Section 19(b) in Jammu and Kashmir Co-operative Societies Rules, 2001
(b)Where an election has been postponed under sub-rule (a), the Returning Officer shall with the previous approval of the [Deputy Registrar/Joint Registrar Additional Registrar / Registrar] [Substituted for "Assistant Commissioner/Dy. Commissioner" by SRO 1 dated 4th January, 2005.] fix a new date for purpose of election and the provision of these rules shall mutatis mutandis apply to such election.
