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State of Odisha - Section

Section 46E in The Orissa Panchayat Samiti Election Rules, 1991

46E. Extraordinary power of the Commissioner.

- [(1)] [Re-numbered vide SRO No. 261/2001 Orissa Gazette Extraordinary No. 991 dated 28.5.2001.] If at any time or in any case it appears to the Commissioner that circumstances exist for his satisfaction that conduct of free and fair election is likely to be or has been affected the Commissioner may issue general or special order as the circumstances may require to ensure free and fair election.
(2)[ [* * *] [Inserted vide SRO No. 261/2001, Orissa Gazette Extraordinary No. 991 dated 28.5.2001.]