Section 65 in The Orissa Municipal Corporation Act, 2003
65. Electoral roll for the Corporation.
(1)Unless the Election Commission, by order published in the Gazette directs otherwise all the persons registered by virtue of the Representation of the People Act, 1950 so much of the electoral roll of any Assembly constituency, prepared or revised in accordance with the provisions of law for the time being in force, as relates to the area of the Corporation shall be entitled to cast their votes at an election to the Corporation and the said portion of the roll shall be deemed to be the electoral roll of the Corporation for the purposes of this Act.(2)So much of the electoral roll of the Corporation as relates to the area comprised within a ward thereof shall be embodied in a register to be maintained for the ward and such register shall be deemed to be the electoral roll for the ward for the purposes of this Act.(3)The manner of splitting up the electoral roll for the purpose of preparation of the aforesaid register, the manner of revision of such register from time to time and the officer or authority by whom such splitting up or revision is to be carried out shall be as may be prescribed.
