Section 19A in Jammu and Kashmir Panchayati Raj Rules, 1996
19A. [ [Added vide SRO-471 dated 18-12-2000.]
Notwithstanding anything to the contrary contained in rules 18 and 19, the Election Authority shall be competent to prescribe a different procedure for allotment of symbols to the contesting candidates in the event of conduct of Panchayat Elections on non-party basis.]
