Section 24(9) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(9)For the purposes of election contested on political party basis, a candidate shall be deemed to have been duly sponsored by a political party, if-(i)the candidate has made a declaration in his nomination paper to that effect; and(ii)a notice in Form XI has been delivered to the Election Officer by the time and date indicated in the said Form.Note-I - The notice in Form XI is to be signed by the President or the Secretary of the State level organization of the political party or any other office bearer authorized in Form XII by the political party to send such notice; andNote-II - The name and specimen signature of such authorized persons are to be communicated to the Election Officer at least two days before the date fixed for scrutiny of nomination papers.
