Section 89(b) in The Orissa Grama Panchayats Election Rules, 1965
(b)Before entering the name of any person in the list, a reasonable opportunity of showing cause should be given to the person concerned and the explanation received shall be enquired into either by the Collector or any person authorised by him not below the rank of [Sub-Collector] [Substituted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.]. On conclusion of the enquiry, the Collector, if satisfied that the person concerned is in the habit of encouraging litigation in the Grama, shall include his name in the list which shall be duly published in the notice board of the Collector. Copies of the list shall be forwarded to the Election Officer of the area concerned. A list once drawn up shall remain in force until the next general election.
