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State of Odisha - Section

Section 5 in Orissa Zilla Parishad Election Rules, 1994

5. [ Electoral Roll. [Substituted O.G.E. No. 1265 of 1995.]

- Order on the division and reservation of a constituency are notified by the Government under Clause (g) of Sub-section (3-A) of Section 6, the final electoral roll of every Grama prepared under the Panchayat Election Rules comprised within the Parishad constituency including revision, addition or alteration, if any, shall together form the final electoral roll of that Parishad constituency:Provided that where the election of the Members of Parishad is held separately than that of the election of the Gramas or the Samitis, the procedure laid down for preparation and final publication of electoral roll under the Panchayat Election Rules shall apply mutatis mutandis for preparation and final publication of electoral roll in respect of election of the Members of the Parishad.]