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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(8) in The Orissa Panchayat Samiti Election Rules, 1991

(8)If there is a failure of the election so held for the second time, the Election Officer shall forthwith report the matter to Government through the Collector of the district for nomination of a person to the office of the Chairman, under Section 45-C to fill up the vacancy.