Section 8(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)The electoral roll for each Assembly Constituency and Council Constituency shall be prepared and revised by an [Electoral Registration Officer] [Substituted by Act IX of 1966, for 'Electoral Registrar'.] who shall be such officer of the Government or of a local authority as the [Election Commission] [Substituted by Act IX of 1966, for 'Electoral Registrar'.] may, in consultation with the Government, designate or nominate in this behalf.
