 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Chapter IV Miscellaneous 57. Power to make rules.- (1) The Chief Commissioner may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:- (a) the preparation, revision and final publication of electoral rolls for election of members of a Village Authority and the particulars to be entered in such rolls; (b) the preliminary publication of electoral rolls in the village to which they relate; (c) the manner in which and the time within which claims and objections as to entries in electoral rolls may be preferred and the authority by whom such claims and objections may be decided; (d) the nomination of candidates, the time and manner of holding elections and the manner in which votes shall be given; (e) any other matter relating to elections to Village Authorities or election disputes arising therefrom; (f) the regulation of the conduct of business of the Village Authorities and the number of members necessary to form a quorum; (g) the registers and records to be maintained and the returns to be submitted by Village Authorities and village courts and the particulars to be entered in such registers, records and returns; (h) the procedure to be followed by a village court in the institution, trial and disposal of criminal cases and civil suits and the number of members necessary to form a quorum of a village court; (i) the issue, service or execution of summons and other processes by village courts and the issue and service of notice by village Authorities; (j) the procedure for the transfer of criminal cases and civil suits from one village court to another village court or to any other court; (k) the procedure for the execution of decrees, orders and sentences of village courts; (l) the fees to be levied by village courts for copies of documents and the procedure to be followed in furnishing such copies; and (m) any other mater which has to be or may be prescribed under this Act.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back