Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Chattisgarh - Subsection

Section 89(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(2)The District Election Officer shall ensure due observance of sub-rule (1) and send to the Commission, in the first week of every month a consolidated statement of vacancies in the various Panchayats of the District, whereupon. the Commission shall take necessary action to fill the vacant seats and the provisions of these rules shall, mutatis-mutandis apply to fresh poll taken to fill such seats.