Section 10 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
10. Preparation to hear claims and objections.
- The Election Officer shall, not less than three days before the date of commencement of hearing claims and objections-(a)post in his own office and in the office of the Municipality lists in Form V of all claims and objections received in time and of all corrections made by him of his own motions, and(b)send a copy of every notice of objection to the person to whose registration objection has been taken and wherever possible give intimation to the person concerned of the correction made by him on his own motion.Explanation. - In the lists referred to in Clause (a) and in the copy and intimation sent under Clause (b) the Election Officer shall give notice that the claims, objections and corrections will be taken into considerations by him at a place and on a date to be specified therein.
