Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 93 in The Orissa Grama Panchayats Election Rules, 1965

93. [ [Inserted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.]

If any question arises as to the interpretation of any of the provisions of these rules the question shall be referred to the Commissioner for decision.]Form No. 1[See Rule 4]Electoral Roll for the Ward No of Grama SasanName of village police-station district name of the Assembly Constituency covering the Grama.............
Sl. No. House No. Name Father's Name/ Husband's name Serial No. in the Electoral Roll for the AssemblyConstituency Remarks
1 2 3 4 5 6
           
Form No. 2[See Rule 8]Notice of publication of Electoral Roll in draft to the electors of the Ward of Grama Sasan, police-station district...............................Notice is hereby given that the electoral roll has been prepared in accordance with the provisions of Section 9 of the Orissa Grama Panchayats Act, 1964 and a copy thereof is available for inspection at If there be any claim for omission or incorrect writing of particulars in that roll, it should be lodged on or before the 20...............Every such claim should either be presented in my office or to ........if sent by registered post to the address given below so as to reach me not later than the aforesaid date.The objections that may be received will be enquired into at............(place) on (date) at .............. a.m./p.m. Persons filing objections are required to appear either in person or through authorised agent for purpose of the enquiry at the above place, date and time. No further notice will be given and the objection disposed of on merits in case of failure to attend.
Election Officer  
Date......... Address
Form No. 3[See Rule 24]Notice calling for name of candidates for the office of Sarpanch/ Member of Ward No...............................Notice is hereby given that-
(1)An election is to be held of..... Grama Panchayat for election of Sarpanch/Ward Member for ward No............
(2)Forms of nomination papers may be obtained at the office of the officer specified in serial No. 6 between the hour of......and.....from (date) at (place).
(3)Nomination papers may be delivered between the hour of 11 in the morning and 3 in the afternoon by a candidate or his proposer to the officer specified below, at.......(place) on the.. day of.......
(4)The nomination papers will be taken up for scrutiny at hours on (date) at (place).
(5)Notice of withdrawal of candidature may be delivered by a candidate, to the officer below at his office before on...................Table
Designation of Officer Location of Office
(6)Election Officer
(7)In the event of the election being contested, the poll will take place on between the hours of........................
Date.................. Election Officer
Place................. ......Grama Panchayat
Form No. 4[See Rule 29]Nomination paper for election of Sarpanch/Naib-Sarpanch and Members of the Grama PanchayatName of the Grama Sasan....................Ward No Election to the Grama Panchayat.Police-station........District........*(To be filled by the proposer)*I hereby nominate as a candidate for election as from the Ward No of* Grama Sasan.Serial No. in Electoral Roll.......Serial No. in Electoral Roll.......