Section 5 in Chandigarh Panchayat Election Rules, 1994
5. Notification of election and preparation of electoral Rolls.
- As soon as a notification under Section 209(1) of the Punjab Panchayati Raj Act, 1994 (as extended to the Union Territory, Chandigarh) is issued by the Government, the Election Commission shall take action to hold elections as soon as possible.
