Section 16 in Jammu and Kashmir Co-operative Societies Rules, 2001
16. Election of the members of Committee/Board
- [(1) The election of the members of the Committee/Board of any society having jurisdiction in a District shall be held on such a date as may be specified by the governing body of the society within three months of expiry of its term. The notices to this effect shall be circulated by the Managing Committee/Board to all members. Copies of the notices shall be sent to the Deputy Registrar and Registrar Cooperative Societies for reference and record.(2)The Returning Officer shall be appointed by the Managing Committee / Board. He shall be of social standing, known for his honesty and integrity and acceptable to majority of the members.][Submitted by SRO 1 dated 4th January, 2005](3)The voting at elections held under sub-rule§ (1) and (2) shall be by secret ballot.(4)No elections shall be called in question except by an election petition presented in accordance with the provisions of Act.(5)Any dispute arising out of an election held under sub-rules (1) & (2) shall be referred for decision to the Registrar who shall decide it himself.(6)The reference of the dispute under sub-rule (5) may be made by any aggrieved party by submitting an election petition to the Registrar, within 30 days from the date of declaration of the result of the election.(7)The decision of the Registrar shall be final.(8)The election of representatives of a society or a higher level society shall be made by the committee of the society by a majority vote in the manner prescribed. In case of the tie, the Chairman shall have the casting vote.
