Section 25 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
25. Correcting nomination paper.
- On the presentation of a nomination paper, the Election Officer or other authorized person referred to in Sub-rule (4) of Rule 24, may require the person or persons presenting the same to produce a copy of the electoral roll on which the candidate and his proposer and seconder are registered or of the necessary entries therein and shall satisfy himself that the name and number of the candidate and his proposer and seconder as entered in the nomination paper are the same as those entered in the electoral roil. Where necessary, he shall direct the former be amended so as to be in accordance with the latter.
