Section 21J(1) in The Bihar Co-operative Societies Rules, 1959
(1)The Election Officer shall-(i)Cause the voters list to be displayed on the notice board of the society concerned and at such other place or places as may be deemed fit;(ii)Publish or cause to be published on the notice board of the society a general notice fixing the date for filing objections to the voters list and the disposal of the objections by him :Provided that there shall be a difference of at least seven days between the date of publication of the voters list as well as general notice and the date of filing of objection;(iii)after disposal of objections,-publish or cause to be published the final voters list at such places as specified under clause (i);(iv)forward a copy of final voters list to the society concerned which shall issue notice to the voters for Special General Meeting on its basis.
