Section 6(1) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(1)The Chief Executive of the Society shall prepare the provisional electoral roll for each constituency incorporating therein -(a)in case of individual members the names of persons who are members as on the date of publication of the date of election under Clause (a) of Sub-Section (4) of Section 28-A and are qualified to vote with their father address as entered in the membership Registrar, alongwith their father's or husband's names, as the case may be, sex and other particulars regarding whether they belong to the Scheduled Caste, Scheduled Tribes [other Backward Classes] [Inserted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.] or or Landless Cultivators; and(b)in case of non-individual members like the local authorities, the societies, other body corporates or the State or the Central Government [who are members as on the date of publication of the date of election under Clause (a) of Sub-Section (4) of Section 28-A] [Inserted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.] the names, registration numbers and such other particulars to facilitate identification along with the names [sex, class to which he or she belongs] [Inserted vide O.G.E. No. 1123 dated 14.7.2005] and addresses of the persons who shall respectively exercise the vote on behalf of such members as provided under Section 21 of the Act.
