Section 24(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)On the issue of a notification under Rule 23, the Election Officer appointed for the Municipality shall, in accordance with the said notification give public notice in English and in Oriya languages stating-(a)the offices in respect of which the election is to be held;(b)the wards for which the Councillors to be elected;(c)number of wards reserved for Scheduled Tribes or Scheduled Castes or Backward Class of citizens or women;(d)the place at which, the date on which and the hours between which forms of nomination paper may be obtained by the persons;(e)the dates on which, the place at which and the hours between which nomination paper should be presented.Explanation. - The dates shall be the dates as notified by the Election Commission under Rule 23;(f)the date on which the nomination papers will be taken up for scrutiny;Explanation. - This date shall be the date as notified by the Election Commission under Rule 23;(g)the date by which a candidate may withdraw his candidate.Explanation. - This date shall be the date as notified by the Election Commission. The hour of such withdrawal shall be before 3 O'clock in the afternoon on date appointed for withdrawal of candidature;(h)the date on which and the place or places at which the votes of the electors will be taken should there be a poll and the hours during which the poll will be opened;Explanation. - This date and hours shall be the date and hours as notified by the Election Commission under Rule 23; and
