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State of Haryana - Section

Section 78 in Haryana Panchayati Raj Election Rules, 1994

78. Publication of result.

- The District Election Officer (Panchayat) or any other Officer authorised by him in this behalf shall publish the names of elected Chairman and Vice-Chairman of Panchayat Samiti and President and Vice-President of Zila Parishad and affix on the notice board of the office of the Panchayat Samiti and Zila Parishad, as the case may be. [-] [The words 'In case of Up-Sarpanch, Block Election Officer (Panchayat) shall publish the name of the elected Up-Sarpanch in the same manner.' omitted vide Haryana Government Notification No. G.S.R. 30/H.A. 11/94/209/2000, dated 29.6.2000.]