Section 96 in Uttarakhand Panchayati Raj Act, 2016
96. The superintendence of election of Zila Panchayat and constitution of the State Election Commission etc.
(1)The Superintendence, direction and control of the conduct of the elections to the office of Chairman, Vice chairman and a Member shall be vested in the State Election Commission.(2)Subject to the superintendence, direction and control of the State Election Commission, the State Election Commissioner shall supervise and perform all functions relating to the conduct of the election Chairman, Vice chairman and Member.(3)The State Government shall, in consultation with the State Election Commission by notification, appoint the date or dates for general election or bye-election of the Chairman, Vice chairman and Members of a Zila Panchayat.(4)For above purpose there shall be establishment of State Election Commission at State level.
