Section 20(2) in Orissa State Bar Council Rules, 1989
(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.
