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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(4)(a) in Orissa Pani Panchayat Rules, 2003

(a)Nomination of every candidate shall be made in plain paper. Every nomination paper shall be signed by two members of Executive Committee as proposer and seconder and the candidate shall also sign expressing his willingness to contest the election to the office of the President/the Secretary/the Treasurer, as the case may be :