The Government of Karnataka in its Notification has notified to conduct Election/Bye-Elections of City Corporations, Urban local bodies and Town Panchayaths coming under the Jurisdictions of City Corporations/Town Municipal Council/Town Panchayath on 03.09.2021(Friday), as per the Election schedule.
The State Government has issued an order to declare leave with pay on 03.09.2021 (Friday), under Section 25 of Negotiable Instrument’s Act 1881 and 135-B of the Representation of People Act, 1951 for eligible voters, who are working on permanent or daily wage basis in all Government and Private schools-colleges, aided and un-aided educational institutions, all educational institutions, State and Central Government offices, Nationalized and other banks, Central and State Government factories, remaining industrial organizations and Co-operative Societies, all business organizations and other establishments, which comes under the said jurisdictions of City Corporations/Town Municipal Council/Town Panchayath where Elections/Bye-election will be held.
Therefore the High Court declares General Holiday/Leave with pay on Friday, the 3rd September 2021 (Friday) under Section 25 of Negotiable Instrument’s Act 1881 and 135-B of the Representation of People Act, 1951.
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