Section 45 in The Orissa Panchayat Samiti Election Rules, 1991
45. Proceedings of the meeting.
(1)Immediately after declaration of the result under Rule 44, the Election Officer shall-(a)prepare a record of the proceeding of the meeting, sign it and attest with his initial, every correction made therein, and permit the members present at the meeting to affix their signature to such record, if they express their desire to do so;(b)publish in the office of the Samiti a notification signed by him stating the name of the person elected as the Chairman and the Vice-Chairman of the Samiti, respectively;(c)forward a copy of such notification to the Collector, in case the Collector is not the Election Officer.(2)The Collector shall notify the names of Chairman and Vice-Chairman in his Notice Board, forward a copy of such notification to the Government Press for publication in the Orissa Gazette and also forward a copy of the same to Government.(3)Copies of the notification published under Sub-rule (2) shall also be communicated to the Revenue Divisional Commissioner and the Sub-Collector within whose jurisdiction the Samiti is situated.Part-VII Miscellaneous
