(5)[ Before any ballot paper is delivered to an elector at an election to fill a seat or seats in the Legislative Council of a State by assembly members or in a local authorities' constituency, the serial number of the ballot papers shall be effectively concealed in such manner as the Election Commission may direct.] [Substituted by S.O. 272(E), dated 27.2.2004 (w.e.f. 27.2.2004). ][39-A. Maintenance of secrecy of voting by electors within polling station and voting procedure [Substituted by S.O. 286(E), dated 8.5.1974. ].-(1) Every elector, to whom a ballot paper has been issued under rule 38-A or under any other provision of these rules, shall maintain secrecy of voting within the polling station and for that purpose observe the voting procedure hereinafter laid down.
