Section 51 in The Orissa Panchayat Samiti Election Rules, 1991
51. Determination of disputes.
- Any dispute arising out of any of the provisions of these rules [except those contained in Part II-A and Rules 47, 48 and 49] [Inserted vide O.G.E. No. 1264 dated 15.11.1995.] shall be deemed to be an election dispute under the Act and shall be decided by such authority and in such manner as provided in the Act.
