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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(7) in Chandigarh Panchayat Election Rules, 1994

(7)If there are two or more such candidates for the seat of Chairman and Vice-Chairman the votes of the members present at the meeting shall be taken by the ballot in Form XII.The copy of the result of the election in respect of Chairman and Vice Chairman of Panchayat Samiti or Zila Parishad as the case may be, shall be immediately sent by the concerned Officer to the Election Commission and the Government and a certified copy of the result may also be given to the elected candidate.