Section 21I in Jharkhand Co-operative Societies Rules, 2008
21I.
(1)Before the close of co-operative year the authority shall cause to be prepared a list of societies in which elections shall be due in the immediate succeeding co-operative year(2)The Chief Executive Officer of the concerned society shall submit under its seal and certificate a voter list of members who are qualified to vote at the election in accordance with the provisions of Act, rules and the bye-laws as on the last date of the preceding co-operative year in triplicate in Form-XXIII to the authority on or before 30th . April. The list shall specify the admission numbers, name of the eligible members, and in case of an individual member name of father or husband, as the case may be, address of such member and disqualification, if any.Provided that if the society is a an affiliating society, the voter list of the society shall be submitted under its seal and certificate as on the last date of the preceding co-operative year, in triplicate in Form-XXIII and XXIV to the authority on or before 30th . April.(3)If the society fails to prepare and send the voter list within the stipulated time the authority may himself or through a person, authorised by him on this behalf, prepare the list.(4)The authority shall ensure that necessary copies of the voter-list are made available to the election officer.
