Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(2)On- receipt of the intimation, the Election Officer shall declare the said candidate to have been elected for the ward. In default of such intimation the Election Officer shall declare the said candidate to have been elected as a Councillor in any one of the wards where he has been elected for more wards than one. In either case, election proceedings shall be started afresh for filling up the vacancy or vacancies in the other wards, as the case may be, for which the candidate has vacated.