(6)If at an election under Sub-section [2] [Substituted vide Orissa Act No. 19 of 1995 w.e.f. 19.10.1995.] -(a)no Chairperson is elected, a fresh election shall be held within thirty days from the date of the first election; or(b)no Vice-Chairperson is elected, fresh election shall be held within thirty days from the date of the first election.
