Section 51 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
51. Publication of the statement of lodging accounts of election expense by candidates.
(1)As soon as may be after the expiration of the time specified in Rule 47 for the lodging of the accounts of election expenses at any election, the Election Officer shall, publish a Statement under his signature and seal, showing therein -(a)the name of the each contesting candidates;(b)whether such candidate has lodged his account of election expenses and if so, the date on which such account has been lodged; and(c)whether in his opinion, such account has been lodged within the time and in the manner required by Rule 47,by displaying it on the notice-board of the head office of the Society.(2)The office-copy of the statement so published shall be kept in a packet on the day it is published under Sub-rule (1) and the packet sealed with the seal of the Election Officer and of such candidate, or agent as may be present at that time and desire to affix his seals.
