Section 45 in The Jammu and Kashmir Panchayati Raj Rules, 1996
45. Procedure for election of Naib-Sarpanch.
(1)The first meeting of the Panchayat held for the purpose of holding elections under this Chapter shall not be valid unless majority of the Panches is present but where the first meeting is not held for want of majority, the quorum for the adjourned meeting shall be oneforth of the total number of Panches.(2)At the time fixed for the first meeting the Sarpanch shall invite the Panches to propose and second the name or names of the Panch or Panches for election as Naib-Sarpanch.(3)If only one name is proposed and seconded for election as Naib-Sarpanch, he shall be declared to be duly elected if there are more than one name, a poll shall be taken.(4)The Sarpanch shall thereafter cause to be handed over to each Panch a blank paper with a request to write the name of the Panch in favour of whom he desires to vote and Panch shall then write the name secretly without giving any chance to others to see it and shall fold the paper and hand it over to the Secretary. The Panch shall not sign his name on the voting paper.(5)If any Panch is unable to write the name of the Panch in favour of whom he desires to vote, he shall request the Secretary to write the name on his behalf without giving any chance to others to hear the name.(6)The Secretary shall then write the name of the Panch accordingly and fold it and keep alongwith other voting papers.
