Section 3(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)The Government in consultation with the Corporation shall formulate proposal indicating equitable distribution of population among various wards proposed to constitute, taking into account the compactness and geographical conditions of the area of the Corporation as required under clause (b) of Sub-section (1) of Section 60 of the Ordinance in Form I and II. On the basis of said data the Government shall prepare a draft of the notification as required under Sub-section (1) in Form III containing statement showing the division of area of Corporation into wards and reservation of seats and publish the same in the Orissa Gazette and copy of such notification shall be sent to the concerned District Magistrate and Authority of Municipal Corporation for publication in their notice boards inviting objections and suggestions from all persons interested within a period of 10 days from the date of such publication.
