Section 4(2) in Assam Tribal Development Authority Act, 1983
(2)As soon as possible after the, coming into force of the Act, the Government shall arrange to hold the elections for the members to be elected as provided under clause (d) above. The members of the Gaon Panchayat or a part of the Gaon Panchayat falling in the area to which the Act is applied shall form the Electoral. College for the purposes. The procedure for the election shall be as laid down by the Rules.
