Section 22(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)Notwithstanding anything contained in Sub-rule (1), the Election Commission shall, by notification appoint the dates for the stages of the election proceeding as contained in clauses (a) to (d) of Sub-rule (1) for the purpose of Election to fill up the vacancy in the office of the [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] due to death, resignation removal or otherwise, soon after the occurrence of the vacancy so caused.
