Section 85(3) in The Orissa Grama Panchayats Election Rules, 1965
(3)The provisions of these rules shall mutatis mutandis apply to such bye-election :Provided that the electoral roll utilised at the time of election to the office of the member or the Sarpanch, as the case may be, shall be utilised and, unless the Commissioner otherwise directs, it shall not be necessary either to publish the electoral roll or to invite objections.[Provided further that the Commissioner may, if the circumstances so warrant, fix up different dates for different stages of election proceedings *o fill up casual vacancies.] [Inserted vide Orissa Gazette Extraordinary No. 903, dated 15.5.2001 SRO No. 228/2001.]
