Section 83 in The Orissa Grama Panchayats Election Rules, 1965
83.
Any person elected or nominated as a Sarpanch or Naib-Sarpanch or any other member of the Grama Panchayat shall be deemed to have entered office with effect from the date of publication of his name in the notice board of the Block office in accordance with the provisions of Section 15.
