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State of Odisha - Section

Section 4 in The Orissa District Planning Committees Rules, 2000

4. Programme for election.

- As soon as may be within one month from the date of commencement of these rules or within such further time as may be ordered for reasons to be recorded in writing by him in this behalf, the District Magistrate who is the Returning Officer shall, in Form 1 appoint-
(a)the date, time and place where a poll shall, if necessary, take place for election in accordance with the system of proportional representation by means of single transferable vote, to the Committee by and from among,-
(i)the elected members of the Zilla Parishad, and
(ii)the elected members of the municipalities within the district;
Provided that the date of such order shall precede the date of poll at least by thirty days :Provided further that before issue of the order, the Returning Officer shall prepare the lists of all elected members of the Zilla Parishad and the Municipalities within the district and such lists shall be used as lists of voters for the purpose of the elections which shall show against each member of the constituency from which he has been elected.
(b)the last date, time and place for filing nomination which shall be not more than twenty-one days from the date of poll;
(c)the date for the scrutiny of nominations, which shall be the second day after the last date for filing nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday;
(d)the last date for the withdrawal of candidature which shall be the third day after the date of scrutiny of nominations or if that day is a public holiday, the next succeeding day which is not a public holiday; and
(e)the date before which the election shall be completed;
Provided that various programmes pertaining to elections under sub-clause (i), and sub-clause (ii) of clause (a), may be fixed on the same date but on different times;Provided further that the counting of votes shall not take place until polls under sub-clause (i), and sub-clause (ii), of clause (a) are completed.