Section 21(l) in Jammu and Kashmir Co-operative Societies Rules, 2001
(l)Before the election is conducted [the Secretary of the Co-operative Society] [Substituted for "Assistant Registrar" by SRO 1 dated 4th January, 2005.] shall read out in the General Body Meeting the names of all persons whose nomination papers are found to be valid and who are eligible to be elected to the committee of the society and who have not withdrawn their candidatures.
