Section 12(2) in Assam Panchayat (Constitution) Rules, 1995
(2)Where the electoral roll of the Assam Legislative Assembly prepared under the provisions of the Representation of the Peoples Act, 1951 is in force on such day as the State Election Commission by general or special order notify in this behalf for such part of the constituency of the Assembly as is included in the Gaon Panchayat or Anchalik Panchayat or the Zilla Parishad as the case may be, shall be the list of voters for such Gaon Panchayat or the Anchalik Panchayat or the Zilla Parishad, as the case may be.The Deputy Commissioner and Sub-Divisional Officer shall bifurcate the Electoral Rule of the Assam Legislative Assembly-in force as per constituencies of the Member of the Zilla Parishad, Anchalik Panchayat and Gaon Panchayat and the same shall be published as Electoral Rule for such Gaon Panchayat, Anchalik Panchayat and Zilla Parishad by hanging in the offices of the Development Blocks, Gaon Panchayats, Anchalik Panchayats and Zilla Parishads and in any public places as may be considered by them and thereafter the State Election.Commissioner shall by general or special order notify the said bifurcated Electoral Rule as the final Electoral Rule for the Gaon Panchayat, Anchalik Panchayat and Zilla Parishad constituencies.[Omitted Sub-Rules (3) to (10)]
