Section 78 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
78. Reporting of the result to Election Commission.
(1)The [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall, without delay, report the result of the election to the Election Commission and shall prepare and certify a return setting forth.-(a)the result of the verification referred to in rule 74;(b)the names of the candidates for whom valid votes have been given;(c)the number of valid votes given for each candidate;(d)the name of the candidate elected;(e)the number of votes declared invalid; and(f)the number of tendered votes given and shall forward a certified copy thereof to the Election Commission.(2)The [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall permit any candidate or any representative duly authorized in writing the candidate to take a copy or an extract from such return.
