Section 3B(1) in The Orissa Grama Panchayats Election Rules, 1965
(1)On receipt of the report from the Election Officer under Rule 30 regarding failure of election for second time on the ground that no person belonging to any particular category, for which the seat of the member or the office of the Sarpanch has been reserved, is available in the voter list of the concerned ward or, as the case may be, of the Grama, even for nomination under Sub-section (1) of Section 13, the Sub-Collector shall send his recommendation as required under Sub-section (2) of the said section to the Collector for dereservation of such seat or office, as the case may be.
