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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in Orissa Zilla Parishad Election Rules, 1994

(1)As soon as the notification under Rule 3 is issued, the Commissioner shall draw up [and notify] the programme of election of members and fix up the date of first meeting of the Parishad and communicate the same to all Election Officers.Note. - "First meeting of the Parishad" referred to in this sub-rule shall mean the first meeting of the Parishad as provided in Clause (a) of Sub-section (1) of Section 8 :Provided that where the election of a Parishad is held simultaneously either with the Grama Panchayat or the Panchayat Samiti or both, the programme of election shall be drawn in such a manner that the date of election of the member of the Parishad should be the same date as that of the election of either the Sarpanch or member of Samiti or both.