Section 40(6) in West Bengal Co-operative Societies Rules, 2011
(6)The Board shall prepare a list of the members or of the delegates who are on the date of the notice referred to in sub-rule (5) qualified in accordance with the provisions of the Act and the rules and the bye laws of the society to vote at election and publish copies of such list by affixing the same to the Notice Board at the Head Office of the society and all its branches not less than fifteen days prior to the date fixed for election. The list shall specify the name of each eligible member or delegate, the name of father (or husband in case of married woman), the address of such member or delegate including the name of the society, if any, he or she represents and his/her number in the register of members.
