Section 52(7) in The Orissa Panchayat Samiti Election Rules, 1991

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State of Odisha - Subsection

Section 52(7) in The Orissa Panchayat Samiti Election Rules, 1991

(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

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State of Odisha - Subsection

Section 52(7) in The Orissa Panchayat Samiti Election Rules, 1991