Section 41 in Orissa Zilla Parishad Election Rules, 1994
41. Failure of Election.
(1)If there is a failure of election to any of the Constituencies, publication of the notification under Sub-rule (1) of Rule 40 may be withheld until fresh election is held successfully:Provided that if the Commissioner is satisfied that majority of members have been elected to the Parishad, he shall publish the result under Sub-section (2) of Section 6 without waiting for the results of the election, whether conducted or not, of remaining constituencies.(2)If there is a failure of the election held for the second time, the Commissioner shall forthwith report the matter to the Government for nomination of a person under Section 35 to fill up vacancy.Explanation. - For the purpose of this Rule, "Failure of election" means the failure of election as specified in Rule 13.
