Section 41 in The Jammu and Kashmir Panchayati Raj Rules, 1996
41. Nomination of Panch if necessary.
- Upon receipt of the copy of the return under rule 38 the District Panchayat Election Officer shall within 5 days forwards a list of elected Sarpanch and Panches to the Director Rural Development concerned who shall within 30 days of the receipt of such lists nominate wherever necessary under the proviso to sub-section (3) of section 4 person or persons, as the case may be, not disqualified for election under section 6 of the Act :[Provided that for conduct of elections for the first time, the DRD concerned shall within the reasonable time nominate wherever necessary person or persons, as the case may be.] [Added vide SRO-49 dated 22-01-2002.]
