Section 91 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
91. Interpretation of rules.
(1)If any question arises as to the interpretation of these rules otherwise than in connection with an inquiry held under the rules for the decision of disputes as to the validity of an election, the question shall be referred to the Election Commission for decision.(2)Pending the decision of the Election Commission on any such reference made to them or the issue of final orders on any inquiry which the Election Commission may institute upon receipt of information that an election so far it relates to the election of [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] of a Municipal Corporation is being or about to be held in contravention of the rules, it shall be lawful for the Election Commission to direct the stay of the proceedings of the said election at any stage thereof prior to the declaration of the result. Any such election held or continued in contravention of the orders of the Election Commission under this rule shall be void and of no effect whatsoever.(3)Unless it is otherwise ordered by the Election Commission, election proceedings stayed under this rule shall on cancellation of the stay order, proceed from the stage at which they were stayed on fresh date to be fixed.
