Section 7 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
7. Preliminary electoral roll and its publication.
(1)The preliminary electoral roll of the wards of the Municipality shall be published by the Election Officer by affixing it to the notice board of his office. Copies of the complete preliminary electoral roll together with the notice referred to in Sub-rule (2) shall also be published in the Municipal Office. The electoral roll of each electoral ward shall also together with the notice referred to in Sub-rule (2), be posted at a conspicuous place in the ward.(2)With the preliminary electoral roll or extract therefrom, as the case may be, the Election Officer shall publish a notice in Form II specifying the mode in which and the time within which claims and objections are to be preferred and date on which the place at which he will begin to sit for their disposal. The date fixed for the sitting shall not be less than ten days from the date of publication of the notice.(3)Copies of the preliminary electoral roll or of the portion thereof, as the case may be, relating to each ward shall be opened to inspection by the public for a period of five days from the date of publication of the roll.(4)The Election Officer shall also notify the fact of publication of the electoral roll as required under Sub-rule (1) in one or more Oriya newspaper circulating in the district.
