Section 4(4) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(4)Electoral Rolls of the constituency of the Panchayat Halqa shall be prepared in such a manner as may be prescribed by the election Authority. The electoral rolls for Panchayat Halqa for election of Sarpanch shall consist of the electoral rolls of all the constituencies of Panchayat Halqa :Provided that a name included in the electoral roll prepared under the Jammu and Kashmir Representation of the People Act, 1957 corresponding to individual constituency shall be automatically deemed to be part of the electoral roll in the said constituency under these rules except to the extent the same is deleted or modified in accordance with the directions of the Election Authority :Provided further that the election authority in consultation with the Government nominate Electoral Registration Officers and Assistant Electoral Registration Officers for revising and updating the electoral rolls of the Panchayat Halqas and the Constituency. The qualifying date for revising and updating the electoral rolls shall be the first day of January of the year in which elections are held :Provided also that in case Election Authority is satisfied that no such updating in reference to the first day of January is feasible, he may notify that the electoral rolls updated up to any previous date shall be adopted.
