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State of Haryana - Section

Section 77 in Haryana Panchayati Raj Election Rules, 1994

77. Election of President and Vice-President.

(1)The Deputy Commissioner concerned [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III 4.2.1995.] shall be the prescribed authority for purposes of sub- section (1) of Section 121 of the Act.
(2)The provisions of Rule 76 for election of Chairman and Vice-Chairman shall mutatis mutandis apply for election of the President and Vice-President.
(3)The Deputy Commissioner [for any other officer authorised by him] [The words inserted by Haryana Gazette LSP III 4.2.1995.] shall inform the District Election Officer (Panchayat) of the result of election the same day.