Section 61(4) in The Tripura Co-operative Societies Rules, 1976
(4)(a)The Secretary or manager or managing director or the Executive Officer or any other person responsible for the management of the affairs of society shall prepare the list of members on the roll with address who are qualified in accordance with the provisions of the Act, rules and the bye-laws to participate in the elections as it stood 30 (Thirty) days prior to the date of election and publish copies of the same by affixing them to the notice board at the head office of the society and all its branches (if there be), 4 (four) 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 decide within 7 days of such publication and the final list shall be prepared and published.(e)A copy of the final list published shall be supplied by the society to any member on payment of such fee as may be specified by the Registrar or any other person authorised by him.
