Section 34 in U.P. Kshettra Panchayats (Election of Pramukhs and Up-Pramukhs and Settlement of Election Disputes) Rules, 1994
34. Election of Up-Pramukhs.
- Rules 3 to 34 and Form I to VII shall mutatis mutandis apply in case of election of a senior Up-Pramukh and a Junior Up-Pramukh of a Kshettra Panchayat and shall for that purpose be construed and used with all requisite adaptations in respect of headings, citation, reference and entries appropriate to the occasion :Provided that nothing in these Rules 3 to 34 shall be deemed to prohibit the elections to the offices of the Pramukh, the Senior Up-Pramukh and the Junior Up-Pramukh or any of them, being held separately or together:Provided further that where elections to more than one of the aforesaid offices are held together, all procedure shall be taken separately in respect of elections to each of such offices save only that separate ballot papers for all elections may be issued under Rule 22, together and the same may after being marked, be placed, under Rule 25, in the same ballot box.
