Section 32 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
32. Election of Up-Adhyaksha.
- Rules 3 to 31 and Forms I to VIII shall mutatis mutandis apply in cases of election of an UP-Adhyaksha and shall for that purpose be construed and used with all requisite adaptations in respect of headings, citations, references and entries appropriate to the occasion :Provided that nothing in these rules shall be deemed to prohibit the election to the offices of the Adhyaksha and the Up-Adhyaksha being held separately or together :Provided further that where elections to the offices of Adhyaksha and Up-Adhyaksha are held together, all procedure shall be taken separately in respect of election to each of such offices save only that separate ballot papers for all such elections may be issued under Rule 21 together and the same may, after being marked, be put into the same ballot box.
