Section 33 in The Orissa Grama Panchayats Election Rules, 1965
33.
(a)A validly nominated candidate who has not withdrawn his candidature under Sub-rule (4) of Rule 32 dies and a report of his death is received by the Election Officer, before publication of the list of contesting candidates; or(b)A candidate dies after the publication of the final list of contesting candidates under Sub-rule (5) of Rule 32 and before the commencement of poll;the Election Officer shall, upon being satisfied of the fact of the death of the candidate, countermand the poll and report the fact to the Commissioner.
