Section 16B in The Orissa Panchayat Samiti Act, 1959
16B. Superintendence, direction and control of elections to vest in the Election Commission.
- [1] [Re-numbered vide Orissa Act No. 20 of 1995 (O.G.E. No. 1447 dated 21.12.1995).] [The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to Samitis shall be vested in the Election Commission.] [Substituted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).](2)[ In the absence of any provision in this Act or the rules made thereunder the provisions contained in the Representation of the People Act, 43 of 1950 and the Representation of the People Act, 1951 shall mutatis mutandis apply for the purposes of election to Samitis in the following matter, namely :(i)preparation, revision and updating of electoral rolls;(ii)appointment of Electoral Registration Officers, Presiding Officers and Polling Officers;(iii)qualifications and disqualifications for registration as voter;(iv)such other matters which have to be, or may be required to be, deal with for the purpose of conducting free and fair election.(3)Unless the Election Commission, by order published in the Gazette, directs otherwise, so much of the electoral roll of the Assembly constituency for the time being in force as relates to a Samiti constituency shall, subject to such revision or updating as may be necessary, be the electoral roll of the Samiti constituency for the purpose of election to the Samiti.] [Inserted vide Orissa Act No. 20 of 1995 (O.G.E. No. 1447 dated 21.12.1995).](4)[ The Election Officers, Presiding Officers, Polling Officers, and any other officers appointed or designated for the time being for the conduct of elections under this Act shall be deemed to be on deputation to the Election Commission for the period commencing on the date of the notification calling for such election and ending with the date of declaration of the results of such election and, accordingly, such officers shall, during that period, be subject to the control, superintendence and discipline of the Election Commission.] [Inserted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 28.5.2001.)]
