Section 27(3) in The Orissa Grama Panchayats Act, 1964
(3)[ In the absence of any provision in this Act or the rules made thereunder, the provisions of the Representation of the People Act, 1950 and the Representation of the People Act, 1951 shall mutatis mutandis apply for the purposes of election to Grama Panchayats in the following matters, namely :(i)preparation, revision and updating of electoral rolls;(ii)appointment of Electoral Registration Officers, Presiding Officers and Polling Officers;(iii)qualifications and disqualifications for registration as voter;(iv)such other matters which have to be, or may be required to be, dealt with for the purposes of conducting free and fair election.]
