Section 4(4G) in Jammu and Kashmir Panchayati Raj Rules, 1996
(4G)Breach of official duty in connection with preparation etc. of electoral rolls. - (i) If any Electoral Registration Officer, Assistant Electoral Registration Officer or any other person required by or under these rules to perform any official duty in connection with the preparation, revision or correction of any electoral roll or the inclusion or exclusion of any entry in or from that electoral roll, guilty, of any act or omission in breach of such official duty, shall be punishable with fine which shall not be less than one thousand rupees or imprisonment up to six month or both.(ii)No Court shall take cognizance of any offence punishable under clause (1), unless there is a complaint made by order of or under authority from the Election Authority.
