Section 52 in The Orissa Grama Panchayats Election Rules, 1965
52.
If on the basis of the reports of the Presiding Officers of each ward in regard to election of ward members and his own report relating to election of the Sarpanch, the Election Officer finds that [majority of members including the Sarpanch have been duly returned] [Substituted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.], he shall publish the names of the Sarpanch and also the ward members declared duly elected to each Grama Panchayat in the notice board of the block office as required under Section 15 of the Act. A copy of the notification shall be forwarded by the Election Officer to the Collector of the district where election officer is other than the Collector and also to the Grama Panchayat concerned and to the ward members and Sarpanch elected.
