Section 25(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)The nomination of every candidate for the office of a Councillor shall be made by means of a nomination paper in Form VIII, which shall, on application be supplied free of cost by the Executive Officer of the Municipality concerned, if he is so authorised by the Election Officer to any elector whose name is registered in the electoral roll of any ward :Provided that (a) any elector registered in any ward of the Municipality shall be eligible to stand as a [candidate] [Substituted vide S.R.O. No. 151/97 O.G.E. No. 441 dated 8.4.1997.] for the office of a Councillor from any ward of the Municipality;(b)no elector who is less than twenty-one years of age as on the date of publication of the preliminary electoral roll referred to in Rule 7 shall be eligible to stand as a candidate for the offices of a Councillor.
