Section 88 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
88. 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 [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] present at the meeting to affix his signature to such record, if he express his desire to do so;(b)Publish on the notice board of the Municipal Corporation concerned notification signed by him stating the name of the person elected as Mayor and Deputy Mayor, as the case may be;(c)Forward a copy of such notification to the Election Commission for publication in the Orissa Gazette.
