Section 35 in The Orissa Panchayat Samiti Election Rules, 1991
35. Procedure for re-election.
- [(1)] [Re-numbered vide SRO No. 867/2001, Orissa Gazette Extraordinary No. 2481 dated 21.12.2001.] When it is necessary to hold election for the second time in any case in the course of a general election, the procedure prescribed in the foregoing rules for the conduct of election shall apply subject to the following, namely :(i)It shall not be necessary either to publish the electoral roll; and(ii)the Election Officer shall issue notice calling for names of candidates for the office of the Member of Samiti at least two weeks before the date fixed for election.(2)[ When seat of a member of Samiti is dereserved under Sub-section (2) of Section 45-C, the Commissioner shall, on receipt of the communication to that effect under Sub-rule (4) of Rule 7-H from the Government, fix up dates for conducting election to such seat, whereupon, the provisions of these rules shall apply subject to modifications prescribed under Sub-rule (1).] [Inserted vide SRO No. 867/2001, Orissa Gazette Extraordinary No. 2481 dated 21.12.2001.]
