they belong.
