Section 10 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
10. Inquiries and correction before hearing under rule 11.
- Before the date fixed for the hearing of claims and objections, the Election Officer shall make all necessary inquiries relating to such claims and objections or cause such inquiries to be made and may of his own motion remove from the list the names of persons whom he knows or has reason to believe to be dead and may also correct purely clerical or accidental errors.
