Section 21J in Jharkhand Co-operative Societies Rules, 2008
21J.
(1)The election officer shall-(i)cause the voter list to be displayed on the notice board at the head office of the society and all its branches 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 head quarter of the society and all its branches fixing the date for filing objections to the voter 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 voter list as well as the general notice and the date of filing of the objection:(iii)After disposal of objections published or caused to be published, the final voter- list shall be displayed at such places as specified under Clause (i)(iv)Forward a copy of final voters list to the society concerned.(2)The society shall keep a copy of the final voter 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.
