Section 16B(2) in The Orissa Panchayat Samiti Act, 1959
(2)[ In the absence of any provision in this Act or the rules made thereunder the provisions contained in the Representation of the People Act, 43 of 1950 and the Representation of the People Act, 1951 shall mutatis mutandis apply for the purposes of election to Samitis in the following matter, namely :(i)preparation, revision and updating of electoral rolls;(ii)appointment of Electoral Registration Officers, Presiding Officers and Polling Officers;(iii)qualifications and disqualifications for registration as voter;(iv)such other matters which have to be, or may be required to be, deal with for the purpose of conducting free and fair election.
