Section 8(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)Any person who is qualified under the provisions of the Representation of the People Act, 1950 and the Orissa Municipal Act, 1950 to be enlisted as voter, shall be eligible to be registered in the electoral roll of the Municipality and the name of any person who is disqualified under the provisions of the said Acts to be so enlisted shall he liable for removal from the electoral roil of the Municipality. The name of a voter shall be registered in the electoral roll of the ward to which he belongs.
