Section 9(1) in Uttarakhand Panchayati Raj Act, 2016
(1)For each territorial constituency of Gram Panchayat, an electoral roll shall be prepared, in accordance with the provisions of this Act and the rules made thereunder/under the superintendence, direction and control of the State Election Commission:(a)Subject to the superintendence, direction and control of the State Election Commission, the District Election Officer (Panchayat) shall supervise and perform all functions relating to the preparation, revision and correction of the electoral rolls in the district in accordance with this Act and the rules made thereunder.(b)The preparation, revision and correction of the electoral rolls shall be done by such persons, and in such manner, as may be prescribed;
