Section 22 in Jammu and Kashmir Co-operative Societies Rules, 2001
22. Procedure for the election of representatives of a Society to other society or a higher level society
(1)Notices of a meeting of the committee to elect a representative shall be given to all members at least ten days before such election.(2)The notice shall be sent to the members of the Managing Committee by post under certificate of posting. In addition the notice of such election meeting shall also be affixed on the notice board of the society or the branches of the society, if any:Provided that in primary society notice shall be given by the circulation amongst the members, instead of by post under certificate of posting.(3)The election in a primary society shall only be held in the presence of the Cooperative Supervisor having jurisdiction over that society notice of the election meeting shall be sent at least ten days in advance to the Supervisor.(4)For a Marketing Society the election would be conducted in the presence of the Assistant Registrar having jurisdiction.(5)The Chairman or President of the society shall invite nominations in writing at the meeting itself. The nominations could be duly seconded. Thereafter voting, if necessary would be by show of hands.(6)The results of the election would be declared immediately after the voting in the presence of the members and recorded in the minute book. The representative of the Co-operative Department present at the election shall sign the results so recorded.
