Section 54(2) in The Orissa Industrial Disputes Rules, 1959
(2)The existing voters' list (that is to say, the voters' list prepared at the time of the last general election of the Works Committee) for the relevant constituency shall be published at least two weeks before the date fixed for a bye-election. A week's time shall be allowed for hearing claims and objections which shall be decided summarily by the Returning Officer and the list made final.
