Section 108C in Jammu and Kashmir Panchayati Raj Rules, 1996
108C. Electoral Rolls.
- The electoral rolls of the constituency for election of the elected members of the District Development Council shall be prepared in such manner as may be prescribed by the Election Authority :Provided that the Election Authority, in consultation with the Government, may nominate Electoral Registration Officer and Assistant Electoral Registration Officer for revising and updating the electoral rolls of the constituency for election of the elected members of the District Development Council.
