Section 63 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
63. Choice when elected in more than one ward.
(1)If any candidate has been elected for more wards than one, he shall by notice in writing signed by him, intimate the Election Officer the ward for which he chooses to serve. Such intimation shall reach the Election Officer within twenty-four hours at the latest of the declaration of the results of election of the wards for which person stood as a candidate.(2)On- receipt of the intimation, the Election Officer shall declare the said candidate to have been elected for the ward. In default of such intimation the Election Officer shall declare the said candidate to have been elected as a Councillor in any one of the wards where he has been elected for more wards than one. In either case, election proceedings shall be started afresh for filling up the vacancy or vacancies in the other wards, as the case may be, for which the candidate has vacated.
