Section 55(2) in The Orissa Grama Panchayats Election Rules, 1965
(2)[ When the seat of a member or the office of the Sarpanch is dereserved under Sub-section (2) of Section 13, the Commissioner' shall, on receipt of the communication to that effect under Sub-rule (5), of Rule 3-B, from the Collector, fix up dates for conducting election to such seat or office, as the case may be, whereupon, the provisions of these Rules shall apply subject to the modifications prescribed under Sub-rule (1).] [Inserted vide Orissa Gazette Extraordinary No. 2480 dated 21.12.2001.]
