Section 50(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)Immediately after the deposit required by Sub-rule (1) has been made the Presiding Officer shall obtain a written statement in Form XVIII which shall be signed by the candidate or agent, as the case may be, and attested by two credible witness, in presence of the Presiding Officer.
