Section 75 in The Orissa Municipal Corporation Act, 2003
75. Nomination of Candidates.
(1)Subject to the provisions of Section 67, any person may file nomination as a candidate for election as a Corporator from any ward unless he is disqualified under Section 70 for being elected as a Corporator.(2)On or before the date on which a candidate files nomination referred to in Sub-section (1) he may by writing under his hand make a declaration, appointing some other person who is not disqualified under Section 80 to be his election agent, and the declaration shall be lodged with such officer as may be appointed by the Election Commission in this behalf.
