Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(1)The Election Officer shall without delay report the result of the election to the Election Commission and shall prepare and certify a return setting forth-
(a)the result of the verification referred to in Rule 61;
(b)the names of the candidates for whom valid votes have been given;
(c)the number of valid votes given for each candidate;
(d)the name of the candidate elected;
(e)the number of votes declared invalid; and
(f)the number of tendered votes given and shall forward a certified copy thereof to the Election Commission.