Section 35(2) in The Orissa Panchayat Samiti Election Rules, 1991
(2)[ When seat of a member of Samiti is dereserved under Sub-section (2) of Section 45-C, the Commissioner shall, on receipt of the communication to that effect under Sub-rule (4) of Rule 7-H from the Government, fix up dates for conducting election to such seat, whereupon, the provisions of these rules shall apply subject to modifications prescribed under Sub-rule (1).] [Inserted vide SRO No. 867/2001, Orissa Gazette Extraordinary No. 2481 dated 21.12.2001.]
