Section 3 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
3. Procedure for publication of notification for division of city into wards and Reservation of seats.
(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.(2)Any person may submit his objection or suggestion in writing, within the period specified in Sub-rule (1) either in person or by special messenger to the Government.(3)Objections or suggestions received after expiry of the period prescribed under Sub-rule (I) shall be rejected summarily.(4)Objections and suggestions received under Sub-rule (2) shall be consolidated ward-wise and after considering the same and making such further enquiry, as may be necessary, the Government shall pass such orders as deem appropriate.(5)The Government after considering all such objections and suggestions as required under Sub-rule (4) shall publish the final notification making alternation, if any, in Form IV showing the division of the area of the Corporation not wards and reservation of seats therein as required under Sub-section (1) of Section 60 and shall forward forthwith a copy of such notification to the Election Commission, to the concerned District Magistrate and to the Corporation.
