Section 43 in Chandigarh Panchayat Election Rules, 1994
43. Election of Representatives of Sarpanches.
- As soon as a notification under Section 209 of the Punjab Panchayati Raj Act, 1994 as extended to the Union Territory, Chandigarh is issued by the Government to hold the election of the members of the Panchayat Samiti, the Director of Panchayats, Union Territory, Chandigarh shall initiate the process of the preparation of such list which shall contain the names and addresses of the Sarpanches of the Gram Panchayats falling under the jurisdiction of a Panchayat Samiti and shall publish it by pasting the names at some conspicuous places in his office, the office of the Panchayat Samiti concerned and the Sub Divisional Magistrate.(a)Any Sarpanch whose name has not been included in the list may file a claim with the Director of Panchayats, U.T. Chandigarh for inclusion of his name within three days of the publication of the list.(b)Any elector from the concerned Panchayat Samiti may file any objection with the concerned Director of Panchayats, U.T. Chandigarh regarding inclusion of any name of person whose is not a Sarpanch.(2)The concerned Director of Panchayats, U.T., Chandigarh shall summon such objector and may dispose of claim or, objection after summary inquiry within three days from the receipt of the claim or objection and publish the final list in the manner given under sub-rule (1) :Provided that any clerical or printing error may be rectified by the Director of Panchayats, U.T., Chandigarh at any time, thereafter.
