Section 19(a) in Jammu and Kashmir Co-operative Societies Rules, 2001
(a)If at an election the proceedings are interrupted or in any way disturbed and if in the opinion of the Returning Officer elections cannot be held fairly, he may adjourn the meeting and report the circumstances to the [Deputy Registrar/Joint Registrar Additional Registrar / Registrar] [Substituted for "Assistant Commissioner/Dy. Commissioner" by SRO 1 dated 4th January, 2005.].
