Section 29 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
29. Publication of valid nomination papers.
- [(1)(a) On completion of scrutiny of nomination the Election Officer shall prepare a list of validly nominated candidates in Form No.XIV for each ward, arrange them in alphabetical order in Oriya and publish it on the notice board of his office.(b)After expiry of the period within which candidature may be withdrawn under Sub-rule (1) of Rule 30, the Election Officer shall in Oriya prepare a final list of contesting candidates for each ward in Form XIVA of persons whose nominations have not been rejected and who have not withdrawn their candidature and publish it on the notice board of his office not later than two days after the expiry of the period within which candidature may be withdrawn and at least four days before the date fixed for the polling.](2)The list shall contain the names of the candidates in alphabetical order and shall describe them in their nomination papers and also specify the symbols assigned to them under Sub-rules (7) and (8) of rule 24.(3)Copies of the list shall forthwith be sent to be posted in the offices of the Municipal Corporation and the concerned Sub-collector. A copy of the list relating to a ward shall also be posted at a conspicuous place at each ward.
