Section 4 in The Orissa Grama Panchayats Election Rules, 1965
4. [ [Substituted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, vide SRO No. 1260/95.]
(1)Where the Commissioner otherwise directs under Sub-section (2) of Section 9, to have a separate electoral roll for every ward, he may by order, direct for the preparation of such electoral roll and in such case he may prescribe, in the order, the procedure thereof including the procedure of its revision, addition or alteration to be followed.(2)So much of the electoral roll of the Assembly Constituency, for the time being in force, as it relates to the ward shall be the electoral roll in respect of the ward and for the purpose of its preparation, final publication including revision, addition or alteration, the procedure hereinafter prescribed shall apply.(3)Every order passed under Sub-rule (1) shall be published in the Official Gazette.
