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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(d) in The Orissa Grama Panchayats Election Rules, 1965

(d)"Election Officer" means [unless the Commissioner otherwise directs] [Inserted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.] the Collector of the district or any other officer or person authorized by the Collector by general or special orders to exercise all or any of the powers and perform all or any of the duties of the Election Officer under these rules;