Section 264B in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
264B. Manner and conduct of election.
(1)The election to the office of an Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or a member of a Zila Panchayat and a Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or a member of a Kshettra Panchayat shall be held by secret ballot in the manner provided by rules which shall also provide for resolution of doubts and disputes relating to the election of such Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], Pramukh and [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).].(2)The superintendence, direction and control of the conduct of election of the office of an Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or a member of a Zila Panchayat and of a Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or a member of a Kshettra Panchayat shall vest in the State Election Commission.](3)[ Except as provided in sub-section (4), the State Government shall, in consultation with the State Election Commission, by notification, appoint the date or dates for general election of the Adhyaksha, [x x x] [Inserted by U.P. Act No. 33 of 1999.] or members of a Zila Panchayat or the Pramukh, the [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], the [x x x] [ Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or members of a Kshettra Panchayat.(4)The State Election Commission shall, in consultation with the State Government, by notification, appoint date or dates for bye election of the Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or members of a Zila Panchayat or Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).], [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or members of a Kshettra Panchayat.][264C. Staff of every local authority etc. to be made available for election work. - (1) Subject to the supervision and control of the State Elections Commission, the District Magistrate shall supervise the conduct of all elections under this Act in the district.(2)Every local authority and the management of every educational institution receiving grant-in-aid from the State Government in the district shall, when so required by the District Magistrate make available to him or to any other officer appointed by the District Magistrate as Nirvachan Adhikari in accordance with the directions issued by the State Election Commission, such staff as may be necessary for the performance of any duties in connection with such election.(3)The State Election Commission may likewise require all or any of the local authorities and the managements of all or any of such institutions as aforesaid in the State to make available to any officer referred to in subsection (2) such staff as may be necessary for the performance of any duties in connection with such elections, and they shall comply with every such requisition.(4)Where any employee of any local authority or institution referred to in sub-section (2) or sub-section (3) is appointed to perform any duty in connection with such elections he shall be bound to perform such duty.
