Section 13 in Assam Panchayat (Constitution) Rules, 1995
13. Right to Vote.
(1)No person shall, in case of Election of President and member of Gaon Panchayat, member of Anchalik Panchayat and member of Zilla Parishad from the Gaon Panchayat area and from the Zilla Parishad area, exercise his right to Vote except in the particular Constituency of the Gaon Panchayat and the District, in the electoral role of which his name has been entered as under sub-rule (1) of Rule 12 of these rules.(2)No person shall exercise his right to vote in more than one Gaon Panchayat or Zilla Parishad Constituency.(3)Seats in Panchayat at various levels shall be reserved for Scheduled Castes, Scheduled Tribes and Women as provided for in the Act, in the manner as may be prescribed by the State Election Commission.
