Section 16 in Election of Members To The Committees of Panchayat Unions (Other Than Appointment Committee) Rules, 1998
16. Reporting of the result of the election.
- Immediately after the meeting, the President shall -(a)prepare a record of the proceeding of the meeting in the minutes book, read out the minutes aloud, sign it, attesting with his initials every correction made therein, and also permit any member present at the meeting to affix his signature on such record if he expresses his desire to do so;(b)send a report of the result of the election to the Inspector and to such other officer or authority as may be specified by the Government by general or special order;(c)publish on the notice board of the office of the Panchayat Union, a notification signed by him stating the name(s) of the person(s) elected as member(s) of the Committee; and(d)the observer of the election shall separately send a detailed report to the Inspector, within twenty-four hours as to whether the election was conducted in a free and fair manner:Provided that where the Government is satisfied, based on the report of the Inspector that the election has not been conducted in a free and fair manner, the Government may cancel the result of the election and order a fresh election.
