Section 3 in Assam Panchayat (Constitution) Rules, 1995
3. Conduct of Panchayat Election.
(a)Panchayat election or bye-election, as the case may be, shall be conducted by the State Election Commission under sub-section (1) of Section 114 of the Act.(b)Subject to the superintendence, direction and control of the State Election Commissioner, the Deputy Commissioner shall co-ordinate and supervise all works in the District within his jurisdiction in connection with the conduct of all election to Panchayat.(c)Election of members to represent District Planning Committee. - To represent the District Planning Committee for a Panchayat year, the Zilla Parishad or the Municipal Corporation or the Municipality or the Town Committee as the case may be, under the District, shall elect required number of members from amongst the Members or Councillors as the case may be, of the respective institution excluding those as under clauses (a), (b), (c) and (d) of sub-section (2) of Section 3 of the Act on the basis of proportion as under clause (e) of sub-section (2) of Section 3 of the Act, by raising of hands in a meeting held for the purpose before the date of commencement of each Panchayat year.(d)Such meeting shall be presided over by the President of the Zilla Parishad or the Mayor of the Municipal Corporation or the Chairperson of the Municipality or the Chairperson of Town Committee as the case may be, and in absence of the President or the Mayor or the Chairperson, the Deputy of respective institution shall preside over such meeting. The President of the Zilla Parishad or Mayor of Municipal Corporation or Chairperson of Municipality or Chair Person to Town Committee or the respective Deputy shall propose the names of the required number of members for approval of the members. If the process fails, the members shall be selected by drawing lots in the manners as under clause (i) of sub-rule (2) of Rule 45.(e)The terms of the Office of the members so selected shall be only for a period of one Panchayat year.
