Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State of Haryana - Section

Section 76 in Haryana Panchayati Raj Election Rules, 1994

76. Election of Chairman and Vice-Chairman.

(1)For the purposes of sub- section (1) of Section 60 of the Act the [District Development and Panchayat Officer] [Substituted vide Notification dated 18-6-1999] [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III dated 4.2.1995.] shall be the prescribed authority.
(2)The election of the Chairman and Vice-Chairman of a Panchayat Samiti shall be held in the office of the Panchayat Samiti or such other place as may be specified in this behalf by the Sub-Divisional Officer (Civil) [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III dated 4.2.1995.] who shall convene and preside over the meeting for that purposes.
(3)The [District Development and Panchayat Officer] [or any other officer authorised by him] shall issue a notice in writing to the members specifying the date, time and place of the meeting and the notice shall be sent at the ordinary place of residence of the members at least seven days before the date of meeting, either by post or in such other manner as the [District Development and Panchayat Officer] [or any other officer authorised by him] may consider expedient.
(4)[ The election of Chairman and Vice-Chairman shall be by majority of the members attending the meeting and in case of equality of votes the result shall be decided by drawing of lots.
(4A)2/3rd of the total members of the Panchayat Samiti for the time being holding office, shall form a quorum for the first meeting called under sub- section (1) of Section 60. If there is no quorum at such first meeting, the presiding authority shall adjourn the meeting to such time on the following day or such further day as he may decide and no quorum shall be required for such adjourned meeting.] [Substituted by Haryana Gazette LSP III dated 4.2.1995.]
(5)The [District Development and Panchayat Officer] [or any other officer authorised by him] shall inform the District Election Officer (Panchayat) of the result of election the same day.