Section 51(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)Immediately after the deposit required by Sub-rule (1) has been made [The Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall obtain a written statement in Form XV which shall be signed by the candidate or agent, as the case may be, and attested by two credible witnesses in the presence of [the Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.],
