Section 108ZN(21) in Jammu and Kashmir Panchayati Raj Rules, 1996
(21)Immediately after the conclusion of the meeting, the Presiding Officer shall : -(a)prepare a record of the proceedings of the meeting and sign it and any member in the meeting shall be permitted to fix his signature on such record, if he so desires; and(b)publish on the notice board of office of District Development Council and office of Deputy Commissioner a notice in prescribed form signed by him as a prescribed authority stating the names of persons elected and send a copy of such notice to the Election Authority.
