Section 16B(3) in The Orissa Panchayat Samiti Act, 1959
(3)Unless the Election Commission, by order published in the Gazette, directs otherwise, so much of the electoral roll of the Assembly constituency for the time being in force as relates to a Samiti constituency shall, subject to such revision or updating as may be necessary, be the electoral roll of the Samiti constituency for the purpose of election to the Samiti.] [Inserted vide Orissa Act No. 20 of 1995 (O.G.E. No. 1447 dated 21.12.1995).]
