Section 36D in Jammu and Kashmir Panchayati Raj Act, 1989
36D. Powers of the State Election Commissioner.
(1)The State Election Commission shall be deemed to be a Civil Court under the Code of Civil Procedure, Samvat 1977 and a proceeding before the Commission shall be deemed to be a judicial proceeding.(2)The Commission shall have the power to -(a)require any person including an officer or an employee of the Government, subject to any privilege which may be claimed by that person under any law for the time being in force, to furnish information on any matter which, in the opinion of the Commission, may be useful for, or relevant to, the subject of enquiry ;(b)give such directions to the officers and employees of the Government or the Panchayati Raj Institutions or any other statutory body or society as it considers necessary to ensure smooth and efficient conduct of elections under this Act ;(c)delegate any of its powers to such officers and employees of the Government as it may deem necessary ;[Provided that for the purposes of holding general elections under this Act upto December 2020, the power to determine and delimit halqa panchayats in accordance with this Act shall vest in the Chief Electoral Officer.] [Inserted by Act No. 14 of 2018, dated 27.9.2018.](d)regulate its own procedure including the fixing of time and place of its sittings ; and(e)exercise such other powers as may be prescribed by the Government from time to time.]
