Section 44(2) in Chandigarh Panchayat Election Rules, 1994
(2)The Election Commission shall fix a schedule of election of representative from and by Sarpanches of Gram Panchayats as specified in clause (b) of Sub Section (1) of Section 99 of the Punjab Panchayati Raj Act, 1994 as extended to the Union Territory, Chandigarh and holding election to elect the representatives of the Sarpanches in accordance with the provisions of these rules as far as prescribed.
