(1)The first General Election or General Election, as the case may be , of the members of a Panchayat Samiti shall be held under the provisions of this Act and of the rules and orders made [thereunder before such date as the State Election Commission in consultation] [Inserted by The Tripura Panchayats (Amendment) Act,1994, w.e.f 2.12.1994.] with the State Government may, by one or more notification in the Official Gazette specify.
