Section 56(1) in Orissa Zilla Parishad Election Rules, 1994
(1)Immediately after the meeting referred to in Rule 48 or 55 the Election Officer shall -(a)prepare a record of the proceedings at the meeting sign it and attest, with his initial, every correction made therein and permit any member present at the meeting to affix his signature to such record, if he expresses his desire to do so; and(b)forward the record of the proceeding of the Collector, in case Collector is not the Election Officer.
