Section 22 in The Orissa Veterinary Council Rules, 1997
22. Intimation of results of election.
(1)The Returning Officer shall intimate the names of the elected candidates to the State Government for enabling it to fulfil its statutory obligation o publishing their names in the Official Gazette under Sub-section (2) of Section 32.(2)In case of any dispute regarding the election, which may be lodged with the Returning Officer within fifteen days of declaration of the results thereof, it shall be referred to the State Government for its decision under Section 37 of the Act.
