Section 17 in The Orissa Bhoodan and Gramdan Rules, 1972
17. Preparation and publication of the list of members of the Grama Parishad.
(1)The draft list of names of members of each Grama Parishad shall be prepared with reference to the Electoral Roll of the village in accordance with the provisions of the Orissa Grama Panchayat Act, 1964, the record-of rights of the village maintained by the Tahsildar and the registers of donated lands maintained by the Samiti and such other documents as are deemed necessary in support of ownership of land and authenticated by the officer authorised in that behalf by the Samiti. The list shall be prepared in [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1235/8.S.1974.] Forms XII (a) and XII (b).(2)The list shall be published at a conspicuous place in the village with a notice in Form XIII slating the date by which objections may be received and the date on which enquiry will be taken up. A copy of the list with copy of the notice shall also be published in a conspicuous place in the office of the Grama Panciiayat in which the village is situate.(3)Objections may be entertained an the only question that any entry in the list is not in conformity with the corresponding entry in the Electoral Rolls of the village under the Grama Panchayat Act, 1964 and with relevant revenue records and entry in the register of donated lands. A period of not less than seven days from the date of publication of the list shall be allowed for filing of objections.(4)The objections as may be received shall be enquired into by the officer authorised by the Samiti on the date fixed. Such dates shall be as far as practicable within seven days after the last date 'for filing objections. The Enquiring Officer shall duly consider the objection and dispose them of after hearing such of the parties who may be present on the date of hearing. He shall announce his decision after the close of the enquiry on each objection. The lists shall be corrected, if necessary, on the basis of the orders passed on the objection and the register so corrected and authenticated by the officer shall constitute the final list of the names of the members of the Grama Perished.(5)The list of the members of the Grama Parishad shall be received at the end of each year by the Secretary to the Grama Parishad. For the purpose of bringing in up-to-date, the procedure laid down in Sub-rule (4) shall be followed in amending the list. A copy of the amended list shall be forwarded to the Samiti who shall cause a copy of the same to be published in the notice board of the Samiti.
