Section 11 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
11. Preparation to hear claims and objections.
- The Election Officer shall, not less than three days before the date of commencement of hearing the claims and objections,.-(a)post in his own office and in the Office of the Municipal Corporation, lists in Form IX of all claims and objections received in time and of all corrections made by him of his own motion; 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 claims, objections and corrections will be taken into considerations by him at a place and on a date to be specified therein.
