Section 47(2) in Chandigarh Panchayat Election Rules, 1994
(2)In case any doubt over interpretation of any of these rules arises or if any procedure which has not been prescribed in detail in these rules and becomes necessary to determine for conduct of election, the explanation and procedure as such given in Representation of Peoples Act, 1950 and rules framed thereunder on the question/subject shall be so constructed or followed as the case may be.
