Section 23 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
23.
[(1) As soon as notification by the State Government under Subsection (2) of Section-12 is published, the Election Commission shall by notification in the official gazette, appoint.] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.](a)the last date for making nominations;(b)the date of the scrutiny of the nominations, which shall be the second day after the last date for making nominations or, if that day is public holiday, the next succeeding day which is not a public holiday;(c)the last date for the withdrawal of the candidature, which shall be the third day after the date for the scrutiny of nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday;(d)the date or dates on which and the hours during which a poll shall, if necessary, be taken which or the first of which shall be a date not earlier than the tenth day after the last date appointed for withdrawal of candidature.Explanation. - In this Section, "Public holiday" means any day which is a public holiday for the purposes of Section 25 of the Negotiable Instruments Act, 1881, or any day which has been notified by the State Government to be a holiday for the Government offices in the State.(2)Notwithstanding anything contained in Sub-rule (1) the Election Commission shall, by notification appoint the dates for the stages of the election proceeding as contained in Clauses (a) to (d) of Sub-rule (1) for the purpose of Election to fill up the vacancy in the office of the Councillor due to death, resignation removal or otherwise, soon after the occurrence of the vacancy so caused.
