Section 57(1) in Orissa Zilla Parishad Election Rules, 1994
(1)The [Commissioner] [Substituted vide S.R.O.No. 229/2001 dated 14.5.2001, (O.G.E. No, 904 dated 15.5.20010.] shall notify the name of the President and Vice-President in his Notice Board, forward a copy of such notification to the Government Press for publication in the Official Gazette and shall also forward a copy of the notification of the Government, Collector and to the persons elected as President and the Vice-President.
