Section 48 in The Orissa Panchayat Samiti Election Rules, 1991
48. Procedure for removal of disqualification.
(1)A person suffering from any of the disqualifications specified in Clause (h) or Cause (i) of Sub-section (1) of Section 46 may represent to Government giving the full facts and reasons for removal of such disqualification.(2)The Government may, after such enquiry as they may deem necessary, remove such disqualification by a notification.
