Section 21J in The Bihar Co-operative Societies Rules, 1959
21J.
(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.(2)The society shall keep a copy of the final voters list at the office of the society during office hours for perusal and the copy of voters list shall be made available on payment of the price fixed by the society.
