Section 3 in Jammu and Kashmir Panchayati Raj Rules, 1996
3. Election Authority.
- [The State Election Commission shall be the Election Authority for the purposes of these rules] [Substituted by Notification No. S.O. 316, dated 17.10.2020 (w.e.f. 29.11.1996).] :Provided that the Deputy Commissioner of the concerned District shall be the District Panchayat Election Officer and shall work under the overall direction, control and Superintendence of the Election Authority.
