Section 25 in The Rajasthan District Boards Act, 1954
25. Conduct of elections and kindred matters.
- The following matters shall be governed by rule, namely. -(a)the preparation and revision of electoral rolls,(b)the nomination of candidates,(c)except as provided in section 26, the dates, time and manner of holding elections, general or casual,(d)the prevention of corrupt or improper practices committed in connection with elections and the punishment, other than judicial punishment, of person guilty of the same,(e)the determination of the local area of each constituency,(f)any other matter relating to elections or election petitions in respect of which this Act makes no provisions or insufficient provision and provision is, in the opinion of the State Government, necessary.
