Section 48 in Orissa Zilla Parishad Election Rules, 1994
48. Issue of notices and their publication.
(1)The Commissioner shall, within three days of the publication of the notification under Sub-rule (1) of Rule 40 issue -(i)a notice in Form No. 13 notifying the date, time and place of the first meeting of the Parishad; and(ii)a notice in Form No. 14 calling for the names of candidates desirous for the office of the President of the Parishad;Note. - (a) First meeting as referred to Clause (i) of this sub-rule shall mean the first meeting as referred to in Section 8.(b)The notice under Clause (ii) of this sub-rule shall be issued at least seven days before the date of the meeting.(2)The notices issued under Sub-rule (1) shall be served on all the located members of Parishad personally by delivering or tendering to the members to whom it is addressed and in case of default of personal services. It shall be served by registered post or if necessary by telegram.(3)The notice shall also be published in the notice board of the Parishad and in the notice boards of all the Sub-Collectors of the district.
