Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 108E] [Entire Act] State of Jammu-Kashmir - Subsection Section 108E(1) in Jammu and Kashmir Panchayati Raj Rules, 1996 (1)The District Panchayat Election Officer shall appoint such number of Presiding Officers as may be required for holding of elections.