Section 46(1) in The Orissa Panchayat Samiti Election Rules, 1991
(1)Casual vacancy - In the case of a vacancy occurring on account of removal, resignation, death or otherwise of an elected member, Chairman or Vice-Chairman of the Samiti, the Block Development Officer shall forthwith report the fact to [the Commissioner through the Collector] [Substituted vide SRO No. 261/2001 Orissa Gazette Extraordinary No. 991 dated 28.5.2001.] of the district who shall fix a date as soon as convenient for holding a bye-election to fill up the vacancy.
