Section 76(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)On receipt of the intimation, the Election Officer shall declare the said candidate to have been elected for the ward he opted. In default of such intimation the Election Officer shall declare the said candidate to have been elected as a [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] in any one of the wards where he has been elected for more wards than one. In either case election proceedings shall be started afresh for filling up the vacancy/vacancies in the other ward or wards, as the case may be, for which the candidate has vacated.
