Section 3(2) in Chandigarh Panchayat Election Rules, 1994
(2)Every person who is eligible to be registered in relevant part of electoral rolls of Chandigarh Parliamentary Constituency as per provisions and rules contained in Representation of the People Act, 1950 and the rules made thereunder, shall be entitled to be registered as Elector in Panchayat Constituency's Electoral Rolls.
