Section 50 in Sonowal Kachari Autonomous Council Act, 2005
50. Electoral rolls.
(1)Subject to the provisions of this Act and the rules made thereunder, so much of the electoral roll the Assembly Constituency in force on the last date of nomination, as is relatable to a village Council constituency, as defined in clause (b) of section 2, shall be the electoral roll for that Village Council constituency.(2)The electoral rolls of the Village Council constituencies as are relatable to a constituency of the General Council, as defined in clause (b) of section 2, shall be the electoral roll for the constituency of the General Council.(3)Persons whose names are included in the electoral roll as aforesaid in sub-section (1)or (2) above, shall be the electorate for the election of members of the Village Council or the General Council, as the case may be.(4)The Government shall, at the time and in the manner prescribed, cause to be published the electoral roil in respect of a constituency.
