38. Notification for general election to panchayats.
(1)A general election shall be held for the purpose of constitution or reconstitution of new panchayats before the expiration of the duration of the existing panchayats.(2)For the said purpose, the Government shall, by one or more notifications published in the Gazette on such date or date as may be recommended by State Election Commission, call upon all the constituencies of the panchayats in the State to elect members in accordance with the provisions of this Act and of the rules and orders made there under.
