Section 3 in The Orissa Panchayat Samiti Election Rules, 1991
3. [ Eligibility of candidate proposer and seconder [Substituted vide O.G.E. No. 1264 dated 15.11.1995.]
(1)No person shall be eligible to stand for election as a Member of Samiti unless his name finds place in the electoral roll of any of the Samiti Constituencies within the Samiti area.(2)No person shall be eligible to be either the proposer or the seconder of a candidate for the election of the Member of Samiti unless his name finds place in the electoral roll of any of the Samiti Constituencies within the Samiti area.]
