Section 67(6) in The Orissa Municipal Corporation Act, 2003
(6)The Election Commission shall be deemed to be a Civil Court and when any such offence under Section 175, 178, 179, 180 or 228 of the Indian Penal Code, 1860 is committed in the view of presence of the Election Commission, the Election Commission may, after recording the facts constituting the offence and the statement of the accused as provided under the Code of Criminal Procedure, 1973, forward the case to a Magistrate having jurisdiction to try the same and the Magistrate to whom any such case is forwarded shall proceed to hear the complaint against the accused as if the case had been forwarded to him under Section 346 of the Code of Criminal Procedure, 1973.
