Section 8(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)The preliminary electoral roll of the wards of the Corporation shall be published by the Election Officer by affixing it to the notice board of his office. Copies of the complete preliminary electoral roll together with the notice referred to in Sub-rule (2) of this rule shall also be published in the Corporation Office. The electoral roll of each electoral ward together with the notice referred to in Sub-rule (2) be posted at a conspicuous place in the ward.
