Section 13B(1) in The Representation Of The People Act, 1950
(1)The electoral rollfor each parliamentary constituency in the State of Jammu and Kashmir or in a Union territory not having a Legislative Assembly shall be prepared and revised by an electoral registration officer who shall be such officer of Government or of a local authority as the Election Commission may, in consultation with the Government of the State in which the constituency is situated, designate or nominate in this behalf.
