Section 49(3) in The Orissa Panchayat Samiti Election Rules, 1991
(3)The Collector may send that list of persons alleged or suspected to be in the habit of encouraging litigation in the villages to the Sub-Collector who shall thereupon hold an enquiry into the conduct of such person and after giving each such person opportunity of hearing shall report to the Collector with his enquiry report and the Collector if satisfied with the report, publish the name in the Notice Board of the Collectorate:Provided that the Collector shall hear any such person who, before his name has been so published, appears before him and desires to be heard.
