Section 46G in The Orissa Panchayat Samiti Election Rules, 1991
46G. [ Death of candidate. [Inserted vide SRO No. 261/2001 Orissa Gazette Extraordinary No. 991 dated 28.5.2001.]
(1)If at an election-(a)a validly nominated candidate who has not withdrawn his candidature under Sub-rule (1) of Rule 11 dies and a report of his death is received by the Election Officer before publication of the list of contesting candidates; or(b)a candidate dies after the publication of list of contesting candidates under Sub-rule (16) of Rule 11, the Election Officer shall upon being satisfied of the fact of the death of the candidate countermand the poll and report the fact to the Commissioner.(2)If at an election, a candidate dies at any time on or after the date of the poll but before publication of the result under Rule 33, there shall be no countermanding and the result shall be declared as if the candidate has not died :Provided that in case upon declaration of result of the election the deceased candidate declared to have been duly elected, the Election Officer shall forthwith issue a notification to the effect that a casual vacancy has occurred and the provisions of these rules for conducting bye-elections to fill up the casual vacancy be applicable in such cases.]
