Section 183 in The Himachal Pradesh Panchayati Raj Act, 1994
183. Power to make rules for conduct of elections.
- The State Government may, by notification in the Official Gazette and in consultation with the State Election Commission, make rules for the composition of Panchayats, conducting the election, issue of symbols and all matters relating to or in connection with elections to the Panchayats.Chapter-XII Development Plans And District Planning Committee
