Section 11 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
11. Hearing of claims and objections.
- The Election Officer shall sit in open office at the place and on the day fixed and shall hold a summary enquiry from day to day until all the claims and objections are disposed of. He shall have power to adjourn the proceedings at any stage to such other date and place as he may fix. Notice of the adjourned date shall also be given to each of the parties whose claims and objections have not been disposed of. The Election Officer shall make such further inquiry as he thinks fit in regard to each claim or an objection contested. He shall also pass final orders in writing on the list of corrections made of his own motion. The Election Officer shall complete all work under this rule and under Rule 13 by a period not exceeding four days. The orders passed by the Election Officer [subject to appeal] [Inserted vide O.G.E. No. 1106 dated 7.6.2008.] shall be final and shall not be liable to be questioned in any legal proceeding.
