Section 79 in The Orissa Municipal Corporation Act, 2003
79. Government to make rules regarding election.
(1)Subject to the provisions of this Act, the Government may make rules providing for -(a)the form and the manner in which, and the conditions, on which nominations may be made and for the scrutiny of nominations;(b)the appointment of Election Officer/Returning Officer, Presiding Officers and Polling Officers and their duties and functions;(c)the appointment where necessary, of one or more Assistant Returning Officers to assist a Returning Officer and for the functions and duties of such Assistant Returning Officer or Officers;(d)the fixing of polling stations for each ward and hours of polling;(e)the appointment of date and place for making nominations and scrutiny of nominations, last date for withdrawal of nomination or the dates for withdrawal of nomination or the dates for poll, if such poll is necessary;(f)the allotment of symbols to candidate for election to the office of the Corporator other than the candidates contesting on political party basis;(g)the issue of public notice of election by the Election or Returning Officer;(h)presentation of nomination papers and requirement for a valid nomination;(i)the manner in which votes are to be given specially by the voter on election duty or illiterate voter or voter under physical or other disability;(j)the procedure to be followed in respect of tender of votes by the persons representing themselves to be electors after other persons have voted as electors ;(k)scrutiny of votes;(l)publication of list of contesting candidates, appointment and revocation of election agents and their functions;(m)procedure to be followed on death of candidates before poll;(n)procedure to be followed in contested and uncontested elections; (o) adjustment of poll in emergency;(p)fresh poll in the case of destruction of ballot boxes;(q)safe custody of ballot papers and other election papers for the period for which such papers are to be preserved and for the inspection and production of such papers;(r)counting of votes;(s)declaration of result and submission of report and result;(t)printing and issue of ballot paper; and(u)such other matters regarding the conduct of election as the Government may think fit, or matter not provided for.(2)A member of the Corporation or of a committee thereof or an officer or employee of the Corporation shall not be appointed as Returning Officer or a Presiding Officer of a polling station.
