Section 24(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)Every nomination paper shall be signed by two electors of the ward concerned for the offices of [Corporators] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] as proposer and seconder and the candidate shall sign a declaration on it expressing his willingness to stand for election for the office proposed.
