Section 79 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
79. Publication of the results.
- The Election Commission shall forthwith cause the names of all the [Corporators] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] elected in the Municipal Corporation reported to him under Sub-rule (2) of rule 31 and under rule 78 to be published in the Orissa Gazette and shall communicate copy of the list of the names so published to the State Government for information.
