Section 3 in Chandigarh Panchayat Election Rules, 1994
3. Electoral Rolls.
(1)For every Panchayat constituency, there shall be an electoral roll which shall be prepared and maintained under the superintendence, direction and control of the Election Commission.(2)Every person who is eligible to be registered in relevant part of electoral rolls of Chandigarh Parliamentary Constituency as per provisions and rules contained in Representation of the People Act, 1950 and the rules made thereunder, shall be entitled to be registered as Elector in Panchayat Constituency's Electoral Rolls.(3)Such part of electoral roll of Parliamentary Constituency of Chandigarh, Union Territory as relates to Panchayat Constituency for the time being in force, shall also be Electoral Roll for the election of Panchayat, Zila Parishad and Panchayat Samitis as the case may be and shall be deemed to be as prepared under sub-rule (2) above.(4)Nothing shall prohibit Election Commission to prepare fresh Electoral Roll of Panchayat Constituency in reference to a qualifying date as fixed by the Administrator from time to time or to get revised or upto date said electoral roll as prescribed in sub-rule (3) under his superintendence, direction and control for holding General or bye election of Gram Panchayat/Panchayat Samitis or Zila Parishad, as the case may be hereafter.
