Section 34 in The Orissa Panchayat Samiti Election Rules, 1991
34. Failure of election.
(1)If there is a failure of election to any of the Samiti Constituencies, the notification under Sub-rule (1) of Rule 33 shall be withheld until receipt of the result of fresh election from the Election Officer.(2)If there is a failure of the election so held for the second time, the Election Officer shall forthwith report the matter to the Government through the Collector of the district for nomination of a person to fill up the vacancy under Section 45(c).
