Section 39 in The Orissa Panchayat Samiti Election Rules, 1991
39. Filling of nomination for Chairman and Vice-Chairman.
(1)The nomination of every candidate shall be made in Form No. 17.(2)The Form aforesaid, may be printed, typed, cyclostyled or be in manuscript.(3)Every nomination paper shall be signed by two members of the Samiti as proposer and seconder and the candidate shall also sign a declaration expressing his willingness to contest for election to the office of the Chairman.(4)[ * * *] [Omitted vide O.G.E. No. 1264 dated 15.11.1995.](5)Every nomination paper shall be presented by the candidate or his proposer or seconder in person to the Election Officer on the date, at the place and during hours specified in the notice issued under Sub-rule (1) of Rule 38.(6)The Election Officer shall, at the appointed time, date and place receive nomination papers and after the time for receipt of nomination papers is over, shall scrutinise them and read out the names of the candidates whose nominations have been received under Sub-rule (5) and found to be in order.(7)If no nomination paper is filed for election to the office of the Chairman of the Samiti or all the nomination papers filed are rejected, a notice for fresh election shall be issued under Rule 38 (1) within fifteen days from the date on which the nomination papers were filed under Sub-rule (5).(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.
