Section 19 in The Bodoland Autonomous Council Act, 1993
19. Power to make rules regulating the election of members.
- The Government may, by notification in the official Gazette, make rules to regulate all or any of the following matters for the purpose of holding of elections to the General Council under this Act-(a)the designation of the Officer or authority to whom the power to determine the territorial limits of constituencies under sub-section (2) of Section 6 may be delegated and manner in which the electoral role under Section 10 shall be prepared published and maintained by the Commission ;(b)the appointment of Returning Officers, Presiding Officers and Polling Officers for election;(c)the drawing up of the programme of election ;(d)the nomination of candidates and the scrutiny of such nomination ;(e)the deposits to be made by candidates and the time and manner of making such deposit;(f)the withdrawal of candidature ;(g)the appointment of agents of candidates;(h)the filling up of casual vacancies ;(i)the general procedure at the election including the time, place and P6 hours of poll and the method by which votes shall be cast;(j)the fee to be paid on election petition ;(k)any other matter relating to election or election disputes in respect of which the Government deems it necessary to make rules under this section or in respect of which there is no provision in this Act; or the provision is insufficient and in the opinion of the Government adequate provision is-necessary.
