Section 44A in The Orissa Panchayat Samiti Election Rules, 1991
44A. [ Election of the Vice-Chairman. [Inserted vide O.G.E. No. 1264 dated 15.11.1995.]
(1)Within three days of declaration of the result of the election of the Chairman under Rule 44 or failure of election under Rule 39, the Election Officer shall issue a notice in Form No. 16, notifying the date, time and place of election to the office of the Vice-Chairman.(2)The procedure outlined for the conduct of the election to the office of the Chairman under the foregoing rules shall apply mutatis mutandis to the election of the Vice-Chairman.] [Substituted vide SRO No. 870/96 Orissa Gazette Extraordinary No. 1205 dated 18.11.1996.]
