Section 78(7) in The Orissa Municipal Corporation Act, 2003
(7)The Returning Officer shall, without delay, report the result of the election to the Election Commission, and the name of the candidate elected in either case shall be published by the Election Commission in the Gazette.Explanation. - In this section -(a)"Returning Officer" means a Returning Officer appointed as such by the Election Commission for every ward and includes an Assistant Returning Officer appointed to assist the Returning Officer; and(b)"Voter on election duty" means any Presiding Officer, Polling Officer, other public servant or polling agent who is a voter and is, by reason of his being on election duty, unable to cast vote at the Polling Station where he is entitled to cast his vote.
