Section 53(5) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(5)Any order passed under Sub-rule (3) shall state-(a)(i)the date on which and hours between which the continuation poll or the fresh poll as the case may be, shall be held; and(ii)the date on which and the place and hours at which the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] will commence the counting of the votes under rule 68; and(b)shall be published in the manner as laid down in Sub-rule (2) of rule 23.
