Section 9 in The Orissa District Planning Committees Rules, 2000
9. Preparation of list of contesting candidates.
(1)Immediately after the expiry of the period within which candidatures may be withdrawn under sub.-rule (1) of rule 8, the Returning Officer shall prepare in Form 6 a list of contesting candidates who have valid nomination papers and have not withdrawn their candidature within the said period;Provided that separate lists, one for the Zilla Parishad and the other for Municipalities within the districts, shall be prepared for the candidates to be elected.(2)The list under sub-rule (1) shall contain the names of the contesting candidates in alphabetical order in English and the constituency from which they have been elected to the Zilla Parishad or to the Municipality, as the case may be, in the manner as shown in the nomination papers and shall be prepared both in English and Oriya.(3)When the number of contesting candidates is equal to, or less than, the number of seats to be filled up, the Returning Officer shall forthwith declare in Form 7 all such candidates to have been elected and inform the District Magistrate and the State Government.(4)When the number of contesting candidates is more than the number of seats to filled, a poll shall be taken.
