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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Karnataka - Subsection

Section 308(1) in Karnataka Panchayat Raj Act, 1993

(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Grama Panchayat, Taluk Panchayat or Zilla Panchayat shall be vested in the State Election Commission consisting of a State Election Commissioner to be appointed by the Governor.