(1)Subject to the provisions of this Act and the rules made there under, so much of the electoral roll for 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 (I) 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 [Commission] [Substituted by Assam Act no. 8 of 2001.] shall, at the time and in the manner prescribed, cause to be published the electoral roll in respect of a constituency.
