Section 14 in Orissa State Bar Council Rules, 1989
14. Form of voting paper.
- The ballot paper shall contain the names of all the candidates, address of the candidates and the respective date of enrollment as Advocate as in the rolls shall be mentioned against the name of each candidate. An asterisk mark shall be put against the name of candidates shown on the relevant date have been on the State Roll for atleast 10 years for the purpose of proviso to Section 3(2)(b) of the Act. The voting paper shall also bear on it the facsimile of the Secretary's signature. It shall state the total number of the candidates to be elected. The voting paper shall as nearly as possible be in the Form 'C'.
