Section 45(1) in The Orissa Panchayat Samiti Election Rules, 1991
(1)Immediately after declaration of the result under Rule 44, the Election Officer shall-(a)prepare a record of the proceeding of the meeting, sign it and attest with his initial, every correction made therein, and permit the members present at the meeting to affix their signature to such record, if they express their desire to do so;(b)publish in the office of the Samiti a notification signed by him stating the name of the person elected as the Chairman and the Vice-Chairman of the Samiti, respectively;(c)forward a copy of such notification to the Collector, in case the Collector is not the Election Officer.
