32. [ Election disputes. [Substituted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]
(1)No election of a person either as a member or as the President or Vice-President of a Parishad held under this Act shall be called in question except by an election petition presented before the District Judge having jurisdiction over the place at which office of the Parishad is situated.(2)For the purpose of Sub-section (1), the provisions contained in Chapter-VI-A (hereinafter referred to in this sections as the said Chapter) of the Orissa Panchayat Samiti Act, 1959 shall mutatis mutandis apply except as hereunder provided :In the said Chapter -(i)the reference to the expression "Samiti" and "Election Commissioner" wherever they occur, shall be construed as reference to "Parishad" and "District Judge" respectively;(ii)an election petition presented before a District Judge may, either suo motu or on application, be transferred to any Additional District Judge;(iii)for Sub-section (3) of Section 44-J the following Sub-section shall be substituted, namely :"(3) In the event of the District Judge declaring a casual vacancy to have been created, it shall direct the appropriate authority to take steps for filling the vacancy" ; and(iv)for Section 44-Q the following section shall be substituted, namely:
