Section 6(2) in The Orissa Veterinary Practitioners Rules, 1976
(2)When in pursuance of Sub-rule (1), polling is required to be taken, the Returning Officer shall-(a)cause to be prepared serially numbered voting papers in Form IV and published in the "official Gazette" and in such other manner as he may think fit, the names of the candidates duly nominated, arranged in alphabetical order of their surnames;(b)proceed to issue, by registered post to each elector one voting paper with one identification envelope in Form V, to his address as mentioned in the final electoral roll; provided that such a voting paper with an identification envelope may be issued to an elector to whom the voting paper has not been sent, on his applying in writing to the Returning Officer for the same, at any time before the latest date and time notifies under Sub-rule (5) of Rule 4 for receipt of voting paper. In no case shall a voting paper be issued after the latest date notified under Sub-rule (5) of Rule 4.
