Section 41(6) in Orissa Pani Panchayat Rules, 2003
(6)(a)Nomination paper of the candidate for the Executive Committee shall be signed by him expressing his willingness to contest the election which shall also be signed by at least two members of the General Body and shall be presented to the Election Officer on the date, time and place specified in the notice.(b)The Election Officer shall scrutinize the nomination papers, make a list and read out the names of the candidates whose nominations are found valid.(c)A validity nominated candidate may withdraw his/her candidature by presenting a written application in plain paper to the Election Officer on the spot. After withdrawal of the candidature, the Election Officer shall publish the final list of candidates for the election.(d)There shall be no election if, after withdrawal of candidature, the number of contesting candidates remains at 9 (nine) or less. No election shall take place unless more than 50 per cent of the members of the General Body are present to cast their votes.
