Section 44 in Chandigarh Panchayat Election Rules, 1994
44. Appointment of Returning Officer.
(1)The Election Commission may appoint Returning Officer for conduct of such election as prescribed in these rules.(2)The Election Commission shall fix a schedule of election of representative from and by Sarpanches of Gram Panchayats as specified in clause (b) of Sub Section (1) of Section 99 of the Punjab Panchayati Raj Act, 1994 as extended to the Union Territory, Chandigarh and holding election to elect the representatives of the Sarpanches in accordance with the provisions of these rules as far as prescribed.(3)The election of representatives of the Sarpanches of every Panchayat Samiti shall be notified by the Government.
