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[Cites 0, Cited by 0] [Section 115(2)] [Section 115] [Entire Act]

State of Punjab - Subsection

Section 115(2)(b) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(b)for determining the mode of elections of Panchayat Samitis and Zila Parishads allowances, if any, payable to members and generally for regulating elections under this Act including rules for the following matters, namely:-
(i)for the definition of the practices at elections held under the provisions of this Act which are to be deemed to be corrupt;
(ii)for the investigation of allegations of corrupt practices;
(iii)for making void the election of any person proved to the satisfaction of the Government to have been guilty of a corrupt practice or to have connived at or abetted the commission of a corrupt practice or whose agent has been so proved guilty or the result of whose election has been materially affected by the breach of any law or rule for the time being in force;
(iv)for rendering incapable of becoming a member of a Panchayat Samiti or Zila Parishad either permanently or for a term of years any person who may have been proved guilty as aforesaid of a corrupt practice or of conniving at or abetting the same;
(v)for prescribing the authority by which questions relating to the matters referred to in this clause shall be determined; and
(vi)for authorising courts to take cognizance of breach of any such rules on the complaint of the Deputy Commissioner or some person authorised in writing by the Deputy Commissioner;