Section 2A(5) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(5)The District Magistrate after making such alterations as may be necessary shall publish, in the notice board(s) of his office and office of the concerned Municipality, the final notification in Form XXII showing the division of area of the Municipality into wards and reservation of seats therein is required under Sub-section (3) of Section 12 and shall forward forthwith a copy of each such notification to the Election Commission, to the Government and to the concerned Municipality.]
