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State of Odisha - Section

Section 54 in The Orissa Grama Panchayats Election Rules, 1965

54.

In case there is a failure of election for the second time for any seat, the Election Officer shall forthwith intimate the position to the [Sub-Collector] [Substituted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.]. On receipt of such intimation the [Sub-Collector] [Substituted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.] shall nominate a person to such seat with the least practicable delay and inform the Election Officer so that he may include the name of the nominated person in the notification under Section 15 of the Act. The [Sub-Collector] [Substituted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.] shall also forward a copy of the list of nominated persons to the Collector.