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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(3) in Orissa Pani Panchayat Rules, 2003

(3)The Election Officer within three days of publication of result of election of Executive Committee members of the Pani Panchayat shall issue a notice in plain paper to all the members of the Executive Committee of the Pani Panchayat giving clear seven days time to hold the election of the President, the Secretary and the Treasurer of the Pani Panchayat at the appointed place. The notice of the election shall be served on all the members of the Executive Committee of the Pani Panchayat personally by obtaining acknowledgement of the member or any adult member of his family.Note - The notice shall also be published in the office of the Pani Panchayat. The Executive Committee of the Pani Panchayat shall hold its first meeting under the chairmanship of the Election Officer.