Section 4(5) in The Orissa Veterinary Practitioners Rules, 1976
(5)As soon as the final electoral roll has been prepared under Sub-Rule (4), the Returning Officer shall notify the fact in the "Official Gazette" and in such other manner as he may think fit. He shall at the same time appoint and notify in the same manner such date or dates or latest date, as the case may be, and if necessary, such time and place as may be deemed suitable for each of the following items, namely :(a)the issue of nomination paper;(b)the receipt of nomination paper sent or delivered under Sub-rule (5) of Rule 5;(c)the scrutiny of the nomination paper under Sub-rule (9) of Rule 5;(d)the sending of voting papers with the relative identification envelopes under Clause (b) of Sub-rule (2) of Rule 6;(e)the receipt of voting paper under Sub-rule (8) of Rule 6, and(f)the scrutiny of voting papers and counting of votes under Rule 7.
