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 3B] [Entire Act]

State of Odisha - Subsection

Section 3B(2) in The Orissa Grama Panchayats Election Rules, 1965

(2)The recommendation of the Sub-Collector shall comprise-the following, namely:
(i)working copy of the voter list of the ward or, as the case maybe, of the Grama;
(ii)copy of Form No. 13 or Form No. 15 showing the reservation status of the membership or of the office of the Sarpanch, as the case may be; and
(iii)a certificate to be signed jointly by the Election Officer and the Sub-Collector in the following form :
"Certified that we have carefully verified the voter list of the ward/ Grama and found that no person belonging to the reserved category is available in the said voter list for nomination under Sub-section (1) of Section 13.We, therefore, recommended that the office of the Sarpanch/ the seat of Ward Member of Ward No............of...............Grama Panchayat now reserved for.................be de-reserved under Sub-section (2) of the said Section.Election OfficerSub-Collector