Section 38(2) in Orissa Pani Panchayat Rules, 2003
(2)The Election Authority by notification publish/shall cause to be published the date for election for an ordinary election or an election to fill up the vacancy caused due to death, resignation or recall provided that the notice for the election shall be published in the area of the Farmers' Organisation prior to the Provided further that the date of election notified by the Election Authority shall not be altered or deferred save with the prior sanction of the Government :Provided also that the Government shall be competent to draw up and notify the programme of election.
