60. Powers to make rules regulating the election of the 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 election to the Village Councils and 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 the constituencies under Section 48 may be delegated, and the manner in which the electoral roll shall be maintained by the Commission.] [Substituted by Assam Act no. 8 of 2001.](b)The appointment of returning officers, presiding officers and Polling Officers for Election.(c)The drawing up of programme for election.(d)The nomination of candidates and scrutiny of nominations,(e)The deposits to be made by the candidates and the time and manner of making such deposits,(f)Withdrawal of Candidature.(g)Appointment of agents of candidates.(h)The filling up of casual vacancies.(i)The general procedure at the election including the time, place and hours of poll and the methods 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.Chapter - VIII Funds, Audit And Budget
