Section 39(3) in Orissa Pani Panchayat Rules, 2003
(3)Nomination can be presented to the Election Officer at the appointed date, time and place, specified in the notice, by the candidate:Provided that any landowner or his/her nominee who is otherwise not disqualified as per Section 14 of the Act and subject to the provisions of Sub-section (1) of Section 4 of the Act can file nomination for becoming a member of the Chak Committee in respect of the reach in which his/her lands are situated :Provided further that no election shall be held for a reach in case of one candidate :
