Section 44 in The Orissa Grama Panchayats Election Rules, 1965
44.
[(1)] [Re-numbered vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.] Any contesting candidate or his authorised polling agent may object to the identity of a voter on the only ground that he is not the person he claims to be as per entry in the electoral roll. For every objection a fee of Rs. 2 shall be deposited with the Presiding Officer. The Presiding Officer shall decide the objection summarily and his decision shall be final. If the objection is rejected the deposit shall be forfeited. If, on the other hand, the objection is allowed, the deposit stall be refunded to the person who deposited the amount.(2)[ In case of forfeiture of deposit under Sub-rule (1), a receipt in Form No.. 5 prescribed under the Orissa Grama Panchayat Rules, 1968 shall be issued to the person who has made the deposit.] [Inserted vide Orissa Gazette Extraordinary No. 903, dated 15.5.2001 SRO No. 228/2001.]
