Section 21(d) in Jammu and Kashmir Co-operative Societies Rules, 2001
(d)[ After finalization of the draft electoral roll the Committee/Administrator shall given fifteen days prior notice to the members of the society for filing any objections and after disposing them the election will be held as per fixed date. The notice shall be in Form 'B' appended to these rules.] [Recast by SRO 1 dated 4th January, 2005.]
