Section 4(4C) in Jammu and Kashmir Panchayati Raj Rules, 1996
(4C)Revision of Electoral Rolls. - (i) The electoral roll for each constituency in a Halqa Panchayat shall be revised and updated from September to December every year in such manner as to be prescribed by the Election Authority. The qualifying date for revision and updating the electoral roll shall be 1st day of January of every next year and shall come into force immediately upon its final publication. The Electoral Roll shall, unless otherwise directed by the Election Authority for reason to be recorded writing be revised in a prescribed manner by reference to the qualifying date, before a General Election to a Panchayat and each by-election, if any, to fill a casual vacancy, and shall be revised in every year in the prescribed manner :"Provided that if the electoral roll is not revised, the validity of the said electoral roll shall not thereby be effected".(ii)Notwithstanding anything contained in clause (i), the Election Authority may at any time, for reasons to be recorded in writing, direct a special revision of the electoral roil for any constituency or part of a constituency in such a manner as it may think fit.
