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State of Odisha - Section

Section 6 in The Orissa Panchayat Samiti Election Rules, 1991

6. Electoral roll.

- [As soon as the division and reservation of Constituencies are notified by the Collector under Sub-section (2-A) of Section 16, the final electoral roll of every Grama, prepared under the Panchayat Election Rules comprised within the Samiti Constituencies including the revision, addition or alteration, if any, together from the final electoral roll of that Samiti Constituency :] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.]Provided that where the election of the Member of the Samiti is held separately than that of the election of the Gramas the procedures laid down for preparation and final publication of electoral roll under the Panchayat Election Rules shall apply mutatis mutandis for the preparation and final publication of electoral roll in respect of election of the Member of the Samiti.