Section 20 in Orissa State Bar Council Rules, 1989
20. Method of voting.
(1)A voter in giving his vote(a)shall place on his voting paper the figure 'V in the space opposite the name of the candidate whom he chooses for the first preference, and(b)may in addition place on his voting paper the figure '2' and '3' or the figure '2' and '4' and so on, in the space opposite the names of the other candidates in the order of his preference.(2)A voting paper shall not be signed by a voter and in the event of any erasure, obliteration of alternations in the voting paper or of the voting paper purporting to have been signed by the voter, the voting paper shall be deemed to have been defaced and or no voters purporting to have given there by shall be taken to account for the purpose of the election.(3)The decision of the Returning Officer whether a voting paper has -or has not been defaced shall be final.
