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State of Odisha - Section

Section 52 in The Orissa Panchayat Samiti Election Rules, 1991

52. Repeal and savings.

- The Orissa Panchayat Samiti (Conduct of Election) Rules, 1970 are hereby repealed :Provided that notwithstanding such repeal anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under these rules.Appendix[Form No. 1 [Omitted vide O.G.E. No. 1264 dated 15.11.1995.]Form No. 2]Form No. 3[See Rule 8]Notice calling for nomination of candidate for the office of Member of Samiti of Samiti Constituency of............................Panchayat SamitiNotice is hereby given that-
(1)An election is to be held for the office of every Members of Samiti of............Panchayat Samiti.
(2)Forms of nomination papers may be obtained at the office of the officer specified in serial No. 6 between the hours of and on ...................(date) at.....(Place).
(3)Nomination papers may be delivered between the hours of 11 in the morning and 3 in the afternoon by a candidate or his proposer to the officer specified below, at his office on any date not later than the..........day of................
(4)The nomination papers will be taken up for scrutiny at..............hours on................(date) at.......(Place).
(5)Notice of withdrawal of candidature may be delivered by a candidate, to the Election Officer specified below at his office before.....on............Table
Designation of officer Location of Office
.................................  
(6)Election Officer
(7)In the event of the election being contested, the poll with take place on ...................between the hours of.................Date.................Place................Election Officer................SamitiForm No. 4[See Rule 8]Statement showing the Samiti Constituencies for which election is to be held
No of Samiti Constituencies Name of the Samiti Constituency Name of the Grama Sasan constituting the SamitiConstituency indicating extent of such Constituency [If reserved status of reservation] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.]
(1) (2) (3) (4)
       
Election OfficerForm No. 5[See Rule 11 (3)]Receipt for deposit amount
No.........dated........   No..........dated..........
received from Shri...................   received from Shri..................
Rs......... (Rupees.............)   Rs......... (Rupees..............)
On account of security deposits for candidature for the officeof the Member of Samiti of PanchayatSamiti.............Place.............   On account of security deposits for candidature for the officeof the Member of Samiti of PanchayatSamiti..........Place............
Election Officer   Election Officer
[Form No. 5-A] [Inserted vide O.G.E. No. 1264 dated 15.11.1995.][See Rule 27 (5)]Receipt for deposit of objection fee
No........... Dated.........
Received from Sbri/Shrimati..............................Rs................(Rupees.........................) on account of objection fee being forfeited during election to...................Samiti Constituency.Polling Station......................Presiding OfficerForm No. 6[See Rule 11 (10)]Nomination Paper for Member of Samiti