Section 30 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
30. [Publication of valid nomination papers and final list of contesting candidates] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.].
- [(1) (a) On completion of scrutiny of nomination, the Election Officer shall prepare a list of validly nominated candidates in Form No. XII for each Ward arrange them in alphabetical order in Oriya and publish it on the notice board of his office.(b)After expiry of the period, within which candidature may be withdrawn under Sub-rule (1) of Rule 31, the Election Officer shall in Oriya, prepare a final list of contesting candidates for each ward in Form XIII-A of persons whose nominations have not been rejected and who have not withdrawn their candidature and publish it on the notice board of his office not later than two days after the expiry of the period within which candidature may be withdrawn and at least four days before the date fixed for the polling.(c)the words "Reservation Status......" shall be mentioned at the right corner of the Form XII.](2)The list shall contain the names of the candidates in alphabetical order and shall describe them in their nomination papers and also specify the symbols assigned to them under Sub-rules (7) and (8) of Rule 25.(3)Copies of the list shall forthwith be sent to be posted in the offices of the Municipality, and the concerned Sub-Collector. A copy of the list relating to a ward shall also be posted at a conspicuous place at each ward.
