Section 3(4) in Chandigarh Panchayat Election Rules, 1994
(4)Nothing shall prohibit Election Commission to prepare fresh Electoral Roll of Panchayat Constituency in reference to a qualifying date as fixed by the Administrator from time to time or to get revised or upto date said electoral roll as prescribed in sub-rule (3) under his superintendence, direction and control for holding General or bye election of Gram Panchayat/Panchayat Samitis or Zila Parishad, as the case may be hereafter.
