Section 4(4E) in Jammu and Kashmir Panchayati Raj Rules, 1996
(4E)Inclusion of names in the Electoral Roll. - (i) Any person whose name is not included in the electoral roll of a constituency may apply to the Electoral Registration officer for inclusion of his name in that electoral roll.(ii)The Electoral Registration Officer shall, if satisfied that the applicant is entitled to be registered in the electoral included therein :Provided that if the applicant is registered in the electoral roll of any other constituency, the Electoral Registration Officer shall inform the Electoral Registration Officer of that other constituency and the Officer upon the receipt of such information, shall strike off the applicantÂ’s name from that electoral roll.(iii)No amendment, transposition or deletion of any entry shall be made under (4E) and no direction for such inclusion of a name in the electoral roll of a constituency shall be ordered under this rule, after the last date for making nomination for an election in that constituency and before the completion of that election.
