Section 75 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
75. Publication of the election result.
- Immediately after the meeting, the President of the meeting shall-(a)prepare a record of the proceedings at the meeting and sign it attesting with his initials every correction made therein; and also permit any Councillor present at the meeting to affix his signature to such record, if he expresses his desire to do so;(b)publish on the notice board of the Municipality concerned notification signed by him stating the name of the person elected as Chairperson or Vice-Chairperson as the case may be;(c)forward a copy of such notification to the Election Commission for publication in the Orissa Gazette.
