Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TRIPURA PANCHAYATS (CONSTITUTION OF STATE PANCHAYAT ELECTION COMMISSION) RULES, 1993 CONTENTS 1. Short title and commencement 2. Definitions 3. Constitution of Election Commission 4. Remuneration/Allowances of the State Election Commissioner 5. Headquarter, accommodation etc 6. Removal of difficulties TRIPURA PANCHAYATS (CONSTITUTION OF STATE PANCHAYAT ELECTION COMMISSION) RULES, 1993 TRIPURA PANCHAYATS (CONSTITUTION OF STATE PANCHAYAT ELECTION COMMISSION) RULES, 1993 1. Short title and commencement :- (1) These rules may be called the Tripura Panchayats (Constitution of State Panchayat Election Commission) Rules, 1993. (2) They shall come into force on and from the date of their pub- lication in the official Gazette. 2. Definitions :- (2) The expression used in these rules and not otherwise defined shall have the same meaning as respectively assigned to them in the Act. 3. Constitution of Election Commission :- (1) The Governor shall constitute a State Panchayat Election Commission for superintendence, direction and control of the preparation, revision and correction of electoral rolls and for conduct of all elections to the Panchayats in this State. (2) The Governor shall, on the recommendation of the State Government, appoint a State Election Commissioner by publication in the official Gazette. (4) The State Election Commissioner may, by writing under his signature by address to the Governor, resign his office. (5) The State Election Commissioner shall not be removed from his office except in like manner and on the like ground as a Judge of the High Court and the conditions of service of the State Election Commissioner shall not be varied to his disadvantage after his appointment. (6) A person who holds office of State Election Commissioner shall be ineligible for reappointment to that office if he has been removed from that office before the expiry of tenure. 4. Remuneration/Allowances of the State Election Commissioner :- The State Election Commissioner will be entitled to such salary and allowance as may be fixed by the State Government. 5. Headquarter, accommodation etc :- f or State Election Commissioner. The headquarter of the State Election Commissioner shall be in the State Capital, and the State Government shall provide office accommodation and such other amenities as may be required by the State Election Commissioner for discharging his duties. 6. Removal of difficulties :- I f any difficulties arise in giving effect to the provisions of these rules, as occasion may require, Government may by order do anything not inconsistent with the provisions of the Act or of these rules, which appears to it to be necessary for the purpose of removing the difficulties.