Section 30 in The Orissa Grama Panchayats Election Rules, 1965
30.
If no nomination is filed [or if all the nominations are rejected] [Inserted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.] for the office of Sarpanch of the Grama Panchayat or for the membership of any ward, a notice for fresh election shall be issued as laid down in Rule 24. If there is a failure of the election so held for the second time the Election Officer shall forthwith report the matter to the [Sub-Collector] [Inserted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.] for nomination of a person under Section 13 to fill up the vacancy. The provisions of this rule shall be applicable for election to the office of any member of the Grama Panchayat, Sarpanch or Naib-Sarpanch.
