Section 49 in The Orissa Panchayat Samiti Election Rules, 1991
49. Manner of enquiry under Section 45 (1) (n).
(1)The Collector of a district may draw and publish the list of persons proved to his satisfaction or to the satisfaction of any subordinate officer not below the rank of a Sub-Collector who are in the habit of encouraging litigation in the villages and may from time to time alter or amend such list.(2)No person's name shall be included in any such list until he shall have had an opportunity of showing cause against such inclusion.(3)The Collector may send that list of persons alleged or suspected to be in the habit of encouraging litigation in the villages to the Sub-Collector who shall thereupon hold an enquiry into the conduct of such person and after giving each such person opportunity of hearing shall report to the Collector with his enquiry report and the Collector if satisfied with the report, publish the name in the Notice Board of the Collectorate:Provided that the Collector shall hear any such person who, before his name has been so published, appears before him and desires to be heard.(4)A copy of every such list shall be kept hung up in the Notice Board of the Collectorate and in the office of the concerned Block Development Officer.(5)Every person whose name is included in such list shall be deemed to be in the habit of encouraging litigations in the villages within the meaning of Clause (n) of Sub-section (1) of Section 45.
