Section 24(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)The nomination of every candidate for the office of a [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall be made by means of a nomination paper in Form X, which shall, on application be supplied free of cost by the Deputy Commissioner of the Corporation concerned, if he is so authorized by the Election Officer to any elector whose name is registered in the electoral roll of any ward :Provided that - (a) any elector registered in any ward of the Municipal Corporation shall be eligible to stand as a candidature for the office of a [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] from any ward of the Municipal Corporation.(b)no elector who is less than twenty one years of age as on the date of publication of the preliminary electoral roll referred to in rule 8 shall be eligible to stand as a candidate for the offices of a [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.].
