Section 2A in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
2A. [ Procedure for publication of notification for delimitation of wards and reservation of seats. [Inserted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.]
(1)The District Magistrate shall prepare a draft of the notification as required under Clause (a) of Sub-section (3-A) of Section 12 showing the division of the area of the Municipality into wards and reservation of seats in Form XXI and publish the same in the notice board (s) of his office and of the office of the concerned Municipality inviting objections and suggestions from all persons interested within a period of ten days from the date of such publication.(2)Any person may submit his objection or suggestion in writing, within the period specified in Sub-rule (1) either in person or by messenger to the District Magistrate.(3)Objection or suggestion received after expiry of the period prescribed in Sub-rule (1) shall be rejected summarily.(4)Objections and suggestions received under Rule (2) shall be consolidated ward-wise and after considering the same and making such further enquiry as may be necessary the District Magistrate shall pass such orders as he may deem appropriate.(5)The District Magistrate after making such alterations as may be necessary shall publish, in the notice board(s) of his office and office of the concerned Municipality, the final notification in Form XXII showing the division of area of the Municipality into wards and reservation of seats therein is required under Sub-section (3) of Section 12 and shall forward forthwith a copy of each such notification to the Election Commission, to the Government and to the concerned Municipality.]
