Section 47 in Chandigarh Panchayat Election Rules, 1994
47. Final Authority for the interpretation of rules.
(1)If any question arises regarding the interpretation of the rules otherwise than in connection with an election petition which has actually been presented, it shall be referred by the person interested or the official concerned to the Government whose decision shall be final.(2)In case any doubt over interpretation of any of these rules arises or if any procedure which has not been prescribed in detail in these rules and becomes necessary to determine for conduct of election, the explanation and procedure as such given in Representation of Peoples Act, 1950 and rules framed thereunder on the question/subject shall be so constructed or followed as the case may be.
