10. [ Manner of election of Councillors. [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
(1)The election of Councillor specified in Clause (a) of Section 8 shall be held in the prescribed mannerProvided that where such election is contested on political party basis, the candidates contesting such election shall use their respective party symbols.Explanation. - For the purposes of this Section -(a)"Candidates" mean candidates duly sponsored by respective political parties;(b)"party symbol" means the symbol allotted to a particular political party under the Elections Symbols (Reservation and Allotment) Order, 1968, and(c)"political party" means a 'National party' or as the case may be 'State Party' within the meaning of paragraph 7 of the Order referred to in Clause (b).(2)The names of the elected Councillors shall be published by the Election Commission in the Gazette].
