Section 2A(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)The District Magistrate shall prepare a draft of the notification as required under Clause (a) of Sub-section (3-A) of Section 12 showing the division of the area of the Municipality into wards and reservation of seats in Form XXI and publish the same in the notice board (s) of his office and of the office of the concerned Municipality inviting objections and suggestions from all persons interested within a period of ten days from the date of such publication.
