Section 55 in The Orissa Grama Panchayats Election Rules, 1965
55.
[(i)] [Re-numbered vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.] When it is necessary to hold elections for the second time in any case in the course of a general election, the procedure prescribed in the foregoing rules for the conduct of elections shall apply subject to the following modifications, namely :(i)It shall not be necessary either to publish the electoral roll or to invite objections.(ii)The Election Officer shall issue notices calling for names of candidates for the office of Sarpanch or member of Grama Panchayat, as the case may be, at least two weeks before the date fixed for election.(2)[ When the seat of a member or the office of the Sarpanch is dereserved under Sub-section (2) of Section 13, the Commissioner' shall, on receipt of the communication to that effect under Sub-rule (5), of Rule 3-B, from the Collector, fix up dates for conducting election to such seat or office, as the case may be, whereupon, the provisions of these Rules shall apply subject to the modifications prescribed under Sub-rule (1).] [Inserted vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.]
