Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 73] [Entire Act]

State of Punjab - Subsection

Section 73(2) in The Punjab State Election Commission Act, 1994

(2)The State Government shall, by Notification in the official gazette, appoint an IAS or PCS or Class I Officer of the State Government having adequate administrative, legal or magisterial experience, as the presiding officer of an Election Tribunal.