Section 8 in The Orissa Panchayat Samiti Election Rules, 1991
8. Inviting of names.
(1)The Election Officer shall, at least [four weeks] [Substituted vide SRO No. 261/2001 Orissa Gazette Extraordinary No. 991 dated 28.5.2001] before the date fixed for election, issue-(a)a notice in Form No. 3 calling for names of candidates for the office of the Member of Samiti from every Samiti Constituency and specifying the date, time and place of filling nominations; and(b)[ * * *] [Omitted vide O.G.E. No. 1264 dated 15.11.1995.](2)Notices issued under Sub-rule (1) shall be published in the notice board of each of the Grama Panchayats of the concerned Samiti, the Panchayat Samiti Office/Sub-Collector's Office and also in the notice board of the Collector.
