Section 45C in The Orissa Panchayat Samiti Act, 1959
45C. [ [Nomination on failure of election, and dereservation in certain cases] [Substituted vide Orissa Act No. 24 of 1961.].
- [(1)] [Re-numbered vide Orissa Act 5 of 2001 (O.G.E.No. 992 dated 28.5.2001.)] If for any reason whatsoever any of the electorates fails to return a candidate in accordance with any of the provisions of this Act, a fresh election shall be held in respect of the vacancy on such date and in such manner as may be prescribed and in case the electorate still fails to return a member at such fresh election the State Government shall nominate a person who is otherwise eligible to be elected and the person so nominated shall, subject to the provision of Sub-section (2) of Section 45 be deemed to have been validly and properly elected.](2)[ Where the seat of any member is reserved under Sub-section (2) of Section 16 for any particular category and the Government fails to nominate under Sub-section (1) a person to such seat for non-availability of any eligible person belonging to that category, such seat shall, on recommendation being made to that effect by the Collector, be dereserved by the Government after such enquiry as it may deem fit and shall, thereafter, be filled up by fresh election.] [Inserted vide Orissa Act 5 of 2001 (O.G.E.No. 992 dated 28.5.2001.)]
