Section 5(2) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(2)On receipt of the form of notice, the Election Officer shall cause publication and service of the same on the members of the society excluding the nominal members, by publishing it-in a daily Oriya Newspaper having wide circulation in the area of operation of the society or in the notice-boards of the society, its branches, if any, the offices of the Grama Panchayat, Panchayat Samiti, Tahasildar, Sub-Collector, Collector, Deputy Registrar of Co-operative Societies and Assistant Registrar of Co-operative Societies in the area of operation of the society or by beat of drums in the aforesaid areas, whichever mode he may deem proper at least thirty-five days prior to the date fixed for elections.
