Section 59 in Ladakh Autonomous Hill Development Councils Act, 1997
59. Power to make rules for conduct of election.
- The Government may make rules to regulate all or any of the following matters for the purpose of holding of elections of members under this Act, namely: -(a)the manner of the splitting up of electorals for Assembly Constituencies into parts for the purpose of constituting one or more such parts into electoral rolls for a constituency and the officer or authority by whom such splitting up is to be carried out;(b)the drawing up of the programme of election;(c)the appointment of returning officers, presiding or polling officers for election;(d)the nomination of candidates and the scrutiny of such nomination;(e)the deposits to be made by candidates and the time and the manner of making such deposits;(f)the withdrawal of candidatures;(g)the appointment of agents of candidates;(h)the time and manner of holding of election;(i)the general procedures at the elections including the time, place and hours of poll and the method by which votes shall be cast;(j)the fee to be paid on an election petition;(k)any other matter relating to elections or election disputes in respect of which the Government deems it necessary to make rules under this section or in respect of which this Act makes no provision or makes insufficient provision and the provision is, in the opinion of the Government, necessary.
