Section 63(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)If any candidate has been elected for more wards than one, he shall by notice in writing signed by him, intimate the Election Officer the ward for which he chooses to serve. Such intimation shall reach the Election Officer within twenty-four hours at the latest of the declaration of the results of election of the wards for which person stood as a candidate.
