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State of Odisha - Section

Section 40 in The Orissa Panchayat Samiti Election Rules, 1991

40. Procedure for conducting the election.

- Procedure after filing of nomination paper-
(1)[ If there is only one duly nominated candidate for the office of the Chairman, there shall be no voting and the candidate be declared to have been elected as the Chairman;] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.]
(2)If there are two or more candidates who filed nomination for the office of the Chairman, an election shall be held by secret ballot and the vote of the members present at the meeting shall be taken.
(3)Where the votes of the members are taken under Sub-rule (2), the names of the candidates shall be arranged in the alphabetical order written in Oriya,