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State of Odisha - Section

Section 56 in Orissa Municipal Rules, 1953

56.

(1)Every Councillor wishing to vote shall be supplied with a voting paper on which the names of all such candidates shall be typed or legibly written in the following form
Name Vote
1.  
2.  
3.  
(2)Each Councillor shall be told how many votes may be given and he shall then proceed to the place set apart for the purpose and there place a mark on the voting paper against the name of the candidate or the names of the candidates for whom he wishes to vote. He shall then fold up the voting paper so as to conceal his vote and deposit the same in a ballot box placed in the view of the President in the meeting,
(3)The ballot box shall be locked and so constructed that the voting paper may be placed therein but not extracted therefrom without the box being opened.
(4)The President of the meeting shall then open the box and count the votes in the presence of two Councillors (other than candidates to the election in question).