Section 61 in Orissa Zilla Parishad Election Rules, 1994
61. Filling up of the casual vacancies.
(1)In the case of vacancy occurring on account of removal, resignation, death or otherwise of an elected member, President or Vice-President of the Parishad, the Chief Executive Officer of the Parishad shall forthwith report the fact to the Commissioner who shall appoint as soon as practicable the date and place for holding a bye-election to fill the vacancy.(2)[* * *] [Omitted vide S.R.O. No. 868/2001 dated 23.11.2001 (O.G.E. No. 2482 dated 21.12.2001).](3)[Unless the Commissioner otherwise directs] [Inserted vide S.R.O. No, 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).] the provisions of Parts-I, II, III, IV, V and VI of these rules shall mutatis mutandis apply to such bye-election.[Provided that in case of a bye-election to the office of an elected member, the electoral roll utilised at the time of election to such office shall be utilised and, unless the Commissioner otherwise directs, it shall not be necessary either to publish the electoral roll or to in white objections] [Inserted vide O.G.E. No. 1265 of 1995.].[Provided further that the Commissioner may, if the circumstances so warrant, fix up different dates for different stages of election proceedings to fill up casual vacancies.] [Inserted vide S.R.O. No, 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).]
