Section 21I(2) in Jharkhand Co-operative Societies Rules, 2008
(2)The Chief Executive Officer of the concerned society shall submit under its seal and certificate a voter list of members who are qualified to vote at the election in accordance with the provisions of Act, rules and the bye-laws as on the last date of the preceding co-operative year in triplicate in Form-XXIII to the authority on or before 30th . April. The list shall specify the admission numbers, name of the eligible members, and in case of an individual member name of father or husband, as the case may be, address of such member and disqualification, if any.Provided that if the society is a an affiliating society, the voter list of the society shall be submitted under its seal and certificate as on the last date of the preceding co-operative year, in triplicate in Form-XXIII and XXIV to the authority on or before 30th . April.
