Section 4(a) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(a)The Election Officer of the society shall fix the date of election of the [* * *] [Deleted vide Orissa Gazette Extraordinary No. 390, dated 27.3.1997.] members of the Committee and, subject to the directions of the Chief Electoral Officer, if any, in that regards, publish the same atleast two months prior to the date of election so fixed either in the daily newspapers having wide circulation in the area of operation of the society or in the notice boards of the society, its branches if any, the offices of the Grama Panchayat, Panchayat Samiti, Tahasildar, Sub-Collector, Collector, Deputy Registrar of Co-operative Societies and Assistant Registrar of Co-operative Societies in the area of operation of the society or by beat of drums in the aforesaid area, whichever mode, or he may deem proper :
