Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 47 in The Jammu and Kashmir Panchayati Raj Rules, 1996

47. Counting of votes.

(1)The Sarpanch shall cause the votes to be counted there and shall declare the Panch having secured the largest number of votes to be duly elected.
(2)In case of equal number of votes, being given in favour of two or more Panches, selection shall be made by draw of lot.
(3)The Secretary shall forward the names of Naib-Sarpanch to the respective Block Development Officers for information.