Section 54(6)(a) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

[Cites 0, Cited by 0] [Section 54(6)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(6)(a) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(a)Where an order is passed under Clause (a) of Sub-rule (3) for the continuation of the poll the Election Officer shall proceed a fresh poll under Sub-rule (1) of Rule 35 and return to the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] appointed under that Sub-rule all the packets received by him under Sub-rule (2) of this Rule.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 54(6)(a) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994