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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2) in Orissa Zilla Parishad Election Rules, 1994

(2)If there is a failure of the election held for the second time, the Commissioner shall forthwith report the matter to the Government for nomination of a person under Section 35 to fill up vacancy.Explanation. - For the purpose of this Rule, "Failure of election" means the failure of election as specified in Rule 13.