Section 4 in The Orissa Panchayat Samiti Election Rules, 1991
4. Date of election.
- [(1) The Government shall, by one or more notification published in the Official Gazette on such date, or dates as may be recommended by the Commissioner call upon the Samiti Constituencies to elect members of the Samiti in accordance with the provisions of the Act and these rules.(2)As soon as the notification under Sub-rule (1) is issued, the Commissioner shall draw up [and notify] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.] the programme of election and communicate the same to all Election Officers :Provided that where the election of the Samiti is held simultaneously with the Grama Panchayat, the programme of election of a Member of Samiti should be the same date as that of the election of a Sarpanch.(3)In the programme, drawn up under Sub-rule (2), the Commissioner shall fix up the date of first meeting of the Samiti for the purpose of Subsection (3) of Section 16.(4)The date of election fixed under Sub-rule (2) shall not be altered or deferred save with the prior sanction of the Commissioner.]
