Section 59 in Orissa Zilla Parishad Election Rules, 1994
59. Extraordinary power of the Commissioner.
- [(1)] [Re-numbered vide S.R.O.No. 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).] If at any time or in any case it appears to the Commissioner that circumstances exist for his satisfaction that conduct of free and fair election is likely to be or has been effected the Commissioner may issue general or special or as the circumstances may require to ensure free and fair election.[* * *] [Omitted vide S.R.O. No. 868/2001 dated 23.11.2001 (O.G.E. No. 2482 dated 21.12.2001).]
