Section 23 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
23. Election notices and dates.
(1)On the issue of a notification under rule 22 by the Election Commission, the Election Officer appointed for the Municipal Corporation shall, in accordance with the said notification give public notice as prescribed in the Appendix II, stating.-(a)the offices in respect of which the election is to be held;(b)the wards for which the [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] to be elected;(c)number of wards reserved for Scheduled Tribes or Scheduled Castes or Backward Class of citizens of women;(d)the place at which, the date on which and the hours between which nomination paper shall be presented;(e)the dates on which, the place at which and the hours between which nomination paper shall be presented;Explanation:- The dates shall be the dates as notified by the Election Commission under rule 22;(f)the date on which the nomination papers will be taken up for scrutiny;Explanation:- This date shall be the date as notified by the Election Commission under rule 22;(g)the date by which a candidate may withdraw his candidature;Explanation:- This date shall be the date as notified by the Election Commission. The hour of such withdrawal shall be before 3'O clock in the afternoon on date appointed for withdrawal of candidature;(h)the date on which and the place or places at which the votes of the electors will be taken should there be a poll and the hours during which the poll will be opened;Explanation:- This date and hours shall be the date and hours as notified by the Election Commission under rule 22; and(i)the date on which and place and hour at which the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] will commence the counting of the votes.(2)The notice shall be published by affixing it at the office of the Municipal Corporation concerned, office of the Election Officer and at a conspicuous place in the ward for which an election is to be held.(3)The Election Officer shall, after publication of the notice forward a copy of the same to the office of the Election Commission.
