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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Panchayat Samiti Election Rules, 1991

(2)As soon as the notification under Sub-rule (1) is issued, the Commissioner shall draw up [and notify] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.] the programme of election and communicate the same to all Election Officers :Provided that where the election of the Samiti is held simultaneously with the Grama Panchayat, the programme of election of a Member of Samiti should be the same date as that of the election of a Sarpanch.