Section 17 in Standing Committees of The District Panchayat (Election of Members) Rules, 1998
17. Reporting of the result of the election.
- Immediately after the counting, the President of the meeting shall, -(a)prepare a record of the proceeding of the meeting in the minutes book read out the minutes aloud, sign it, attesting with his initials every correction made therein; and also permit any member present at the meeting to affix his signature to such record if he expresses his desire to do so;(b)send a report of the result of the election to the Inspector and to such other officer or authority as may be specified by the Government by general or special order;(c)publish on the notice board of the office of the District Panchayat, a notification signed by him stating the names of the persons elected as members to the Committee; and(d)the Observer of the election shall separately send a detailed report to the Inspector within twenty-four hours as to whether the election was conducted in a free and fair manner:Provided that where the Government are satisfied based on the report of the Inspector that the election has not been conducted in a free and fair manner, the Government may cancel the result of the election and order a fresh election.
