Section 56 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
56. Offences.
- Disobedience of any written order of the Chief Electoral Officer, Election Officer, or any person appointed or authorised by the Chief Electoral Officer or Election Officer to hold and conduct the election, issued under and subject to the provisions of the Act and these rules or personation of a voter by any person including another voter during the course of an election, shall be an offence for the purposes of Clause (b) of Sub-section (5) of Section 115 of the Act.
