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State of Odisha - Section

Section 7G in The Orissa Panchayat Samiti Election Rules, 1991

7G. [ [Substituted vide SRO No. 867/2001, Orissa Gazette Extraordinary No. 2481 dated 21.12.2001.]

The Collector shall submit the list and statement of constituencies in Form No. 19, together with the list of offices of Chairman of Samitis including those reserved for the Scheduled Caste, the Scheduled Tribes, backward class of citizens and women, to the Commissioner by such date as the Commissioner may fix for the purpose which shall not, unless the Commissioner otherwise directs, be less than six weeks before the date fixed for issue of the notification under Sub-rule (1) of Rule 4.