Section 21(c) in Jammu and Kashmir Co-operative Societies Rules, 2001
(c)[ Within seven days of the communication referred to above in clause (b) the Committee/Administrator shall get prepared a list of eligible members and he will be assisted in this process by the Assistant Registrar. The list so prepared shall constitute the draft electoral roll of the society.] [Recast by SRO 1 dated 4th January, 2005.]
