Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4) in Jammu and Kashmir Panchayati Raj Rules, 1996

(4)[ Electoral roll for every constituency. [Substituted by Notification No. SRO-690, dated 25.10.2019.] - (i) For every constituency in Halqa Panchayat there shall be an electoral roll which shall be prepared in accordance with the provisions of the Act and the procedure prescribed by the Election Authority. The electoral roll for the election of the Sarpanch shall consist of the electoral rolls of all the constituency of Panchayat Halqa :Provided that the names included in the last updated electoral roll prepared for the Panchayat Elections shall be taken as basis for the preparation of electoral rolls for constituencies of Halqa Panchayat :Provided further that Election Authority shall nominate EROs and AEROs for the preparation of all electoral rolls of the Halqa Panchayat.
(ii)The draft electoral rolls shall be published in every Halqa Panchayat, in the Panchayat Office, at the Headquarter of the Block Office and online for facilitating the voters to verify their names, and the final electoral rolls shall be published after taking decisions on the objections received, if any.]