Section 33 in The Orissa Grama Panchayats Act, 1964
33. Contents of petition.
(1)An election petition-(a)shall contain a concise statement of the material facts on which the petitioner relies;(b)shall set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice ; and(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908) for the verification of pleadings.(2)Any schedule or annexure to the petition shall also be signed by the petitioner and verified in the same manner as the petition.
