(1)[Unless the Commissioner otherwise directs] on receipt of information under Rule 84 or his own information about the existence of the vacancy, the Sub-Collector shall forthwith report the fact to the Commissioner who shall appoint, as soon as practicable, the date and place for holding a bye-election to fill up the vacancy.](2)[* * *] [Omitted vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.](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.]
