Section 30A(4) in The Orissa Co-operative Societies Rules, 1965
(4)(a)The Secretary or the Executive Officer of the Society shall prepare constituency-wise, a list of members on the roll, with address who are qualified in accordance with the provisions of the Act, Rules and Bye-Laws to participate in the election as it stood thirty days prior to the date fixed for election and publish copies of the list by affixing them to the notice-board at the Head Office of the Society and all its branches, three weeks prior to the date fixed for election.(b)Objections, if any, concerning anything published in the list, may be heard by the Election Officer and decided within seven days of such publication and the final list shall be prepared and published.(c)A copy of the final list published shall be supplied by the Society, to any member on payment of such fees as may be specified by the Registrar.
