Section 9(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)Any person who is qualified under the provisions of the Representation of the People Act, 1950 and the Orissa Municipal Corporation Ordinance, 2003 to be enlisted as voter, shall be eligible to be registered in the electoral roll of the Corporation and the name of any person who is disqualified under the provisions of the said Ordinance to be so enlisted shall be liable for removal from the electoral roll of the Corporation. The name of a voter shall be registered in the electoral roll of the ward to which he belongs.
