Section 4 in Orissa Zilla Parishad Election Rules, 1994
4. [ Appointment of dates for election. [Substituted O.G.E. No. 1265 of 1995.]
(1)As soon as the notification under Rule 3 is issued, the Commissioner shall draw up [and notify] the programme of election of members and fix up the date of first meeting of the Parishad and communicate the same to all Election Officers.Note. - "First meeting of the Parishad" referred to in this sub-rule shall mean the first meeting of the Parishad as provided in Clause (a) of Sub-section (1) of Section 8 :Provided that where the election of a Parishad is held simultaneously either with the Grama Panchayat or the Panchayat Samiti or both, the programme of election shall be drawn in such a manner that the date of election of the member of the Parishad should be the same date as that of the election of either the Sarpanch or member of Samiti or both.(2)In the programme so drawn up under Sub-rule (1), the Commissioner shall fix up the date of first meeting of the Parishad for the purpose of Sub-section (1) of Section 8.(3)The date of election of the member of the Parishad so fixed by the Commissioner shall not be altered or deferred, save with the prior sanction of the Commissioner.(4)At least [four weeks] [Substituted vide S.R.O.No. 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).] before the date fixed for conducting the Poll. The Election Officer shall issue notice in Form No. 1 calling for the names of the candidates for the office of the member of Parishad from every constituency and specify therein the date, time and place of filing nomination scrutiny, withdrawal of candidature and the date and time of Poll.]
