Section 46G(1) in The Orissa Panchayat Samiti Election Rules, 1991
(1)If at an election-(a)a validly nominated candidate who has not withdrawn his candidature under Sub-rule (1) of Rule 11 dies and a report of his death is received by the Election Officer before publication of the list of contesting candidates; or(b)a candidate dies after the publication of list of contesting candidates under Sub-rule (16) of Rule 11, the Election Officer shall upon being satisfied of the fact of the death of the candidate countermand the poll and report the fact to the Commissioner.
