Section 304 in The Himachal Pradesh Municipal Corporation Act, 1994
304. Power to make rules for conduct of elections.
- The State Government may, by notification in the Official Gazette and in consultation with the State Election Commission, make rules for the composition of municipalities, conducting the election, allotment of symbols and all matters relating to or in connection with the conduct of elections to the municipalities.[Chapter XVII-A] [Chapter XVII-A inserted vide Act No. 23 of 2000.] Electoral Offences
