Section 60(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)Before permitting an elector to vote, the Presiding Officer shall-(a)record the electoral roll number of the elector as per the entry made in the copy of the electoral roll set apart for the purpose in a register of voters in Form XXII;(b)obtain the signature or the thumb impression of the elector on the said register of voters; and(c)mark the name of the elector in the copy of the electoral roll set apart for the purpose to indicate that he has been allowed to vote :Provided that no elector shall be allowed to vote unless he puts his signature or thumb impression on the register of voters.
