Section 42 in Orissa Zilla Parishad Election Rules, 1994
42. Election for the second time.
- [(1)] [Re-numbered vide S.R.O.No. 868/2001 dated 23.11.2001 (O.G.E. No. 2482 dated 21.12.2001).] When it becomes necessary to hold elections for the second time in any case in the course of an election, the procedure prescribed in the foregoing rules for the conduct of election shall apply subject to the following, namely:(i)it shall not be necessary either to publish the electoral roll or to invite objections; and(ii)the Commissioner or any other persons empowered by him in that behalf, shall issue notice calling for the names of candidates for the office of the member of Parishad at least two weeks before the date fixed for election.(2)[ When the seat of a member of Parishad is dereserved under Sub-section (2) of Section 35, the Commissioner shall, on receipt of the communication to that effect under Sub-rule (4) of Rule 59-B, 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 S.R.O. No. 868/2001 dated 23.11.2001 (O.G.E. No. 2482 dated 21.12.2001).]
