Section 38 in The Orissa Panchayat Samiti Election Rules, 1991
38. First meeting of the Samiti.
- The Election Officer shall within three days of the publication of the notification under Sub-rule (1) of Rule 33 issue-(i)a notice in Form No. 15 notifying the date, time and place of the first meeting of the Samiti; and(ii)a notice in Form No. 16 calling for the names of candidates to the offices of the Chairman of the Samiti.Note - (a) First meeting as referred to in Clause (i) of this Sub-rule shall mean the first meeting as referred to Sub-section (3) of Section 16.(b)The notices under this Sub-rule shall be issued at least seven clear days before the date of the meeting.(2)The notices issued under Sub-rule (1) shall be served on all the Members of Samiti personally by delivering or tendering it to the Member to whom it is addressed or in default of personal service, it shall be served by registered post or if necessary by telegram.(3)The notice shall also be published at the Samiti Office and at one or more conspicuous place of the locality.
