Section 8(2) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all of any of the following matters, namely :-(a)the maintenance of registers or other records as to the political parties, if any, to which different councillors or, as the case may be, members belong;(b)the report which the leader of a municipal party in relation to a councillor and the leader of a panchayat party in relation to a member shall furnish with regard to any condonation of the nature referred to in clause (b) of sub-section (1) of Section 3 in respect of such councillor or, as the case may be, member, the time within which and authority to whom such report shall be furnished;(c)the reports which a political party shall furnish with regard to admission to such political party of any councillors or members and the officer of the municipal corporation, panchayat or, as the case may be, municipality to whom such reports shall be furnished;(d)the procedure for deciding any question referred to in Section 6 including the procedure of any inquiry which will be made for the purpose of deciding such question; and(e)any other matter which is required to be or may be prescribed.
